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Madras High Court judgments, 2014

3,633 judgments · page 122 of 182

High Courts17 Jun 2014Dismissed

K. Ayyamuthu Vs The State of Tamil Nadu

Madras High Court · (2014) 06 MAD CK 0141

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 300-ALand Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 3
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High Courts17 Jun 2014Allowed

V.L. Dhandapani Vs Revathy Ramachandran

Madras High Court · (2014) 4 CTC 814 : (2014) 3 LW 769

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Specific Relief Act, 1963 — Section 19(b)Transfer of Property Act, 1882 — Section 52
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High Courts16 Jun 2014Dismissed

Kannan Vs State

Madras High Court · (2014) 06 MAD CK 0278

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
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High Courts16 Jun 2014Dismissed

P. Sureshkumar Vs Jayakannan

Madras High Court · (2014) 06 MAD CK 0213

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 109, 120(b), 147, 149, 302
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High Courts16 Jun 2014

A. Nagarajan Vs The Secretary to Government

Madras High Court · (2014) 4 LW 41 : (2014) 6 MLJ 29

Land Acquisition Act, 1894 — Section 11, 11(1), 11-A, 4, 4(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1), 24(2)
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