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COURT ARCHIVE

Madras High Court judgments, 2006

3,035 judgments · page 5 of 152

High Courts16 Dec 2006Dismissed

A. Ganapathy Vs S. Venkatesan

Madras High Court · (2007) 1 CTC 57 : (2007) 1 LW 267 : (2007) 2 MLJ 403

Penal Code, 1860 (IPC) — Section 420Specific Relief Act, 1963 — Section 22
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High Courts16 Dec 2006Allowed

Simon and Others Vs State of Tamil Nadu

Madras High Court · (2006) 12 MAD CK 0185

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 120B, 390, 392, 397, 411
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High Courts16 Dec 2006Dismissed

Smt. Boopathy Vs The Commissioner of Police and Government of Tamil Nadu

Madras High Court · (2007) 1 LW(Cri) 464

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 2(1), 3(1), 3(2)
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High Courts14 Dec 2006Dismissed

N.M. Subramaniam Vs Nagamani

Madras High Court · (2007) 2 CTC 240 : (2007) 1 LW 670 : (2007) 1 LW(Cri) 231 : (2007) 1 MLJ 564 : (2007) 5 RCR(Civil) 847 : (2007) 5 RCR(Criminal) 868

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(2)
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