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Madras High Court judgments, 2017

1,889 judgments · page 83 of 95

High Courts24 Jan 2017Dismissed

Pilendra Suresh, & Ors. Vs S.Sivakami

Madras High Court · (2017) 01 MAD CK 0054

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 406, Section 498(A),
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High Courts24 Jan 2017

Hakkim Vs State, rep.by

Madras High Court · (2017) 01 MAD CK 0052

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsEvidence Act, 1872, Section 145 - Cross-examination as to previous statements in
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High Courts24 Jan 2017

Umapathy Vs S.Omprakash & Ors

Madras High Court · (2017) 01 MAD CK 0047

Code of Civil Procedure, 1908, Order 7Rule 11(a)(d) -Succession Act, 1925, Section 213 - Right as executor or legatee when established
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High Courts24 Jan 2017

G.G.Ravi & Ors. Vs K.Sathiyamoorthy

Madras High Court · (2017) 01 MAD CK 0041

Negotiable Instruments Act, 1881, Section 20 - Inchoate stamped instrumentsSale of Goods Act, 1930, Section 61 - Interest by way of damages and special damages
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High Courts24 Jan 2017

C.Kuppusamy Vs C.Baby & Ors

Madras High Court · (2017) 01 MAD CK 0039

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11 -Tami
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