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Madras High Court judgments, 2013

3,172 judgments · page 132 of 159

High Courts05 Mar 2013

Aruna and Others Vs State of Tamil Nadu and D.R. Rojavathi

Madras High Court · (2014) CriLJ 375 : (2013) 2 LW(Cri) 212

Criminal Procedure Code, 1973 (CrPC) — Section 227Negotiable Instruments Act, 1881 (NI) — Section 138, 141Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 5
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High Courts05 Mar 2013Dismissed

Yadhavar Kalvi Nithi Vs The Inspector General of Registration R.K. Sundar Raman Vs The Director of Collegiate Education, The Joint Director of Collegiate Education, Yadhavar Kalvi Nithi Registered Society and Yadava College (Co-education), Thiruppalai A. Ganapathy Vs The Director of Collegiate Education and Others

Madras High Court · (2013) 2 CTC 241

Civil Procedure Code, 1908 (CPC) — Section 92Competition Act, 2002 — Section 1, 16(1), 19(3), 2(b), 2(c)General Clauses Act, 1897 — Section 6
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High Courts04 Mar 2013Dismissed

The Commissioner, Trichirapalli Corporation Vs The Appellate Authority and Joint Commissioner of Labour Madurai - 20, The Controlling Authority and Assistant Commissioner of Labour Kajamalai, Trichy - 20 and Marammal

Madras High Court · (2013) 138 FLR 553 : (2013) 2 LLJ 711 : (2013) 2 LLN 461 : (2013) LLR 730

Civil Procedure Code, 1908 (CPC) — Section 11Competition Act, 2002 — Section 2(c), 26(1), 3, 3(1), 3(3)Payment of Gratuity Act, 1972 — Section 2, 2(e), 4, 7, 7(4)
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High Courts04 Mar 2013Dismissed

Thangaraju Vs Srinivasan

Madras High Court · (2013) 2 CTC 853

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 43 Rule 1, 104, 105, 115
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High Courts01 Mar 2013Allowed

Manikannan Vs Sambandam

Madras High Court · (2013) 2 LW 93 : (2013) 3 MLJ 173

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 1A
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