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Madras High Court judgments, 2014

3,633 judgments · page 109 of 182

High Courts04 Jul 2014

The District Collector Vs K.K. Dinakaran

Madras High Court · (2014) 5 LW 64

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 90Constitution of India, 1950 — Article 300AMadras Revenue Recovery Act, 1864 — Section 35, 36, 37, 37A, 38
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High Courts04 Jul 2014

Panjam Vs State of Tamilnadu

Madras High Court · (2014) 3 MLJ(Cri) 612

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294(b), 307, 336, 341, 392
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High Courts04 Jul 2014

Anthoniammal Vs The State

Madras High Court · (2014) 5 CTC 24

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 107, 109, 430, 506(ii)
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High Courts04 Jul 2014

G. Sekar Vs Inspector of Police

Madras High Court · (2014) 3 MLJ(Cri) 394

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20(1), 7
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