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Madras High Court judgments, 2001

1,327 judgments · page 25 of 67

High Courts23 Aug 2001Allowed

S.V. Doraisamy Vs T. Dayalan and Others

Madras High Court · (2002) 2 LW 272 : (2000) 1 LW 132

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 1, Order 9 Rule 2Contract Act, 1872 — Section 202, 208Specific Relief Act, 1877 — Section 37
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High Courts23 Aug 2001Dismissed

R. Gopalakrishnan Vs The State

Madras High Court · (2002) CriLJ 47 : (2002) 1 LW(Cri) 85 : (2002) 1 RCR(Criminal) 631

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 165Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2)
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High Courts21 Aug 2001Dismissed

R.C. Sundaravalli Vs T.D. Shakila

Madras High Court · AIR 2002 Mad 82 : (2002) 1 LW 713 : (2001) 3 MLJ 681

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 13 Rule 1, Order 14 Rule 1(5), Order 14 Rule 2, Order 14 Rule 6Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12, 12(2), 30, 33, 44
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High Courts21 Aug 2001Dismissed

C. Raja Kumar etc. Vs The State of Tamil Nadu

Madras High Court · (2001) 08 MAD CK 0131

Madras Prohibition Act, 1937 — Section 54Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 6Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 66, 83
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High Courts21 Aug 2001

Chandra Vs V. Rangachariar

Madras High Court · (2001) 08 MAD CK 0110

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 128, 53
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