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Madras High Court judgments, 2015

4,078 judgments · page 139 of 204

High Courts24 Mar 2015Allowed

Mariammal Vs State of Tamil Nadu and Others

Madras High Court · (2015) 03 MAD CK 0473

Constitution of India, 1950 - Article 21, 22, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1)
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High Courts24 Mar 2015Allowed

Chithra Vs State of Tamil Nadu and Others

Madras High Court · (2015) 03 MAD CK 0472

Constitution of India, 1950 - Article 21, 22, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1)
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High Courts24 Mar 2015

R. Renold Vs State

Madras High Court · (2015) 03 MAD CK 0317

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b), 391Penal Code, 1860 (IPC) - Section 24, 25, 26, 417, 420
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High Courts24 Mar 2015Dismissed

Geetha Devi and Others Vs D.I. Nathan and Others

Madras High Court · (2015) CriLJ 2482 : (2015) 1 LW(Cri) 585

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 251, 377, 386, 386(c), 397Penal Code, 1860 (IPC) - Section 201, 323, 34, 341
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High Courts24 Mar 2015Allowed

Nandakumar Vs State and Others

Madras High Court · (2015) 1 LW(Cri) 546 : (2015) 2 MLJ(Cri) 526

Criminal Procedure Code, 1973 (CrPC) - Section 162, 452Evidence Act, 1872 - Section 25, 27Penal Code, 1860 (IPC) - Section 380, 454, 457, 458, 459
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High Courts24 Mar 2015

Kabibal Beevi and Others Vs State

Madras High Court · (2015) 03 MAD CK 0244

Criminal Procedure Code, 1973 (CrPC) - Section 170, 173, 173 C1(i), 174, 227Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 304, 304(B), 304B, 306, 34
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High Courts24 Mar 2015Disposed off

M. Kala Vs The Inspector of Police and Others

Madras High Court · (2015) 03 MAD CK 0240

Medical Termination of Pregnancy Act, 1971 - Section 3, 3(2), 3(2)(a)Penal Code, 1860 (IPC) - Section 354, 376Protection of Children from Sexual Offences Act, 2012 - Section 10, 4, 6
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