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Madras High Court judgments, 2002

2,342 judgments · page 4 of 118

High Courts19 Dec 2002Partly Allowed

Rajan Vs State

Madras High Court · (2003) 1 LW(Cri) 287

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
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High Courts18 Dec 2002Dismissed

The Special Officer, Thanjavur Central Co-operative Bank Employees Co-operative Thrift and Credit Society Ltd. Vs The Deputy Commissioner of Labour/Authority under the Minimum Wages Act, Thiru P. Sivakumar, Clerk, Thanjavur Central Co-operative Bank Employees Co-operative Thrift and Credit Society Ltd. and Thiru K. Vivekanandam, Clerk, Thanjavur Central Co-operative Bank Employees Co-operative Thrift and Credit Society Ltd.

Madras High Court · (2003) 96 FLR 1180 : (2003) 1 LLJ 1035

Constitution of India, 1950 — Article 43Limitation Act, 1963 — Section 5Minimum Wages Act, 1948 — Section 12, 20, 20(2), 22A, 5(2)
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