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Madras High Court judgments, 2014

3,633 judgments · page 119 of 182

High Courts23 Jun 2014

Surana Industries Vs Tunor Engineering Company

Madras High Court · (2014) 06 MAD CK 0190

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
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High Courts20 Jun 2014

Kasthuri Vs M. Gopu

Madras High Court · (2015) ACJ 2711 : (2014) 6 MLJ 532

Madras Prohibition Act, 1937 — Section 4(1)(j)Motor Vehicles Act, 1988 — Section 140, 146, 147, 149, 149(1)Penal Code, 1860 (IPC) — Section 279, 304A, 337
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High Courts20 Jun 2014

Kannan Vs State

Madras High Court · (2014) 06 MAD CK 0301

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 417, 506(ii), 90
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High Courts20 Jun 2014Dismissed

G. Priyadarshini Vs State

Madras High Court · (2014) 2 LW(Cri) 120 : (2014) 3 MLJ(Cri) 108

Constitution of India, 1950 — Article 19(i)(a), 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 167, 167(1), 167(2)Evidence Act, 1872 — Section 27
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High Courts20 Jun 2014

G.V. Matheswaran Vs Union of India

Madras High Court · (2015) 37 STR 881 : (2015) 86 VST 433

Constitution of India, 1950 — Article 14, 19, 246(3), 248Finance Act, 1994 — Section 65, 65(105)(zzzz), 65(105)(zzzze), 65(105)(zzzzt), 65(90a)Finance Act, 2010 — Section 77
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