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Madras High Court judgments, 2014

3,633 judgments · page 64 of 182

High Courts08 Oct 2014

S. Abhirami Vs N. Yadavaraj

Madras High Court · (2014) 10 MAD CK 0235

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1)(ia)Limitation Act, 1963 — Section 5
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High Courts08 Oct 2014

The Branch Manager Vs Basheer

Madras High Court · (2014) 10 MAD CK 0228

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 151Constitution of India, 1950 — Article 14, 142, 227Employees Compensation Act, 1923 — Section 4
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High Courts08 Oct 2014

C. Arumugham Vs Revathi

Madras High Court · (2016) 1 ACC 540 : (2016) ACJ 62 : (2015) 1 LLJ 123 : (2015) 1 SCT 789

Employees Compensation Act, 1923 — Section 2(1)(dd), 2(1)(n), 2(e), 30(1), 4(A)
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High Courts08 Oct 2014

K. Durai Vs The Competent Authority

Madras High Court · (2014) 10 MAD CK 0220

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1(1)(a), Order 7 Rule 10, 104, 151Constitution of India, 1950 — Article 14, 19(1)(g), 21, 227, 372(1)Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 10, 11, 12, 13, 13(2)
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High Courts08 Oct 2014

Ayyappan Vs The State

Madras High Court · (2014) 4 MLJ(Cri) 257

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 294(b), 299, 300, 302, 304(ii)
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