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COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 199 of 253

High Courts03 Mar 2011Allowed

Sannasi Vs The Election Officer, (Block Development Officer) Bethanaickenpalayam Panchayat Union, The District Election Officer/The District Collector Salem, The Chief Election Commissioner Tamil Nadu State Election Commission and Tamilarasi

Madras High Court · (2011) 3 CTC 720 : (2011) 2 LW 120

Evidence Act, 1872 — Section 103, 106Tamil Nadu Panchayats (Election) Rules, 1955 — Rule 25, 26(3), 27, 29(2), 29(3)Tamil Nadu Panchayats Act, 1994 — Section 57
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High Courts03 Mar 2011Dismissed

Jayakumar Vs State

Madras High Court · (2011) 03 MAD CK 0265

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 428Penal Code, 1860 (IPC) — Section 302, 380, 382, 382, 449
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High Courts03 Mar 2011Allowed

Paramaguru Vs State

Madras High Court · (2011) 03 MAD CK 0261

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 147, 148, 420, 506
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High Courts03 Mar 2011Allowed

Venkatesh Vs State

Madras High Court · (2011) CriLJ 2970

Constitution of India, 1950 — Article 19(1)Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 — Section 2, 3, 3(1), 4(1), 4(1)
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