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Madras High Court judgments, 2014

3,633 judgments · page 149 of 182

High Courts25 Mar 2014

T.K. Arun Vs Ezhaliveerappan

Madras High Court · (2014) 2 LW 622 : (2014) 4 MLJ 708

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Transfer of Property Act, 1882 — Section 52, 53-A, 54
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High Courts24 Mar 2014Allowed

C. Ramesh @ Harish Vs The State of Tamil Nadu

Madras High Court · (2014) 2 MLJ(Cri) 515

Constitution of India, 1950 — Article 22(1)Immoral Traffic (Prevention) Act, 1956 — Section 3(2)(a), 4(1), 5(1)(a), 5(I)(a), 6(1)Penal Code, 1860 (IPC) — Section 292(a)
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High Courts24 Mar 2014

B. Ramaswamy Vs R. Paranjothi

Madras High Court · (2014) 3 MLJ(Cri) 597

Evidence Act, 1872 — Section 126, 127Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 126, 354, 499, 52
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High Courts24 Mar 2014

S. Masthan Reddy Vs The State of Tamil Nadu

Madras High Court · (2014) 2 MLJ(Cri) 257

Constitution of India, 1950 — Article 22(1)Immoral Traffic (Prevention) Act, 1956 — Section 3(2)(a), 4(1), 5(1)(a), 6(1), 7(1)Penal Code, 1860 (IPC) — Section 292(a)
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High Courts24 Mar 2014Allowed

Adhiparasakthi College of Education Vs The Tamil Nadu Teacher Education University, The National Council for Teacher Education, The Regional Director National Council for Teacher Education and The National Assessment and Accreditation Council Grace College of Education Vs The Tamil Nadu Teacher Education University, The National Council for Teacher Education, The Regional Director National Council for Teacher Education and The National Assessment and Accreditation Council Stanley College of Education Vs The Regional Director Southern Regional Committee National Council for Teachers Education, The Registrar Tamil Nadu Teacher's Education University and The Director National Accreditation and Assessment Council

Madras High Court · (2014) 03 MAD CK 0073

National Council for Teacher Education Act, 1993 — Section 32(2)
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High Courts24 Mar 2014

Manoharan Vs State State Vs Manoharan

Madras High Court · (2015) CriLJ 1215 : (2014) 1 LW(Cri) 561 : (2014) 2 MLJ(Cri) 1

Arms Act, 1959 — Section 25(l)(B)(a)Criminal Procedure Code, 1973 (CrPC) — Section 164, 176(1)(A), 190, 207, 208Evidence Act, 1872 — Section 106, 114, 24, 25, 26
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