Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 197, 227, 239Penal Code, 1860 (IPC) — Section 165, 302

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High Courts30 Sept 2011

R. Ramesh and Another Vs State of Tamilnadu and Others

Madras High Court · (2012) 1 MLJ 577

Arbitration and Conciliation Act, 1996 — Section 2, 2(7), 2HConstitution of India, 1950 — Article 137, 142Land Acquisition Act, 1894 — Section 11, 11(2), 17(1), 23(1), 4(1)

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High Courts30 Sept 2011

P.B. Kasee Sah Vs P.T. Hiru Sah

Madras High Court · (2012) 3 CTC 48 : (2012) 2 MLJ 73

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Specific Relief Act, 1963 — Section 34Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2), 13(2), 25, 27

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High Courts30 Sept 2011Dismissed

Ramasamy Vs Kuppusamy Udaiyar (died) and Others

Madras High Court · (2012) 1 CTC 666

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts30 Sept 2011Allowed

Srinivasan and Rajendran Vs Mohana (died) and Others

Madras High Court · (2012) 1 CTC 496

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High Courts30 Sept 2011Allowed

Sri Humbi Hema Gooda Sri Gayathri Peda Sri Devanga Jagathgum Charitable Trust Vs M/s. The Tamilnadu State Transport Corporation (CBE) Ltd. and others

Madras High Court · (2011) 5 LW(Cri) 369

Civil Procedure Code, 1908 (CPC) — Section 16

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High Courts30 Sept 2011Dismissed

G.S. Chandra Sekaren Vs The Collector, , The Special Tahsildar (Land Acquisition) and The Managing Director, State Industries Promotion Corporation of Tamil Nadu (SIPCOT)

Madras High Court · (2011) 09 MAD CK 0071

Land Acquisition Act, 1894 — Section 5ALimitation Act, 1963 — Article 137

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High Courts30 Sept 2011Allowed

F. Ismail Pillai Annavi Vs The Additional Chief Secretary to Government, Micro, Small and Medium Enterprises (E.II.2) Department and The Industries Commissioner and Director of Industries and Commerce

Madras High Court · (2011) 09 MAD CK 0026

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 50(5)

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High Courts30 Sept 2011Dismissed

Johnson Ashirwatham Vs P. Rajan @ Charley Raja Singh and Others

Madras High Court · (2011) 09 MAD CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 397, 401, 401(3)Penal Code, 1860 (IPC) — Section 109, 147, 148, 302

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High Courts30 Sept 2011Dismissed

Mr. Ramasamy Vs Mr. Kuppusamy Udaiyar (died) and Others

Madras High Court · (2011) 09 MAD CK 0011

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts30 Sept 2011Dismissed

A. Munusamy Vs A. Govindaraj, The District Collector and The Tahsildar

Madras High Court · (2011) 09 MAD CK 0007

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High Courts30 Sept 2011Dismissed

N. Indira Vs Union of India

Madras High Court · (2011) 09 MAD CK 0003

Constitution of India, 1950 — Article 15(3)Hindu Succession Act, 1956 — Section 14(1)Railways Act, 1989 — Section 123

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High Courts30 Sept 2011Dismissed

United India Insurance Company Ltd., No. 19, Aandiappa Gramani Street, Royapuram, Chennai - 13 Vs Mrs. Revathy, Vimala Devi, Kamala Rajeswari, (Minors are represented by their Mother and Natural Guardian Mrs. Revathy viz., the 1st respondent herein) and D. Dayabaran (R-4 Set ex parte in the Lower Tribunal)

Madras High Court · AIR 2012 Mad 25

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High Courts29 Sept 2011Allowed

Principal Secretary to Government and The Commissioner of Municipal Administration Vs P. Balachandar and The Commissioner

Madras High Court · (2011) 5 CTC 801

Constitution of India, 1950 — Article 226, 243(U)(3), 243A, 243O, 243QDelimitation Commission Act, 1962 — Section 10Tiruchirapalli City Municipal Corporation Act, 1981 — Section 3(1), 459

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High Courts29 Sept 2011Dismissed

V. Ramasamy Naidu Vs S.P. Damodaran

Madras High Court · (2011) 09 MAD CK 0351

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 20, 43

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High Courts29 Sept 2011Allowed

Commissioner of Income Tax Vs ATC Ltd.

Madras High Court · (2012) 205 TAXMAN 12

Income Tax Act, 1961 — Section 28, 288, 3(b), 80HHC, 80HHC(1)

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