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Madras High Court judgments, 2014

3,633 judgments · page 63 of 182

High Courts09 Oct 2014

R. Kaliannan Vs The Presiding Officer, Labour Court

Madras High Court · (2014) 10 MAD CK 0301

Constitution of India, 1950 — Article 226, 311, 311(2), 311(3), 32Industrial Disputes Act, 1947 — Section 10, 12(3), 18(1), 2(a), 2(k)Tamil Nadu Shops and Establishments Act, 1947 — Section 41
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High Courts09 Oct 2014

Gandhimathi Vs R.M. Velusamy

Madras High Court · (2014) 10 MAD CK 0251

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(b)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 31
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High Courts09 Oct 2014

B. Shanthilal Vs B. Palani

Madras High Court · (2014) 10 MAD CK 0219

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
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High Courts09 Oct 2014

S. Solai Vs N.A. Ayyakkanu

Madras High Court · (2014) 10 MAD CK 0099

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 63(e)
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High Courts08 Oct 2014

A. Thayalan Vs S.S. Mani

Madras High Court · (2014) 4 MLJ(Cri) 493

Criminal Procedure Code, 1973 (CrPC) — Section 255, 313Evidence Act, 1872 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 20, 5
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High Courts08 Oct 2014

Thaj Vs The State

Madras High Court · (2015) CriLJ 315 : (2014) 4 Crimes 517 : (2014) 4 MLJ(Cri) 316

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302, 304, 34, 341
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High Courts08 Oct 2014

R. Munusamy Vs G. Krishttappillai

Madras High Court · (2014) 6 CTC 773 : (2014) 5 LW 59 : (2014) 7 MLJ 861

Civil Procedure Code, 1908 (CPC) — Section 151Registration Act, 1908 — Section 17, 49, 49(c)Transfer of Property Act, 1882 — Section 54
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