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Madras High Court judgments, 2011

5,053 judgments · page 53 of 253

High Courts22 Sept 2011Dismissed

M/s. NCR Corporation India Private Limited Vs Member (Central Excise) Central Board of Excise and Customs North Block, Ministry of Finance Government of India New Delhi, Chief Commissioner of Central Excise 26/1, Mahatma Gandhi road Chennai-600 0 34, Commissioner of Central Excise Puducherry Commissionerate No. 1, Goubert Avenue Puducherry-605 001 and The Assistant Commissioner of Central Excise 14, Municipal Street, Azeez Nagar Puducherry-605 010

Madras High Court · (2011) 09 MAD CK 0307

Penal Code, 1860 (IPC) — Section 259, 26
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High Courts21 Sept 2011Allowed

Ragothu Vs State

Madras High Court · (2011) 09 MAD CK 0350

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 376, 417
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High Courts21 Sept 2011Allowed

R. Venkatesan Vs The Director General of Police Mylapore, The Inspector General of Police Law and Order, The Deputy Inspector General of Police and The Superintendent of Police Thiruvallur

Madras High Court · (2011) 09 MAD CK 0348

Central Reserve Police Force Act, 1949 — Section 11(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 3
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