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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High Courts12 Sept 2006

S. Duraikannu Vs The Managing Director, P.L. Haulwal Trailers Limited and The Presiding Officer, Pondicherry Labour Court

Madras High Court · (2007) 112 FLR 800 : (2007) 2 LLJ 87

Constitution of India, 1950 — Article 136, 141, 311(2)

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High Courts12 Sept 2006

Bank of India Vs Manickam @ Sellakumarasamy and Rayappan

Madras High Court · (2007) 4 BC 149 : (2007) 1 CompLJ 292 : (2007) 2 LW 424 : (2006) 4 MLJ 914

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34

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High Courts12 Sept 2006

K. Karthikeyan Vs The Director of Elementary Education and Others

Madras High Court · (2006) 09 MAD CK 0176

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High Courts12 Sept 2006

J. James Vs The Director of Agricultural Marketing and The Secretary, Villupuram Market Committee

Madras High Court · (2006) 09 MAD CK 0175

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High Courts12 Sept 2006

V. Sakunthala Vs The Director of Rural Development Department, The District Collector and The commissioner, Kallakurichi Panchayat Union

Madras High Court · (2006) 09 MAD CK 0174

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High Courts12 Sept 2006

N. Durairajan Vs The Special Commissioner and Director of Survey and Settlement and The Additional Director of Survey and Land Records

Madras High Court · (2006) 09 MAD CK 0173

Tamil Nadu Civil Services Rules — Rule 7B

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High Courts12 Sept 2006Dismissed

Ashok Seshadri Vs The Board of Directors, The Hindustan Photo Films Manufacturing Co. Ltd., The Chairman, The Hindustan Photo Films Manufacturing Co. Ltd. and The Managing Director, The Hindustan Photo Films Manufacturing Co. Ltd.

Madras High Court · (2006) 09 MAD CK 0171

Officers/Section Officers/Sales Officers Conduct, Discipline and Appeal Rules, 1977 — Rule 23

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High Courts12 Sept 2006

Justice (Retd.) N. Arumugam Vs State of Tamil Nadu

Madras High Court · (2006) 09 MAD CK 0169

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High Courts12 Sept 2006Dismissed

Association of Management of Private Colleges and Secretary, Kongunaadu Arts and Science College (Autonomous) Vs The Secretary, University Grants Commission, University of Madras, Manonmaniam Sundaranar Univeristy and Madurai Kamaraj Manonmaniam Sundaranar University Teachers Association (MUTA)

Madras High Court · (2006) 09 MAD CK 0155

Constitution of India, 1950 — Article 162Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 8

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High Courts12 Sept 2006Allowed

M. Vijayaraghavan, Inspector of Police, (Under Suspension), Central Crime Branch Vs The Commissioner of Police, The Joint Commissioner of Police (Central) and Additional Superintendent of Police, Crime

Madras High Court · (2006) 09 MAD CK 0051

Penal Code, 1860 (IPC) — Section 302

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High Courts12 Sept 2006

Saravana Theatre Vs Sri Moogambigai Financiers and Others

Madras High Court · (2006) 09 MAD CK 0041

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High Courts12 Sept 2006Dismissed

Dr. C. Chendroyaperumal Vs National Institute of Port, Management and The Secretary, Ministry of Surface Transport

Madras High Court · (2006) 4 MLJ 989 : (2006) WritLR 820

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High Courts11 Sept 2006Dismissed

Kumaran Silks Trade Ltd. (Cause Title amended as T.C.S. Textiles Pvt. Ltd.) Vs Dr. Devendra and Others

Madras High Court · (2006) 09 MAD CK 0308

Constitution of India, 1950 — Article 14, 21Tamil Nadu Town and Country Planning (Amendment) Ordinance, 2000 — Ordinance 7Tamil Nadu Town and Country Planning (Amendment) Ordinance, 2001 — Ordinance 5

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