Criminal Procedure Code, 1973 (CrPC) — Section 173(5)Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35

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High Courts21 Sept 2007Dismissed

K. Arumugam Vs The Chairman, Tamil Nadu Public Service Commission and The Secretary, Tamil Nadu Public Service Commission

Madras High Court · (2007) 09 MAD CK 0182

Penal Code, 1860 (IPC) — Section 420Tamil Nadu Pension Rules, 1978 — Rule 39, 9

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High Courts21 Sept 2007

Sheetal Vs State of Tamil Nadu

Madras High Court · (2007) 09 MAD CK 0173

Arms Act, 1959 — Section 27(2)Criminal Procedure Code, 1973 (CrPC) — Section 151(1), 167, 167(2), 309, 41(1)Essential Commodities (Special Provisions) Act, 1981 — Section 12A

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High Courts21 Sept 2007

R. Siva Subramanian Vs The State

Madras High Court · (2007) 09 MAD CK 0172

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High Courts21 Sept 2007Dismissed

Packia Rethnam alias A.P. Retna Singh Vs Dr. N.C. Dhanu and Others

Madras High Court · (2007) 09 MAD CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 304A

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High Courts21 Sept 2007

Muthu alias Muthuperumal Servai Vs Chinna Ponnu and Others

Madras High Court · (2007) 09 MAD CK 0170

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A, 2(5), 3(2)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 10, 9

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High Courts21 Sept 2007Dismissed

Ranipet Lorry Owners' Welfare Association Vs The State of Tamil Nadu and Others

Madras High Court · (2007) 4 LW 601 : (2007) 6 MLJ 517

Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982 — Section 16, 2(10), 2(11), 2(12), 2(13)

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High Courts21 Sept 2007

Eka Ratchagar Sabai Higher Secondary School Vs K. Sumathi and The Chief Educational Officer

Madras High Court · (2007) 4 LW 617 : (2008) 1 MLJ 322

Constitution of India, 1950 — Article 19(1), 30, 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15(4), 19Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4), 15(4A)

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High Courts21 Sept 2007

Ragas Dental College and Hospital Vs Government of India, The Dental Council of India and The Tamilnadu Dr. M.G.R. Medical University

Madras High Court · (2007) 09 MAD CK 0167

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High Courts21 Sept 2007Dismissed

R.K. Manian Vs The General Manager, The Management of Tamil Nadu State Transport Corporation The Tamilnadu State Transport Corporation (Salem) Ltd. Vs The Presiding Officer, Labour Court and R.K. Manian

Madras High Court · (2007) 09 MAD CK 0166

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High Courts21 Sept 2007

P. Navaneetha Krishnan Vs The Commissioner of Police, The Superintendent of Prison, Central Prison and The Inspector of Police

Madras High Court · (2008) 1 LW(Cri) 99

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 309

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High Courts21 Sept 2007Dismissed

G. Navas Ali and Others Vs The District Collector, The Asst. Director of Special Village Panchayat, Salem Region and The Tahsildar Abdul Waheeth and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2007) 09 MAD CK 0012

Tamil Nadu Panchayats Act, 1994 — Section 154(1), 242(2)

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High Courts21 Sept 2007

District Collector and Others Vs J. Arul Luther Singh and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2007) 09 MAD CK 0011

Constitution of India, 1950 — Article 14, 16, 16(2), 19, 19(1)

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High Courts21 Sept 2007Dismissed

NEPC India Limited (Formerly NEPC Micon Limited) Vs Atlantic Bridge Aviation Limited

Madras High Court · (2007) 4 LW 582 : (2008) 1 MLJ 76 : (2009) 94 SCL 296

Companies Act, 1956 — Section 433, 434, 439

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High Courts21 Sept 2007

Sree Latha Vs The Secretary to Government, Public (SC) Department, Government of Tamil Nadu, The District Collector and The Inspector of Police, C.C.B. Thousand Lights

Madras High Court · (2007) 09 MAD CK 0002

Constitution of India, 1950 — Article 141, 21, 212, 22(4), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 100Foreigners Act, 1946 — Section 2, 3(1), 3(2), 4, 4(1)

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High Courts20 Sept 2007Dismissed

R. Omprakash Choraliya Vs The Deputy Inspector General of Police, Tirunelveli Range, Tirunelveli and Others

Madras High Court · (2007) 4 LW 834

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts20 Sept 2007Allowed

M.K.M. Geeyavudeen Vs The Commissioner, Pudukkottai Municipality, Pudukkottai

Madras High Court · (2007) 09 MAD CK 0193

Tamil Nadu District Municipalities Act, 1920 — Section 303, 303(1), 303(1)

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