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The Cotton Textiles Export Promotion Council Vs South Handys Agencies and The Union of India (UOI) <BR>South Handys Agencies, Sole Prop. G. Palanisamy Vs The Cotton Textiles Export Promotion Council and Others

Madras High Court O.S.A. No''s. 298 of 1994 and 376 of 2001 and C.M.P. No''s. 12864 and 12865 of 2005

F.M. Ibrahim Kalifulla, J.@mdashThe first defendant in C.S. No. 393 of 1980 is the appellant in O.S.A. No. 298 of 1994 and the plaintiff in the said suit is the appellant in O.S.A. No. 376 of 2001. The parties will be h…

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P. Sivasankaran and Others Vs The Secretary, The Railway Employees' Cooperative Credit Society Ltd., The Trustees Staff Retirement Benefit Fund, The Railway Employees Cooperative Credit Society Ltd., The Joint Registrar of Cooperative Societies and The Central Registrar, Ministry of Agriculture and Cooperation

Madras High Court Writ Petition No''s. 24210, 25186-25187, 25188-25189, 25098-25099, 25100-25101, 25102-25103 and 25104-25105 of 2006 and W.P.M.P. No''s. 1, 2 and 3 of 2006

Dismissed

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Anjana Vs State

Madras High Court Criminal R.C. No. 1275 of 2006 and Criminal M.P. No. 1 of 2006

R. Regupathi, J.@mdashThe petitioner is the fourth accused among four accused in the case pending in Crime No. 198 of 2005 for the offence punishable under Sections 3(1), 4(1), 5(1) and 6(1) of the Immoral Traffic (Prev…

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