Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedingsHindu Adoptions and Maintenance Act, 1956, Section 18(2)(f) - Maintenance of

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High Courts06 Jul 2017

Palaniyammal Vs The Secretary to the Government & Ors.

Madras High Court · (2017) 07 MAD CK 0058

Constitution of India, Article 21, Article 22 -Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum

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High Courts06 Jul 2017Partly allowed

H.V.Equipments Pvt.Ltd. & Anr. Vs M/s.Macro Marvel Infrastructure Corporation Ltd.

Madras High Court · (2017) 07 MAD CK 0057

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High Courts05 Jul 2017

M/s.Jagadeesan Petroleum Service, Hindustan Petroleum Corporation Dealer, Rep. by its Partner D.Ramakrishnan Vs The Government of Tamil Nadu, rep. by its Secretary to Government, Revenue Department, & Ors.

Madras High Court · (2017) 07 MAD CK 0056

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High Courts05 Jul 2017Dismissed

K.Pon Karthikeyan Vs The Managing Director & Chief Executive Officer, Appellate Authority, Tamil Nadu Mercantile Bank Ltd., & Anr.

Madras High Court · (2017) 07 MAD CK 0055

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr

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High Courts05 Jul 2017Allowed

S.P.Velayutham, & Anr. Vs Inspector of Police, Central Crime Branch, & Ors.

Madras High Court · (2017) 07 MAD CK 0054

Code of Criminal Procedure, 1973, Section 145, Section 482, Section 145(4) - Procedure where dispute concerning land or water is likely to cause breach of peace - Saving o

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High Courts05 Jul 2017Dismissed

Jesu Baskar Vs The Superintendent of Police, Sivagangai District, & Ors.

Madras High Court · (2017) 07 MAD CK 0053

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High Courts05 Jul 2017Allowed

Mr. S. Thiagarajan Vs M/s. Supreme Pipe Syndicate through its Partners, Smt. Sajarath Thaiyaba and Mr. S. Rahmathullah Door No.51, West Masi Street, Madurai

Madras High Court · (2017) 07 MAD CK 0052

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11,

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High Courts04 Jul 2017

V.Gunasekaran Vs R.A.N.M.Muthusamy Mudaliar Chits Funds (P) Ltd.

Madras High Court · (2017) 07 MAD CK 0051

Code of Civil Procedure, 1908, Section 47, Section 151, Order 21Rule 90, Order 21Rule 66 - Questions to be determined by the Co

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High Courts04 Jul 2017

M.Dhanasekaran Vs S.Krishnan & ors

Madras High Court · (2017) 07 MAD CK 0050

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts04 Jul 2017Dismissed

V VIDYA Vs STATE INFORMATION COMMISSIONER & ANR.

Madras High Court · (2017) 07 MAD CK 0049

Right to Information Act, 2005, Section 19(1), Section 24, Section 18(1), Section 7, Section 6(1), Section 24(4),

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High Courts03 Jul 2017

C.T.Abraham Vs The Presiding Officer & Ors.

Madras High Court · (2017) 07 MAD CK 0048

Industrial Disputes Act, 1947, Section 33(c) - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings

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High Courts30 Jun 2017

Xavier Cardoza (died) & Ors Vs Kovilpillai Nadar & Ors

Madras High Court · (2017) 06 MAD CK 0037

Specific Relief Act, 1877, Section 16(c), Section 14(1)(d)

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