Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 227, 482, 483Penal Code, 1860 (IPC) — Section 155(2), 156(1), 499, 500

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High Courts18 Oct 2011Dismissed

A. Gnanasekaran and Others Vs The Secretary to Government, School Education Department, Secretariat, Chennai-9, The Director of School Education, Chennai-6 and The Joint Director of School Education (Higher Education), Chennai-6

Madras High Court · (2011) 10 MAD CK 0130

Constitution of India, 1950 — Article 12, 136

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High Courts18 Oct 2011Dismissed

S. Kasthuri Vs The Director of Elementary Education, DPI Complex, College Road, Chennai-600006 and Others

Madras High Court · (2011) 10 MAD CK 0119

Constitution of India, 1950 — Article 14, 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35

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High Courts18 Oct 2011

K. Meenambigai Vs The Superintendent of Police, Dindigul District, Dindigul and Others

Madras High Court · (2011) 10 MAD CK 0116

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High Courts18 Oct 2011Dismissed

A.L. Elango Vs The Superintendent of Police, Sivagangai District and Others

Madras High Court · (2011) 10 MAD CK 0103

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High Courts18 Oct 2011Dismissed

A. Kumarasamy Vs Hemant Kumar Sinha, Special Commissioner and Commissioner for Land Administration, Ezhilagam, Chepauk, Chennai-600005, S. Sivarasu, District Revenue Officer, Chingleput at Kancheepuram and T.R. Mallika, Tahsildar, Chingleput

Madras High Court · (2011) 10 MAD CK 0098

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High Courts18 Oct 2011Allowed

M/s. Cholamandalam DBS Finance Ltd., Now known as Cholamandalam Investment and Finance Company Limited Vs State

Madras High Court · (2011) 10 MAD CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 451, 459

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High Courts18 Oct 2011Dismissed

E. Vimala Vs The District Elementary Educational Officer, Tirunelveli District, Tirunelveli, The Manager/Correspondent, TDTA Primary/Middle Schools, Tirunelveli Diocese, CSI Diocese Office, Palayamkottai, Tirunelveli and J. Serabin Ezhil Arasi R3 impleaded as per order dated 28.04.2009 made in M.P. No. 3/2009

Madras High Court · (2011) 10 MAD CK 0092

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High Courts18 Oct 2011

S. Ramanathan Vs R. Jambulingam and Kokilambal

Madras High Court · (2011) 10 MAD CK 0079

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High Courts18 Oct 2011Dismissed

Manager Pokkuvarathu Kazhaga Oozhier Munnetra Sangham Vs The Government of Tamilnadu, The Metropolitan Transport Corporation and Anna Thozirsanga Peravai, (Anna Trade Union Federation)

Madras High Court · (2011) 10 MAD CK 0070

Constitution of India, 1950 — Article 19(1), 226Payment of Wages Act, 1936 — Section 7(2)(KKK)

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High Courts18 Oct 2011Dismissed

Dr. Ordetta Mendoza Vs The Principal Stella Maris College (Autonomous), 17, Cathedral Road, Chennai-600 086

Madras High Court · (2011) 10 MAD CK 0068

Constitution of India, 1950 — Article 14, 19, 21, 30(1)

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High Courts18 Oct 2011Dismissed

Dr. J.M. Chandrasekaran. Petitioner in Cont. P.No. 1091/2008 and Appellant in S.A. No. 1233/2002 Vs Krishnamurthy Cont. P. No. 1091/2008 and S.A. No. 1233/2002

Madras High Court · (2011) 10 MAD CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 116Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34, 40

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High Courts18 Oct 2011Dismissed