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Madras High Court judgments, 2011

5,053 judgments · page 6 of 253

High Courts19 Dec 2011Allowed

Rathinam @ Rathinakumar Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai-600009, The District Collector and District Magistrate, Virudhunagar District, Virudhunagar and The Superintendent of Prison, Madurai Central Prison, Madurai

Madras High Court · (2011) 12 MAD CK 0274

Constitution of India, 1950 — Article 21, 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395
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High Courts19 Dec 2011

Chokki Vs The Secretary to Government, Home, Prohibition and Excise Department, Government of Tamil Nadu, Fort St. George, Chennai-600009 and The District Collector and District Magistrate, Theni District, Theni

Madras High Court · (2011) 12 MAD CK 0263

Constitution of India, 1950 — Article 21, 22, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(2)
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High Courts19 Dec 2011

R. Sankara Karuppasamy Vs State

Madras High Court · (2011) 12 MAD CK 0123

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 161
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High Courts19 Dec 2011Allowed

M/s. Sterilite Industries (India) Ltd. Vs Assistant Commissioner of Income Tax Company Circle VI(4) New Block, VII Floor, room No. 705 121, Mahatma Gandhi Salai Chennai-34 and Commissioner of Income Tax, Range-III New Block, IV Floor, Room No. 410 121, Mahatma Gandhi Salai Chennai-34

Madras High Court · (2012) 209 TAXMAN 76

Constitution of India, 1950 — Article 226Direct Tax Laws (Amendment) Act, 1987 — Section 147Income Tax Act, 1961 — Section 115JB, 139, 143(3), 147, 147(1)
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