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Madras High Court judgments, 2017

1,889 judgments · page 2 of 95

High Courts21 Dec 2017Dismissed

Murugan Vs State

Madras High Court · (2017) 12 MAD CK 0020

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

L.Bakiaraj Vs State

Madras High Court · (2017) 12 MAD CK 0019

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
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High Courts21 Dec 2017

Kannan Vs The State

Madras High Court · (2017) 12 MAD CK 0018

Code of Criminal Procedure, 1973, Section 428, Section 313[1][b] - Period of detention undergone by the accused to be set off against the sentence of imprisonment
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High Courts21 Dec 2017Allowed

Sangili @ Sangilimadasamy Vs State

Madras High Court · (2017) 12 MAD CK 0015

Code of Criminal Procedure, 1973, Section 209, Section 207, Section 161(2) - Commitment of case to Court of Session when offence is triable exclusively by it - Supply to t
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High Courts20 Dec 2017

Pandi @ Sellapandi Vs State

Madras High Court · (2017) 12 MAD CK 0012

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 324, Section 342, Se
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High Courts19 Dec 2017

Ramasamy Vs State

Madras High Court · (2017) 12 MAD CK 0010

Code of Criminal Procedure, 1973, Section 482, Section 70(2) - Saving of inherent powers of High Court - Form of warrant of arrest and duration
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High Courts18 Dec 2017

P.Ranjankumar Vs State & anr.

Madras High Court · (2017) 12 MAD CK 0001

Code of Criminal Procedure, 1973, Section 482, Section 70(2) - Saving of inherent powers of High Court - Form of warrant of arrest and duration
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