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Madras High Court judgments, 2014

3,633 judgments · page 38 of 182

High Courts12 Nov 2014Allowed

N. Nandakumar Vs Rajammal

Madras High Court · (2015) 2 LW 611 : (2015) 1 LW(Cri) 523

Criminal Procedure Code, 1973 (CrPC) - Section 362 — Protection of Women From Domestic Violence Act, 2005 - Section 12, 18, 19, 20, 21
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High Courts12 Nov 2014

P. Shanmuganathan Vs State

Madras High Court · (2015) 1 MLJ(Cri) 75

Criminal Procedure Code, 1973 (CrPC) — Section 197, 2(y), 360, 4, 4(2)Factories Act, 1948 — Section 105, 2(n), 3, 49(1), 5Major Port Trusts Act, 1963 — Section 24(1)(a)
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High Courts12 Nov 2014Dismissed

Indira Sisupal Vs R.S. Gujaral

Madras High Court · (2015) 321 ELT 206

Criminal Procedure Code, 1973 (CrPC) - Section 203Penal Code, 1860 (IPC) - Section 120(B) 161 161 162 163Prevention of Corruption Act, 1988 - Section 31
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High Courts11 Nov 2014

Sankar Vs State

Madras High Court · (2014) 11 MAD CK 0521

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294(b), 307
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High Courts11 Nov 2014

B. Dilipkumar Vs The Secretary to Government

Madras High Court · (2014) 11 MAD CK 0489

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 164, 174, 366Penal Code, 1860 (IPC) — Section 120(B), 147, 149, 176, 201
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