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Madras High Court judgments, 2007

3,127 judgments · page 73 of 157

High Courts12 Jul 2007Dismissed

Er. S. Karuppusamy Vs C. Sugumar

Madras High Court · (2007) 07 MAD CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 313Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts12 Jul 2007

Madha Engineering College Vs State of Tamil Nadu Consortium of Self Financing Profession, Arts and Science Colleges and Sakthi Mariamman Engineering College Vs State of Tamil Nadu All India Islamic Foundation Vs State of Tamil Nadu and Anna University Sri Nandhanam College of Engineering and Technology Vs State of Tamil Nadu and Anna University Dr. Rajah Muthiah Chettiar Charitable and Educational Trust Vs State of Tamil Nadu and The Selection Committee, Directorate of Medical Education

Madras High Court · (2007) 4 CTC 13 : (2007) 6 MLJ 1

Constitution of India, 1950 — Article 14, 16(1), 19, 19(1), 19(6)Tamil Nadu Admission in Professional Educational Institutions Act, 2006 — Section 2, 3, 4, 4(1), 5(4)
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High Courts11 Jul 2007

P. Annamalai Vs The State and Others

Madras High Court · (2007) 07 MAD CK 0324

Criminal Procedure Code, 1973 (CrPC) — Section 154, 207, 210, 378, 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts11 Jul 2007Dismissed

Gopala Ramanath Vs Muthuvel

Madras High Court · (2007) 07 MAD CK 0312

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 34, 341, 342, 384, 385
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