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COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 105 of 152

High Courts10 Apr 2006Allowed

Parvathy Vs State

Madras High Court · (2006) 04 MAD CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 302
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High Courts10 Apr 2006Allowed

Ranjith Kumar Vs State

Madras High Court · (2006) 04 MAD CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 316
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High Courts07 Apr 2006

Sakthi and Co. Vs Shree Desigachary

Madras High Court · (2006) 2 CTC 433 : (2007) 1 JCR 299 : (2006) 2 LW 297 : (2006) 2 MLJ 295

Land Acquisition Act, 1894 — Section 23, 23(1)Stamp Act, 1899 — Section 47ATamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 4(1)
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High Courts07 Apr 2006

Joseph Robert Vs State

Madras High Court · (2006) CriLJ 3345

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts07 Apr 2006

Subbiah Vs State

Madras High Court · (2006) CriLJ 3501 : (2007) 1 LW(Cri) 300

Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts07 Apr 2006Dismissed

C. Dhanam Vs A.M. Srinivasan and Others

Madras High Court · AIR 2006 Mad 210 : (2006) 2 CTC 444 : (2007) 1 JCR 463 : (2006) 2 LW 307 : (2006) 2 MLJ 275 : (2007) 1 RCR(Civil) 69 : (2007) 1 RCR(Criminal) 183

Chit Funds Act, 1982 — Section 65Limitation Act, 1963 — Article 37Tamil Nadu Chit Funds Act, 1961 — Section 6
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