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Madras High Court judgments, 2006

3,035 judgments · page 141 of 152

High Courts01 Feb 2006Dismissed

Rayar Vs State

Madras High Court · (2006) 02 MAD CK 0179

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 302, 304, 323
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High Courts01 Feb 2006

Lakshmi Vs Senneerkuppam Panchayat and Others

Madras High Court · (2006) 02 MAD CK 0178

Development Control Rules for Greater Mumbai, 1967 — Rule 26, 28Tamil Nadu Panchayats Building Rules, 1997 — Rule 3Tamil Nadu Town and Country Planning Act, 1971 — Section 120, 2(13), 2(23), 23, 49
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High Courts01 Feb 2006Dismissed

S.P. Muthu Vs Kirupakaran

Madras High Court · (2007) 1 BC 257 : (2006) 2 CTC 585

Criminal Procedure Code, 1973 (CrPC) — Section 313, 391Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts01 Feb 2006

R. Rajagopal @ R.R. Gopal @ Nakkheeran Gopal, Editor, Printer and Publisher of Nakkheeran (Bi-weekly), Nakkheeran Publications, Nakkheeran Printers and Binders and A. Kamaraj, Associate Editor, Nakkheeran (Bi-weekly), Nakkheeran Publications Vs J. Jayalalitha and Mrs. N. Sassikala

Madras High Court · AIR 2006 Mad 142 : (2006) 2 CTC 353 : (2006) 2 LW 377 : (2006) 2 MLJ 456

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3Constitution of India, 1950 — Article 227
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