Code of Criminal Procedure, 1973, Section 482, Section 88 - Saving of inherent powers of High Court - Power to take bond for appearanceIndian Penal Code, 1860,

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High Courts24 Mar 2017Allowed

BECKTON DICKINSON INDIA PRIVATE LIMITED, Rep. By its Authorised Signatory, Rajesh Kumar Maharana Vs Appellate Deputy Commissioner, (CT) (NORTH), & Anr.

Madras High Court · (2017) 03 MAD CK 0063

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High Courts24 Mar 2017Allowed

P.Deenadhayalan Vs The Transport Commissioners Chepauk, & Ors.

Madras High Court · (2017) 03 MAD CK 0062

Indian Penal Code, 1860, Section 279, Section 338, Section 304(A) - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safe

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High Courts24 Mar 2017Dismissed

A E RATHINA NAICKER Vs V THIRUMALAI

Madras High Court · (2017) 03 MAD CK 0061

Code of Civil Procedure, 1908, Section 11, Order 2Rule 2, Order 7Rule 11, Order 7Rule 11(d),

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High Courts24 Mar 2017Allowed

ARULMIGHU SADAYAPPASAMY TEMPLE & ORS. Vs STATE OF TAMIL NADU

Madras High Court · (2017) 03 MAD CK 0060

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeEvidence Act, 1872, Section 45, Section 90 -Tamil Nadu Hindu Religio

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High Courts24 Mar 2017Dismissed

SELVI VIJAYALAKSHMI Vs A SANKARAN; SUMATHY

Madras High Court · (2017) 03 MAD CK 0059

Evidence Act, 1872, Section 4, Section 45, Section 112 - "May presume" - Opinions of experts - Birth during marriage, conclusive proof of legitimacy

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High Courts24 Mar 2017

J. Bhavani Vs The Tahsildar Sriperumbadur Kancheepuram District

Madras High Court · (2017) 03 MAD CK 0037

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts23 Mar 2017Disposed Off

United India Insurance Company Limited Vs K. Palani

Madras High Court · (2017) 2 LLJ 498

Workmens Compensation Act, 1923 - Section 30, Section 4(1)(a), Section 4A

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High Courts23 Mar 2017

SIVASHREE SPINNERS (INDIA) PVT. LTD. REPD. BY ITS MANAGING DIRECTOR, SUNDARRAJ Vs THE COIMBATORE ELECTRICITY DISTRIBUTING CIRCLE / SOUTH REP. BY ITS SUPERINTENDING ENGINEER (O&M) TAMIL NDADU ELECTIRCITY BOARD, & ORS.

Madras High Court · (2017) 03 MAD CK 0058

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High Courts23 Mar 2017

Professional Management of constructions Vs Estate of Irussammal Rep. By her Administer P.

Madras High Court · (2017) 03 MAD CK 0057

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High Courts23 Mar 2017Allowed

Andrews, & Anr. Vs The Inspector of Police, Kudankulam Police Station

Madras High Court · (2017) 03 MAD CK 0056

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 302,

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High Courts23 Mar 2017Dismissed

M/s. Flemingo Duty Free Shop Pvt Ltd rep. by its Senior Manager C. Ramesh Vs Airports Authority of India (Southern Region) represented by its Regional Executive Director, & Ors.

Madras High Court · (2017) 03 MAD CK 0055

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts23 Mar 2017

P.Ramachandran Inspector of Police, (Under Suspension), Sivakasi Town Circle Police Station Vs The Deputy Inspector General of Police, O/o. the Deputy Inspector General of Police, & Anr.

Madras High Court · (2017) 03 MAD CK 0054

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) -Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955, Rule 3(e)

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High Courts23 Mar 2017