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Madras High Court judgments, 2014

3,633 judgments · page 103 of 182

High Courts21 Jul 2014

T.N. Murugan Vs Raimon Jebaraj

Madras High Court · (2014) 2 LW(Cri) 183 : (2014) 3 MLJ(Cri) 584

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 378Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts18 Jul 2014

Meenakshi Ammal Vs Selvaraj

Madras High Court · (2014) 5 LW 441 : (2014) 6 MLJ 481

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 94, Order 21 Rule 95
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High Courts18 Jul 2014

Rahul Dhoka Vs State

Madras High Court · (2014) 3 MLJ(Cri) 400

Constitution of India, 1950 — Article 136, 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1)(b), 357A, 358, 359Penal Code, 1860 (IPC) — Section 279, 299, 300, 302, 304
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High Courts18 Jul 2014

Nallathambi Vs State

Madras High Court · (2014) 4 MLJ(Cri) 117

Criminal Procedure Code, 1973 (CrPC) — Section 161, 465Penal Code, 1860 (IPC) — Section 294(b), 307, 320, 324, 326
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High Courts18 Jul 2014

G. Gopalaswamy Vs N. Raghavulu Naidu

Madras High Court · (2014) 8 MLJ 322

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 19(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 250, 263, 420, 482
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