Constitution of India, 1950 — Article 14Officers Service Regulations — Regulation 19Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 28

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High Courts09 Oct 2003

CC (Sea Port) Vs S.R.F. Ltd.

Madras High Court · (2004) 113 ECR 218

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High Courts08 Oct 2003Allowed

N. Balaji Vs Smt. Savithiri and Sub Inspector of Police

Madras High Court · (2004) CriLJ 2818 : (2004) 4 RCR(Criminal) 165

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401

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High Courts08 Oct 2003

D. Jayasitharathan Vs The Revenue Divisional Officer

Madras High Court · (2004) 1 LW 291 : (2004) WritLR 43

Constitution of India, 1950 — Article 226

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High Courts08 Oct 2003Dismissed

Baba @ A.M. Ismail Vs Mothilal

Madras High Court · (2004) 2 LW(Cri) 944

Penal Code, 1860 (IPC) — Section 109, 166, 197

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High Courts08 Oct 2003

Abi International Vs Additional Commissioner of Customs (Imports) and Others

Madras High Court · (2004) 164 ELT 18

Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 3(3)

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High Courts08 Oct 2003Allowed

Jayasitharathan Vs The Registrar, Bharathiyar University, The Controller of Examination, Bharathiyar University and V.L.B. Janakiammal College of Engineering and Technology

Madras High Court · (2003) 10 MAD CK 0094

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High Courts08 Oct 2003Dismissed

R. Ganesan Vs G. Jayaseelan, Special Officer, Thiruvalangadu Co-Operative Primary Agriculture and Rural Development Bank Ltd.

Madras High Court · (2003) 10 MAD CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts08 Oct 2003

Aiswarya Freight Carrier Vs Union of India (UOI) and Escorts Finance Ltd.

Madras High Court · (2004) WritLR 362

Constitution of India, 1950 — Article 265Hire Purchase Act, 1972 — Section 1(3), 30

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High Courts08 Oct 2003Allowed

R. Rajaraman, Proprietor, Protection and Control Electrics Systems Private Ltd. (Pace Systems) Vs The Secretary to the Government Public Works Department and Others

Madras High Court · (2003) 10 MAD CK 0063

Constitution of India, 1950 — Article 226

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High Courts08 Oct 2003Dismissed

V. Balachandran Vs The Tamil Nadu Electricity Board

Madras High Court · (2003) 10 MAD CK 0060

Constitution of India, 1950 — Article 226

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High Courts08 Oct 2003Allowed

K.R. Sekar Vs The Director of School Education, The Joint Director of School Education (Secondary Education), The District Education Officer and Jayangonda Vinayagar High School (Government Aided School)

Madras High Court · (2003) WritLR 844

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 20(3), 21(1), 22(3)

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High Courts08 Oct 2003Allowed

The Nilgiri Dairy Farm Limited Vs The Superintending Engineer, CEDC Central, TNEB and The Executive Engineer/Distribution, TNEB

Madras High Court · (2003) 10 MAD CK 0040

Constitution of India, 1950 — Article 226

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High Courts08 Oct 2003Dismissed

G. Gopi Vs G. Thiyagarajan

Madras High Court · (2004) 266 ITR 378 : (2004) 138 TAXMAN 138

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277

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High Courts08 Oct 2003Dismissed

S. Kumar Vs Saptagiri Investments

Madras High Court · (2005) 123 CompCas 737 : (2004) CriLJ 2150 : (2004) 3 RCR(Criminal) 661

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts08 Oct 2003Allowed

B. Pari and Another Vs R. Murali

Madras High Court · (2005) 1 BC 170 : (2004) CriLJ 2211 : (2004) 3 RCR(Criminal) 628

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Oct 2003

N. Baluji Vs Savithiri. and Sub Inspector of Police, Town Police Station (North), Dindigul

Madras High Court · (2004) 1 LW(Cri) 293

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