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Madras High Court judgments, 2012

2,571 judgments · page 124 of 129

High Courts09 Jan 2012Dismissed

C. Shenna Kesavan, M. Velusamy and V. Parthasarathy Vs The Chairman, Tamil Nadu Electricity Board, No. 144, Anna Salai, Chennai-600002, The Chief Engineer, Personnel, Tamil Nadu Electricity Generation and Distribution Corporation, (Previously known as Tamilnadu Electricity Board) No. 144, Anna Salai, Chennai-600002, The Superintending Engineer, Tamil Nadu Generation and Distribution Corporation, (Previously known as Dharmapuri, Electricity Distribution circle, T.N.E.B.), Dharmapuri and The Inspector of Labour, Krishnagiri

Madras High Court · (2012) 01 MAD CK 0066

Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 10, 3, 3(1), 3(2), 6
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High Courts06 Jan 2012Dismissed

T.M. Sulochana Ammal Vs The Commissioner and Secretary to Government Revenue Department Fort St. George Chennai, The Special Commissioner Land Reforms Chepauk Villupuram, The Authorised Officer Land Reforms Villupuram and The Tamil Nadu Land Reforms Staff C-op. House Site Distribution Society Ltd. Chepauk Chennai - 5 E. Venkatesan and Others Vs State of Tamil Nadu and The Tamil Nadu Land Reforms Staff C-op. Housing Society Reo

Madras High Court · (2012) 1 LW 490

Constitution of India, 1950 — Article 39Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 — Rule 13, 4, 5Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 18(1), 3(22), 94, 94(1)
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