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Madras High Court judgments, 2007

3,127 judgments · page 139 of 157

High Courts05 Feb 2007Dismissed

Ramakanth Vs V.A. Rahim

Madras High Court · (2007) 1 LW(Cri) 579

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
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High Courts05 Feb 2007

Mrs. Sargunam Vs Duraisamy

Madras High Court · (2007) 2 MLJ 746

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 135Specific Relief Act, 1963 — Section 34
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High Courts05 Feb 2007

K. Raman Vs The Director General of Police, Chennai - 600 004, The Deputy Inspector General of Police, Vellore Range, Vellore and The Superintendent of Police, Salem District, Salem K. Noorullah Khan Vs The Director General of Police, Chennai - 600 004, The Deputy Inspector General of Police, Vellore Range, Vellore and The Superintendent of Police, Dharmapuri District, Dharmapuri

Madras High Court · (2007) 02 MAD CK 0101

Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)(11)(13)(15)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 3, 39
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High Courts05 Feb 2007Dismissed

P. Palanisamy Gounder Vs State of Tamil Nadu

Madras High Court · (2007) 02 MAD CK 0100

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 12(2), 4(1), 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 12(2), 3(1), 5(1)
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