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Madras High Court judgments, 2017

1,889 judgments · page 1 of 95

High Courts22 Dec 2017Dismissed

Ibrahim Vs State

Madras High Court · (2017) 12 MAD CK 0039

Code of Criminal Procedure, 1973, Section 313, Section 100(4) - Power to examine the accused - Person in charge of closed place to allow searchForeigners Act, 1946
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High Courts22 Dec 2017Dismissed

MMTC Limitd Vs Sanco Trans Limited & Anr

Madras High Court · (2017) 12 MAD CK 0038

Arbitration and Conciliation Act, 1996, Section 14, Section 34, Section 29(a) - Failure or impossibility to act - Application for setting aside arbitral award - Decision-making
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High Courts22 Dec 2017

R.Kalarani & Anr Vs Jeeva Ashok

Madras High Court · (2017) 12 MAD CK 0037

Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowance
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High Courts21 Dec 2017

Saritha Vs Inspector of Police NIB-CID

Madras High Court · (2017) 12 MAD CK 0033

Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsNarcotic Drug
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High Courts21 Dec 2017Allowed

Ponnambalam @ Kumar Vs State

Madras High Court · (2017) 12 MAD CK 0032

Code of Criminal Procedure, 1973, Section 313, Section 167(2), Section 428, Section 209, Section 207, Section 16
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High Courts21 Dec 2017

Anbuselvan Vs Inspector of Police NIB-CID

Madras High Court · (2017) 12 MAD CK 0028

Code of Criminal Procedure, 1973, Section 207 - Supply to the accused of copy of police report and other documentsNarcotic Drugs and Psychotropic Substances Act, 1985, Sect
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High Courts21 Dec 2017Disposed Off

Geetha Shyamsundar Vs State

Madras High Court · (2017) 12 MAD CK 0025

Constitution of India, Article 366(x) - DefinitionsIndian Penal Code, 1860, Section 420, Section 120-B - Cheating and dishonestly inducing deliv
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High Courts21 Dec 2017

Muthukumar Vs N.Kathirvel & Anr.

Madras High Court · (2017) 12 MAD CK 0022

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 420, Section 323, Se
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High Courts21 Dec 2017

P.Baskar Vs Aditya Real Estates

Madras High Court · (2017) 12 MAD CK 0021

Specific Relief Act, 1963, Section 22, Section 28 - Power to grant relief for possession, partition, refund of earnest money, etc - Rescission in certain circumstances of contracts for the sale
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