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Madras High Court judgments, 2015

4,078 judgments · page 155 of 204

High Courts06 Mar 2015

S. Ravi and Others Vs The District Collector and Others

Madras High Court · (2015) 3 CTC 465 : (2015) 2 LLN 426 : (2015) 4 LW 811

Constitution of India, 1950 - Article 16(1), 162, 21, 309, 311Criminal Procedure Code, 1973 (CrPC) - Section 309Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 3(1), 4, 4(4)
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High Courts06 Mar 2015Dismissed

Ramalakshmi Vs State

Madras High Court · (2015) 2 MLJ(Cri) 262

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 120-B, 420
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High Courts06 Mar 2015Allowed

Gomathi Vs State and Others

Madras High Court · (2015) 03 MAD CK 0146

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 Courts06 Mar 2015Dismissed

Andrew Tennyson Abraham Vs J. Daniel Sam

Madras High Court · (2015) 3 CTC 706

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 41 Rule 27, Order 41 Rule 28, 100Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Evidence Act, 1872 - Section 66
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High Courts06 Mar 2015Allowed

Paramasivam Vs State of Tamil Nadu

Madras High Court · (2015) 03 MAD CK 0057

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 174(3), 207, 313(1)(b), 428Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 113-A
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