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Madras High Court judgments, 2008

2,313 judgments · page 81 of 116

High Courts28 Mar 2008

Senaithalaivar Higher Secondary School Vs The Government of Tamil Nadu and Others The Manager, TDTA Primary and Middle Schools, Thoothukudi Nazareth Diocese Vs State to Tamil Nadu The Principal and Secretary, The American College (Autonomus), The Secretary, Fatima College (Autonomous), The Principal and Secretary, Lady Doak College (Autonomus) and The Secretary, Arul Anandar (Autonomous) Vs The State of Tamil Nadu

Madras High Court · (2008) 3 LW 438 : (2008) 5 MLJ 1288

Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 5Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 10, 23, 53(1), 53(2)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 15, 15(2), 7
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High Courts28 Mar 2008Dismissed

Arumugam and Perumal Vs State

Madras High Court · (2008) 03 MAD CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts28 Mar 2008Dismissed

J.B. Khanna and Company Vs S. Asad

Madras High Court · (2008) 2 LW 589 : (2008) 5 MhLj 1469

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 17, Order 26 Rule 1 , Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 13(1), 13(2), 19, 19A, 55Evidence Act, 1872 — Section 61
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