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Madras High Court judgments, 2015

4,078 judgments · page 42 of 204

High Courts03 Sept 2015Allowed

K. Kailasam Vs The Authorised Officer, Canara Bank and Others

Madras High Court · (2015) 09 MAD CK 0215

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Constitution of India, 1950 - Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(1), 13(2), 13(8), 29, 37
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High Courts03 Sept 2015Dismissed

Ganeshan Vs State

Madras High Court · (2015) 4 MLJ(Cri) 541

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 307, 449, 452
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High Courts03 Sept 2015Allowed

Muthiah Vs State

Madras High Court · (2017) 170 AIC 788

Evidence Act, 1872 - Section 24, Section 27Penal Code, 1860 (IPC) - Section 201, Section 302
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High Courts02 Sept 2015Partly Allowed

Marimuthu Vs State

Madras High Court · (2015) 09 MAD CK 0256

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 299, 300, 302, 304(ii)
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High Courts02 Sept 2015Partly Allowed

Jeyashankar Vs State

Madras High Court · (2015) 09 MAD CK 0254

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Evidence Act, 1872 - Section 114, 25Penal Code, 1860 (IPC) - Section 299, 300, 302, 304(i), 309
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High Courts02 Sept 2015Allowed

Santhanam and Others Vs State

Madras High Court · (2015) 09 MAD CK 0231

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 341
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High Courts02 Sept 2015Allowed

Balu Vs The State

Madras High Court · (2015) 09 MAD CK 0229

Criminal Procedure Code, 1973 (CrPC) - Section 174, 313Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 306, 405, 406
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High Courts02 Sept 2015Dismissed

Santhosh Vs Inspector of Police

Madras High Court · (2015) 09 MAD CK 0214

Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 207, 309Penal Code, 1860 (IPC) - Section 376, 417, 470
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