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Madras High Court judgments, 2008

2,313 judgments · page 73 of 116

High Courts25 Apr 2008Dismissed

Sri Jeyaram Educational Trust and 3 others Vs A.G. Syed Mohideen, Trustee Sri Jeyaram Educational Trust, 36, Sonagar Street, Cuddalore O.T. and A. Haseena Begum Vadalur Madhargal Thiru Arutpa Parayana Nilayam Trust, Vadalur and 4 others Vs Smt. V. Senthamizhselvi and 3 others

Madras High Court · (2008) 04 MAD CK 0201

Civil Procedure Code, 1908 (CPC) — Section 92Criminal Procedure Code, 1973 (CrPC) — Section 15, 6, 92Hindu Succession Act, 1956 — Section 29(1)
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High Courts25 Apr 2008Allowed

S. Chokanathan Vs The District Collector, The Sub-Collector and State Thuraik Karunanithi Vs The District Collector, The Sub-Collector, The Inspector of Police and The Animal Welfare Board of India Sri Periyakaruppanaswamy Thirukoil Vs The District Collector, The Revenue Divisional Officer, The Superintendent of Police and The Animal Welfare Board of India Ayyavoo Vs The District Collector, The Superintendent of Police and The Animal Welfare Board of India Veluchamy Thondaiman Vs The District Collector, The Revenue Divisional Officer, The Commissioner of Police and The Tahsildar A. Ravi Vs The District Collector and The Superintendent of Police

Madras High Court · (2008) 04 MAD CK 0055

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High Courts25 Apr 2008

Rajesh Vs State

Madras High Court · (2008) 04 MAD CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 427, 506, 506(2)
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