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Madras High Court judgments, 2014

3,633 judgments · page 57 of 182

High Courts16 Oct 2014

Ashok Vs The Superintendent of Police

Madras High Court · (2014) 10 MAD CK 0259

Constitution of India, 1950 — Article 19, 19(1)(a), 19(2), 19(ii), 226Indecent Representation of Women (Prohibition) Act, 1986 — Section 2(c), 3, 4
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High Courts16 Oct 2014

Kandha Subbian Vs Packialakshmi

Madras High Court · (2014) 2 LW(Cri) 617 : (2015) 1 MLJ(Cri) 105

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 319Penal Code, 1860 (IPC) — Section 497
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High Courts16 Oct 2014

Union of India Vs Textile Technical Tradesmen Association

Madras High Court · (2014) 6 CTC 427 : (2015) 145 FLR 34 : (2014) LabIC 4615 : (2014) 4 LLJ 683 : (2014) 5 LW 184 : (2014) WritLR 919

Constitution of India, 1950 — Article 14, 143, 226, 226(2), 262Industrial Disputes Act, 1947 — Section 17, 17(2), 17A, 17A(1), 17A(1)(b)
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High Courts16 Oct 2014

Sugashini Vs Vijayababu

Madras High Court · (2014) 4 MLJ(Cri) 709

Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 372, 377, 401(5)Dowry Prohibition Act, 1961 — Section 4
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High Courts15 Oct 2014

R. Murugaraj Vs The State

Madras High Court · (2014) 10 MAD CK 0311

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 427, 447, 506(ii)
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