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Madras High Court judgments, 2016

1,919 judgments · page 87 of 96

High Courts25 Jan 2016Dismissed

Arul Vs State

Madras High Court · (2016) 01 MAD CK 0146

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 304-B, Section 306, Section 498-A
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High Courts22 Jan 2016Disposed Off

Chellan and Others Vs K.R. Ravi

Madras High Court · (2016) 2 RCRRent 68 : (2016) 1 RentLR 131

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1961 — Section 10(3)(a), 10(3)(a)(iii), 25
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High Courts22 Jan 2016Dismissed

S. Mukanchand Bothra Vs Vairamuthu Ramaswamy

Madras High Court · (2016) 1 LW 637

Constitution of India, 1950 - Article 129, Article 215, Article 227, Article 235Contempt of Courts Act, 1971 - Section 10, Section 14, Section 15, Section 15 (1), Section 15 (1) (b), Section 15(1), Section 2 (c), Section 2(c), Section 22, Sec
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High Courts21 Jan 2016Partly Allowed

Kuppuraj and Others Vs State

Madras High Court · (2016) 1 MLJCriminal 533

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 294(b), Section 307
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High Courts21 Jan 2016Dismissed

Ramzan Beevi Vs State and Others

Madras High Court · (2016) 1 MLJCriminal 755

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 161(3), Section 164, Section 164(3), Section 227, Section 228, Section 482Penal Code, 1860 (IPC) - Section 109, Section 120(b), Section 147, Section 148, Section 201, Section 302, Se
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