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Madras High Court judgments, 2007

3,127 judgments · page 59 of 157

High Courts09 Aug 2007Dismissed

A.R.M. Nizmathuallah Vs Vaduganathan

Madras High Court · (2008) 1 CivCC 490 : (2008) CriLJ 880 : (2008) 1 RCR(Civil) 157 : (2008) 1 RCR(Criminal) 181

Contract Act, 1872 — Section 25, 25(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts09 Aug 2007

Bank of India Vs M.R. Natarajan

Madras High Court · (2007) 08 MAD CK 0188

Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 20(3)Banking Regulation Act, 1949 — Section 10
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High Courts09 Aug 2007

Punniakoti Vs State

Madras High Court · (2008) 1 ALT(Cri) 2 : (2008) CriLJ 97

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 366, 376
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High Courts09 Aug 2007Allowed

A. Subramani Vs The Management of Tamil Nadu State Transport Corporation (Coimbatore Division I) Ltd. and The Presiding Officer Labour Court

Madras High Court · (2007) 5 CTC 386 : (2007) 115 FLR 1117 : (2008) 2 LLJ 86 : (2007) 6 MLJ 225

Central Civil Services (Pension) Rules, 1972 — Rule 38Industrial Disputes Act, 1947 — Section 2A(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 72
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High Courts09 Aug 2007Dismissed

Sathya Vs State

Madras High Court · (2007) 08 MAD CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 363, 366, 376(1)
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High Courts08 Aug 2007Dismissed

C. Somasundaram Vs The District Forest Officer, Coimbatore Division and R. Sivaraman P. Ashok Kumar Vs The District Forest Officer, Coimbatore Division and Ramalingam R. Murugasen Vs The District Forest Officer, Vellore Division and Thiru Ko. Manickam, I.F.S., District Forest Officer C. Chennappan Vs The Principal Chief Conservator of Forests, The Conservator of Forests, The District Forest Officer and P. Chidambaram

Madras High Court · (2007) 6 MLJ 1819

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 57
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High Courts08 Aug 2007Allowed

Panchapathi Vs State

Madras High Court · (2007) 08 MAD CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 366A, 376
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