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Madras High Court judgments, 2013

3,172 judgments · page 114 of 159

High Courts15 Apr 2013Allowed

G. Kuppan Vs State of Tamil Nadu and Others

Madras High Court · (2013) 2 LW(Cri) 56 : (2013) 2 MLJ(Cri) 801

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)(a)
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High Courts12 Apr 2013Dismissed

A.S. Vedhagiri Vs Govindammal and Valli

Madras High Court · (2013) 2 LW 781

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Specific Relief Act, 1963 — Section 34Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 25(b), 26, 27
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High Courts12 Apr 2013Dismissed

Medical Council of India Vs P. Divya, The Secretary to the Government Department of Health and The Secretary, Selection Committee, Chennai Dr. S. Kavitha Vs The State of Tamil Nadu, The Director of Medical Education, Chennai, The Secretary, Selection Committee Directorate of Medical Education and The Secretary, Medical Council of India

Madras High Court · (2013) 3 CTC 791 : (2013) 2 LW 922 : (2013) 6 MLJ 225

Arbitration and Conciliation Act, 1996 — Section 39Companies Act, 1956 — Section 446(1), 446(2)Constitution of India, 1950 — Article 14
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High Courts12 Apr 2013Dismissed

Western Cans Pvt. Ltd. Vs The Official Liquidator

Madras High Court · (2013) 04 MAD CK 0102

Arbitration and Conciliation Act, 1996 — Section 34, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 6Companies Act, 1956 — Section 125, 446, 458A, 529A, 530
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