CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 152 of 204

High Courts10 Mar 2015Disposed off

Sathis Vs State

Madras High Court · (2015) 1 LW(Cri) 512

Criminal Procedure Code, 1973 (CrPC) - Section 164, 306Evidence Act, 1872 - Section 132, 138, 146, 147, 148Penal Code, 1860 (IPC) - Section 120B, 291, 302, 34, 364
Read judgment
High Courts10 Mar 2015Allowed

R. Saranya Vs State of Tamil Nadu and Others

Madras High Court · (2015) 1 LW(Cri) 425

Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 294(b), 336, 341, 397, 427Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3, 3(1)
Read judgment
High Courts10 Mar 2015Allowed

P.V. Sarguru Vs State

Madras High Court · (2015) 03 MAD CK 0192

Criminal Procedure Code, 1973 (CrPC) - Section 313, 313(1)(b)Prevention of Corruption Act, 1988 - Section 11, 13, 13(1)(d), 13(2), 20
Read judgment
High Courts10 Mar 2015Disposed off

Shamnad Basheer Vs Union of India and Others

Madras High Court · AIR 2015 Mad 250 : (2015) 2 LW 941 : (2015) 6 MLJ 144 : (2015) 62 PTC 1

Constitution of India, 1950 - Article 226, 227, 323A, 323BTrade Marks Act, 1999 - Section 2(k), 6(1)(c), 85, 85(1), 85(2)
Read judgment