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Madras High Court judgments, 2014

3,633 judgments · page 60 of 182

High Courts14 Oct 2014

Manivannan Vs P. Ambal Devi

Madras High Court · (2014) 5 LW 373 : (2015) 1 MLJ 564

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(a), Order 23 Rule 1(4), Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
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High Courts14 Oct 2014

M. Gopinathan Pillai Vs K. Radhakrishnan

Madras High Court · (2015) 1 MLJ 451

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, 47Transfer of Property Act, 1882 — Section 52
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High Courts13 Oct 2014

Vaiko Vs Deputy Superintendent of Police

Madras High Court · (2014) 4 MLJ(Cri) 636

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 321, 321(b)Prevention of Terrorism (Repeal) Act, 2004 — Section 2(3), 3(1)
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High Courts13 Oct 2014

K. Varadharajulu Naidu Vs State

Madras High Court · (2014) 2 LW(Cri) 586 : (2015) 1 MLJ(Cri) 152

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 24, 25, 415, 420
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