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Madras High Court judgments, 2008

2,313 judgments · page 24 of 116

High Courts18 Nov 2008

V. Ananthasekar Vs The Government of Tamil Nadu

Madras High Court · (2008) 11 MAD CK 0127

Constitution of India, 1950 — Article 21, 311Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20
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High Courts18 Nov 2008Dismissed

Indian Bank Asset Recovery Management Branch Vs Hamosons Apparels Private Ltd. and The Debts Recovery Appellate Tribunal Hamosons Apparels Private Ltd. Vs Indian Bank Asset Recovery Management Branch and Indian Bank Ms. S. Chitra Vs Syndicate Bank

Madras High Court · (2008) 11 MAD CK 0125

Income Tax Act, 1961 — Section 156Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(13), 13(2), 13(3)
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High Courts18 Nov 2008Allowed

Ravi Vs State

Madras High Court · (2008) 11 MAD CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 202, 302, 323, 341
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High Courts18 Nov 2008Allowed

The Secretary to the Government, School Education Department, The Director of School Education and The District Educational Officer Vs P. Velusamy, Holy Redeemers Higher Secondary School, The Correspondent, Holy Redeemers Higher Secondary School and The Manager of R.C. Schools

Madras High Court · (2008) 11 MAD CK 0083

Constitution of India, 1950 — Article 14Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 56Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 19
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