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Madras High Court judgments, 2015

4,078 judgments · page 173 of 204

High Courts18 Feb 2015Dismissed

V.P. Sakhariya Vs V. Abdul Azeez

Madras High Court · (2015) 02 MAD CK 0216

Constitution of India, 1950 - Article 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 300(1)Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 138, 138(b), 139
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High Courts18 Feb 2015Allowed

N. Ravi Vs Pradeep Srinivasan

Madras High Court · (2015) 02 MAD CK 0207

General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI) - Section 118, 118(a), 138, 138(b), 139Registration Act, 1908 - Section 17(d)
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High Courts17 Feb 2015

K. Remil Vs T.P. Sasidharan

Madras High Court · (2015) 02 MAD CK 0475

Criminal Procedure Code, 1973 (CrPC) - Section 251, 254Negotiable Instruments Act, 1881 (NI) - Section 138, 142, 145(1), 145(2)
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High Courts17 Feb 2015Partly Allowed

Murugan Vs The State

Madras High Court · (2015) 02 MAD CK 0414

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b)Penal Code, 1860 (IPC) - Section 366, 366A, 366-A, 375, 376
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High Courts17 Feb 2015Partly Allowed

Raja Vs The State

Madras High Court · (2015) 02 MAD CK 0413

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b)Penal Code, 1860 (IPC) - Section 307, 324, 353, 428, 506(ii)
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High Courts17 Feb 2015Allowed

Annadhurai Vs The State

Madras High Court · (2015) 02 MAD CK 0412

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b)Penal Code, 1860 (IPC) - Section 294(b), 306, 354, 509, 511Tamil Nadu Prohibition of (Harassment of Woman) Act, 1998 - Section 4, 4(b)
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