Administration of Justice Act, 1920 — Section 10Civil Procedure Code, 1908 (CPC) — Section 13, 38, 39, 40, 44ACompanies Act, 1956 — Section 433, 434(1), 439(1), 443, 443(2)

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High Courts16 Dec 2008

S. Ilayaraja Vs The General Manager, Tamil Nadu State Transport Corporation and The Managing Director, Tamil Nadu State Transport Corporation

Madras High Court · (2008) 12 MAD CK 0292

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High Courts16 Dec 2008Dismissed

K.P. Abubucker Vs G. Balasubramanian

Madras High Court · (2008) 12 MAD CK 0280

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25, 8(5)

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High Courts16 Dec 2008

Naveen Machado Vs The Superintendent of Police, The Inspector of Police, All Women Police Station and The Inspector of Police, Tuticorin South Police Station

Madras High Court · (2008) 12 MAD CK 0273

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 200

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High Courts16 Dec 2008Dismissed

Venkadachalam Vs Michel

Madras High Court · (2008) 12 MAD CK 0264

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(8), 12, 13, 13(1), 14

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High Courts16 Dec 2008Dismissed

Maria Selvaraj Vs Mathias and Thiruvattar Primary Agricultural Co-operative Rural Development Bank

Madras High Court · (2008) 12 MAD CK 0263

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts16 Dec 2008Dismissed

The Management, Sri Bannari Amman Bus Service Vs The Presiding Officer, Labour Court and G. Sakthivel

Madras High Court · (2008) 12 MAD CK 0261

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts16 Dec 2008Dismissed

Saravanan, Mrs. Annapurani, P. Venkatesh and Mrs. Gandhimathi Vs The State by Deputy Superintendent of Police, Pothanur Division

Madras High Court · (2008) 12 MAD CK 0238

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts16 Dec 2008

V. Rajendran Vs The Government of Tamil Nadu

Madras High Court · (2008) 12 MAD CK 0233

Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 20(1)

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High Courts16 Dec 2008Allowed

Mr. Muthukumar, Mrs. Padmavathi and Alama International Vs Aloha India (A Division of K.K. Academy (P) Ltd.) and Mrs. J.V. Vasantha Laxmi

Madras High Court · (2008) 12 MAD CK 0213

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 2(4)Constitution of India, 1950 — Article 226

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High Courts16 Dec 2008Dismissed

A. Saravanan Vs Tamil Nadu Public Service Commission

Madras High Court · (2008) 12 MAD CK 0200

Constitution of India, 1950 — Article 14

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High Courts16 Dec 2008Dismissed

K. Arun Sabhapathy Vs The Tamilnadu Public Service Commission, The Government of Tamilnadu and The Registrar General, High Court

Madras High Court · (2009) 3 MLJ 197

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High Courts16 Dec 2008

K. Selvaraj Vs The Registrar of Co-operative Society, The Join Registrar of Co-operative Society, The Deputy Registrar of Co-operative Society and The Special Officer

Madras High Court · (2008) 12 MAD CK 0169

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High Courts16 Dec 2008

G. Thirupathy Vs The Secretary, The Chief Engineer (Distribution) and The Chairman

Madras High Court · (2008) 12 MAD CK 0154

Constitution of India, 1950 — Article 226

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High Courts16 Dec 2008Dismissed

The Management, Sri Bannari Amman Bus Service Vs The Presiding Officer, Labour Court and Karnan

Madras High Court · (2008) 12 MAD CK 0152

Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts16 Dec 2008Dismissed

Swami Premananda Alias Premkumar Vs Commissioner of Income Tax and Another

Madras High Court · (2008) 12 MAD CK 0130

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High Courts16 Dec 2008Allowed

Kadambayan Vs Abdul Razak

Madras High Court · (2008) 12 MAD CK 0084

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4Evidence Act, 1872 — Section 44

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