Motor Vehicles Act, 1939 — Section 57, 57(3), 57(8), 68F(1A)Motor Vehicles Act, 1988 — Section 217, 217(1), 217(2), 217A, 98Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 10, 8

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High Courts25 Sept 2006Allowed

S. Navaneetham Vs State of Tamil Nadu and Others

Madras High Court · (2007) 1 LW(Cri) 135

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High Courts25 Sept 2006

Sri Ambal Mills Ltd. Vs S. Clement Paulraj and 4 others

Madras High Court · (2006) 09 MAD CK 0260

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High Courts25 Sept 2006Dismissed

Aravind Laboratories Vs M.A. Rahim, trading as Jamuna Product

Madras High Court · AIR 2007 Mad 1 : (2007) 1 CTC 392 : (2006) 4 LW 811 : (2006) 4 MLJ 1072 : (2007) 34 PTC 542

Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12, 18, 56

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High Courts25 Sept 2006

Suresh and Others Vs State State Vs Sarangan and Others

Madras High Court · (2006) 09 MAD CK 0210

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts25 Sept 2006Allowed

S.V. Mahalingam Vs The Collector, Pasumpon Muthuramalinga Thevar

Madras High Court · (2006) 4 MLJ 1335

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High Courts25 Sept 2006Dismissed

Y. Venkatrayulu Vs The General Manager, Reserve Bank of India and The Chief Manager, Andhra Bank, Anna Nagar Branch

Madras High Court · (2007) 135 CompCas 72 : (2007) 1 LW 410

Constitution of India, 1950 — Article 12, 226

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High Courts25 Sept 2006

K. Muthukrishnan Vs The Tamil Nadu Electricity Board

Madras High Court · (2006) 09 MAD CK 0123

Prevention of Corruption Act, 1988 — Section 13(1)

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High Courts25 Sept 2006

V. Annappan Vs The Secretary to Government, Revenue (Ser.II(2)) Department

Madras High Court · (2006) 09 MAD CK 0120

Penal Code, 1860 (IPC) — Section 424, 466, 468, 471Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17B, 9A

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High Courts25 Sept 2006Dismissed

Seerangan Vs Chinnanna Gounder and Others

Madras High Court · (2006) 09 MAD CK 0119

Specific Relief Act, 1963 — Section 22, 22(2)

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High Courts25 Sept 2006

C. Alagesan, A. Raja, Karumalai and M. Senthilkumar Vs The Superintending Engineer and The Inspector of Labour

Madras High Court · (2006) 09 MAD CK 0116

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High Courts25 Sept 2006Allowed

Thiru M.D. Dilli Babu Vs The Chennai Metorpolitan Development Authority

Madras High Court · (2006) 09 MAD CK 0111

Stamp Act, 1899 — Section 47A

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High Courts25 Sept 2006Allowed

T. Chidambaram Vs The Chennai Metorpolitan Development Authority

Madras High Court · (2006) 09 MAD CK 0110

Stamp Act, 1899 — Section 47A

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High Courts25 Sept 2006Dismissed

Dhanakodi Vs Government of Tamilnadu

Madras High Court · (2006) 09 MAD CK 0109

National Security Act, 1980 — Section 10, 14A, 3, 3(2), 3(3)Penal Code, 1860 (IPC) — Section 153A, 307

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High Courts25 Sept 2006Allowed

Babu Vs The District Collector and District Magistrate and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 09 MAD CK 0108

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

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