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Madras High Court judgments, 2014

3,633 judgments · page 22 of 182

High Courts27 Nov 2014

Sony Caargo Movers Vs The Superintendent of Police

Madras High Court · (2014) 11 MAD CK 0588

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120(B), 206, 207, 208, 210Prevention of Corruption Act, 1988 — Section 13, 13(2), 13(i)(d), 24, 25
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High Courts27 Nov 2014

Kolli Venkata Mohan Rao Vs J.M. Patricia

Madras High Court · (2015) 2 CTC 67 : (2014) 5 LW 742 : (2015) 1 MLJ 573

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Limitation Act, 1963 — Section 14, 14(3)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 30, 7
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High Courts27 Nov 2014

Sarojini Vs Arunagiri

Madras High Court · (2014) 11 MAD CK 0475

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 63, 68
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High Courts27 Nov 2014

A.S. Sree Nandhini Vs R. Uthaman

Madras High Court · (2014) 2 LW(Cri) 739 : (2015) 1 MLJ(Cri) 82

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 199(1)A, 200, 482Penal Code, 1860 (IPC) — Section 201, 499, 500
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High Courts27 Nov 2014

Isiah Vs The Inspector of Police

Madras High Court · (2015) 1 LW(Cri) 132

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A, 113B
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