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Madras High Court judgments, 2012

2,571 judgments · page 117 of 129

High Courts24 Jan 2012Allowed

R. Vasanthi Stanley Vs State and Others

Madras High Court · (2012) CriLJ 2469

Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Penal Code, 1860 (IPC) — Section 109, 120B, 34, 341, 420
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High Courts24 Jan 2012Dismissed

The Administrative Officer, Special Project Division (K.K. Nagar) Tamil Nadu Housing Board, II Floor (Rear Wing), T.N.H.B. Complex, Ashok Nagar, Chennai-83 and The Managing Director, Tamil Nadu Housing Board, Nandanam, Chennai-35 Vs V. Chandrasekaran, Saraswathi Chandrasekaran (Rep. by her Power of Attorney Agent the first respondent), The Special Tahsildar (Land Acquisition), Unit-V, Tamil Nadu Housing Board Scheme, Nandanam, Chennai-35 and The State of Tamil Nadu

Madras High Court · (2012) 01 MAD CK 0134

Constitution of India, 1950 — Article 300A, 32Land Acquisition Act, 1894 — Section 16, 17, 23(1), 4, 4(1)
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High Courts24 Jan 2012Dismissed

S. Ragini Vs The Secretary to Government of Tamilnadu Department of Home, Secretariat, Fort St. George, Chennai-600 009, The Director General of Police, Tamilnadu Police Head Quarters, Radhakrishnan Salai, Chennai-600 004, The Superintendent of Police, 'Q' Branch, C.I.D. Radhakrishnan Salai, Chennai-600 004 and The Deputy Superintendent of Police, 'Q' Branch, C.I.D. Dharmapuri District

Madras High Court · (2012) 01 MAD CK 0043

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 160
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High Courts23 Jan 2012Dismissed

Tamilnadu Co-operative Marketing Federation Limited Vs D. Lakshmikantham @ Thamizharasi, The Deputy Registrar of Co-operative Societies (Non Credit) II Floor, Kuralagam, Chennai -108 and The Special Tribunal for Co-operative Society Cases, Chennai (in the Court of Small Causes, Chennai)

Madras High Court · (2012) 01 MAD CK 0227

Constitution of India, 1950 — Article 261, 320, 320(3)Government of India Act, 1935 — Section 256Tamil Nadu Co-operative Societies Act, 1983 — Section 13(2), 81, 81(4), 87
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