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Madras High Court judgments, 2015

4,078 judgments · page 201 of 204

High Courts09 Jan 2015Allowed

R. Chendilvel Vs G. Damodaran

Madras High Court · AIR 2015 Mad 96 : (2015) 2 CTC 129 : (2015) 5 LW 65 : (2015) 4 MLJ 157

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 2 Rule 2(2), Order 7 Rule 14(1), Order 7 Rule 2, 151Constitution of India, 1950 - Article 227Tamil Nadu Court Fees and Suits Valuation Act, 1955 - Section 27(c)
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High Courts08 Jan 2015Allowed

Meena Vs State of Tamil Nadu and Others

Madras High Court · (2015) 01 MAD CK 0308

Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 294(b), 324, 341, 380, 384Tamil 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 Courts08 Jan 2015Allowed

R. Balamurugan Vs State

Madras High Court · (2015) 1 MLJ(Cri) 645

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b), 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(c), 25, 29, 50, 50(1)
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High Courts08 Jan 2015

N. Ramesh Vs State

Madras High Court · (2015) 1 LW(Cri) 178 : (2015) 1 MLJ(Cri) 285

Tamil Nadu Prohibition Act, 1937 - Section 14, 14(4), 14(A), 3, 4(1)(a)
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High Courts08 Jan 2015Dismissed

S. Lalitha Vs District Collector

Madras High Court · (2015) 01 MAD CK 0086

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 14
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High Courts08 Jan 2015Partly Allowed

Angamuthammal Vs Govindaraj

Madras High Court · (2015) 2 CTC 540 : (2015) 1 LW 601 : (2015) 4 MLJ 140 : (2015) 4 RCR(Civil) 70

Benami Transactions (Prohibition) Act, 1988 - Section 4
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