Madras High Court Judgments 2006 — Page 91

High Courts14 Jun 2006Dismissed

Murugan Vs The Inspector of Police

Madras High Court · (2006) 06 MAD CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376, 376(1)

High Courts14 Jun 2006Dismissed

Mr. Chandmull Verma alias Anantha Verma and Mrs. Anilkumar Verma Vs Daga Commercial Corporation (P) Ltd. Raghunandan Prasad and Company and Radha Mohan Gupta Vs Daga Commercial Corporation (P) Ltd. and Raman Prasad Gupta

Madras High Court · (2006) 3 LW 720 : (2006) 3 MLJ 368

Civil Procedure Code, 1908 (CPC) — Section 11Madras Buildings (Lease and Rent Control) Act, 1949 — Section 10Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3), 11, 12A, 14

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High Courts14 Jun 2006Allowed

P.N. Balasubramaniam Vs The Management of Indian Overseas Bank

Madras High Court · (2006) 06 MAD CK 0010

Overseas Bank Officers Service Regulations, 1979 — Section 19(1)Overseas Bank Pension Act — Section 2, 34Overseas Bank Pension Regulations, 1995 — Regulation 14, 2, 29, 3, 3(1)

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High Courts13 Jun 2006Dismissed

B. Srinivasan Vs N. Jambuligam

Madras High Court · (2010) 6 CTC 54

Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 12(2), 13

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High Courts13 Jun 2006

Official Liquidator, High Court Vs Tamil Nadu Handloom Weavers' Co-Operative Society Ltd. and Others

Madras High Court · (2008) 145 CompCas 748 : (2009) 96 SCL 25

Companies (Court) Rules, 1959 — Rule 117, 118, 9Companies Act, 1913 — Section 171Companies Act, 1956 — Section 391, 442, 446, 446(1), 446(2)

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High Courts13 Jun 2006Allowed

R. Thamilarasi Vs State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0215

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High Courts13 Jun 2006Dismissed

Pushparaj @ Settu Vs The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0213

Penal Code, 1860 (IPC) — Section 379Tamil 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 Courts13 Jun 2006Dismissed

S. Rathinasamy Vs The District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Department

Madras High Court · (2006) 06 MAD CK 0207

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 Courts13 Jun 2006Allowed

K. Velu Vs State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0203

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High Courts13 Jun 2006Allowed

Prabha Vs The State of Tamil Nadu

Madras High Court · (2006) 06 MAD CK 0202

Madras Prohibition Act, 1937 — Section 32Tamil 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 Courts13 Jun 2006Dismissed

Mrs. Muniammal Vs The Commissioner of Police and The Secretary to the Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2006) 06 MAD CK 0201

Penal Code, 1860 (IPC) — Section 307, 341, 366, 379, 392Tamil 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 Courts13 Jun 2006