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Madras High Court judgments, 2008

2,313 judgments · page 103 of 116

High Courts04 Feb 2008Dismissed

Hanu Reddy Realty India Pvt. Ltd. Vs Jignesh, R.K. Mayur and Global Trust Bank, Mylapore Branch Mr. Chirla Hanumantha Reddy rep. by his Power of Attorney Holder, Mr. Chirla Suresh Reddy Vs Ramesh Chand Proprietor of Aarti Exports and Others Rameshchand Proprietor, Arti Exports Vs The Registrar, Debts Recovery Appellate Tribunal and Others

Madras High Court · (2008) 3 BC 190 : (2008) 1 CTC 721 : (2008) 3 LW 1143 : (2008) 2 MLJ 896

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 89, Order 21 Rule 92, Order 21 Rule 92(2)Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 63(1)
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High Courts01 Feb 2008Allowed

Kurunthan Vs The State

Madras High Court · (2008) 02 MAD CK 0221

Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 397, 401Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338
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High Courts01 Feb 2008Dismissed

Vijaya Vs Saraswathi and Others

Madras High Court · (2008) 3 CivCC 535 : (2009) 5 RCR(Civil) 65 : (2008) 1 RCR(Rent) 562

Civil Procedure Code, 1908 (CPC) — Section 115, 151Evidence Act, 1872 — Section 137, 138
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High Courts01 Feb 2008Allowed

S.K. Krishnamoorthy Vs State

Madras High Court · (2008) 02 MAD CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 120(B), 419, 420, 463
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High Courts31 Jan 2008

Elephant G. Rajendran Vs The District Collector and Others

Madras High Court · (2008) 3 LW 376 : (2008) 2 MLJ 1025

Constitution of India, 1950 — Article 21, 47, 48A, 51ATamil Nadu District Municipalities (Hill Stations) Buildings Rules, 1993 — Rule 26Tamil Nadu District Municipalities Act, 1920 — Section 217B, 217E, 217F, 217G, 217H
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