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Madras High Court judgments, 2011

4,889 judgments · page 37 of 245

High Courts20 Oct 2011Allowed

K. Narayanan Vs The District Collector and District Magistrate, Tirunelveli District, Tirunelveli, The Secretary to Government of Tamil Nadu, Food, Co-Operation and Consumer Department, Secretariat, Chennai - 600009, The Additional Secretary, Government of India, Department of Consumer Affairs, Room No. 270, Krishi Bhavan, New Delhi - 110001 and The Secretary to Government, Food and Consumer Protection Department, Government of India, New Delhi - 110001

Madras High Court · (2011) 10 MAD CK 0073

Constitution of India, 1950 — Article 21Tamil Nadu Kerosene (Regulation of Trade) Order, 1973 — Section 17
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High Courts20 Oct 2011Dismissed

The Management of Roca Bathroom Products Pvt Ltd., Ranipet, Vellore District Vs Presiding Officer, Labour Court, Vellore and Others P.A. Sarangapani Vs The Presiding Officer, Labour Court, Vellore, Sathuvachari, Vellore and Others P. Punniakotti, Murugesan, R. Arumugam and Pachaiyappan Vs The Presiding Officer Labour Court, Vellore, Sathuvachari, Vellore and The Management of Roca Bathroom Products Pvt Ltd., Ranipet, Vellore District

Madras High Court · (2011) 10 MAD CK 0069

Industrial Disputes Act, 1947 — Section 12(3), 2, 25F, 25FFA, 25G
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High Courts19 Oct 2011Dismissed

T.V. Natanasabapathy Vs Deputy Registrar of Co-operative Societies, Mayiladuthurai, Co-operative Special Appellate Tribunal, (Principal District Judge) Nagapattinam and M.S.Anthony M.S. Anthony Vs Deputy Registrar of Co-operative Societies, Mayiladuthurai, Co-operative Special Appellate Tribunal, (Principal District Judge) Nagapattinam and T.V. Natanasabapathy

Madras High Court · (2011) 10 MAD CK 0231

Industrial Disputes Act, 1947 — Section 25(1)Penal Code, 1860 (IPC) — Section 408Probation of Offenders Act, 1958 — Section 18(1)
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High Courts19 Oct 2011Dismissed

Settu Vs The State

Madras High Court · (2011) 10 MAD CK 0226

Penal Code, 1860 (IPC) — Section 323, 326, 394, 452, 506
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High Courts19 Oct 2011Allowed

Maheema Vs State of Tamil Nadu

Madras High Court · (2012) 1 MLJ 222

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 336, 341, 394, 397, 506
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