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Madras High Court judgments, 2015

4,078 judgments · page 174 of 204

High Courts17 Feb 2015Disposed off

Jagadesan Vs State of Tamil Nadu

Madras High Court · (2016) CriLJ 1 : (2015) 2 MLJ(Cri) 135

Constitution of India, 1950 - Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) - Section 125, 357Family Courts Act, 1984 - Section 7(2)(a)
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High Courts17 Feb 2015Dismissed

O. Chandrasekaran and Others Vs State

Madras High Court · (2015) 1 MLJ(Cri) 522

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 174, 207, 313(1)(b), 428Penal Code, 1860 (IPC) - Section 109, 304-B, 34, 498-A
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High Courts17 Feb 2015Dismissed

Ponsekar Vs State

Madras High Court · (2015) 1 MLJ(Cri) 577

Criminal Procedure Code, 1973 (CrPC) - Section 161, 207, 313(1)(b), 428Penal Code, 1860 (IPC) - Section 122, 354, 375, 376, 399Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(V)
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High Courts17 Feb 2015

T. Ravi Vs State

Madras High Court · (2015) 02 MAD CK 0039

Constitution of India, 1950 - Article 21, 22(1), 39-ACriminal Procedure Code, 1973 (CrPC) - Section 303, 304Penal Code, 1860 (IPC) - Section 302, 307, 379
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High Courts16 Feb 2015Dismissed

Thirumalai Vs State and Others

Madras High Court · (2015) 02 MAD CK 0474

Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1), 482Penal Code, 1860 (IPC) - Section 143, 149, 185, 186, 188
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