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Madras High Court judgments, 2006

3,035 judgments · page 4 of 152

High Courts18 Dec 2006

A. Gunasekaran Vs CEGAT

Madras High Court · (2006) 12 MAD CK 0145

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 129A, 129A(3), 129A(4)
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High Courts18 Dec 2006Allowed

Mohideen Sahib Vs A. Amena Bi and Others

Madras High Court · AIR 2007 Mad 133 : (2007) 2 CivCC 329 : (2007) 5 RCR(Civil) 280

Civil Procedure Code, 1908 (CPC) — Section 100Penal Code, 1860 (IPC) — Section 52Specific Relief Act, 1963 — Section 18, 19
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High Courts18 Dec 2006Dismissed

S. Balakrishnan Vs Union of India (UOI) and Others

Madras High Court · (2007) WritLR 16

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8)Central Industrial Security Force Rules, 1969 — Rule 34, 34(5)Central Industrial Security Force Rules, 2001 — Rule 36, 36(8)
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High Courts16 Dec 2006

Evva Memorial Teacher Training Institute Vs The Director of Teacher Education, Research and Training, The Director of Government Examinations, The Principal, District Institute of Education and Training and The Regional Director, National Council for Teacher Education G. Siva and Others Vs The Regional Director, National Council for Teacher Education, The Director of Teacher Education, Research and Training, The Director of Government Examinations and Evva Memorial Teacher Training Institute

Madras High Court · (2007) 1 LW 415

Constitution of India, 1950 — Article 19(1)Contract Act, 1872 — Section 23National Council for Teacher Education Act, 1993 — Section 17
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