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Madras High Court judgments, 2015

4,078 judgments · page 160 of 204

High Courts03 Mar 2015

Abdul Khader and Others Vs K. Pechiammal

Madras High Court · (2015) 2 LW 700 : (2015) 2 MLJ(Cri) 210

Constitution of India, 1950 - Article 14, 15, 15(1), 21, 25Criminal Procedure Code, 1973 (CrPC) - Section 125Dowry Prohibition Act, 1961 - Section 2
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High Courts03 Mar 2015Dismissed

Veerabagu Thevar Vs State

Madras High Court · (2015) 2 MLJ(Cri) 331

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 207, 313(1)(b), 428Penal Code, 1860 (IPC) - Section 307, 326, 335
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High Courts03 Mar 2015Allowed

Sangeetha Vs A. Raja

Madras High Court · (2015) 2 MLJ(Cri) 1

Limitation Act, 1963 - Section 28Negotiable Instruments Act, 1881 (NI) - Section 138, 138(b)
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High Courts03 Mar 2015

Ravi Kumar Vs State

Madras High Court · (2015) 03 MAD CK 0087

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 173, 209, 227, 228Penal Code, 1860 (IPC) - Section 107, 109Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2), 17, 18
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High Courts03 Mar 2015

Oli Mohammed Vs State

Madras High Court · (2015) 2 LW(Cri) 401

Andhra Pradesh Excise Act, 1968 - Section 46, 46AConstitution of India, 1950 - Article 226, 227Contract Act, 1872 - Section 11
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