COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 210 of 253

High Courts23 Feb 2011Dismissed

The Secretary, St. Joseph's College (Autonomous) Vs The State of Tamil Nadu and The Bharathidasan University

Madras High Court · (2011) WritLR 308

Constitution of India, 1950 — Article 30, 30(1)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 15, 15(2), 17, 53Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11, 7

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High Courts23 Feb 2011Allowed

N.P.K.S. Sheik Abdullah Vs The State of Tamil Nadu

Madras High Court · (2011) WritLR 298

Tamil Nadu Patta Pass book Act, 1983 — Section 10, 11, 12

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High Courts23 Feb 2011Allowed

Mrs. Malliga Vs The State of Tamil Nadu

Madras High Court · (2011) 02 MAD CK 0024

Madras Prohibition Act, 1937 — Section 4(1), 4(1A)

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High Courts23 Feb 2011Dismissed

The Managing Director Metropolitan Transport Corporation Ltd. Vs Durga Devi and Dena Dayalan

Madras High Court · (2011) 02 MAD CK 0013

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High Courts22 Feb 2011Allowed

Kalaivani Vs The Secretary to the Government Food and Consumer Protection department Government of India, The Secretary to Government Food and Consumer Protection Department Government of Tamil Nadu and The Commissioner of Police

Madras High Court · (2011) 02 MAD CK 0526

Essential Commodities Act, 1955 — Section 6(4)Penal Code, 1860 (IPC) — Section 307, 353

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High Courts22 Feb 2011Allowed

The Branch Manager, National Insurance Company Ltd. Vs Agilan and Velusamy

Madras High Court · (2011) 02 MAD CK 0455

Motor Vehicles Act, 1988 — Section 163A, 2(34)

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High Courts22 Feb 2011

Latha Sridharan Vs Rajkumar and Satheesh Prem Kumar

Madras High Court · (2011) 02 MAD CK 0451

Limitation Act, 1963 — Section 5

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High Courts22 Feb 2011Dismissed

Government of Tamilnadu Vs C. Murugesan

Madras High Court · (2011) 02 MAD CK 0429

Penal Code, 1860 (IPC) — Section 279, 304A, 338

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High Courts22 Feb 2011

M. Mani Vs The Secretary to Government Home Department and Others

Madras High Court · (2011) 02 MAD CK 0425

Penal Code, 1860 (IPC) — Section 380, 394, 457

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High Courts22 Feb 2011Allowed

Manikantan Vs Chockalingam Pillai, Ayya Pillai, Thankappan Pillai and Kumaresan

Madras High Court · (2011) 02 MAD CK 0374

Limitation Act, 1963 — Section 5

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High Courts22 Feb 2011Allowed

D. Venkatesan Vs The State

Madras High Court · (2011) 02 MAD CK 0370

Essential Commodities Act, 1955 — Section 6(4), 7(1)Penal Code, 1860 (IPC) — Section 155(2), 156(1), 403, 482

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High Courts22 Feb 2011Allowed

P.N. Sharma, N. Rajasekaran, S. Dharanipathi and S.N. Nataraj Gounder Vs S.N. Ponnusamy

Madras High Court · (2011) 02 MAD CK 0357

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24(3), 24(4), 29(1), 3

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High Courts22 Feb 2011Dismissed

Boopala Moorthy Vs State

Madras High Court · (2011) 02 MAD CK 0348

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 341, 427, 448, 482, 504

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High Courts22 Feb 2011

Jayakumar, Raman, Singam @ Singaraj and Duraipandi Vs The State of Tamil Nadu

Madras High Court · (2011) 02 MAD CK 0346

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 34

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High Courts22 Feb 2011Allowed

R. Mohan Ranganathan Vs The Inspector of Police Kelambakkam, The Dy. Superintendent of Police Mamallapuram Division and Muniyandi

Madras High Court · (2011) 2 LW(Cri) 413

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161(3), 164, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 409Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts22 Feb 2011Dismissed