Surjith Vs State
.... bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned District Munsif -Cum- Judicial Magistrate, Needamangalam, Tiruvarur District, and on further conditions that: [a] the sureties shall affix their photographs and ...
Madras High Court
P.Krishnan Vs K.Selvam And Others
.... 970; CPC Order 21 Rule 35 பழ கூ h ப்தாவில் கண்ட டிசாத்துக்களை வாதிகளு ...
Madras High Court
Raji @ Sundarraj Vs State
.... rt against the sentence confirmed on him by the Hon'ble IV Additional Session Judge, Chennai. While so, Warrant under section 255(1) and 255 (2), 248 (1) & (2) and 235 of the Code of Criminal Procedure issued by the learned XI Metropolitan Magistrate, Saidapet on 03.11.2023 against the petiti ...
Madras High Court
M.Thiyagarajan Vs Managing Director
.... t, before the Assistant Commissioner of Labor (Enforcement) Authority under TN Industrial Establishments (Conferment of Permanent Status to Workmen Act, 1981), Tanjore. After full fledged trial, the petitioner's application seeking Conferment of Permanent Status to Workmen was allowed. The petit ...
Madras High Court (Madurai Bench)
E.Arul Gnana Prakasam Vs Managing Director
.... Act, before the Assistant Commissioner of Labor (Enforcement) Authority under TN Industrial Establishments (Conferment of Permanent Status to Workmen Act, 1981), Tanjore. After full fledged trial, the petitioner's application seeking Conferment of Permanent Status to Workmen was allowed. The pet ...
Madras High Court (Madurai Bench)
Samidurai Vs State
.... ner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.II, Thanjavur and on further conditions that: (a) as per the undertaking given b ...
Madras High Court (Madurai Bench)
Pandi Vs State
.... been discharged from the hospital and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. 6.Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of ...
Madras High Court (Madurai Bench)
Babu Vs State
.... he petitioner with certain conditions. 6.Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Aundipatti and on ...
Madras High Court (Madurai Bench)
R.Yogeswaran Vs State
.... ordingly, he prayed to dismiss the present petition. 5.On perusal of the entire records reveals that 2 kgs of ganja recovered from A1 to A3 and based on the confession statement, 21 kgs of kanja was recovered from A4. No contraband was recovered from the petitioner herein. This Court perused ...
Madras High Court (Madurai Bench)
Anbzhaki Vs State
.... with two sureties, each for a like sum to the satisfaction of the Principal Special Court under EC and NDPS Act, Chennai, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of the ...
Madras High Court
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