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COURT ARCHIVE

Madras High Court judgments, 2007

3,127 judgments · page 2 of 157

High Courts20 Dec 2007

RMP Infotech Private Limited Vs Apple FMCG Marketing Pvt. Ltd. and Others R.K. Radhakrishnan, Managing Director, V. Can Network (P) Ltd. Vs Union of India (UOI) and State of Tamil Nadu Ashok O. Patel, Chairman, Ajanta Health Care Pvt. Ltd. and Muralidharan Iyengar, Managing Director, Ajanta Health Care Pvt. Ltd. Vs The Deputy Superintendent of Police and The Inspector of Police

Madras High Court · (2008) 3 LW 345

Constitution of India, 1950 — Article 19(1), 226Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2
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High Courts20 Dec 2007Allowed

Doss and Malliga Vs Vamanan and Gurunathan

Madras High Court · (2008) 2 MLJ 156 : (2009) 5 RCR(Civil) 67 : (2008) 1 RCR(Rent) 564

Civil Procedure Code, 1908 (CPC) — Section 96(3)Evidence Act, 1872 — Section 114Limitation Act, 1963 — Section 5
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High Courts19 Dec 2007Dismissed

Aziz Ahmed Vs The Government of Tamil Nadu

Madras High Court · (2007) 12 MAD CK 0271

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 20(1)Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20Tamil Nadu Pension Rules, 1978 — Rule 9, 9(5)
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High Courts19 Dec 2007Allowed

Kalairasi Vs Thanjavur Municipality

Madras High Court · (2007) 12 MAD CK 0248

Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4Tamil Nadu District Municipalities Act, 1920 — Section 124I, 354, 354(1), 81(2), 82(2)
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High Courts19 Dec 2007Allowed

G. Karunanidhi Vs The Indian Bank

Madras High Court · (2008) 2 MLJ 84

Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3, 3(1), 3(3), 4Constitution of India, 1950 — Article 12, 14, 16, 16(1), 21
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High Courts19 Dec 2007

Alagammal Vs State of Tamil Nadu

Madras High Court · (2007) 12 MAD CK 0178

Constitution of India, 1950 — Article 12, 14Fundamental Rules — Rule 56Tamil Nadu Municipal Services Pension Rules, 1970 — Rule 7
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