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Madras High Court judgments, 2019

724 judgments · page 7 of 37

High Courts05 Sept 2019Dismissed

Karuppasamy Vs Revenue Divisional And Others

Madras High Court · (2019) 09 MAD CK 0008

Constitution Of India, 1950 — Article 226Mines And Minerals (Development And Regulation) Act, 1957 — Section 21, 30BIndian Penal Code, 1860 — Section 379
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High Courts04 Sept 2019Allowed

Bhuvaneshwari Sai Vs Union Of India

Madras High Court · (2019) 09 MAD CK 0003

Constitution Of India, 1950 — Article 226Companies Act, 2013 — Section 2(41), 92, 92(4), 96(1), 137, 137(1), 164(2)(a), 248(1), 403, 441(4)
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High Courts03 Sept 2019Allowed

Palani And Others Vs Thananjayan And Others

Madras High Court · (2019) 09 MAD CK 0001

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 47 Rule 2Hindu Succession Act, 1956 — Section 2(1), 2(A), 22(3)(f)
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High Courts27 Aug 2019Dismissed

E.V.Velu Vs Government Of India And Others

Madras High Court · (2019) 08 MAD CK 0098

Constitution Of India, 1950 — Article 14Tamil Nadu District Municipalities Act 1920 — Section 81Madurai City Municipal Corporation Act, 1971 — Section 120
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High Courts27 Aug 2019Dismissed

State And Others Vs Tr.M.Selvamoorthy

Madras High Court · (2019) 08 MAD CK 0081

Limitation Act, 1963 — Article 114Constitution Of India, 1950 — Article 21Prevention Of Corruption Act, 1988 — Section 7, 13[1][d], 13[2]
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High Courts27 Aug 2019Allowed

Masilamani Vs Sathasivam And Others

Madras High Court · (2019) 08 MAD CK 0078

Transfer Of Properties Act, 1882 — Section 52Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5
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