Madras Prohibition Act, 1937 — Section 4(1)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 Courts05 Nov 2007Allowed

Rajendran Vs The Commissioner of Police and The Secretary, Government of Tamilnadu Home, Prohibition and Excise Department

Madras High Court · (2007) 11 MAD CK 0075

Penal Code, 1860 (IPC) — Section 336, 341, 380, 392, 420Tamil 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 Courts05 Nov 2007Dismissed

Mrs. Sakunthala Vs Anandarajan

Madras High Court · (2008) 1 MLJ 354

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts05 Nov 2007

D. Saroja and Others Vs Saraswathi and Others

Madras High Court · (2008) 2 CTC 150

Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227

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High Courts05 Nov 2007Allowed

Kuppan alias Durai and I. Navaneetharani Vs A.N. Annamalai and D. Mohan

Madras High Court · (2008) 1 MLJ 337

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9Limitation Act, 1908 — Section 5

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High Courts05 Nov 2007Allowed

B. Jayakumar Vs Bharat Sanchar Nigam Ltd. (BSNL)

Madras High Court · (2007) 6 MLJ 1293 : (2008) WritLR 58

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High Courts05 Nov 2007

Manager, Oriental Insurance Company Vs Murugan and Nisha See Foods

Madras High Court · (2007) 11 MAD CK 0070

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High Courts05 Nov 2007Dismissed

The Managing Director, The Tamil Nadu State Transport Corporation (Villupuram Division III) Ltd. Vs Kamal Kishore Tiwari, Ganga Devi Tiwari and Bawarlal Parekh

Madras High Court · (2007) 11 MAD CK 0025

Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts05 Nov 2007Allowed

D. Easwari Vs The State of Tamil Nadu

Madras High Court · (2007) 11 MAD CK 0024

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 4(1), 4(1A)

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High Courts02 Nov 2007

Nataraj @ T. Natarajan Vs P. Venkatachalam

Madras High Court · (2008) 2 BC 686 : (2008) 2 CivCC 349 : (2008) 2 RCR(Civil) 513 : (2008) 2 RCR(Criminal) 409

Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Nov 2007Dismissed

K.P.S. Elango Vs The District Collector, The Assistant Director, Rural Development, The Commissioner, Panchayat Union and K. Chinnappan

Madras High Court · (2008) 14 VST 323 : (2008) WritLR 159

Constitution of India, 1950 — Article 14, 21, 226Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights in Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999 — Rule 11

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High Courts02 Nov 2007Allowed

Aari Gowder, Muthumani and Rengasamy Vs State

Madras High Court · (2007) 11 MAD CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341

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High Courts02 Nov 2007

Venu Vs The Chairman, Tamil Nadu Housing Board and The Executive Engineer, Anna Nagar Division, Tamil Nadu Housing Board

Madras High Court · (2007) 11 MAD CK 0109

Land Acquisition Act, 1894 — Section 10, 11, 11A, 16, 28ATamil Nadu State Housing Board Act, 1961 — Section 84, 84(1), 84(2)

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