CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 123 of 182

High Courts13 Jun 2014Allowed

Muniyasamy Vs State

Madras High Court · (2014) 06 MAD CK 0255

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 306, 498[A], 498-A
Read judgment
High Courts13 Jun 2014Disposed Off

P. Mariya Selvaraj Vs C. Ganesan

Madras High Court · (2015) 1 Crimes 541

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Evidence Act, 1872 — Section 45, 65A, 7, 8
Read judgment
High Courts13 Jun 2014Allowed

T. Retnapandian Vs The Union of India

Madras High Court · (2014) 06 MAD CK 0252

Administrative Tribunals Act, 1985 — Section 3(q)Central Vigilance Commission Act, 2003 — Section 4(1)Constitution of India, 1950 — Article 14, 16(1), 219, 226, 318
Read judgment
High Courts12 Jun 2014

A.R. Muthukrishnan Vs State

Madras High Court · (2014) 3 MLJ(Cri) 444

Criminal Procedure Code, 1973 (CrPC) — Section 122, 426, 427, 427(1)(i), 429Penal Code, 1860 (IPC) — Section 120(b), 381, 420, 467, 468
Read judgment