Penal Code, 1860 (IPC) — Section 147, 148, 302, 341Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts05 Sept 2005

K. Narayanan Vs Indian Airlines Limited (Southern Region) G. Murugan and L. Radhakrishnan Vs Indian Airlines Limited (Southern Region)

Madras High Court · (2005) 09 MAD CK 0069

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 25H

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High Courts05 Sept 2005Allowed

Rathinammal Vs The State of Tamilnadu

Madras High Court · (2005) CriLJ 4771 : (2005) 5 CTC 186

Tamil Nadu Prohibition Act, 1937 — Section 4(1A)

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High Courts02 Sept 2005

P. Kannan Vs The Pondicherry University and Others

Madras High Court · (2005) 09 MAD CK 0130

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High Courts02 Sept 2005

Ganesa Naicker and Gajendran Vs Kokilambal and Others

Madras High Court · (2005) 09 MAD CK 0127

Constitution of India, 1950 — Article 136, 227

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High Courts02 Sept 2005Dismissed

Lease and Company, Pakkiri Devi and R. Radhakrishnan Vs M.S.A. Mohammed Farook

Madras High Court · (2006) 1 LW 149

Madras City Tenants Protection Act, 1922 — Section 11, 9

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High Courts02 Sept 2005Allowed

V. Kasinathan Vs The Chairman cum Managing Director, Tamilnadu Civil Supplies Corporation Ltd. and The Senior Regional Manager, Tamilnadu Civil Supplies Corporation Ltd.

Madras High Court · (2005) 09 MAD CK 0039

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High Courts02 Sept 2005Dismissed

Lakshmanasamy Vs R. Jayalakshmi and Others

Madras High Court · AIR 2005 Mad 445

Specific Relief Act, 1963 — Section 28(1)

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High Courts02 Sept 2005Allowed

K.R. Kothandaraman Vs The Special Commissioner and Commissioner for Urban Land Ceiling and Urban Land Tax and The Assistant Commissioner for Urban Land Tax-cum-Competent Authority

Madras High Court · (2005) 09 MAD CK 0004

Urban Land (Ceiling and Regulation) Act, 1976 — Section 7(1), 7(2), 9(1), 9(4), 9(5)

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High Courts01 Sept 2005Dismissed

Annamalai and Others Vs State

Madras High Court · (2005) 09 MAD CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 100, 103, 147, 148, 149

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High Courts01 Sept 2005Allowed

The Airport Director, Airports Authority of India and The Assistant General Manager (Commercial) AAI Vs S.V. Construction and Mani Enterprises

Madras High Court · (2006) WritLR 237

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High Courts01 Sept 2005Dismissed

Sri Ram. A rep. by his father and natural guardian Mr. P. Arumugham Vs State of Tamil Nadu and The Secretary, Tamil Nadu Engineering Admissions Anna University

Madras High Court · (2005) 4 MLJ 305 : (2005) WritLR 691

Constitution of India, 1950 — Article 15(4), 16(4), 162

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High Courts01 Sept 2005

S. Radha Krishnan Vs S.V. Petha Perumal

Madras High Court · (2006) 2 BC 382 : (2007) 3 RCR(Criminal) 703

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts01 Sept 2005

Ashok Leyland Limited Vs Union of India (UOI) and Others

Madras High Court · (2007) 5 VST 175

Central Sales Tax Act, 1956 — Section 3, 6, 6A, 6A(2), 9(2)Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(2)

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