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Madras High Court judgments, 2018

578 judgments · page 10 of 29

High Courts13 Feb 2018Disposed Off

Murugan Vs State

Madras High Court · (2018) 02 MAD CK 0176

Code of Criminal Procedure, 1973, Section 146, Section 313, Section 164, Section 209, Section 207 - Power to attach subject of di
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High Courts12 Feb 2018Allowed

P.Purusothaman Vs The State

Madras High Court · (2018) 02 MAD CK 0279

Evidence Act, 1872, Section 27 - How much of information received from accused may be provedPrevention of Corruption Act, 1988, Section 7, Section 13(2)
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High Courts12 Feb 2018Disposed Off

Mani & Anr Vs State & Anr

Madras High Court · (2018) 02 MAD CK 0277

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
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High Courts12 Feb 2018Dismissed

The State Vs Tr.P.Kumaresan

Madras High Court · (2018) 02 MAD CK 0269

Code of Criminal Procedure, 1973, Section 248(1) - Acquittal or convictionPrevention of Corruption Act, 1988, Section 7, Section 13(2),
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High Courts12 Feb 2018

V.Udayakumar & Anr Vs State & Anr

Madras High Court · (2018) 02 MAD CK 0266

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
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High Courts12 Feb 2018Disposed Off

Xavier Hendry Siluvai Vs The State

Madras High Court · (2018) 02 MAD CK 0265

Code of Criminal Procedure, 1973, Section 482, Section 482, Section 299, Section 299 - Saving of inherent powers of High Court - Saving of inherent po
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High Courts09 Feb 2018

S.Anthony Samy Vs The State & Ors

Madras High Court · (2018) 02 MAD CK 0253

Code of Criminal Procedure, 1973, Section 313, Section 323, Section 372 - Power to examine the accused - Procedure when, after commencement of inquiry or trial. Magistrate
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