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Madras High Court judgments, 2015

4,078 judgments · page 196 of 204

High Courts20 Jan 2015Allowed

Nethaji and Others Vs State

Madras High Court · (2015) 1 MLJ(Cri) 450

Copyright Act, 1957 - Section 2(f), 2(m), 51, 63, 65Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 482
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High Courts20 Jan 2015Allowed

Chandru and Others Vs State

Madras High Court · (2015) 01 MAD CK 0175

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 207, 313(1)(b)Penal Code, 1860 (IPC) - Section 341, 392, 394, 397
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High Courts20 Jan 2015

Thannasi Vs State

Madras High Court · (2015) 01 MAD CK 0167

Constitution of India, 1950 - Article 22(2)Criminal Procedure (Amendment) Act, 2008 - Section 6Criminal Procedure Code, 1973 (CrPC) - Section 167, 41, 41(1), 41(1)(b), 41(1)(b)(ii)
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High Courts20 Jan 2015Allowed

Rajathi Vs State

Madras High Court · (2015) 01 MAD CK 0166

Constitution of India, 1950 - Article 22(2)Criminal Procedure (Amendment) Act, 2008 - Section 6Criminal Procedure Code, 1973 (CrPC) - Section 167, 41, 41(1), 41(1)(b), 41(1)(b)(ii)
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High Courts19 Jan 2015Allowed

Prasanna Kumar Vs State and Others

Madras High Court · (2015) 1 MLJ(Cri) 385

Essential Commodities Act, 1955 - Section 7(1)(a)(ii)Prevention Of Blackmarketing And Maintenance Of Supplies Of Essential Commodities Act, 1980 - Section 3(1), 3(2)(a)
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High Courts19 Jan 2015Allowed

Dhanalakshmi Vs The Secretary to the Government and Others

Madras High Court · (2015) 01 MAD CK 0172

Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 379Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1)
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High Courts19 Jan 2015

R.M. Regitha Vs Ligori Valan

Madras High Court · (2015) 01 MAD CK 0165

Criminal Procedure Code, 1973 (CrPC) - Section 243, 245Evidence Act, 1872 - Section 45, 73Negotiable Instruments Act, 1881 (NI) - Section 138
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