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Madras High Court judgments, 2015

4,078 judgments · page 27 of 204

High Courts05 Oct 2015Allowed

Selladurai Vs The State

Madras High Court · (2015) 10 MAD CK 0144

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 313Penal Code, 1860 (IPC) - Section 306, 498-ATamil Nadu Prohibition of (Harassment of Woman) Act, 1998 - Section 4-B
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High Courts05 Oct 2015Disposed Off

B. Kamal Vs Ramasamy & Co. and Others

Madras High Court · AIR 2015 Mad 301

Constitution of India, 1950 - Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 17
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High Courts05 Oct 2015Dismissed

P. Mohan Vs State and Others

Madras High Court · (2015) 10 MAD CK 0040

Criminal Procedure Code, 1973 (CrPC) - Section 161, 239, 482Evidence Act, 1872 - Section 10Penal Code, 1860 (IPC) - Section 120B, 406, 408, 465, 467
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High Courts01 Oct 2015Allowed

Samuthiram Vs The State

Madras High Court · (2015) 4 MLJ(Cri) 535

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 109, 302
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High Courts01 Oct 2015

J. Vincent Vs S. Srinivasan

Madras High Court · (2015) 10 MAD CK 0219

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1Criminal Procedure Code, 1973 (CrPC) - Section 482Evidence Act, 1872 - Section 101
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High Courts01 Oct 2015Allowed

Karuvayan Vs State

Madras High Court · (2015) 10 MAD CK 0142

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 148, 149, 307, 341, 427
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