Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 207, 207A, 227, 228(1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 120(B), 167, 197, 285, 304

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High Courts19 Apr 2011Dismissed

Thanikachalam @ P.T. Chalam rep. by his legal representatives (P.T. Dhanalakshmi, T. Kannan and P. Dhanasekaran) Vs A. Murugesan

Madras High Court · (2011) 04 MAD CK 0390

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 6, Order 9 Rule 13Constitution of India, 1950 — Article 227

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High Courts19 Apr 2011Dismissed

Madhavan and Others Vs State

Madras High Court · (2011) 4 Crimes 413

Criminal Procedure Code, 1973 (CrPC) — Section 174(3), 313Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 304, 304B, 306, 498A

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High Courts19 Apr 2011Dismissed

S. Annamalai Vs State

Madras High Court · (2012) 2 RCR(Criminal) 110

Criminal Procedure Code, 1973 (CrPC) — Section 313, 433Prevention of Corruption Act, 1988 — Section 13(2), 20(1), 7

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High Courts19 Apr 2011

S.K. Venkatesan Vs The Presiding Officer and The Executive Engineer, Tamil Nadu Water Supply and Drainage Board, Maintenance Section

Madras High Court · (2011) 04 MAD CK 0339

Evidence Act, 1872 — Section 101, 102, 106Industrial Disputes Act, 1947 — Section 2, 25F, 25FFF, 25H

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High Courts19 Apr 2011Allowed

A. Vijayakumar Vs M. Abdul Pari and Tamil Nadu Govt.

Madras High Court · (2011) 04 MAD CK 0337

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142

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High Courts19 Apr 2011Dismissed

Vee Ess Enterprises Vs The Commissioner of Customs (Seaport-Imports), The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio Additional Secretary To The Government of India Ministry of Commerce and Industry Department of Commerce

Madras High Court · (2011) 04 MAD CK 0332

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High Courts19 Apr 2011Dismissed

Ayyavoo Vs Government of Tamil Nadu

Madras High Court · (2011) 04 MAD CK 0325

Constitution of India, 1950 — Article 14, 16Tamil Nadu Pension Rules, 1978 — Rule 11(2)

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High Courts19 Apr 2011

S. Janakiraman Vs The Presiding Officer, Labour Court and The Executive Engineer, Tamil Nadu Water Supply and Drainage Board

Madras High Court · (2011) 4 LLJ 439

Evidence Act, 1872 — Section 101, 102, 106Industrial Disputes Act, 1947 — Section 2, 25F, 25FFF, 25H

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High Courts19 Apr 2011

Sunita Logistics Vs The Commissioner of Customs (Seaport-Exports), The Addl. Commissioner of Customs and Director General of Foreign Trade and Ex-Officio Additional Secretary To The Government of India Ministry of Commerce and Industry Department of Commerce

Madras High Court · (2011) 04 MAD CK 0267

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High Courts19 Apr 2011Dismissed

P. Vinodh Kumar Vs The Recovery Officer Debts Recovery Tribunal, The Manager Indian Bank and D. Mohan

Madras High Court · (2011) 04 MAD CK 0252

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(13), 13(2), 13(4), 13(6)Transfer of Property Act, 1882 — Section 69, 69A

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High Courts19 Apr 2011Dismissed

The Executive Engineer, Water Supply and Drainage Board, Maintenance Section Vs R. Munusamy and The Presiding Officer, Labour Court

Madras High Court · (2011) 4 LLJ 321

Evidence Act, 1872 — Section 101, 102, 106Industrial Disputes Act, 1947 — Section 12(3), 2, 25B, 25F, 25FFPayment of Gratuity Act, 1972 — Section 2

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High Courts19 Apr 2011Dismissed

Smt. J. Chandrika Vs The Regional Director Indian Railways Catering and Tourism Corporation Ltd., (I.R.C.T.C.) South Zone, The Divisional Railway Manager D.R.M.(C's) Office, The Chief Commercial Manager Southern Railway and The Director Tourism and Catering Railway Board

Madras High Court · (2011) 04 MAD CK 0234

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High Courts19 Apr 2011Dismissed

P. Arumugham and Others Vs Sri Vinayagar and Sri Mariamman Koil T. Periaswami (Deceased) and Others Vs R.Ramaraj, (Takkar and Administrator), Officer and Executive Officer

Madras High Court · (2011) 04 MAD CK 0195

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 101, 6(7)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101

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