Madras High Court Judgments 2012 — Page 125

Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 116(2), 27, 45, 46(3), 55Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964 — Rule 14, 5(A)

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High Courts06 Jan 2012Dismissed

Management of Malini Textiles Private Ltd. Vs Presiding Officer Labour Court Coimbatore

Madras High Court · (2012) 01 MAD CK 0105

Industrial Disputes Act, 1947 — Section 33C(2)Tamil Nadu Industrial Employment (Standing Orders) Rules, 1947 — Rule 48(2)

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High Courts06 Jan 2012Dismissed

Balunathan Vs The Commissioner Ranipet Municipality Ranipet

Madras High Court · (2012) 01 MAD CK 0098

Constitution of India, 1950 — Article 14, 16

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High Courts06 Jan 2012Dismissed

The General Secretary Madhuranthakam Co.op Sugar Mills Desiya Thozilalar Sangam Padalam-606 308 Vs The Management Madhuranthakam Co-op Sugar Mills Ltd Padalam-606 308 and The Presiding Officer II Additional Labour Court Chennai

Madras High Court · (2012) 01 MAD CK 0084

Industrial Disputes Act, 1947 — Section 11(A), 2

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High Courts06 Jan 2012

S.K.T. Rajendiran Vs The District Collector Namakkal District Namakkal and The Divisional Manager Tasmac Namakkal

Madras High Court · (2012) 01 MAD CK 0080

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High Courts06 Jan 2012Allowed

S. Palanisamy, S. Rajagopal and S. Prakasam Vs The District Collector Coimbatore District Coimbatore and The Special Tahsildar Adi-Dravidar Welfare Pollachi Coimbatore District

Madras High Court · (2012) 01 MAD CK 0079

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(3)

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High Courts06 Jan 2012Allowed

The State of Tamil Nadu Vs Tvl. Bhagavandass and Co. 65, Sembudoss Street, Chennai

Madras High Court · (2012) 48 VST 127

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High Courts06 Jan 2012

Vediammal Vs The District Collector, Dharmapuri District, Dharmapuri and The Commissioner, Harur Panchayat Union, Dharmapuri District

Madras High Court · (2012) 01 MAD CK 0068

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High Courts05 Jan 2012Dismissed

K. Pazhani Vs The Presiding Officer, The Labour Court, Cuddalore and The Management, Primary Agricultural Co-operative Bank, Parvathipuram, 46A Raja Buildings, Neyveli Main Road, Vadalur, Cuddalore District

Madras High Court · (2012) 01 MAD CK 0329

Industrial Disputes Act, 1947 — Section 2, 2A(2)Tamil Nadu Co-operative Societies Act, 1983 — Section 153, 2(19)Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2

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High Courts05 Jan 2012Allowed

Mr. N.R. Radhakrishnan and Others Vs The State of Tamil Nadu

Madras High Court · (2012) WritLR 294

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High Courts05 Jan 2012Dismissed

M/s. G.S. Naidu Constructions Vs The Chairman Chennai Metropolitan Water Supply and Sewerage Board, No. 1, Pumping Station Road, Chennai-600 002, The Superintending Engineer (C and M), Chennai Metropolitan Water Supply and Sewerage Board, No. 1, Pumping Station Road, Chennai-600 002 and Sri R. Radhakrishnan

Madras High Court · (2012) 01 MAD CK 0305

Limitation Act, 1963 — Section 14Tamil Nadu Transparency in Tenders Act, 1998 — Section 10, 10(7), 11

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High Courts05 Jan 2012

S. Balasubramaninan and T.K.S. Mani in Crl. R.C. Nos. 8 and 9 of 2009 Vs The State of Tamil Nadu Krishnamachari and another Vs S. Balasubramanian and others

Madras High Court · (2012) 1 LW(Cri) 700

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 20, 307, 372, 374, 376

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High Courts05 Jan 2012

Smt. Mary Jeyarani Vs The Commissioner Corporation of Madras, Chennai 3 and The Assistant Revenue Officer Zone-1, 268, Th Road, Ward-8, Chennai 81

Madras High Court · (2012) 01 MAD CK 0248

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High Courts05 Jan 2012

Tharmar Vs The State of Tamilnadu and The Union of India

Madras High Court · (2012) 3 CTC 607

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 21, 22, 22(5)

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Madras High Court judgments, 2012