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Madras High Court judgments, 2008

2,313 judgments · page 83 of 116

High Courts24 Mar 2008Allowed

G. Sahadevan Nair, Manager and Correspondent, Aided Primary School Vs The Government of Tamil Nadu The Roman Catholic Society of the Brothers of the Sacred Heart of Jesus Vs The Government of Tamil Nadu

Madras High Court · (2008) 03 MAD CK 0173

Constitution of India, 1950 — Article 14, 28, 29(2), 30, 30(1)Tamil Nadu Education Rules, 1892 — Rule 13, 17, 18, 71Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 1(2), 10, 10(1), 11, 11(1)
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High Courts20 Mar 2008Dismissed

V. Narasimhan Vs D. Saravanan

Madras High Court · (2008) 03 MAD CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts20 Mar 2008

Ramanjit Kaur Sethi and Others Vs The Central Administrative Tribunal, Union of India (UOI) and The Union Public Service Commission K. Chandrasekar, Navelendra Kumar Singh and V. Chinnamallikarjuna Vs The Central Administrative Tribunal and Others Union of India (UOI) Vs Ramesh Ram and Others The Union Public Service Commission Vs R. Arulandan and Others

Madras High Court · (2008) 4 MLJ 1134 : (2008) WritLR 608

Civil Services Examination Rules, 2005 — Rule 16(2), 16(4), 16(5), 19Constitution of India, 1950 — Article 14, 15, 15(4), 16(1), 16(4)
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