Constitution of India, Article 32, Article 142 - Remedies for enforcement of rights conferred by this Part - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc

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High Courts30 Aug 2017Dismissed

B.Yasoda Vs Baby Amma

Madras High Court · (2017) 08 MAD CK 0042

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High Courts29 Aug 2017Allowed

G.Srinivasan, & Ors. Vs N.Velumani

Madras High Court · (2017) 08 MAD CK 0041

Code of Criminal Procedure, 1973, Section 482, Section 154, Section 162, Section 200 - Saving of inherent powers of High Court - Information in cogniz

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High Courts29 Aug 2017

Balumani Vs Samiyathal & Ors.

Madras High Court · (2017) 08 MAD CK 0040

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High Courts29 Aug 2017

Anantha Padmanabhan Vs Achutha Padmanabhan (deceased), & Ors.

Madras High Court · (2017) 08 MAD CK 0039

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High Courts29 Aug 2017

The Branch Manager, The Oriental Insurance Company Limited Vs R.Raja, & Anr.

Madras High Court · (2017) 08 MAD CK 0038

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High Courts29 Aug 2017

The New India Assurance Co.Ltd. Vs Tmt.Muthulakshmi, & Ors.

Madras High Court · (2017) 08 MAD CK 0037

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High Courts29 Aug 2017Dismissed

S.Narayanan, & Anr. Vs The Deputy Director of CBI

Madras High Court · (2017) 08 MAD CK 0036

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 109 - Punishment of abetment if the act abetted

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High Courts29 Aug 2017

The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs J.Vijayalakshmi, & Anr.

Madras High Court · (2017) 08 MAD CK 0035

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High Courts28 Aug 2017

B.Asaithambi, & Anr. Vs Praveen Chordia, & Anr.

Madras High Court · (2017) 08 MAD CK 0034

Code of Civil Procedure, 1908, Section 151, Order 41Rule 3 -Tamil Nadu Court Fees and Suits Valuation Act, 1955, Section 25(d), Section 33(8)

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High Courts28 Aug 2017

Mrs.V.Shanthakumari, & Ors. Vs Mr.G.Sambandan, & Ors.

Madras High Court · (2017) 08 MAD CK 0033

Code of Civil Procedure, 1908, Order 6Rule 4 -Limitation Act, 1963, Article 59 -Tamil Nadu Court Fees and Suits Valuation Act, 1955, Section 37(1)

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High Courts28 Aug 2017

M/s.Rungta Iron and Steel Pvt. Ltd. Vs Y.Vasant Rao

Madras High Court · (2017) 08 MAD CK 0032

Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of h

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High Courts28 Aug 2017Dismissed