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Madras High Court judgments, 2013

3,172 judgments · page 125 of 159

High Courts22 Mar 2013Dismissed

Mrs. Lakshmi Mohan and M. Premkumar Vs M/s. Airtech Projects Engineers Pvt. Ltd., The Chief Manager and Authorised Officer, United Bank of India, The Registrar, Debts Recovery Tribunal - II and The Registrar, Debts Recovery Appellate Tribunal, Egmore M/s. Airtech Projects Engineers Pvt. Ltd., The Chief Manager and Authorised Officer, United Bank of India, The Registrar, Debts Recovery Tribunal - II and The Registrar, Debts Recovery Appellate Tribunal, Egmore Vs Mrs. Lakshmi Mohan and M. Premkumar

Madras High Court · (2013) 3 CTC 22

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(12), 13(2), 13(4)Transfer of Property Act, 1882 — Section 13(2), 69, 69(3), 69(4), 69A
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High Courts21 Mar 2013

P. Murugesan Vs B. Gokila

Madras High Court · (2013) 03 MAD CK 0216

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 476, 476(I)Penal Code, 1860 (IPC) — Section 193
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High Courts21 Mar 2013

Selvam and Others Vs State

Madras High Court · (2013) 2 MLJ(Cri) 745

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 294[b), 302, 307
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High Courts21 Mar 2013

Loganayaki Vs V. Sivakumar

Madras High Court · (2013) 3 CTC 158 : (2013) 3 DMC 147 : (2013) 3 LW 780 : (2013) 5 MLJ 369 : (2013) 4 RCR(Civil) 1007

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
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