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Madras High Court judgments, 2015

4,078 judgments · page 198 of 204

High Courts13 Jan 2015

Manimuthu Vs The Inspector of Police

Madras High Court · (2015) 01 MAD CK 0112

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 Courts13 Jan 2015Dismissed

K. Perumal Vs D. Muralidharan

Madras High Court · (2015) 01 MAD CK 0100

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13, 115Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5
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High Courts13 Jan 2015Dismissed

S. Ilanahai Vs State of Mumbai

Madras High Court · (2015) 1 LW(Cri) 395 : (2015) 1 MLJ(Cri) 387

Central Sales Tax Act, 1956 - Section 11Civil Procedure Code, 1908 (CPC) - Section 20(c)Constitution of India, 1950 - Article 226, 226(2)
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High Courts13 Jan 2015Dismissed

Sankarapandian Vs State

Madras High Court · (2015) 01 MAD CK 0098

Criminal Procedure Code, 1973 (CrPC) - Section 207, 313(1)(b), 428Penal Code, 1860 (IPC) - Section 324, 326, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(2)(v), 3(2)(x)
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High Courts13 Jan 2015Dismissed

P. Kumaran Vs V. Ramaswami

Madras High Court · (2015) 3 CTC 21 : (2015) 1 CTC 535 : (2015) 1 LW 400 : (2015) 4 MLJ 146

Civil Procedure Code, 1908 (CPC) - Order 17 Rule 2, Order 17 Rule 3, Order 7 Rule 11, Order 9 Rule 7, Order 9 Rule 9
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High Courts13 Jan 2015Disposed off

Mohammed Kasim Vs K. Rayappan

Madras High Court · (2015) 1 LW(Cri) 173 : (2015) 1 MLJ(Cri) 318

Criminal Procedure Code, 1973 (CrPC) - Section 218, 219, 219(1), 220, 220(1)Negotiable Instruments Act, 1881 (NI) - Section 138, 138(b)
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