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Madras High Court judgments, 2008

2,313 judgments · page 86 of 116

High Courts13 Mar 2008Allowed

M. Murugammal Vs Sakunthala

Madras High Court · (2008) 03 MAD CK 0129

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 14(1), 8(5)
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High Courts13 Mar 2008Dismissed

Murugan Vs The State of Tamil Nadu

Madras High Court · (2008) 03 MAD CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 201, 302
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High Courts12 Mar 2008

V. Sulaiman Vs Azeezur Rahman

Madras High Court · (2008) 03 MAD CK 0200

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AEvidence Act, 1872 — Section 114Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 10(2), 25, 7
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High Courts12 Mar 2008Dismissed

Thirumurugan Vs The State

Madras High Court · (2008) 03 MAD CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302
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High Courts12 Mar 2008Dismissed

Kathirvelu Vs Anbazhagan

Madras High Court · (2008) 5 MLJ 39

Chit Funds Act, 1982 — Section 12Negotiable Instruments Act, 1881 (NI) — Section 118
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