Land Acquisition Act, 1894 — Section 11, 4, 4(1), 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)

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High Courts16 Sept 2014

P. Soodamani Vs The Tamil Nadu State Election Commission

Madras High Court · (2014) 09 MAD CK 0199

Constitution of India, 1950 — Article 173(c), 226, 243O, 243ZGRepresentation of the People Act, 1951 — Section 5Tamil Nadu Panchayats Act, 1994 — Section 258, 259, 259(1), 259(1)(c), 259(1)(d)

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High Courts16 Sept 2014

K.Ramesh Vs The Revenue Divisional Officer

Madras High Court · (2014) 09 MAD CK 0151

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High Courts16 Sept 2014

Karpagavinayaga Associates Vs The Inspector General

Madras High Court · AIR 2015 Mad 7 : (2014) 5 LW 280

Stamp Act, 1899 — Section 47

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High Courts16 Sept 2014

V. Ramakrishnan Vs State

Madras High Court · (2014) 09 MAD CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401Notaries Act, 1952 — Section 13Penal Code, 1860 (IPC) — Section 120B, 120B, 201, 420, 468

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High Courts16 Sept 2014

R.K. Durai Kannan Vs Shriram Transport Finance Company Limited

Madras High Court · (2014) 09 MAD CK 0104

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts16 Sept 2014

J. Ranjith Vs The Deputy General Manager (LPG) Sales

Madras High Court · (2014) 09 MAD CK 0093

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High Courts16 Sept 2014

The State of Tamil Nadu Vs Jeevana Schools

Madras High Court · (2014) 5 LW 178 : (2014) WritLR 972

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

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High Courts16 Sept 2014

Commissioner of Income Tax Vs Gitsons Engineering Co.

Madras High Court · (2015) 370 ITR 87

Income Tax Act, 1961 — Section 139, 142, 143(1), 143(2), 292BB

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High Courts16 Sept 2014Dismissed

Sarojammal Vs S. Gopisrinivasalu

Madras High Court · (2015) 1 MadWN(Civil) 1

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High Courts15 Sept 2014

Na. Gunasekaran Vs The Regional Director Southern Regional Committee

Madras High Court · (2014) 09 MAD CK 0313

Constitution of India, 1950 — Article 32

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High Courts15 Sept 2014

M. Sundaram Vs Thayar Food Products

Madras High Court · (2014) 09 MAD CK 0305

Trade and Merchandise Marks Act, 1958 — Section 12(3)Trade Marks Act, 1999 — Section 107, 2(1)(m), 2(1)(zb), 28(3), 33

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High Courts15 Sept 2014

Kannan Vs State

Madras High Court · (2014) 4 MLJ(Cri) 648

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 114(a), 154, 157, 159Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 326

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