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Madras High Court judgments, 2017

1,889 judgments · page 25 of 95

High Courts19 Jul 2017

Chiranjeevi Rathnam & Ors Vs Ramesh & Anr

Madras High Court · (2017) 07 MAD CK 0006

Code of Civil Procedure, 1908, Section 9, Order 7Rule 11 - Courts to try all civil suits unless barredSecuritisation and Reconstruction of Financial Assets and En
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High Courts14 Jul 2017Allowed

Arul Vs State rep. by Inspector of Police

Madras High Court · (2017) 07 MAD CK 0074

Indian Penal Code, 1860, Section 417, Section 376(1) -Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 2015, Section 3(1)(w)(i), Section 3(2)(va)
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High Courts14 Jul 2017

V S SAI SACHIN Vs STATE OF TAMILNADU

Madras High Court · (2017) 07 MAD CK 0071

Constitution of India, Article 14, Article 254(2), Article 162 - Appointment of Commission to inquire into and report on the administration of autonomous districts and auto
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High Courts13 Jul 2017

Subash & Ors Vs State

Madras High Court · (2017) 07 MAD CK 0070

Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
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High Courts13 Jul 2017

N.A.Xavier Julien Vs N.X. Thomas

Madras High Court · (2017) 07 MAD CK 0069

Partnership Act, 1932, Section 37, Section 44 - Right of outgoing partner in certain cases to share subsequent profits - Dissolution by the court
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High Courts13 Jul 2017

Senthil Kumar & Anr Vs State of Tamil Nadu

Madras High Court · (2017) 07 MAD CK 0068

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 428 - Examination of witnesses by police - Power to examine the accused - Period of detention undergone
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