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Madras High Court judgments, 2013

3,172 judgments · page 130 of 159

High Courts08 Mar 2013Dismissed

Kumar, Esakkipandi and Kittu @ Krishnan Vs State

Madras High Court · (2013) 03 MAD CK 0222

Competition Act, 2002 — Section 27, 27(b), 3, 3(1), 3(3)(b)Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 159, 207, 313(1)(b), 428Penal Code, 1860 (IPC) — Section 120(b), 147, 148, 149, 302
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High Courts08 Mar 2013Dismissed

Dr. K. Nedumaran Vs The Chairman, Ethics Committee, Board of Governors in Super-session of the Medical Council of India and Melmaruvathur Adhi Parasakthi Dr. T. Ramesh Vs The Chairman, Ethics Committee, Board of Governors in Super-session of the Medical Council of India and The Registrar, Tamilnadu Medical Council

Madras High Court · (2013) 1 LLN 755 : (2013) 3 MLJ 263

Advocates Act, 1961 — Section 35Indian Medical Council Act, 1956 — Section 10A, 20A, 21, 24, 27Penal Code, 1860 (IPC) — Section 120B, 420
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High Courts07 Mar 2013Dismissed

Muthuraman @ Muthuramalingam Vs State

Madras High Court · (2013) 2 MLJ(Cri) 588

Criminal Procedure Code, 1973 (CrPC) — Section 100(8), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 20(b)(ii)(C), 57, 8(c)Penal Code, 1860 (IPC) — Section 187
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