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Madras High Court judgments, 2008

2,313 judgments · page 102 of 116

High Courts05 Feb 2008Allowed

The Executive Engineer (Distribution), Tamil Nadu Electricity Board Vs S.J. Gayas and The Secretary, Energy Department, Government of Tamil Nadu The Executive Engineer, Tamil Nadu Electricity Board and The Superintendent Engineer, Tamil Nadu Electricity Board Vs Thiru Nachiappan The Superintendent Engineer, Tamil Nadu Electricity Board, The Executive Engineer, Tamil Nadu Electricity Board and The Assistant Executive Engineer, Tamil Nadu Electricity Board Vs P. Rajaram The Superintendent Engineer Vs Dindugul Steel Rolling Mills (P) Ltd. and The Secretary, Energy Department, Government of Tamil Nadu

Madras High Court · AIR 2008 Mad 148 : (2008) 2 MLJ 812 : (2008) WritLR 816

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49Electricity Act, 2003 — Section 126, 126(5), 126(6), 135, 136
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High Courts05 Feb 2008Dismissed

Anjala @ Kamatchi and Gopal Vs State

Madras High Court · (2008) CriLJ 1885 : (2008) 2 LW(Cri) 1157

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 109, 120(B), 201, 320
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High Courts04 Feb 2008Dismissed

Shankar Vs State

Madras High Court · (2008) 02 MAD CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts04 Feb 2008

N. Ramesh Vs Sibi Madan Gabriel, The Secretary to Government, Information and Tourism Department, Govt. of Tamil Nadu, The Director, Information and Public Relations and The Tamil Nadu Public Service Commission The Secretary, Information and Tourism Department, Govt. of Tamil Nadu and The Director, Information and Public Relations Vs Sibi Madan Gabriel and The Tamil Nadu Public Service Commission Sibi Madan Gabriel Vs The Secretary to Government, Information and Tourism Department, Govt. of Tamil Nadu and Others

Madras High Court · (2008) 1 LW 924 : (2008) 3 MLJ 255

Constitution of India, 1950 — Article 309University Grant Commission Inspection of Universities Rules, 1960 — Rule 16, 4University Grants Commission Act, 1956 — Section 2, 22, 22(1), 22(3), 25
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