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Madras High Court judgments, 2011

5,053 judgments · page 94 of 253

High Courts27 Jul 2011Allowed

Rajendra Kumar Jain and Others Vs S. Jaikrishnan

Madras High Court · (2012) 3 MLJ 434

Civil Procedure Code, 1908 (CPC) — Section 100Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 21, 25
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High Courts27 Jul 2011Allowed

Shanmugasundaram and Others Vs State

Madras High Court · (2011) 2 LW(Cri) 464

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Essential Commodities Act, 1955 — Section 7(1)Evidence Act, 1872 — Section 34
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High Courts27 Jul 2011Dismissed

Mr. Hansarajsaxena Vs State and V.S. Shangmugaval

Madras High Court · (2011) 7 RCR(Criminal) 2224

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Penal Code, 1860 (IPC) — Section 120(B), 147, 304B, 307, 323
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High Courts27 Jul 2011

Ms. Dorothy Thomas Vs Mr. Rex Arul

Madras High Court · (2011) 6 MLJ 475 : (2012) 1 RCR(Civil) 451

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 2(6)Constitution of India, 1950 — Article 16Evidence Act, 1872 — Section 114
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