Air (Prevention and Control of Pollution) Act, 1981 — Section 31Constitution of India, 1950 — Article 21Water (Prevention and Control of Pollution) Act, 1974 — Section 28

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High Courts28 Mar 2011Allowed

A. Murugan Vs The Government of Tamil Nadu and Others

Madras High Court · (2011) 03 MAD CK 0331

Constitution of India, 1950 — Article 226

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High Courts28 Mar 2011Dismissed

Thomas Educatioal and Charitable Trust Vs Arulmigu Ekambaranathar Thirukoil, Kancheepuram

Madras High Court · (2011) 03 MAD CK 0309

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 45(3)

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High Courts28 Mar 2011Dismissed

Malar Network (P) Ltd. Vs Arun Prasath D.

Madras High Court · (2011) 2 LW 865 : (2011) 46 PTC 284

Penal Code, 1860 (IPC) — Section 420Trade Marks Act, 1999 — Section 30, 30(1), 31, 31(1)

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High Courts28 Mar 2011

C. Venkatachalam Vs The Assistant Commissioner (CT) (FAC) Balavenkateswara Sago Factory Vs The Commercial Tax Officer

Madras High Court · (2011) 03 MAD CK 0287

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High Courts28 Mar 2011Dismissed

Selvaraj Vs Inspector of Police, Mettur Police Station

Madras High Court · (2011) 03 MAD CK 0279

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 360, 428, 431Penal Code, 1860 (IPC) — Section 279, 304A, 338

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High Courts28 Mar 2011

Rajendran Vs The Inspector of Police

Madras High Court · (2011) 03 MAD CK 0234

Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 304A

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High Courts28 Mar 2011Dismissed

Union of India (UOI) and C. Muppidathi Vs N. Periasamy and Central Administrative Tribunal

Madras High Court · (2011) 03 MAD CK 0186

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High Courts28 Mar 2011Dismissed

Karthikeya V. Sarabhai Vs TVS Net Technologies Ltd.

Madras High Court · (2011) 2 LW(Cri) 231

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 140, 140(1), 140(2)

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High Courts28 Mar 2011Dismissed

Sudarmani, Ayyasamy and Chellamal Vs Inspector of Police

Madras High Court · (2012) 1 MLJ 454

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 109, 375, 376, 417

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High Courts28 Mar 2011Dismissed

N. Natesan Vs The Government of Tamil Nadu

Madras High Court · (2011) 03 MAD CK 0073

Constitution of India, 1950 — Article 14, 226, 32Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts28 Mar 2011Dismissed

The Chairman Tamil Nadu Electricity Board Vs M.P. Dhanaraj

Madras High Court · (2011) 03 MAD CK 0072

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High Courts28 Mar 2011Allowed

EDAC Engineering Limited (formerly known as SPIC Jel Engineering Construction Limited) Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0066

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High Courts28 Mar 2011Allowed

Shiva Vs Jayashree Shankavaram and Bajaj Allianz General Insurance Company Ltd.

Madras High Court · (2011) 03 MAD CK 0057

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High Courts28 Mar 2011Dismissed

P.L. Meenakshi Sundram Vs The State and V. Sunderraj

Madras High Court · (2011) 2 LW(Cri) 227

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471

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High Courts28 Mar 2011Dismissed

In Re: The Chief Election Commissioner and Others

Madras High Court · AIR 2011 Mad 103 : (2011) 6 CTC 129

Constitution of India, 1950 — Article 226, 324, 329Income Tax Act, 1961 — Section 132ARepresentation of the People Act, 1951 — Section 2, 30, 80, 80A, 81

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