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Madras High Court judgments, 2017

1,889 judgments · page 46 of 95

High Courts12 Apr 2017

P C Eswaramoorthy Vs N Palanisamy

Madras High Court · (2017) 04 MAD CK 0268

Evidence Act, 1872, Section 91, Section 92 - Evidence of terms of contracts, grants and other dispositions of property reduced to form of document - Exclusion of evidence of oral agreement
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High Courts12 Apr 2017

Sivakami Vs State Rep. by its

Madras High Court · (2017) 04 MAD CK 0267

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec
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High Courts12 Apr 2017

Ayyasamy Vs State Rep. by its

Madras High Court · (2017) 04 MAD CK 0265

Code of Criminal Procedure, 1973, Section 313, Section 391 - Power to examine the accused - Appellate Court may take further evidence or direct It to be takenIndian Penal
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High Courts11 Apr 2017

Ravikumar Vs The Management

Madras High Court · (2017) 04 MAD CK 0129

Constitution of India, Article 254 - Inconsistency between laws made by Parliament and laws made by the Legislatures of StatesIndustrial Disputes Act, 1947, Section 2A(3)
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