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Madras High Court judgments, 1991

909 judgments · page 9 of 46

High Courts22 Oct 1991Dismissed

M. Krishnakumar Vs Tamil Selvi

Madras High Court · (1992) LW(Cri) 427

Criminal Procedure Code, 1973 (CrPC) — Section 177, 182, 182(2), 482Penal Code, 1860 (IPC) — Section 100, 109, 17, 494, 495
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High Courts22 Oct 1991

Krishnan Vs State

Madras High Court · (1991) LW(Cri) 590

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307
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High Courts22 Oct 1991

Jeyakumar Vs The State

Madras High Court · (1992) CriLJ 2468

Juvenile Justice Act, 1986 — Section 3Penal Code, 1860 (IPC) — Section 173, 380, 392, 394, 397
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High Courts22 Oct 1991Dismissed

Deepchand Varma and Others Vs State

Madras High Court · (1992) LW(Cri) 311

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(2), 173(5), 190(1)(b), 207Penal Code, 1860 (IPC) — Section 120B, 420
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High Courts11 Oct 1991Dismissed

Badruddin Mohamedally Vs T and B Dehganwala Estate

Madras High Court · (1991) 10 MAD CK 0080

Constitution of India, 1950 — Article 14, 19, 227Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(i), 10(2)(iii), 10(3)(a)(iii), 11
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High Courts11 Oct 1991

Vela @ Velangani and Johny Vs The State

Madras High Court · (1991) LW(Cri) 596

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
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