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Madras High Court judgments, 2014

3,633 judgments · page 36 of 182

High Courts13 Nov 2014

A. Gnanaselvan Vs B.A. Xavier

Madras High Court · (2014) 6 CTC 252 : (2014) 5 LW 577

Civil Procedure Code, 1908 (CPC) — Section 89Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 69, 69A
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High Courts13 Nov 2014

R. Dineshkumar Vs State

Madras High Court · (2015) 2 CCR 88 : (2015) 1 LW(Cri) 273 : (2015) 1 MLJ(Cri) 166

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 132, 161, 164, 190, 219Evidence Act, 1872 — Section 114, 118, 132, 133, 138
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High Courts13 Nov 2014

Muniappa Gounder Vs P. Dhanasekaran

Madras High Court · (2015) 1 CTC 363 : (2015) 1 LW 306 : (2015) 1 MLJ 145

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Registration Act, 1908 — Section 17, 49, 49(c)
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High Courts13 Nov 2014

Gandhi Vs The State of Tamil Nadu

Madras High Court · (2014) 11 MAD CK 0187

Arms Act, 1959 — Section 25(1)(A)Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 147, 148, 294(b), 302, 307
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High Courts13 Nov 2014

Geetha Vs State

Madras High Court · (2014) 11 MAD CK 0186

Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 120(b), 147, 148, 294(b), 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
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High Courts13 Nov 2014

K. Ramiah Vs K. Subramanian

Madras High Court · (2015) 1 CTC 280

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 4, Order 37 Rule 5Evidence Act, 1872 — Section 73
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