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Madras High Court judgments, 2017

1,889 judgments · page 94 of 95

High Courts03 Jan 2017

Radhakrishnan Vs State rep by

Madras High Court · (2017) 01 MAD CK 0228

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
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High Courts03 Jan 2017

N.Murugesan Vs Smt.Nanjammal & Ors.

Madras High Court · (2017) 01 MAD CK 0224

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeHindu Succession Act, 1956, Section 8 - General rules of succession in the case of males
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High Courts03 Jan 2017Partly Allowed

Kandeeban Vs State

Madras High Court · (2017) 2 MLJCriminal 210

Penal Code, 1860 (IPC) - Section 255, Section 256, Section 257, Section 258, Section 259, Section 489A to D
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High Courts03 Jan 2017Disposed Off

P. Murugan Vs The Registrar, Debts Recovery Appellate Tribunal

Madras High Court · (2017) AIRCC 1488 : (2017) 1 LW 531

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 17(1), Section 38Security Interest (Enforcement) Rules, 2002 - Rule 13(2)(1)(e)
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High Courts03 Jan 2017Dismissed

Rukmani Vs G. Natarajan(died) Smt. Bagyam

Madras High Court · (2017) 1 CTC 400

Civil Procedure Code, 1908 (CPC) - Section 100Registration Act, 1908 - Section 17, Section 49Stamp Act, 1899 - Section 33, Section 35, Section 36, Section 61
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High Courts02 Jan 2017

K. Jansi Rani Vs Meganathan

Madras High Court · (2017) 01 MAD CK 0220

Code of Criminal Procedure, 1973, Section 311 - Power to summon material witness, or examine person present
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