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Madras High Court judgments, 2012

2,571 judgments · page 126 of 129

High Courts05 Jan 2012

The Secretary to Government Health and Family Welfare Department Government of Tamil Nadu Secretariat Chennai-9, The Commissioner of Indian Medicine and Homeopathy Chennai-106, The Principal Government Ayurveda Medical College Kottar Kanniyakumari District and The Principal Government Siddha Medical College No. 2, Lingarkana Street Trivandrum Road (Palayamkottai) Tirunelveli Vs The Secretary to Government Dept of Ayush Govt of India Ministry of Health and Family Welfare Dept IRCS Buldg 1 Red Cross Buldg New Delhi-110 001, The Secretary Central Council of Indian Medicine 61-65 Institutional Area Janakpuri New Delhi-110 058 and The Registrar The Tamil Nadu Dr. MGR Medical University Chennai-32

Madras High Court · (2012) 01 MAD CK 0206

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High Courts05 Jan 2012Dismissed

M/s. Jayapradha Theatre Vs The Regional Director Regional Office - Tamil Nadu Employees State Insurance Corporation Punchdeep Bhavan No. 143, Sterling Road, Nungambakkam, Chennai-600034, The Deputy Director Regional Office - Tamil Nadu Employees State Insurance Corporation Punchdeep Bhavan No. 143, Sterling Road, Nungambakkam, Chennai-600034, Raja Babu and The II Metropolitan Magistrate Metropolitan Magistrate Court Egmore, Chennai-600008

Madras High Court · (2012) 01 MAD CK 0183

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 85(B)
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High Courts05 Jan 2012Allowed

Smt. C.Vimala Rajesh Vs The Secretary to Government, Co-operation, Food and Consumer Protection Department, Secretariat, Chennai - 9, The Commissioner of Police, Detaining Authority, Coimbatore City and The Secretary to Government, Food and Consumer Protection Department, Government of India, New Delhi

Madras High Court · (2012) 2 CTC 503

Constitution of India, 1950 — Article 22(4)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 11, 12, 12(1), 3(1)
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