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Madras High Court judgments, 2016

1,919 judgments · page 25 of 96

High Courts30 Aug 2016Allowed

Ganesan Vs State

Madras High Court · (2017) 1 MLJCriminal 558

Penal Code, 1860 (IPC) - Section 376(1), Section 417Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
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High Courts29 Aug 2016Disposed Off

N. Gowthaman @ Babu Vs The Government of Tamil Nadu

Madras High Court · (2016) 5 CTC 225 : (2016) 3 MadWNCri 1 : (2016) 4 MLJCriminal 129 : (2016) 4 RCRCriminal 842

Constitution Of India, 1950 — Article 14, 19(1), 20(1), 21, 161Tamil Nadu Borstal Schools Act, 1925 — Section 2(1), 7(1), 8, 8(1), 8(2), 10, 10A, 11, 11(1), 13, 51Indian Penal Code, 1860 — Section 27, 34, 53, 53A, 53A(4), 59, 124A, 132, 194, 302, 305, 396, 491
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High Courts29 Aug 2016Allowed

Kennedy Vs State

Madras High Court · (2017) 1 MLJCriminal 220

Penal Code, 1860 (IPC) - Section 294(b), Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(l)(x)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 - Ru
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High Courts24 Aug 2016Allowed

C. Elangovan Vs State

Madras High Court · (2017) 1 MLJCriminal 475 : (2017) 2 RCRCriminal 390

Criminal Procedure Code, 1973 (CrPC) - Section 482Notaries Act, 1952 - Section 13Prevention of Corruption Act, 1988 - Section 13(1)(e), Section 13(2)
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