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Madras High Court judgments, 2001

1,327 judgments · page 66 of 67

High Courts05 Jan 2001Allowed

Hanif and Co. Vs Union of India (UOI)

Madras High Court · AIR 2001 Mad 252 : (2001) 3 LW 334

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2Partnership Act, 1932 — Section 69(1), 69(2)Penal Code, 1860 (IPC) — Section 379, 411, 415, 420
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High Courts05 Jan 2001Dismissed

K. Natarajan Vs State

Madras High Court · (2001) CriLJ 1135

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts04 Jan 2001Dismissed

Adhilakshmi Vs State

Madras High Court · (2001) 2 ALT(Cri) 371 : (2003) 115 CompCas 417 : (2001) CriLJ 3524 : (2001) 2 LW(Cri) 637

Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 7
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High Courts03 Jan 2001

Janakiraman Chettiar Vs Narasimhan

Madras High Court · (2001) 2 MLJ 217 : (2002) 2 RCR(Civil) 247

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 101, 102, 103Negotiable Instruments Act, 1881 (NI) — Section 118
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