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Madras High Court judgments, 2014

3,633 judgments · page 20 of 182

High Courts01 Dec 2014

A. Kanagarajan Vs State

Madras High Court · (2015) 1 MLJ(Cri) 567

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
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High Courts01 Dec 2014

The Idol of Sri. Renganathaswamy Vs M. Pandian

Madras High Court · (2014) 12 MAD CK 0197

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(13)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34, 6(17)Trusts Act, 1882 — Section 1, 34
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High Courts01 Dec 2014

Kumar Vs State

Madras High Court · (2014) 12 MAD CK 0178

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7(i)(a)(ii)
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High Courts01 Dec 2014

Balasubramanian Vs State

Madras High Court · (2014) 12 MAD CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7(i)(a)(ii)
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