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Madras High Court judgments, 2003

2,075 judgments · page 10 of 104

High Courts25 Nov 2003

Mahalakshmi Vs The Chairman and Managing Director Metro Water Supply and Sewerage Board Chennai 600 002 and The Commissioner Corporation of Chennai, Chennai 600 003 The Chairman and Managing Director Metro Water Supply and Sewerage Board Chennai 600 002 Vs Mahalakshmi and The Commissioner Corporation of Chennai Chennai 600 003

Madras High Court · (2003) 11 MAD CK 0126

Constitution of India, 1950 — Article 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 174
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High Courts25 Nov 2003Dismissed

Mrs. Bama Vs Mrs. Rukiyal Bivi

Madras High Court · AIR 2004 Mad 243 : (2004) 1 CTC 109 : (2004) 1 LW 433 : (2004) 1 MLJ 403

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1Evidence Act, 1872 — Section 102Specific Relief Act, 1963 — Section 16
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High Courts21 Nov 2003Allowed

Raju Vs The State

Madras High Court · (2003) 11 MAD CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 506
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High Courts21 Nov 2003Dismissed

Palanivelu Vs Meenakumari

Madras High Court · AIR 2004 Mad 177 : (2003) 1 CTC 26 : (2005) 1 DMC 224 : (2004) 1 LW 379

Hindu Marriage Act, 1955 — Section 13(1)
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