COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 193 of 253

High Courts09 Mar 2011Dismissed

R. Jayachandran Vs State

Madras High Court · (2011) 8 RCR(Criminal) 851

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 155, 162, 27, 9Penal Code, 1860 (IPC) — Section 300, 307, 326, 34, 341

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High Courts09 Mar 2011

Mayakrishnan Vs M. Thangeswari and Muthurathi

Madras High Court · (2011) 03 MAD CK 0190

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 408, 498(A)

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High Courts09 Mar 2011Allowed

C. Elankumaran Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer, Personnel, Tamil Nadu Electricity Board and The Superintending Engineer, Dharmapuri Electricity Distribution Circle, Tamil Nadu Electricity Board

Madras High Court · (2011) 03 MAD CK 0133

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High Courts09 Mar 2011Dismissed

K.J. Rajan Vs The General Manager Chennai Metropolitan Water Supply and Sewerage Board

Madras High Court · (2011) 03 MAD CK 0132

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High Courts09 Mar 2011Dismissed

R. Ramaiah Vs Lakshmamma

Madras High Court · (2011) 03 MAD CK 0099

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 34A

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High Courts09 Mar 2011Allowed

The Collector of Vellore, The Executive Engineer, PWD/WRO, Poghaiyar Reservoir Project Division and The Executive Engineer, Public Works Department Vs S. Ambedkar

Madras High Court · (2011) 03 MAD CK 0042

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High Courts09 Mar 2011Dismissed

Tamil Nadu State Municipal and Corporation Sanitary Inspectors and Sanitary Officers Association Vs The Chief Executive Officer, Food Safety and Standard Authority of India, The Principal Secretary to Government, Health and Family Welfare Department and The Principal Secretary to Government, Municipal Administration and Water Supply Department

Madras High Court · (2011) 4 Crimes 385

Prevention of Food Adulteration Act, 1954 — Section 2.1.3(4)

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High Courts08 Mar 2011Dismissed

K. Manickam Vs The Tamil Nadu Water Supply and Drainage Board

Madras High Court · (2011) 03 MAD CK 0639

Constitution of India, 1950 — Article 226Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 24, 9

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High Courts08 Mar 2011Allowed