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Madras High Court judgments, 2014

3,633 judgments · page 127 of 182

High Courts06 Jun 2014

G. Sarala Vs Home Secretary

Madras High Court · (2014) 3 MLJ(Cri) 161

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 176, 46, 49Madras Prohibition Act, 1937 — Section 4(1)(i), 4(1A)(ii)
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High Courts06 Jun 2014Dismissed

D. Ananthi Vs K. Chandrasekaran

Madras High Court · (2014) 06 MAD CK 0286

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Trade Unions Act, 1926 — Section 2, 2(e), 2(g), 22, 22(2)
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High Courts06 Jun 2014

Uthiravel Vs State

Madras High Court · (2014) 3 MLJ(Cri) 282

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
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High Courts06 Jun 2014

S.A. K. Ibrahim Vs The Chief Executive Officer

Madras High Court · (2014) 3 LW 685

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 226, 26, 29(1)Waqf Act, 1995 — Section 3(a), 3(r), 38, 65, 65(1)
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High Courts06 Jun 2014Dismissed

M. Selvaraj Vs The Presiding Officer

Madras High Court · (2014) 3 LLJ 184 : (2014) 3 LLN 186 : (2014) LLR 972

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11-A, 12(3)
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