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Madras High Court judgments, 2016

1,919 judgments · page 75 of 96

High Courts23 Feb 2016Allowed

Lakshmanan Vs State

Madras High Court · (2016) 02 MAD CK 0228

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302
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High Courts22 Feb 2016Dismissed

Kumar Vs State

Madras High Court · (2016) 02 MAD CK 0226

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 323, Section 324
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High Courts22 Feb 2016Dismissed

Balu Vs State

Madras High Court · (2016) 02 MAD CK 0225

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 364
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High Courts22 Feb 2016Dismissed

V. Vasudevan and Others Vs Indian Overseas Bank and Others

Madras High Court · (2016) 2 MLJ 735

Civil Procedure Code, 1908 (CPC) - Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 33, Order 8 Rule 6AGeneral Clauses Act, 1897 - Section 3(39]Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - S
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High Courts22 Feb 2016Dismissed

Valluvar Guide Technical Training College Vs M. Dinakaran and Others

Madras High Court · (2016) 2 BankJ 405 : (2016) 4 BC 90 : (2016) 3 DCR 577 : (2016) 1 DRTC 724 : (2016) 2 MLJ 741 : (2017) 1 NIJ 80

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13 (4), Section 13(2), Section 14Transfer of Property Act, 1882 - Section 107, Section 65- A
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