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Madras High Court judgments, 2008

2,313 judgments · page 112 of 116

High Courts08 Jan 2008Allowed

R. Sivanesan Vs State

Madras High Court · (2008) 01 MAD CK 0102

Madras Prohibition Act, 1937 — Section 4(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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High Courts08 Jan 2008Dismissed

Indo International Ltd. Vs Assistant Director, Directorate of Enforcement, The Special Director, Enforcement Foreign Exchange Management Act, Directorate of Enforcement, Government of India and The Registrar, Appellate Tribunal for Foreign Exchange, Ministry of Law, Justice and Company Affairs, Government of India

Madras High Court · (2008) 01 MAD CK 0087

Central Excises and Salt Act, 1944 — Section 14Companies Act, 1956 — Section 16(3)Customs Act, 1962 — Section 108, 135
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High Courts08 Jan 2008Allowed

Manimegalai Vs State

Madras High Court · (2008) 01 MAD CK 0067

Madras Prohibition Act, 1937 — Section 4(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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High Courts08 Jan 2008Allowed

Rani Vs State of Tamil Nadu

Madras High Court · (2008) 01 MAD CK 0066

Madras Prohibition Act, 1937 — Section 4(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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High Courts08 Jan 2008Allowed

Sumathi Vs State

Madras High Court · (2008) 01 MAD CK 0054

Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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High Courts08 Jan 2008Dismissed

Muthusamy Vs The State

Madras High Court · (2008) 01 MAD CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
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High Courts08 Jan 2008Allowed

Adhilakshmi Vs State of Tamil Nadu

Madras High Court · (2008) 01 MAD CK 0019

Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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