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Madras High Court judgments, 2014

3,633 judgments · page 78 of 182

High Courts12 Sept 2014

Pensiliya Vs The Commissioner of Police

Madras High Court · (2014) 2 LW(Cri) 628

Criminal Procedure Code, 1973 (CrPC) — Section 174Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 34Penal Code, 1860 (IPC) — Section 176, 177, 198, 199, 201
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High Courts12 Sept 2014

Kamalam Vs The State of Tamil Nadu

Madras High Court · (2014) 09 MAD CK 0154

Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 294(b), 341, 380, 384, 392
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High Courts12 Sept 2014

Mahendran Vs State

Madras High Court · (2014) 4 MLJ(Cri) 703

Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 313Evidence Act, 1872 — Section 106, 9Penal Code, 1860 (IPC) — Section 302, 304
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High Courts12 Sept 2014

Muthukaruppan and Others Vs Thirugnanasambandam and Others

Madras High Court · (2015) 1 LW 363

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 16, Order 23 Rule 1, Order 23 Rule 3, Order 41 Rule 27Registration Act, 1908 — Section 17Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 4(1), 55, 57, 63
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