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Madras High Court judgments, 2014

3,633 judgments · page 165 of 182

High Courts13 Feb 2014Allowed

P. Sathish Kumar Vs The State of Tamil Nadu

Madras High Court · (2014) 2 CTC 60 : (2014) 1 MLJ(Cri) 558

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 154 155 36Penal Code, 1860 (IPC) - Section 34 406 420 465 467
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High Courts13 Feb 2014

P. Hamza Vs State

Madras High Court · (2014) 3 MLJ(Cri) 15

Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 397(2), 397(3), 401, 482Penal Code, 1860 (IPC) — Section 420
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High Courts11 Feb 2014Allowed

P. Raju and Another Vs State

Madras High Court · (2014) 1 LW(Cri) 473 : (2014) 1 MLJ(Cri) 752

Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 319Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Penal Code, 1860 (IPC) — Section 120B, 420, 511
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