HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT Vs. RAMASAMY

Referred Judgements :-

T.S. PALANISAMY V. THE COMMISSIONER,HINDU RELIGIOUS AND CHARITABLE ENDOWMENT BOARD [REFERRED TO]
KAPILA HINGORANI VS. STATE OF BIHAR [REFERRED TO]
MADRAS HINDU RELIGIOUS ENDOWMENTS BOARD VS. V N DEIVANAI AMMAL [REFERRED TO]
COMMISSIONER FOR THE HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS VS. SWAMIKEELA ARASALWAR DHARMAM IN VEERA KERALA VARAMPURAM GRAMAM STREET SHENCOTTAH VILLAGE SHENCOTTAH TALUK TIRUNELVELI DISTRICT [REFERRED TO]
S A VISWANATHAN VS. STATE OF TAMIL NADU [REFERRED TO]
COMMISSIONER H R ANDC E A DEPTT MADRAS VS. BHAGAVANDHAR AND SRI DHAYANANDHAR MATALAYAM [REFERRED TO]
COMMISSIONER H R 8 C E ADMINISTRATION DEPARTMENT NUNGAMBAKKAM MADRAS VS. V PERUMAL MUDALIAR [REFERRED TO]
C NALLASIVAN PILLAI VS. COMMISSIONER [REFERRED TO]
P K VASUDEVAN PILLAI VS. MANIKANDAN NAIR [REFERRED TO]
KUPPUSWAMY VS. COMMISSIONER H R AND C E DEPARTMENT [REFERRED TO]
THANUMALAYAPERUMAL MUDALIAR VS. COMMISSIONER [REFERRED TO]