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Madras High Court judgments, 2015

4,078 judgments · page 126 of 204

High Courts08 Apr 2015Partly Allowed

G. Muthuvel Vs State

Madras High Court · (2015) 3 MLJ(Cri) 206

Criminal Procedure Code, 1973 (CrPC) - Section 313, 357, 36, 428, 438Evidence Act, 1872 - Section 6Penal Code, 1860 (IPC) - Section 342, 375, 376, 377, 506(i)
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High Courts08 Apr 2015Partly Allowed

Kaliyammal Vs Ganapathi

Madras High Court · (2015) 5 CTC 78 : (2015) 3 LW 209

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 28Evidence Act, 1872 - Section 114(g)
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High Courts08 Apr 2015Disposed off

E. Mary Olivia Vs The State and Others

Madras High Court · (2015) 3 MLJ(Cri) 174

Constitution of India, 1950 - Article 20, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 357(A), 357(A)(4)Penal Code, 1860 (IPC) - Section 302
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High Courts07 Apr 2015Dismissed

Murugesan Vs T.K. Ramasamy

Madras High Court · (2015) 1 LW(Cri) 663 : (2015) 3 MLJ(Cri) 248

Criminal Procedure Code, 1973 (CrPC) - Section 251, 313Negotiable Instruments Act, 1881 (NI) - Section 138, 145(1), 145(2)
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High Courts07 Apr 2015Allowed

S. Arul Dhas Vs F. Hubert and Others

Madras High Court · (2015) 3 LW 241 : (2015) 5 MLJ 403

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 4, Order 8 Rule 10, Order 9 Rule 13, 2(9), 96(2)Limitation Act, 1963 - Section 5
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High Courts07 Apr 2015Dismissed

State Vs R. Parthasarathy

Madras High Court · (2015) 04 MAD CK 0171

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 20, 7
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