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Madras High Court judgments, 2014

3,633 judgments · page 9 of 182

High Courts11 Dec 2014

Iyyakutty Vs State

Madras High Court · (2014) 12 MAD CK 0336

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294(b), 324, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts11 Dec 2014

A. Ayyasamy Vs A. Paramasivam

Madras High Court · (2014) 12 MAD CK 0264

Arbitration and Conciliation Act, 1996 — Section 15, 16, 29, 32(1B), 45Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 141
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High Courts11 Dec 2014

Saleem Vs State

Madras High Court · (2014) 12 MAD CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 397
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High Courts11 Dec 2014

C. Anandane Vs State

Madras High Court · (2015) 1 MLJ(Cri) 358

Constitution of India, 1950 — Article 233Criminal Procedure Code, 1973 (CrPC) — Section 243(1), 313Prevention of Corruption Act, 1988 — Section 3
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