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Madras High Court judgments, 2020

55 judgments · page 1 of 3

High Courts13 Jan 2020Allowed

Vikramjit Singh Oberoi And Others Vs Registrar Of Companies

Madras High Court · (2020) 01 MAD CK 0054

Companies(Accounts) Rules, 2014 — Rule 8, 18Companies Act, 2013 — Section 77, 129, 134, 134(3)(h), 188, 188(1), 463(2)Companies Act, 1956 — Section 56, 67, 78(2)(c), 81(1A), 81(1)(a), 81(1)(b), 81(1)(c), 125, 211, 211(3A), 297, 297(1)(a), 297(2), 297(2)(b), 299, 633(2)
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High Courts13 Jan 2020Allowed

D.V.Murugan Vs State Of Tamil Nadu And Others

Madras High Court · (2020) 01 MAD CK 0047

Constitution Of India, 1950 — Article 39, 41Tamil Nadu Hindu Religious And Charitable Endowments Act, 1959 — Section 6, 7, 7(1), 7(1)(d), 7(4), 8A, 12(2), 66(1), 96(2), 116, 116(1)
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High Courts13 Jan 2020Disposed Of

Adithya Modi Vs Union Of India And Others

Madras High Court · (2020) 01 MAD CK 0044

Constitution Of India, 1950 — Article 14, 19(1)(a), 19(1)(g), 19(2), 19(6), 226Sports Broadcasting Signals (Mandatory Sharing With Prasar Bharati) Act, 2007 — Section 3, 3(1)Prasar Bharati (Broadcasting Corporation Of India) Act, 1990 — Section 12, 12(2)(e), 12(2)(n), 12(2)(o), 12(2)(p)
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