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Madras High Court judgments, 1999

1,261 judgments · page 5 of 64

High Courts06 Dec 1999

M.A. Raja Vs S. Vedhantham Pillai and 4 others

Madras High Court · (2000) 2 CTC 199

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5), Order 21 Rule 34, Order 21 Rule 35, Order 43 Rule 1Limitation Act, 1963 — Article 135, 136, 14, 5Specific Relief Act, 1963 — Section 34, 37(2)
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High Courts06 Dec 1999Dismissed

R. Koothaiyan Vs T. Vijayakumar

Madras High Court · (1999) 12 MAD CK 0001

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4), 23, 23(3), 25
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High Courts02 Dec 1999

A. Rajangam Vs A. Mohammed Hani and another

Madras High Court · (2000) 1 CTC 215 : (2000) 2 MLJ 51

Evidence Act, 1872 — Section 101, 102, 103Representation of the People Act, 1951 — Section 7, 9ATamil Nadu District Municipalities Act, 1920 — Section 49, 50(1), 51(1)
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High Courts30 Nov 1999

Thina Boomi Vs State

Madras High Court · (2000) 1 CTC 351 : (2000) 2 RCR(Criminal) 208

Criminal Procedure Code, 1973 (CrPC) — Section 149Penal Code, 1860 (IPC) — Section 420Tamil Nadu Price Schemes (Prohibition) Act, 1979 — Section 2, 3, 4, 5
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