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Madras High Court judgments, 2011

5,053 judgments · page 170 of 253

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High Courts05 Apr 2011Dismissed

D. Sivakumar Vs The District Collector, The Assistant Director of Geology and Mining, The District Collector Krishnagiri and The Assistant Director of Geology and Mining

Madras High Court · (2011) 3 CTC 1 : (2011) 2 LW 769 : (2011) 3 MLJ 993

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(5)
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High Courts05 Apr 2011

Kumaran Textiles Vs Tamil Nadu Electricity Regulatory Commission

Madras High Court · (2011) 04 MAD CK 0198

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High Courts05 Apr 2011Dismissed

Syed Jamal Vs The Joint Director of School Education (Personnel), The District Educational Officer and The Correspondent, Osmania Higher Secondary School

Madras High Court · (2011) 04 MAD CK 0130

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22(1), 22(3)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17
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High Courts05 Apr 2011

K.S. Vijayalakshmi Vs A. Velusamy

Madras High Court · (2011) 04 MAD CK 0122

Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118, 20
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High Courts05 Apr 2011Dismissed

S. Shanmugam Vs The District Collector, The Tahsildar and The District Employment Officer

Madras High Court · (2011) 04 MAD CK 0118

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High Courts05 Apr 2011

Sterlite Industries (I) Limited Vs The Deputy Commercial Tax Officer III

Madras High Court · (2011) 04 MAD CK 0117

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16, 2, 36Tamil Nadu General Sales Tax Rules, 1959 — Rule 6
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High Courts05 Apr 2011Allowed

R. Lawrence, R. Antony Vincent and R. Suman Vs The State

Madras High Court · (2011) 04 MAD CK 0115

Penal Code, 1860 (IPC) — Section 147, 148, 294, 323, 379(NP)
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High Courts05 Apr 2011Allowed

U.S.R. Tyres and Tubes Pvt. Limited Vs The Commercial Tax Officer

Madras High Court · (2012) 54 VST 454

Tamil Nadu General Sales Tax Act, 1959 — Section 17, 17(1), 3(2), 4E
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High Courts05 Apr 2011

In Re: Chafex Marketing Private Ltd., Msvee Marketing Private Ltd., GSK Properties and Investments Private Limited and Medhas Consultants Private Ltd.

Madras High Court · (2011) 04 MAD CK 0068

Companies Act, 1956 — Section 235, 236, 237, 238, 239
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High Courts05 Apr 2011Allowed

Vadivelu and Sakthi Vs State by Inspector of Police

Madras High Court · (2011) 04 MAD CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 506
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High Courts05 Apr 2011Allowed

The Managing Director, Tamil Nadu State Transport Corporation Vs B. Munusamy

Madras High Court · (2011) 04 MAD CK 0031

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High Courts05 Apr 2011Dismissed

United India Insurance Co. Ltd. Vs Kalyani and Others

Madras High Court · (2011) 04 MAD CK 0025

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High Courts05 Apr 2011Dismissed

P.G. Paramesh Babu Vs The Returning Officer and The Chief Electoral Officer

Madras High Court · AIR 2011 Mad 223

Constitution of India, 1950 — Article 226, 327, 328, 329
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High Courts05 Apr 2011Dismissed

New India Assurance Co. Ltd. Vs A. Daniel and D. Jayachandran

Madras High Court · (2011) 04 MAD CK 0007

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High Courts05 Apr 2011Dismissed

New India Assurance Co. Ltd. Vs M. Domnic and D. Jayachandran

Madras High Court · (2011) 04 MAD CK 0006

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High Courts04 Apr 2011Dismissed

Annapurna Vs V.P. Ranga Moorty

Madras High Court · (2012) 1 DMC 663

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13, 13(1), 25
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High Courts01 Apr 2011

Tata AIG Insurance Co. Ltd. Vs S. Anitha and B. Ashok

Madras High Court · (2011) 04 MAD CK 0463

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High Courts01 Apr 2011

Tata AIG Insurance Co. Ltd. Vs K.K. Sujatha and B. Ashok

Madras High Court · (2011) 04 MAD CK 0462

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High Courts01 Apr 2011

Visvanathan Vs Ramanujam and Others

Madras High Court · (2011) 2 LW 928

Contract Act, 1872 — Section 15, 16, 17, 18, 19Limitation Act, 1963 — Article 109, 56, 58, 59
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High Courts01 Apr 2011Allowed

Raja Vs State of Tamil Nadu

Madras High Court · (2011) 8 RCR(Criminal) 898

Penal Code, 1860 (IPC) — Section 366, 376, 506, 511
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