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Madras High Court judgments, 2017

1,889 judgments · page 44 of 95

High Courts17 Apr 2017

S. Suresh Vs The State rep by its

Madras High Court · (2017) 04 MAD CK 0006

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts17 Apr 2017

C.Lakshmanan Vs Mrs.Indumathi

Madras High Court · (2017) 04 MAD CK 0004

Code of Criminal Procedure, 1973, Section 125, Section 125(4) - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parents
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High Courts13 Apr 2017

R.Shanmugam Vs P.Govindaraju (deceased)

Madras High Court · (2017) 04 MAD CK 0293

Evidence Act, 1872, Section 114 - Court may presume existence of certain factsSpecific Relief Act, 1963, Section 20 - Discretion as to decreeing specific performance
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