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COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 172 of 204

High Courts18 Feb 2015Allowed

Sundaramoorthy Vs State and Others

Madras High Court · (2015) 02 MAD CK 0401

Criminal Procedure Code, 1973 (CrPC) - Section 227, 378, 378(2), 378(3), 482Penal Code, 1860 (IPC) - Section 114, 120B, 120-B, 147, 302
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High Courts18 Feb 2015Allowed

Karuppiah Vs State

Madras High Court · (2015) 1 LW(Cri) 711 : (2015) 2 MLJ(Cri) 10

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b), 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(B), 57, 8(c)
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High Courts18 Feb 2015

Anil Jain and Others Vs Union of India

Madras High Court · (2015) 1 LW(Cri) 421

Constitution of India, 1950 - Article 300-ACriminal Procedure Code, 1973 (CrPC) - Section 161, 438, 5, 91Customs Act, 1962 - Section 108, 108(3), 132
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High Courts18 Feb 2015Dismissed

Iyyappan Vs State

Madras High Court · (2015) 1 LW(Cri) 690

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b), 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(B), 8(c), 8c
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High Courts18 Feb 2015

S. Jeeva Ashok Vs Kalarani

Madras High Court · (2015) 1 MLJ(Cri) 549

Criminal Procedure Code, 1973 (CrPC) - Section 125Penal Code, 1860 (IPC) - Section 498-AProtection of Women From Domestic Violence Act, 2005 - Section 12, 18, 19, 2(g), 20
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High Courts18 Feb 2015Disposed off

Ganesan Vs State and Others

Madras High Court · (2015) 1 LW(Cri) 345 : (2015) 1 MLJ(Cri) 671

Chartered Accountants Act, 1949 - Section 24, 24-A, 26, 28Constitution of India, 1950 - Article 14, 226Criminal Procedure Code, 1973 (CrPC) - Section 154, 156, 160, 161, 162
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