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Madras High Court judgments, 2017

1,889 judgments · page 16 of 95

High Courts04 Oct 2017Dismissed

K.Ganesh Kumar Vs N.S.Sudha

Madras High Court · (2017) 10 MAD CK 0066

Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
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High Courts04 Oct 2017

Senthil Kumar Vs S.Palani Kumar

Madras High Court · (2017) 10 MAD CK 0064

Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantIndian Penal Code, 1860,
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High Courts04 Oct 2017Dismissed

Sellamuthu, & Ors. Vs Periyasamy, & Anr.

Madras High Court · (2017) 10 MAD CK 0063

Code of Criminal Procedure, 1973, Section 200, Section 161(3) - Examination of complainant - Examination of witnesses by policeIndian Penal Code, 1860,
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High Courts04 Oct 2017Allowed

Vishnapriya Vs Ramesh Krishnan

Madras High Court · (2017) 10 MAD CK 0056

Succession Act, 1925, Section 68 - Witness not disqualified by interest or by being executor.Evidence Act, 1872, Section 71, Section 68 - Proof when
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High Courts04 Oct 2017

R.Mala Vs B.Vignesh

Madras High Court · (2017) 10 MAD CK 0055

Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantNegotiable Instruments Act, 1881,
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High Courts04 Oct 2017Dismissed

R.Bharath Vs S.Rajinikanth

Madras High Court · (2017) 10 MAD CK 0053

Negotiable Instruments Act, 1881, Section 138, Section 138(b) - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in
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