Civil Procedure Code, 1908 (CPC) — Section 100, 80Madras City Tenants Protection Act, 1922 — Section 11, 9Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts22 Mar 2006

St.Thomas Mount Babies Home Holy Apostles Convent

Madras High Court · (2006) 2 LW 808 : (2006) 3 MLJ 222 : (2006) 3 RCR(Civil) 585

Hindu Adoptions and Maintenance Act, 1956 — Section 9(4), 9(5)

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High Courts22 Mar 2006Dismissed

R. Kandasami Vs State by Sub-Inspector of Police and Lakshmanan

Madras High Court · (2006) 03 MAD CK 0264

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High Courts22 Mar 2006Allowed

The Secretary Vivekananda Higher Secondary School and Murugesan Vs M. Nallaperumal and The Joint Director of School Education (H.S.C.)

Madras High Court · (2006) WritLR 421

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 43, 43(1), 43(2), 43(3), 43(4)

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High Courts22 Mar 2006Dismissed

Valli Vs The Inspector of Police, Dhanakotti and Sanjeevi

Madras High Court · (2006) 03 MAD CK 0262

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High Courts22 Mar 2006Allowed

N. Balakrishnan Vs The Management Pandiyan Roadways Corporation Ltd. and The Presiding Officer, Industrial Tribunal

Madras High Court · (2006) 2 MLJ 180

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17(5), 31(1), 33, 33(2)

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High Courts22 Mar 2006

R. Saraswathi, Nandakumar, Sudharshanam @ Sudharsana Narayanan and Leelakrishnan (a person of unsound mind) by next friend P. Sekar Vs J. Chandra and Others

Madras High Court · (2006) 03 MAD CK 0260

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High Courts22 Mar 2006Allowed

Krishnammal Vs Balakrishnan (deceased) and B. Srinivasan

Madras High Court · (2006) 03 MAD CK 0258

Transfer of Property Act, 1882 — Section 16, 43

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High Courts22 Mar 2006Allowed

Gangetic Commercial (India) Vs The Tamil Nadu Electricity Board

Madras High Court · (2006) 2 MLJ 509

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High Courts22 Mar 2006

Smt. Kalachi @ Rajalakshmi Vs State by The Deputy Superintendent of Police, Vigilance and Anti-Corruption

Madras High Court · (2006) CriLJ 2053 : (2006) 3 RCR(Criminal) 600

Criminal Procedure Code, 1973 (CrPC) — Section 205, 207, 313, 317, 70(2)Penal Code, 1860 (IPC) — Section 109Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts22 Mar 2006Dismissed

Panduranga Gramani Vs Sundaram and Others

Madras High Court · (2006) 3 MLJ 225

Evidence Act, 1872 — Section 65, 90

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High Courts22 Mar 2006Allowed

Mani and Others Vs State

Madras High Court · (2006) 03 MAD CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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