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COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 60 of 152

High Courts19 Aug 2006Allowed

Self Financing Private Teacher Training Institutes Association (Regd.) and Others Vs The State of Tamil Nadu and Others Self-Financing Teacher Training Institutes Association (Regd.) and All India Private Educational Institution Association (Regd. No. 3822 of 2003) Vs The State of Tamil Nadu, The National Council for Teacher Education, The Regional Director, National Council for Teacher Education, Southern Regional Committee and The Director of Collegiate Education, Government of Tamil Nadu

Madras High Court · (2006) 3 LW 854 : (2006) 4 MLJ 1477

All India Council for Technical Education Act, 1987 — Section 10, 11, 20(3)Constitution of India, 1950 — Article 162, 245, 246, 254, 372National Council for Teacher Education Act, 1993 — Section 13A, 14, 14(3), 15(3), 17
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High Courts18 Aug 2006Allowed

Sundaramoorthy Vs State

Madras High Court · (2006) 08 MAD CK 0180

Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 209Penal Code, 1860 (IPC) — Section 201, 302
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High Courts18 Aug 2006Dismissed

Damodaran Vs Poongavanam Ammal and Others

Madras High Court · AIR 2006 Mad 375 : (2006) 5 CTC 132 : (2007) 2 LW 806 : (2007) 1 MLJ 87

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65, 65(1), 66Registration Act, 1908 — Section 57(5)
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High Courts18 Aug 2006Dismissed

Neyveli Lignite Corporation Ltd. and The President NLC School Committee NLC Tamil Medium School Neyveli Lignite Corporation Ltd. Vs The Neyveli Educational Society English Medium Schools Parents Association and The Neyveli Educational Society The Neyveli Educational Society English Medium Schools Parents Association Vs Director of Elementary Education and Others

Madras High Court · (2006) 08 MAD CK 0003

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 2(2), 3, 4, 5, 6
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