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Madras High Court judgments, 2014

3,633 judgments · page 12 of 182

High Courts09 Dec 2014

Johnson and Johnson Ltd. Vs Hostech Services

Madras High Court · (2014) 12 MAD CK 0276

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d)Specific Relief Act, 1963 — Section 14, 14(1), 14(1)(a), 14(1)(b), 14(a)
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High Courts09 Dec 2014

State Vs Veldurai

Madras High Court · (2014) 12 MAD CK 0269

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 34
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High Courts09 Dec 2014

Murugesan Vs The State

Madras High Court · (2014) 12 MAD CK 0268

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
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High Courts09 Dec 2014

R. Maheswaran Vs State

Madras High Court · (2014) 12 MAD CK 0247

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
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High Courts09 Dec 2014

P. Palaniappan Vs The State of Tamill Nadu

Madras High Court · (2014) 12 MAD CK 0241

Land Acquisition Act, 1894 — Section 10, 11, 2, 31(2), 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts09 Dec 2014

Alamelu Vs Lakshmi

Madras High Court · (2015) 2 CTC 382 : (2015) 1 LW 936

Hindu Succession Act, 1956 — Section 14, 14(1), 14(1)(2), 14(2), 30
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High Courts09 Dec 2014

Karthick Vs The Inspector of Police

Madras High Court · (2014) 12 MAD CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 341, 397
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High Courts09 Dec 2014

Johnson and Johnson Ltd. Vs Shreem Enterpraises

Madras High Court · (2014) 12 MAD CK 0158

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d)Specific Relief Act, 1963 — Section 14, 14(1), 14(1)(a), 14(1)(b), 14(a)
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High Courts09 Dec 2014

S. Karthikeyan Vs E. Vedavanam and Others

Madras High Court · (2015) 1 MLJ(Cri) 517

Criminal Procedure Code, 1973 (CrPC) — Section 188, 190(a), 2, 200, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 107, 494, 498-A, 499, 506
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High Courts09 Dec 2014

S. Rangaraj Vs The Commissioner of Police

Madras High Court · (2015) 1 LW 77

Constitution of India, 1950 — Article 19(2), 226, 23Criminal Procedure Code, 1973 (CrPC) — Section 94Immoral Traffic (Prevention) Act, 1956 — Section 10, 12, 13, 13(4), 15
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