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Madras High Court judgments, 2005

1,541 judgments · page 21 of 78

High Courts25 Aug 2005

K.M. Vijayan, Senior Advocate Vs State of Tamil Nadu

Madras High Court · AIR 2005 Mad 408 : (2005) 4 CTC 337 : (2006) 3 MLJ 684 : (2005) WritLR 740

Motor Vehicles Act, 1988 — Section 47, 67Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2003 — Section 4Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3A, 4(1A)
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High Courts25 Aug 2005Dismissed

The General Manager (Telecom) Madurai Secondary Switching Area, Department of Telecommunication and The Member (Telecommuncation), Department of Telecommunication Vs Sesa Seat Information Systems Ltd. and Hon'ble Mr. Justice K. Sampath (Retd.)

Madras High Court · (2005) 4 CTC 437 : (2005) 4 LW 159 : (2005) 4 MLJ 210

Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(6)Constitution of India, 1950 — Article 136, 226
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High Courts24 Aug 2005Dismissed

Kozhukkattai Chinnasamy Vs State

Madras High Court · (2005) 08 MAD CK 0141

Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
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