Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 294, 307, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)

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High Courts20 Mar 2007Allowed

Thangammal, Natarajan, Selvakumar and Saraswathi Vs State by the Sub Inspector of Police

Madras High Court · (2007) 03 MAD CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(5), 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts20 Mar 2007

Sri. K. Mahendar Vs The Commissioner of Income Tax

Madras High Court · (2008) 214 CTR 598 : (2008) 303 ITR 245

Income Tax Act, 1961 — Section 143(1), 143(3), 148, 155(7A), 45(5)Limitation Act, 1963 — Section 5

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High Courts20 Mar 2007Dismissed

V. Sandal Muthuraj Vs The District Environmental Protection Engineer, Tamil Nadu Pollution Control Board, The Chairman, Tamil Nadu Pollution Control Board, Nuclear Power Corporation of India Ltd., Koodankulam Atomic Power Project and The District Collector

Madras High Court · (2007) 03 MAD CK 0012

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High Courts20 Mar 2007Allowed

Karuppan (deceased) (Anjalai and Others) Vs Chellaiah and Manickam

Madras High Court · (2007) 03 MAD CK 0007

Civil Procedure Code, 1908 (CPC) — Section 100, 34

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High Courts16 Mar 2007Dismissed

H. Murali, H. Moorthy and Murugan Vs A.R. Seyad Mariam, A. Mohamed Aysha and A. Nafeesa

Madras High Court · (2007) 03 MAD CK 0333

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28

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High Courts16 Mar 2007Allowed

Sungappa and Others Vs Venkataramayya, Pappanna, Pattamma and Hanumanthappa

Madras High Court · (2007) 03 MAD CK 0332

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High Courts16 Mar 2007

K. Venkataraman and S. Hemamalini Vs State of Tamil Nadu and Others K. Nagaimugan, General Secretary Vs The State of Tamil Nadu

Madras High Court · (2007) 2 LW 1041 : (2008) 1 LW(Cri) 85 : (2007) 2 MLJ 804

Constitution of India, 1950 — Article 226, 300Penal Code, 1860 (IPC) — Section 147, 148, 307, 332, 380Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 4

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High Courts16 Mar 2007

R. Marichamy Vs B.V. Purushothaman and P. Sujatha

Madras High Court · (2007) 03 MAD CK 0288

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 23, 25

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High Courts16 Mar 2007

Sakthi Talikes (Dindigul) Ltd. Vs The District Collector cum Licensing Authority Collectorate

Madras High Court · (2007) 03 MAD CK 0227

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High Courts16 Mar 2007Dismissed

P. Samraj Vs The Commissioner of Police and R. Riazuddin

Madras High Court · (2007) 2 CTC 437 : (2007) 3 MLJ 290

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts16 Mar 2007Allowed

Balamani Vs Natarajan

Madras High Court · (2007) 03 MAD CK 0225

Evidence Act, 1872 — Section 11, 72, 73

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High Courts16 Mar 2007

The Managing Director, Tamilnadu State Transport Corporation, (VPM DVN 1) Ltd. Vs N. Balachandran N. Balachandran Vs The Managing Director, Tamilnadu State Transport Corporation, (VPM DVN 1) Ltd.

Madras High Court · (2008) ACJ 1799 : (2007) 4 LW 312 : (2007) 6 MLJ 960

Constitution of India, 1950 — Article 136

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