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Madras High Court judgments, 2014

3,633 judgments · page 68 of 182

High Courts24 Sept 2014

S. Joseph Raj Vs P.K. Misra

Madras High Court · (2014) 7 MLJ 129

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 141, 21Contempt of Courts Act, 1971 — Section 12, 13(a)
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High Courts24 Sept 2014

K. Vivekanandan Vs N. Vijayakumar

Madras High Court · (2014) 09 MAD CK 0162

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 66, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86
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High Courts24 Sept 2014

R. Nambi Vs Tenkasi Municipality

Madras High Court · (2015) 37 STR 696 : (2015) 86 VST 463

Constitution of India, 1950 — Article 248Finance Act, 1994 — Section 64(3), 65, 65(105(zzzz), 65(105), 65(105) zzzz
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High Courts24 Sept 2014

Durairaj Vs State

Madras High Court · (2014) 09 MAD CK 0090

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
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High Courts24 Sept 2014

S. Annamalai Vs The Secretary to Government

Madras High Court · (2014) 09 MAD CK 0071

Industrial Disputes Act, 1947 — Section 12(3)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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