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Madras High Court judgments, 2006

3,035 judgments · page 104 of 152

High Courts10 Apr 2006

P. Shanmugaraj Vs The Joint Registrar/Special Officer, (Additional Incharge) Q-816, Ramanathapuram District Consumers Co-operative Wholesale Stores Limited, Ramanathapuram and The Deputy Registrar, Office of the Registrar of Co-operative Societies, Ramanathapuram

Madras High Court · (2006) 04 MAD CK 0291

Constitution of India, 1950 — Article 14, 226, 32Payment of Wages Act, 1936 — Section 10Tamil Nadu Co-operative Societies Act, 1983 — Section 153, 80, 81, 81(1), 90
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High Courts10 Apr 2006Allowed

D. Prasanna Vs State and Another

Madras High Court · (2007) 1 KLJ 493

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156(3), 200, 397(2), 482
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High Courts10 Apr 2006Allowed

Kannammal Vs State of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0119

Tamil 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 Courts10 Apr 2006

V. Nithya Vs The Government of Tamil Nadu

Madras High Court · (2006) 04 MAD CK 0118

Tamil 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 Courts10 Apr 2006Allowed

Maluku Mohamed Vs State

Madras High Court · (2006) CriLJ 3339

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 326
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