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Madras High Court judgments, 2011

5,053 judgments · page 9 of 253

High Courts14 Dec 2011Allowed

Rajamanickam Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai - 600009 and The District Collector and District Magistrate, Tiruchirappalli District, Tiruchirappalli

Madras High Court · (2011) 12 MAD CK 0268

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil 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 Courts14 Dec 2011

S. Murugesan Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai-600009, The District Collector and District Magistrate, Dindigul, Dindigul District and The Superintendent of Prison, Madurai Central Prison, Madurai District

Madras High Court · (2011) 12 MAD CK 0267

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 Courts14 Dec 2011Allowed

Kala Vs The Secretary to Government, Government of Tamil Nadu, Home Department, Secretariat, Saint George Fort, Chennai, The Commissioner of Police, Tirunelveli City, Tirunelveli District, The Inspector of Police, Thatchanalljur, Tirunelveli District (Crime No. 467/2011) and The Superintendent of Central Jail, Palayamkottai, Tirunelveli District

Madras High Court · (2011) 12 MAD CK 0266

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 395
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High Courts14 Dec 2011

Duraipandi Devar Vs State

Madras High Court · (2011) 12 MAD CK 0265

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil 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 Courts14 Dec 2011Allowed

Indira Vs The State

Madras High Court · (2011) 12 MAD CK 0264

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil 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 Courts14 Dec 2011Allowed

J. Mahalakshmi Vs The State of Tamil Nadu

Madras High Court · (2011) 12 MAD CK 0262

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395Tamil 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 Courts14 Dec 2011Dismissed

Kabeer Vs State

Madras High Court · (2011) 12 MAD CK 0257

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)
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High Courts14 Dec 2011

M/s. Srishanmuga Enterprises Dealer - Hindustan Petroleum Corporation Ltd. (R.O.) Vs The Secretary to Government of India Ministry of Petroleum and Natural Gas Shastri Bhavan, New Delhi - 110 001, The Chairman Indian Oil Corporation Limited Indian Oil Bhavan G-9, Ali Yuvar Jung Marg Bandhra (West), Mumbai, The Chairman Hindustan Petroleum Corporation Limited 17, Jamshedji Tata Road Mumbai - 400020 and The Chairman Bharat Petroleum Corporation Limited 4, 6 Currimbhoy Road Ballard Estate, Mumbai - 400001

Madras High Court · (2011) 12 MAD CK 0148

Constitution of India, 1950 — Article 14, 226
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