Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 36, 42, 9Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Companies Act, 1956 — Section 433, 434

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High Courts10 Dec 2012Dismissed

K. Bharathi Vs Union of India, The Registrar-General and Justice Mr. M. Vijayaraghavan

Madras High Court · (2012) 6 CTC 797 : (2013) WritLR 267

Constitution of India, 1950 — Article 217

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High Courts10 Dec 2012Dismissed

J. Nambikkai Mary Vs Kuzhanthai Therasu

Madras High Court · (2013) 28 MLJ 500

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Section 5

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High Courts10 Dec 2012Allowed

Watchdata Technologies Pvt. Ltd. Vs M/s. Sharon Solutions Ltd.

Madras High Court · (2012) 12 MAD CK 0042

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 7, Order 7 Rule 11, 120, 16, 17Contract Act, 1872 — Section 23, 28

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High Courts10 Dec 2012Dismissed

Subramanian Vs Sermathangam Sermathangam Vs Subramanian

Madras High Court · (2013) 1 LW 656

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 151Evidence Act, 1872 — Section 145, 157

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High Courts10 Dec 2012Dismissed

P. Ramesh Vs Kalayarasi and Another

Madras High Court · (2013) 2 MLJ(Cri) 44

Criminal Procedure Code, 1973 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 376, 417, 493

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High Courts10 Dec 2012Dismissed

Tamil Nadu Civil Supplies Corporation Ltd. Vs Lakshmi Export and Another

Madras High Court · (2013) 2 CTC 374 : (2013) 1 MLJ 494

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 75, 81

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High Courts10 Dec 2012Dismissed

Smt. Viji @ Vijayalakshmi Vs Smt. Jayanthi

Madras High Court · (2013) 28 MLJ 391

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High Courts10 Dec 2012

Durai @ Dayanithi Vs State S. Nagarajan Vs The Deputy Superintendent of Police

Madras High Court · (2013) 1 LW(Cri) 481

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 138, 145, 161, 164, 41Evidence Act, 1872 — Section 27

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High Courts07 Dec 2012Dismissed

City Centre Point Vs Hariharasudan (Minor)

Madras High Court · (2013) 1 MadWN(Civil) 30

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