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Madras High Court judgments, 2014

3,633 judgments · page 83 of 182

High Courts08 Sept 2014

Thangapalam Vs The Secretary to Government

Madras High Court · (2014) 09 MAD CK 0264

Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 109, 120b, 147, 148, 149Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(f), 3, 3(1)
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High Courts08 Sept 2014

Kanchana Vs The State

Madras High Court · (2014) 5 CTC 717 : (2014) 2 LW(Cri) 296

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 210Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)
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High Courts08 Sept 2014

Paul Pazham Vs State

Madras High Court · (2014) 09 MAD CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Penal Code, 1860 (IPC) — Section 376, 450, 457
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High Courts08 Sept 2014

Kosalai Vs The Secretary to Government

Madras High Court · (2014) 09 MAD CK 0175

Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 109, 120B, 120BM, 147, 148Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(i)
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High Courts05 Sept 2014

In Re: R. Jegannathan

Madras High Court · (2014) 6 CTC 74 : (2015) 1 DMC 630

Constitution of India, 1950 — Article 142, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13, 13B, 13B(2)
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High Courts05 Sept 2014

S. Arivarasu Vs State and Others

Madras High Court · (2015) 1 Crimes 247

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 120-B, 406, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 2(c)
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