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Madras High Court judgments, 2014

3,633 judgments · page 77 of 182

High Courts15 Sept 2014

K. Suresh Vs The State

Madras High Court · (2014) 2 LW(Cri) 748 : (2014) 4 MLJ(Cri) 265

Constitution of India, 1950 — Article 14, 21, 226, 312, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 239, 306, 306(1)Evidence Act, 1872 — Section 74
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High Courts15 Sept 2014

Mangalam Vs Citrex Products Limited

Madras High Court · (2015) 1 LW 577

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Companies Act, 1956 — Section 10, 11, 111, 111A, 155State Financial Corporations Act, 1951 — Section 29
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High Courts15 Sept 2014

Venkatraja Vs The State

Madras High Court · (2014) 09 MAD CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 306, 306(1)Penal Code, 1860 (IPC) — Section 107
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High Courts15 Sept 2014

Sarathy Vs State

Madras High Court · (2014) 09 MAD CK 0096

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 377, 377(1), 386, 397, 399Penal Code, 1860 (IPC) — Section 10, 307
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