Civil Procedure Code Amendment Act, 1999 — Section 144, 151, 2(2), 96Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227

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High Courts18 Aug 2011Allowed

Dr. P. Nagarajan Vs The Registrar, Manonmaniam Sundaranar University, Abisegapatty, Tirunelveli

Madras High Court · (2011) 08 MAD CK 0032

Constitution of India, 1950 — Article 226, 227Tamil Nadu Pension Rules, 1978 — Rule 4, 5

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High Courts18 Aug 2011Dismissed

Mohammed Farook and Others Vs Gulsum Bibi and Adam Mohammed

Madras High Court · (2011) 08 MAD CK 0031

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 Aug 2011Dismissed

M.K. Gopal Vs The Secretary to the Government, Educational Department, Govt. Omanthorar Thottam and Others M. Venkatesan Vs The Principal, Ayyanadar Janakiammal Polytechnic College and The Commissioner, Employees Provident Fund Organisation

Madras High Court · (2011) 08 MAD CK 0029

Constitution of India, 1950 — Article 226

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High Courts18 Aug 2011Allowed

Balan (a) Kulla Balan Vs The State of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 342, 389(1)Penal Code, 1860 (IPC) — Section 122, 323, 34, 375, 376

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High Courts17 Aug 2011Dismissed

S. Yasodha, Primary Teacher, Atomic Energy Central School I (Primary) Vs The Chairman, The Secretary, The Chief Administrative Officer Govt. of India Atomic Energy Education Society (REGD) and Mr. N.K. Das Previous The Chief Administrative Officer and Principal

Madras High Court · (2011) 08 MAD CK 0520

Constitution of India, 1950 — Article 12, 14, 16

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High Courts17 Aug 2011Dismissed

Tvl. P.R. Srinivasan and Sons Vs The State of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0516

Constitution of India, 1950 — Article 226

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High Courts17 Aug 2011Dismissed

P. Chidambaram Vs Secretary, Arignar Anna College, Aralvoymoli - 629 301, Kanyakumari District

Madras High Court · (2011) 08 MAD CK 0513

Constitution of India, 1950 — Article 30(1)General Clauses Act, 1897 — Section 16Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Aug 2011

P.B. Sakthivel Vs P.B. Subramaniam, D. Jeyaprakash, M.P. Thasarathan and P.S. Velayutha Raja

Madras High Court · (2011) 08 MAD CK 0509

Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 206

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High Courts17 Aug 2011

D. Gnanasekar Vs The Superintendent of Police and The Director General of Police

Madras High Court · (2011) 08 MAD CK 0502

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High Courts17 Aug 2011Dismissed

N. Mohan Sai @ Janakiraman Vs The Assistant P.F. Commissioner (Pension) and The Regional Provident Fund Commissioner, Employee's Provident Fund Organisation

Madras High Court · (2011) 08 MAD CK 0468

Employees Pension Scheme, 1995 — Rule 17(A)

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High Courts17 Aug 2011Dismissed

Tamilnadu Arasu Paniyalar Sangam Vs The Government of Tamilnadu and Others L. Vivekanandan Vs The Director of Public Health and Preventive Medicine and The Deputy Director of Public Health Service

Madras High Court · (2011) 08 MAD CK 0443

Constitution of India, 1950 — Article 14, 16, 226Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10(1)

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High Courts17 Aug 2011

R. Jayakanthan Vs B. Sritha

Madras High Court · (2012) 2 MLJ 19

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

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