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Madras High Court judgments, 2016

1,919 judgments · page 66 of 96

High Courts14 Mar 2016Allowed

S. Dhanalakshmi Vs Union of India and Others

Madras High Court · (2016) 03 MAD CK 0110

Criminal Procedure Code, 1973 (CrPC) - Section 160Penal Code, 1860 (IPC) - Section 120(B), Section 147, Section 148, Section 201, Section 212, Section 302, Section 323, Section 324
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High Courts14 Mar 2016Partly Allowed

Maniarasan Vs The State

Madras High Court · (2016) 03 MAD CK 0062

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 428Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 307, Section 34
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High Courts14 Mar 2016Allowed

Paramasivam Vs State

Madras High Court · (2016) 03 MAD CK 0061

Constitution of India, 1950 - Article 21Penal Code, 1860 (IPC) - Section 302, Section 364
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High Courts14 Mar 2016Allowed

Kochu Seetha Jayaraman Vs The State of Tamilnadu and Others

Madras High Court · (2016) 03 MAD CK 0053

Land Acquisition Act, 1894 - Section 11, Section 11-A, Section 19(1), Section 19(7), Section 4(1), Section 6, Section 6(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24,
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High Courts11 Mar 2016Dismissed

Arul Vs State

Madras High Court · (2016) 3 MLJCriminal 677

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
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High Courts11 Mar 2016Disposed Off

V. Radha Vs The State and Others

Madras High Court · (2016) CriLJ 2587

Criminal Procedure Code, 1973 (CrPC) - Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 29Penal Code, 1860 (IPC) - Section 366(A)
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