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Madras High Court judgments, 2007

3,127 judgments · page 147 of 157

High Courts24 Jan 2007Dismissed

P. Selvarajan Vs State

Madras High Court · (2007) 01 MAD CK 0267

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)
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High Courts24 Jan 2007Allowed

L. Hemalatha Vs N.P. Jayakumar

Madras High Court · AIR 2008 Mad 98 : (2008) 3 CivCC 495 : (2008) 1 LW 822 : (2008) 3 RCR(Civil) 92

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 15Family Courts Act, 1984 — Section 10
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High Courts23 Jan 2007Dismissed

Guna @ Gunasekaran and Chandran Vs State

Madras High Court · (2007) 01 MAD CK 0243

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 307Tamil Nadu Borstal Schools Act, 1925 — Section 10A, 2(1), 8
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High Courts23 Jan 2007

E. Shahul Hameed Vs State of Tamil Nadu

Madras High Court · (2007) 01 MAD CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(2), 321Penal Code, 1860 (IPC) — Section 120B, 302Prevention of Terrorism (Amendment) Act, 2003 — Section 60, 60, 60(4), 60(5), 60(6)
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