Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 10, 10(3), 12(3), 23, 3Tamil Nadu General Sales Tax Rules, 1959 — Rule 12A, 22

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High Courts12 Oct 2006Allowed

The Additional Director General of Police (L and O), The Dy. Inspector General of Police and The Superintendent of Police Vs G. Rajendran and The Registrar, Tamilnadu Administrative Tribunal

Madras High Court · (2006) 10 MAD CK 0033

Constitution of India, 1950 — Article 226

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High Courts12 Oct 2006Dismissed

P. Thurai Pandian Headmaster, S.M.R.V. Higher Secondary School Vs K. Subramanian and Others K. Subramanian Vs The Joint Director Higher Secondary Education and Others

Madras High Court · (2007) WritLR 258

Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12, 13, 13(3), 15, 15(4)

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High Courts12 Oct 2006Allowed

Varadhan Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police

Madras High Court · (2006) 10 MAD CK 0015

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 12(1), 3(1)

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High Courts12 Oct 2006Dismissed

Manjula Vs Colgate Palmolive (India) Limited

Madras High Court · (2006) 5 CTC 303 : (2006) 2 LW(Cri) 851 : (2007) 1 RCR(Criminal) 174

Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 218, 219, 219(1), 219(2)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 379, 380

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High Courts12 Oct 2006Dismissed

The Government of Pondicherry Vs S. Muthukumaraswamy and R. Arumugam The Union Territory of Pondicherry Vs M.M. Dinesh

Madras High Court · AIR 2007 Mad 140 : (2007) WritLR 267

Constitution of India, 1950 — Article 14, 19, 19(1), 19(6)Government of Union Territories Act, 1963 — Section 46(1)Pondicherry Municipalities (Places of Public Resort and Entertainments) Rules, 1980 — Rule 112, 2

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High Courts12 Oct 2006Allowed

Zarin Taj Begum, V. Ramabadhran and O. Harindra Kumar Dave Vs The Land Acquisition Officer and Special Deputy Collector (LA) and Union of India (UOI)

Madras High Court · (2006) 10 MAD CK 0001

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 12(2), 4(1), 5A, 6

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High Courts11 Oct 2006Dismissed

B.K. Ramachandra Achar Vs The Standard Chartered Bank

Madras High Court · (2007) 1 LW(Cri) 485

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High Courts11 Oct 2006

Raja Vs State

Madras High Court · (2006) 10 MAD CK 0217

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High Courts11 Oct 2006

M.S.D.C. Radharamanan Vs M.S.D. Chandrasekara Raja and Another

Madras High Court · (2007) 138 CompCas 897 : (2007) 80 SCL 254

Companies Act, 1956 — Section 10F, 397, 398, 402, 43A

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High Courts11 Oct 2006Dismissed

The Managing Director, Tamil Nadu State Transport Corporation, (Kumbakonam Division II) Ltd. Vs Madanarajagopal

Madras High Court · (2006) 10 MAD CK 0185

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High Courts11 Oct 2006Dismissed

Shanmugam Vs Samundeeswari and Nithyasree rep. by her mother Samundeeswari

Madras High Court · (2006) 10 MAD CK 0173

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High Courts11 Oct 2006Dismissed

V.P. Kalairajan Vs The Director General of Police and Others Santha Vs Inspector of Police

Madras High Court · (2006) 10 MAD CK 0167

Constitution of India, 1950 — Article 14, 226Criminal Law (Amendment) Act, 1932 — Section 7(1), 7(1)(1)Criminal Procedure Code, 1973 (CrPC) — Section 151, 151(1), 167, 167(2), 41(1)

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High Courts11 Oct 2006Dismissed

Victor Farms Pvt. Ltd. Vs T. Komathi and Others

Madras High Court · (2006) 10 MAD CK 0066

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

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