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Madras High Court judgments, 2011

5,053 judgments · page 10 of 253

High Courts14 Dec 2011Allowed

Kamalam Vs The State of Tamil Nadu

Madras High Court · (2011) 12 MAD CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(2)
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High Courts14 Dec 2011Allowed

Muthurama Krishnan Vs The State of Tamil Nadu

Madras High Court · (2011) 12 MAD CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(2)
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High Courts14 Dec 2011Allowed

Ramalakshmi Vs The Secretary to Government, Government of Tamil Nadu, Home Department, Secretariat, Saint George Fort, Chennai, The Commissioner of Police, Tirunelveli City, Tirunelveli District, The Inspector of Police, Thatchanalljur, Tirunelveli District (Crime No. 467/2011) and The Superintendent of Central Jail, Palayamkottai, Tirunelveli District

Madras High Court · (2011) 12 MAD CK 0088

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 395
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High Courts14 Dec 2011Allowed

Essakkiammal Vs The Secretary to Government, Government of Tamil Nadu, Home Department, Secretariat, Saint George Fort, Chennai, The Commissioner of Police, Tirunelveli City, Tirunelveli District, The Inspector of Police, Thatchanalljur, Tirunelveli District. Crime No. 467/2011) and The Superintendent of Central Jail, Palayamkottai, Tirunelveli District

Madras High Court · (2011) 12 MAD CK 0087

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 395
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High Courts14 Dec 2011Allowed

Nasaren Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai - 600009 and The District Collector and District Magistrate, Tuticorin District, Tuticorin

Madras High Court · (2011) 12 MAD CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(2)
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High Courts14 Dec 2011Allowed

Kannan Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai - 600009, The District Collector and District Magistrate, Virudhunagar, Virudhunagar District and The Superintendent of Police, Madurai Central Prison, Madurai District

Madras High Court · (2011) 12 MAD CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1), 3(2)
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High Courts14 Dec 2011Allowed

Sandiyagu Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai - 600009 and The District Collector and District Magistrate, Dindigul District, Dindigul

Madras High Court · (2011) 12 MAD CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(2), 4(1), 4(1A)
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