Constitution of India, 1950 — Article 19, 21, 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii)(B), 20(b)(ii)(c), 25, 28

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High Courts23 Jan 2014

Indira Nagar House Building Welfare Society Vs State of Tamilnadu

Madras High Court · (2014) 8 MLJ 39

Acquisition of Certain Area at Ayodhya Act, 1993 — Section 2(a), 3, 6Land Acquisition Act, 1894 — Section 11, 16, 17, 4(1), 45Provincial Insolvency Act, 1920 — Section 56

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High Courts23 Jan 2014

Darsana Bai (died), Shanbagavalli and Ranjani Vs C. Saroja and Others Aroni Commercials Ltd. Vs NEPC India Limited

Madras High Court · AIR 2014 Mad 164 : (2014) 1 CTC 673 : (2014) 1 LW 585 : (2014) 2 MLJ 389

Civil Procedure Code, 1908 (CPC) - Section 21 37Constitution of India, 1950 - Article 245(1) 246Court Fees Act, 1870 - Section 7(2)

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High Courts22 Jan 2014Dismissed

Union of India Vs The Registrar, Central Administrative Tribunal and A. Dumenil

Madras High Court · (2014) LabIC 1592

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 47 114

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High Courts22 Jan 2014Allowed

K. Meganathan Vs The State of Tamil Nadu

Madras High Court · (2014) LabIC 1776 : (2014) 7 MLJ 43

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High Courts22 Jan 2014Dismissed

Union of India Vs R. Paramasivam and The Registrar, Central Administrative Tribunal Union of India Vs M. Abraham and The Registrar, Central Administrative Tribunal Union of India Vs P. Ramakrishnan and The Registrar, Central Administrative Tribunal Union of India Vs A. Ramakrishnan and The Registrar, Central Administrative Tribunal, City Civil Court Building

Madras High Court · (2014) 1 LLJ 633

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High Courts22 Jan 2014

Professional Investment Corporation Vs C.C.E. (Appeals)

Madras High Court · (2015) 50 GST 463 : (2014) 36 STR 59

Central Excises and Salt Act, 1944 — Section 35CFinance Act, 1994 — Section 70, 76, 78, 80

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High Courts22 Jan 2014Dismissed

V. Sethuraman Vs The State

Madras High Court · (2014) 01 MAD CK 0094

Tamil Nadu Panchayats Act, 1994 - Section 204(4) 212 212(12) 212(13) 212(2)

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High Courts22 Jan 2014Dismissed

The Executive Officer and The President, Kuniyamuthur Municipality Vs The Presiding Officer, Labour Court, T. Maheswari and The Director of Town Panchayat

Madras High Court · (2014) 01 MAD CK 0093

Constitution of India, 1950 - Article 14 16

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High Courts22 Jan 2014Disposed Off

Mr. B. Deepan Kumar Vs The Government of Tamil Nadu Secretary, Education Department, The Directorate of Technical Education, Guindy and The Chairman, Teachers Recruitment Board

Madras High Court · (2014) 01 MAD CK 0085

General Clauses Act, 1897 - Section 6

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High Courts22 Jan 2014Disposed Off

Jeddiya Sathya Alias Sathya Vs The Superintendent of Police, Tuticorin District and Others

Madras High Court · (2014) 01 MAD CK 0050

Constitution of India, 1950 - Article 12 226

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High Courts22 Jan 2014

Muhammed Ismail Mills Vs CESTAT, Chennai

Madras High Court · (2015) 315 ELT 404 : (2015) 51 GST 545

Central Excises and Salt Act, 1944 — Section 11(A)

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High Courts22 Jan 2014Dismissed

Chinnasamy Vs Manickam

Madras High Court · (2014) 1 MadWN(Civil) 493

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High Courts21 Jan 2014Allowed

N. Suresh, N. Ranjani and S. Chitra Swaminathan Vs T. Radhakrishnan, represented by his Power Agent

Madras High Court · (2014) 01 MAD CK 0218

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 1Partnership Act, 1932 - Section 69

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High Courts21 Jan 2014Allowed

N. Suresh, N. Ranjani and S. Chitra Swaminathan Vs T. Radhakrishnan represented by his Power Agent Mr. S.S. Balakrishnan

Madras High Court · (2014) 01 MAD CK 0209

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 1Partnership Act, 1932 - Section 69

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