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Madras High Court judgments, 2011

4,889 judgments · page 30 of 245

High Courts03 Nov 2011Dismissed

R. Alagar Samy Secretary, Sri Ambal Kala Nilayam Primary School, Mughavoor, Rajapalayam, Virudhunagar District and Others Vs The District Collector, Virudhunagar District, The Personal Assistant to Collector of Virudhunagar, Noon Meal Scheme, Collector's office, Virudhunagar, The Commissioner/Block Development Officer, Cheranmahadevi Panchayat Union, Rajapalayam and S. Seetha and Others etc. etc.

Madras High Court · (2011) 11 MAD CK 0307

Constitution of India, 1950 — Article 14, 16, 226, 30(1), 309
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High Courts03 Nov 2011Allowed

Sayed Asen Vs The State

Madras High Court · (2011) 11 MAD CK 0100

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A, 506, 6
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High Courts02 Nov 2011Allowed

The Chairman Guindy Industrial Estate Infrastructure Upgradation Company, Garment Complex-II (Near Electronics Complex) Thiru Vi-Ka Industrial Estate Guindy, Chennai - 600032 Vs Gurumurthy Engineering Enterprises Civil Engineering Contractors No. 7/3, Ring Road Ashok Nagar, Chennai - 600083, P. Sridharan, D.S. Dharmaseelan and N. Sethu Ramaswami

Madras High Court · (2011) 11 MAD CK 0176

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 23(3), 33, 34, 75, 81Contract Act, 1872 — Section 73
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High Courts02 Nov 2011Dismissed

Murugan Vs State

Madras High Court · (2011) 11 MAD CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 341
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