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Madras High Court judgments, 2012

2,571 judgments · page 121 of 129

High Courts12 Jan 2012

M/s. Avenue Impex Vs The Commissioner of Customs (Seaport-Import), Customs House No. 60, Rajaji Salai Chennai- 1, The Additional Commissioner of Customs (Group-I, Customs House No. 60, Rajaji Salai Chennai-1 and The Asst. Commissioner of Customs (Group-I), Customs House No. 60, Rajaji Salai Chennai- 1

Madras High Court · (2012) 285 ELT 345

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 130Prevention of Food Adulteration Rules, 1955 — Rule 32(7)
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High Courts11 Jan 2012Dismissed

P. Manikandan Vs State

Madras High Court · (2012) 01 MAD CK 0307

Criminal Procedure Code, 1973 (CrPC) — Section 227Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 406, 498A
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High Courts11 Jan 2012Dismissed

P. Raju Vs Nallammal

Madras High Court · (2012) 5 MLJ 20

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 32, Order 41 Rule 33, Order 41 Rule 4
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High Courts11 Jan 2012Dismissed

M. Subramani Vs The Director Department of Industries and Commerce Chepauk, Chennai 5, The Deputy General Manager Department of Industries and Commerce Katpadi, Vellore District, The Executive Officer Bharath Heavy Electrical Ltd., (BHEL) Ranipet 632 406, vellore District and The Deputy General Manager Bharath Heavy Electricals Ltd., (BHEL) Ranipet 632 406, Vellore District

Madras High Court · (2012) 01 MAD CK 0172

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2(1)
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High Courts11 Jan 2012Dismissed

The Assistant Provident Fund Commissioner, Employees' Provident Fund Organization, Bhavishya Nidhi Bhawan Dr. Balasundaram Road, Coimbatore-641018 Vs M/s.Tulya Alloy Castings Ltd., Ganapathy Post, Coimbatore-641 006 and The Presiding Officer, Employees Provident Funds Appellate Tribunal, 7th Floor, 60,Skylark Buildings, Nehru Palace, New Delhi-110019

Madras High Court · (2012) 01 MAD CK 0143

Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 10F, 14B, 20Constitution of India, 1950 — Article 226Provident Funds Act, 1925 — Section 7(2), 7A, 7K(2), 7L, 7L(1)
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