Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 323, Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

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High Courts12 Jan 2016Dismissed

C. Manimala and Others Vs The District Collector, Madurai District and Others

Madras High Court · (2016) 4 CTC 67 : (2016) 2 MLJ 118

Constitution of India, 1950 - Article 14, Article 226

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High Courts12 Jan 2016Disposed off

S. Selvi Vs State and Others

Madras High Court · (2016) 1 MLJCriminal 402

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), Section 162, Section 207, Section 238, Section 238, Section 239, Section 239, Section 240, Section 240, Section 241, Section 242, Section 243, Section 482Evidence Act, 1872 - Section 145<

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High Courts12 Jan 2016Partly Allowed

Karthikeyan Vs State

Madras High Court · (2016) 1 MLJCriminal 420

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), Section 304, Section 313Penal Code, 1860 (IPC) - Section 302, Section 304

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High Courts12 Jan 2016Disposed Off

Ranka Agency Vs The Joint Commissioner (CT), Chennai (North) Division and Others

Madras High Court · (2016) 01 MAD CK 0167

Tamil Nadu Value Added Tax Act, 2006 - Section 39(14), Section 39(15)

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High Courts12 Jan 2016Disposed Off

Ponmari Enterprises Private Ltd. Vs C. Siva Subramanian and Others

Madras High Court · (2016) 01 MAD CK 0133

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 9 Rule 7, Section 11Specific Relief Act, 1963 - Section 16(c), Section 20, Section 22, Section 28, Section 28(1)(3)Transfer of Property Act, 1882 - Section 55

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High Courts12 Jan 2016Disposed off

S. Ramesh Vs Cethar Ltd. and Others

Madras High Court · (2016) 2 CLR 527 : (2016) 150 FLR 308 : (2016) LabLR 928 : (2016) 2 LLJ 178

Constitution of India, 1950 - Article 226

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High Courts12 Jan 2016Allowed

Zahir Hussain Vs The Secretary to Government, Home, Prohibition and Excise Department and Others

Madras High Court · (2016) 01 MAD CK 0098

Penal Code, 1860 (IPC) - Section 294(b), Section 307, Section 323, Section 332, Section 341, Section 342, Section 506(h), Section 506(ii)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Of

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High Courts12 Jan 2016Allowed

Thangaraj Vs The Principal Secretary to Government, Home, Prohibition and Excise (IX) Department and Others

Madras High Court · (2016) 01 MAD CK 0097

Arms Act, 1959 - Section 25(1)(A)Penal Code, 1860 (IPC) - Section 109, Section 120-B, Section 147, Section 148, Section 294(b), Section 302, Section 34, Section 341, Section 392, Section 397, Section 506(h), Section 506(ii)Tamil Nadu

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High Courts12 Jan 2016Dismissed

Lakshmanan Vs State by the Inspector of Police

Madras High Court · (2016) 01 MAD CK 0095

Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 439, Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, Section 12(1), Section 4, Section 52, Section 53, Section 6, Section 6(2)

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High Courts12 Jan 2016Dismissed