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Madras High Court judgments, 2015

4,078 judgments · page 94 of 204

High Courts12 Jun 2015Dismissed

Pichaikkaran Vs The State

Madras High Court · (2015) 06 MAD CK 0372

Criminal Procedure Code, 1973 (CrPC) - Section 309Penal Code, 1860 (IPC) - Section 302
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High Courts12 Jun 2015Allowed

Hotel Amuthas Vs The District Collector and Others

Madras High Court · (2015) 4 BC 435 : (2015) 5 MLJ 213

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 14Transfer of Property Act, 1882 - Section 65-A
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High Courts12 Jun 2015Allowed

Deccan Chronical Holdings Limited Vs Canara Bank

Madras High Court · AIR 2015 Mad 190 : (2015) 4 BC 157 : (2015) 127 CLA 361 : (2015) 4 CTC 18 : (2015) 3 LW 401 : (2015) 5 MLJ 358 : (2015) WritLR 654

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 13(4)(a), 14Transfer of Property Act, 1882 - Section 65-A
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High Courts12 Jun 2015Partly Allowed

K. Muthu Mariappan Vs The State

Madras High Court · (2015) 3 MLJ(Cri) 429

Criminal Procedure Code, 1973 (CrPC) - Section 221, 222, 222(1), 313, 428Penal Code, 1860 (IPC) - Section 302, 361, 363, 366, 366(A)Protection of Children from Sexual Offences Act, 2012 - Section 13, 13(1), 2(a), 2(d), 2(f)
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High Courts11 Jun 2015Dismissed

Thangaraj Vs Maragatham and Others

Madras High Court · (2015) 5 CTC 848 : (2015) 4 LW 250 : (2015) 6 MLJ 573

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 21 Rule 57, Order 21 Rule 58, Order 38 Rule 11, Order 38 Rule 11ATransfer of Property Act, 1882 - Section 53
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