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Madras High Court judgments, 2006

3,035 judgments · page 115 of 152

High Courts22 Mar 2006Allowed

E. Natarajan Vs The State of Tamil Nadu

Madras High Court · (2006) 2 MLJ 165

Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)Tamil Nadu Pension Rules, 1978 — Rule 36
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High Courts22 Mar 2006Dismissed

Geetha Vs State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0109

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2G
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High Courts21 Mar 2006Allowed

Sujatha Vs State

Madras High Court · (2006) 2 LW(Cri) 587

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307
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High Courts21 Mar 2006Dismissed

D. Sivagami Vs The State of Tamil Nadu

Madras High Court · (2006) 03 MAD CK 0252

Essential Commodities Act, 1955 — Section 6(4), 7(1)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
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High Courts21 Mar 2006Dismissed

Rajappa Vs Johny D' Couto

Madras High Court · (2006) 2 CTC 838 : (2006) 3 LW 573 : (2006) 2 MLJ 503

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11, 11(4), 7, 7(1)
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