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Madras High Court judgments, 2015

4,078 judgments · page 122 of 204

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High Courts15 Apr 2015Dismissed

S. Azhagaiah Vs The Director of Medical Education and Others

Madras High Court · (2015) 04 MAD CK 0173

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High Courts15 Apr 2015Disposed off

S. Theivanai Vs The Commissioner, Corporation of Madurai and Others

Madras High Court · (2015) 04 MAD CK 0166

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 174
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High Courts15 Apr 2015Disposed off

V. Palanivel Vs The Secretary to Government, Higher Education Department and Others

Madras High Court · (2015) 04 MAD CK 0165

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 174Tamil Nadu Private Colleges (Regulation) Act, 1976 - Section 12
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High Courts15 Apr 2015Disposed off

E.P. Jeyaraman Vs The Authorized Officer, Indian Bank and Others

Madras High Court · (2015) 04 MAD CK 0164

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4)
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High Courts15 Apr 2015

G. Ravindran Vs State of Tamil Nadu and Others

Madras High Court · (2015) 5 MLJ 154

Constitution of India, 1950 - Article 226Fatal Accidents Act, 1855 - Section 1A
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High Courts15 Apr 2015Allowed

S.M. Subramaniam and Others Vs Periasamy and Others

Madras High Court · (2015) 5 CTC 368

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High Courts15 Apr 2015Disposed Off

I. Periasamy Vs State of Tamil Nadu

Madras High Court · (2015) 3 MadWNCri 95

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High Courts13 Apr 2015Partly Allowed

R. Govindammal Vs The Principal Secretary, Social Welfare and Nutritious Meal Programme Department and Others

Madras High Court · (2015) 5 CTC 344 : (2015) 3 LLN 750 : (2015) 3 LW 756

Constitution of India, 1950 - Article 14, 15, 15(1), 15(3), 16
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High Courts13 Apr 2015Allowed

Sakthikumar Vs The Secretary to the Government, Government of Tamil Nadu and Others

Madras High Court · (2015) 04 MAD CK 0400

Constitution of India, 1950 - Article 22(5)Tamil Nadu Prohibition Act, 1937 - Section 4[1][aaa], 4[1-A]
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High Courts13 Apr 2015Allowed

S. Priya Vs The Secretary to Government, State of Tamil Nadu and Others

Madras High Court · (2015) 04 MAD CK 0399

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High Courts13 Apr 2015Disposed off

Muthulakshmi Vs The Chairman, Tamil Nadu Slum Clearance Board and Others

Madras High Court · (2015) 04 MAD CK 0367

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High Courts13 Apr 2015Dismissed

State Vs The Leprosy Mission (TLM) and Others

Madras High Court · (2015) 2 LW(Cri) 138

Drugs and Cosmetics Act, 1940 - Section 18, 18(c), 27(b)(ii)Evidence Act, 1872 - Section 24
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High Courts13 Apr 2015Allowed

M. Manoharan and Others Vs P. Rasu and Others

Madras High Court · (2015) 04 MAD CK 0361

Penal Code, 1860 (IPC) - Section 341, 406, 420, 506 (i)
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High Courts13 Apr 2015Allowed

M.V. Paulraj Vs The Director of School Education and Others

Madras High Court · (2015) 04 MAD CK 0310

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High Courts13 Apr 2015Disposed off

Ka.So.Ka. Polytechnic Institute Vs All India Council for Technical Education

Madras High Court · (2015) 04 MAD CK 0309

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High Courts13 Apr 2015Dismissed

P.M. Palanisamy and Others Vs Krishnan and Others

Madras High Court · (2015) 04 MAD CK 0308

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High Courts13 Apr 2015Partly Allowed

The Managing Director, Tamil Nadu State Transport Corporation Villupuram (Division) Ltd. Vs M. Valarmathi and Others

Madras High Court · (2015) 4 ACC 227

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High Courts13 Apr 2015

S.S.M. Traders Vs The Commercial Tax Officer

Madras High Court · (2015) 04 MAD CK 0271

Constitution of India, 1950 - Article 226Tamil Nadu Value Added Tax Act, 2006 - Section 21, 22(4)
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High Courts13 Apr 2015Dismissed

M. Padmini and Others Vs Raj Television Network Limited

Madras High Court · (2015) 3 LW 43

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 151Copyright Act, 1957 - Section 14(1), 14(d), 18, 18(1), 18(2)Partnership Act, 1932 - Section 42
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High Courts13 Apr 2015

Dravidar Kazhagam and Others Vs Secretary to Government, Home Department, Government of Tamil Nadu and Others

Madras High Court · (2015) 4 MLJ 53

Constitution of India, 1950 - Article 1(b), 14, 19, 19(1)(a), 19(2)Criminal Procedure Code, 1973 (CrPC) - Section 144, 154, 432, 482, 96Hindu Marriage Act, 1955 - Section 7
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