Madras High Court Judgments 2006 — Page 110

High Courts31 Mar 2006Dismissed

D. Varadharajan and V.R. Raghavendra Rao Vs Special Crime Branch Central Bureau of Investigation

Madras High Court · (2006) 133 CompCas 537 : (2006) 1 LW(Cri) 371

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts31 Mar 2006

E. Damodaran Vs State by Inspector of Police, Central Crime Branch

Madras High Court · (2006) 2 LW(Cri) 611

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 482Penal Code, 1860 (IPC) — Section 34, 384, 407, 420, 506Tamil Nadu Prohibition of (Harassment of Woman) Act, 1998 — Section 4

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High Courts31 Mar 2006

A. Raju Vs The Assistant General Manager, Regional II, State Bank of India and The Enquiry Officer cum Chief Manager, State Bank of India

Madras High Court · (2006) 2 MLJ 325

Penal Code, 1860 (IPC) — Section 403, 415, 489, 498

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High Courts31 Mar 2006Allowed

K. Yamiah Vs The Commissioner, Corporation of Chennai

Madras High Court · (2006) 3 LLJ 273

Industrial Disputes Act, 1947 — Section 2A(2)

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High Courts31 Mar 2006Dismissed

Nilakantan and Brothers Construction Pvt. Ltd. Vs The Government of Tamil Nadu

Madras High Court · AIR 2006 Mad 272 : (2006) 4 ARBLR 87 : (2006) 2 LW 651 : (2006) 2 MLJ 497

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High Courts31 Mar 2006Allowed

C.R. Arunkumar Vs The Director of School Education, The Chief Educational Officer, The District Educational Officer and The Secretary, Hindu Higher Secondary School

Madras High Court · (2006) 2 MLJ 308

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High Courts31 Mar 2006Dismissed

K. Manipillai Vs The High Court of Judicature at Madras and The State of Tamilnadu

Madras High Court · (2006) 2 LW 646 : (2006) 2 MLJ 681

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High Courts31 Mar 2006Dismissed

Ravichandran Vs The Sub Inspector of Police

Madras High Court · (2006) 2 CTC 827 : (2006) 2 LW(Cri) 705

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 53

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High Courts31 Mar 2006

V. Suseela Vs The Indian Christian Mission Centre

Madras High Court · (2006) 03 MAD CK 0082

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High Courts31 Mar 2006Dismissed

P.S. Sathappan (died), S. Lakshmi @ Jayalakshmi, S.S. Seetha and S. Jegan Somasundaram Vs Andhra Bank Ltd., Kaleeswarar Mills Limited, P.S.S. Somasundaram Chettiar and M. Shanmugam

Madras High Court · (2006) 03 MAD CK 0081

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High Courts31 Mar 2006Dismissed

Kalavai Primary Agricultural Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court and R. Ramachandran

Madras High Court · (2006) 03 MAD CK 0080

Industrial Disputes Act, 1947 — Section 12(3), 33C(2)

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High Courts31 Mar 2006

S.K. Sekar Vs The Commissioner of Police, The Assistant Commissioner of Police, T. Nagar Range, The Inspector of Police and Subramani

Madras High Court · (2006) 03 MAD CK 0079

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High Courts31 Mar 2006Allowed

Krishnasamy Pillai Vs Arulmigu Adhi Saktheeswarasamy Devasthanam

Madras High Court · (2006) 3 LW 207

Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A

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High Courts31 Mar 2006

Pon Paramaguru, Director General of Police (Retd.) Vs State of Tamil Nadu and A. Raja Walter I. Davaram Vs The Election Commission of India and Others State of Tamil Nadu Vs The Election Commission of India and A. Raja V.R. Lakshminarayanan Iyer Vs The Election Commission of India, The State of Tamil Nadu and R. Nataraj, IPS Commissioner of Police A. Adaikalam Vs The Election Commission of India, The State of Tamil Nadu, R. Nataraj, IPS Commissioner of Police and A. Raja, Union Minister of Environment

Madras High Court · (2006) 2 CTC 241 : (2006) 2 LW 197 : (2006) 3 MLJ 129

All India Services (Conduct) Rules, 1968 — Rule 5(1), 5(4), 7Constitution of India, 1950 — Article 143, 162, 174(1), 324, 324(1)Representation of the People Act, 1950 — Section 13CC

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High Courts31 Mar 2006Dismissed