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Madras High Court judgments, 2007

3,127 judgments · page 13 of 157

High Courts04 Dec 2007Dismissed

Karuppaya, Manoharan and Kamalam Vs State

Madras High Court · (2007) 12 MAD CK 0205

Criminal Procedure Code, 1973 (CrPC) — Section 174(3), 313Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498ATamil Nadu Prohibition of (Harassment of Woman) Act, 1998 — Section 4A(1)(2)
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High Courts04 Dec 2007

Somasundari Vs The State of Tamilnadu

Madras High Court · (2007) 12 MAD CK 0156

Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 336, 341, 392, 395, 397Tamil 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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High Courts04 Dec 2007

Kumar Vs The State of Tamilnadu

Madras High Court · (2007) 12 MAD CK 0105

Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324Tamil 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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High Courts04 Dec 2007

G. Susan Rebecca Vs State

Madras High Court · (2008) 1 LW(Cri) 419

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 419, 420, 468, 469, 470
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High Courts04 Dec 2007

R. Thavamani Vs The State of Tamilnadu

Madras High Court · (2007) 12 MAD CK 0088

Constitution of India, 1950 — Article 21, 22, 22(5)Madras Prohibition Act, 1937 — Section 4(1), 4(1A)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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High Courts04 Dec 2007

Selvaraj @ Chinraj Vs The State of Tamilnadu

Madras High Court · (2007) 12 MAD CK 0087

Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 336, 341, 380, 392, 397Tamil 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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High Courts04 Dec 2007

Kanniappan Vs The State of Tamilnadu

Madras High Court · (2007) 12 MAD CK 0086

Constitution of India, 1950 — Article 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 302, 336, 341Tamil 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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High Courts04 Dec 2007Allowed

Ramesh Vs The State of Tamilnadu

Madras High Court · (2007) 12 MAD CK 0085

Constitution of India, 1950 — Article 21, 22, 22(5)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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High Courts04 Dec 2007

Mustafa Vs Sulaiman Vayala

Madras High Court · (2008) 1 LW 290 : (2008) 1 MLJ 175

Consumer Protection Act, 1986 — Section 12, 13, 14(2), 18, 29ALimitation Act, 1963 — Section 14
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