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Madras High Court judgments, 1996

1,274 judgments · page 3 of 64

High Courts13 Dec 1996

Kanniappa Nadar Vs Jayapandi and others

Madras High Court · (1997) ACJ 1352 : AIR 1997 Mad 236 : (1997) 1 CTC 440 : (1997) 1 LW 174 : (1997) 1 LW 17

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110, 95(1), 96(2)
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High Courts13 Dec 1996

Mrs. Sucharita Gunasekaran represented by her power of attorney holder Dr. S. Abirami (Power of attorney holder amended as per order of the Deputy Registrar dated 17.10.1996 in C.M.P. Nos. 14633 to 14635 of 1996) Vs Sudhir Ramchand, The Steels and Metals Corporation, 1, Taylors Road, Kilpauk, Madras-10 in CRPs. 3270 of 1993 and 3307 of 1995 and Mani Bai Ramchand in C.R.P. No. 3306 of 1995

Madras High Court · (1996) 12 MAD CK 0002

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(b), 2(6), 2(b)
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High Courts11 Dec 1996

In Re: Basith and others

Madras High Court · (1997) CriLJ 3232 : (1997) 2 LW(Cri) 465

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 364, 366Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 109, 114, 302, 307, 323
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