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Madras High Court judgments, 2015

4,078 judgments · page 85 of 204

High Courts24 Jun 2015

State and Others Vs Hassan Kutti Haji and Others

Madras High Court · (2016) 1 LW(Cri) 76 : (2015) 3 MLJ(Cri) 257

Benami Transactions (Prohibition) Act, 1988 - Section 3, 4(2), 5(1)(e)Criminal Procedure Code, 1973 (CrPC) - Section 239, 482Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2)
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High Courts24 Jun 2015Allowed

Janarthanan Vs Vijaya and Others

Madras High Court · (2015) 4 CTC 305 : (2015) 3 LW 762 : (2015) 5 MLJ 560

Civil Procedure Code, 1908 (CPC) - Order 27A Rule 27A, Order 6 Rule 16Constitution of India, 1950 - Article 131, 131-A, 226, 32Hindu Succession (Amendment) Act, 2005 - Section 3, 6, 6(5)
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High Courts23 Jun 2015Dismissed

Ravi Vs State

Madras High Court · (2015) 06 MAD CK 0469

Criminal Procedure Code, 1973 (CrPC) - Section 468, 482, 483Penal Code, 1860 (IPC) - Section 328, 341, 506(i)
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High Courts23 Jun 2015

G. Narayanasamy Vs State

Madras High Court · (2015) 3 MLJ(Cri) 487

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b)Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 498(A), 498-A, 506(ii)
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High Courts23 Jun 2015Partly Allowed

Manoharan and Others Vs State

Madras High Court · (2015) 06 MAD CK 0302

Criminal Procedure Code, 1973 (CrPC) - Section 235, 248, 255, 313, 357Penal Code, 1860 (IPC) - Section 376, 417, 506(i)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(x)
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High Courts23 Jun 2015Dismissed

S. Mythili Vs Balaji and Others

Madras High Court · (2015) 06 MAD CK 0190

Penal Code, 1860 (IPC) - Section 366(A), 376, 506(i)Protection of Children from Sexual Offences Act, 2012 - Section 4
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