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Madras High Court judgments, 2015

4,078 judgments · page 19 of 204

High Courts26 Oct 2015Dismissed

S. Venkataraman Vs K.S. Balakrishnan (Babu) and Others

Madras High Court · (2016) 1 LW 245

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 15, Order 2 Rule 1, Order 2 Rule 4(16), Order 2 Rule 4(6), Order 20 Rule 1Criminal Procedure Code, 1973 (CrPC) - Section 419, 425, 428, 442Evidence Act, 1872 - Section 76
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High Courts26 Oct 2015

Esakkiammal Vs State by Inspector of Police, CB CID

Madras High Court · (2016) 1 CTC 726 : (2016) 1 LW(Cri) 170 : (2016) 1 MLJ(Cri) 168

Constitution of India, 1950 - Article 14, 141, 142, 144, 162Criminal Procedure Code, 1973 (CrPC) - Section 154, 156, 156(3), 157, 158Madras Revenue Enquiries Act, 1893 - Section 2
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High Courts16 Oct 2015Dismissed

Jonathan Robinson Vs The Inspector of Police

Madras High Court · (2015) 10 MAD CK 0248

Constitution of India, 1950 - Article 15(3), 19, 253, 3, 34Criminal Procedure Code, 1973 (CrPC) - Section 11, 161, 161(3), 164, 164(5)Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23, 43
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High Courts16 Oct 2015Allowed

M. Sivamani Vs State

Madras High Court · (2015) 10 MAD CK 0245

Constitution of India, 1950 - Article 142Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1)(a), 195(1)(a)(i), 195(1)(a)(iii), 195(1)(b)Penal Code, 1860 (IPC) - Section 117, 118, 119, 120, 120-B
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High Courts16 Oct 2015Dismissed

In Re: State and Ors.

Madras High Court · (2016) 1 CTC 193 : (2016) 1 LW(Cri) 263 : (2015) 4 RCR(Criminal) 977

Constitution of India, 1950 - Article 15(3), 19, 253, 3, 34Criminal Procedure Code, 1973 (CrPC) - Section 11, 161, 161(3), 164, 164(5)Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23
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High Courts16 Oct 2015Dismissed

C. Puzhugandi Vs The State of Tamil Nadu and Others

Madras High Court · (2015) 10 MAD CK 0171

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 34Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 - Section 4
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High Courts16 Oct 2015Dismissed

C. Dhayabaran Vs S. Sarles

Madras High Court · (2015) 10 MAD CK 0170

Criminal Procedure Code, 1973 (CrPC) - Section 200Negotiable Instruments Act, 1881 (NI) - Section 138, 139
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