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Madras High Court judgments, 2014

3,633 judgments · page 71 of 182

High Courts22 Sept 2014

K.S.R. Selvarajan Vs State

Madras High Court · (2014) 09 MAD CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 239Essential Commodities Act, 1955 — Section 10, 7(1)(a)(ii)Penal Code, 1860 (IPC) — Section 120B, 420
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High Courts22 Sept 2014

Gopu Vs State

Madras High Court · (2014) 4 MLJ(Cri) 129

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302
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High Courts22 Sept 2014

P. Sushila Vs The State of Tamil Nadu

Madras High Court · (2014) 5 LW 636 : (2014) 7 MLJ 513 : (2014) WritLR 989

Constitution of India, 1950 — Article 16(4)Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 2(n), 23(1), 23(2), 38(1)
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High Courts22 Sept 2014

Chandramohan Vs State

Madras High Court · (2014) 09 MAD CK 0066

Madras Prohibition Act, 1937 — Section 14, 14(4), 14(4)(1), 14(4)(i), 14(4)(i)(ii)
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High Courts22 Sept 2014

Kumar Vs State of Tamil Nadu

Madras High Court · (2014) 2 LW(Cri) 789

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433-A, 476Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts19 Sept 2014

Karthick Vs The Joint Commissioner

Madras High Court · (2014) 09 MAD CK 0349

Constitution of India, 1950 — Article 226, 227Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 54, 54(1), 54(3), 54(4)
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