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Madras High Court judgments, 2015

4,078 judgments · page 184 of 204

High Courts05 Feb 2015Partly Allowed

Ramkumar Vs State

Madras High Court · (2015) 02 MAD CK 0127

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 207, 313(1)(b), 428Penal Code, 1860 (IPC) - Section 302, 323
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High Courts05 Feb 2015Dismissed

Duraipandi and Others Vs State

Madras High Court · (2015) 02 MAD CK 0069

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 323, 34, 341, 506(ii)
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High Courts05 Feb 2015

K. Sundararaj Vs R. Chellamuthu and Others

Madras High Court · (2015) 1 LW 908 : (2015) 2 MLJ 575

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 16, Order 41 Rule 31, 100, 96Criminal Procedure Code, 1973 (CrPC) - Section 91Evidence Act, 1872 - Section 114, 89
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High Courts05 Feb 2015Partly Allowed

N. Kuppusamy Naidu Vs Saroja

Madras High Court · (2015) 1 LW 892

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 30, Order 41 Rule 31, 96Evidence Act, 1872 - Section 69Hindu Succession Act, 1956 - Section 14
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High Courts04 Feb 2015Dismissed

Aruchamy Vs The State

Madras High Court · (2015) 02 MAD CK 0502

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 489, 489C, 489-C
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High Courts04 Feb 2015Dismissed

V.P. Anuradha Vs S. Sugantha and Others

Madras High Court · (2015) CriLJ 3478 : (2015) 3 DMC 655 : (2015) 4 RCR(Criminal) 631

Constitution of India, 1950 - Article 227Penal Code, 1860 (IPC) - Section 34, 406, 498A, 498-A, 506Protection of Women From Domestic Violence Act, 2005 - Section 12, 17, 17 (1), 18(a), 19
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