Smt.Deepa Vs S.P.Navaneetha Krishnan
.... ent towards security purpose only for the chit fund transaction. For rebutting the presumption under Section 139 of the Negotiable Instruments Act, the preponderance of probabilities, the accused has successfully rebutted the presumption. 10. The learned Amicus Curiae appearing on behalf of the r ...
MADRAS HIGH COURT
Durairaj, & Anr. Vs The State of Tamil Nadi rep by Sub Inspector of Police, Uthiramerur Police Station
.... petitioners in support of his contention cited the following authorities :- 1. AIR 1997 SC 3247 - Sahib Singh V. State of Haryana. 2. AIR 2002 SC 1949 - Bijoy Singh and another V. State of Bihar 3. Indian Kanoon : Http://indiankanoon.org.doc/71777130/ - Devinder Singh and others V. State of ...
MADRAS HIGH COURT
Hidhayathulla & Ors. Vs The Inspector of Police
.... ection 306 IPC, the trial Court wrongly pointed out that there was instigation or accompliance by the accused against the deceased. The trial Court rightly comes to the conclusion that the A1 returned back at 9.00pm on the said date of occurrence and the A2 and A3 are living away from the scene of o ...
MADRAS HIGH COURT
Raju Vs The State rep. by the Sub Inspector of Police, Vilathikulam Police Station, & Anr.
.... He further submitted that the petitioner has filed the petition only for further investigation, but the learned Magistrate had dismissed the petition by stating that it is not a fit case for re-investigation. Therefore, the learned counsel prays to allow this petition and to direct further investig ...
MADRAS HIGH COURT
A.S. Anwardeen Vs Barakkathulla
.... riminal Side) for the second respondent and perused the typed set of papers. 7. As per the provision of Section 482 of the Code of Criminal Procedure, 1973, the provisions of Section 482 can be invoked in certain specific cases mentioned therein. The provision of Section 482 of the Code of Crimin ...
MADRAS HIGH COURT (MADURAI BENCH)
Jayakumar Vs The State rep. by The Inspector of Police, Thanjavur South Police Station
.... osecution witnesses are interested witnesses. Hence, the learned counsel for the petitioner prays to set aside the judgment of the lower appellate Court. 6. The learned Government Advocate (Criminal Side) submitted that appreciating the evidence adduced, the Courts below have rightly convicted an ...
MADRAS HIGH COURT
V.Pandi Vs The State represented by, The Inspector of Police, & Anr.
.... d land through a partition deed No.1854/1945, dated 17.09.1995 and enjoying the same by possession. It is represented that second respondent and A1 died. 7. As per the 161 Cr.P.C. Statement of the second respondent, the grandfather of R2 and the father of A1 are brothers. The grand father of R2 h ...
MADRAS HIGH COURT
Madasamy Vs The Secretary to Government
.... unbiased manner without the intervention of the sponsoring authority. He is exercising a statutory function conferred on him by the statute. He is not acting as a police officer, but as an authority empowered to detain a person under Act 14 of 1982. Since the Commissioner of Police is the statutory ...
MADRAS HIGH COURT (MADURAI BENCH)
A.C. Mathivanan and B. Sathyabama Vs
.... that they have not been able to live together and that they have mutually agreed that the marriage should be dissolved. (2) On the motion of both the parties made not earlier than six months after the date of the presentation of the petition referred to in sub-section (1) and not later than eight ...
MADRAS HIGH COURT
Manimegalai Vs Secretary to Government
.... ntion Order in question was passed on 29 February, 2016. The petitioner made a representation on 11 March, 2016. Thereafter, remarks were called for by the Government from the Detaining Authority on 16 March, 2016. The remarks were duly received on 31 March, 2016. Thereafter, the Government consider ...
MADRAS HIGH COURT (MADURAI BENCH)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
