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Madras High Court judgments, 2014

3,633 judgments · page 94 of 182

High Courts12 Aug 2014

S. Rukumani Vs The State

Madras High Court · (2014) 08 MAD CK 0177

Arms Act, 1959 — Section 25(i)(A)Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 109, 120(b), 147, 148, 294(b)
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High Courts12 Aug 2014

Moulana Vs State

Madras High Court · (2014) 3 MLJ(Cri) 663

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 207, 309, 482Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 13(1)(d)
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High Courts11 Aug 2014

G. Subramanian Vs State

Madras High Court · (2014) 4 MLJ(Cri) 573

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 170(2), 173
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