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Madras High Court judgments, 2018

578 judgments · page 11 of 29

High Courts09 Feb 2018

Patcharut Punsakon Vs State

Madras High Court · (2018) 02 MAD CK 0249

Customs Act, 1962, Section 135(1)(a)(II) - Evasion of duty or prohibitionsCode of Criminal Procedure, 1973, Section 313 - Power to examine the accused
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High Courts07 Feb 2018Dismissed

Kannan Vs State

Madras High Court · (2018) 02 MAD CK 0246

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 Courts07 Feb 2018Allowed

Romance Vs The Inspector of Police

Madras High Court · (2018) 02 MAD CK 0245

Code of Criminal Procedure, 1973, Section 313, Section 439(1)(b) - Power to examine the accused - Special powers of High Court or Court of Session regarding bailIndian Pen
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High Courts07 Feb 2018Dismissed

Velusamy & Ors Vs The State & Anr

Madras High Court · (2018) 02 MAD CK 0242

Code of Criminal Procedure, 1973, Section 239 - When accused shall be dischargedIndian Penal Code, 1860, Section 494, Section 498(A),
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High Courts07 Feb 2018Allowed

S.Murugan Vs S.Jesuraj & Anr

Madras High Court · (2018) 02 MAD CK 0240

Motor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certa
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High Courts06 Feb 2018Allowed

Ramakrishnan Vs State

Madras High Court · (2018) 02 MAD CK 0302

Code of Criminal Procedure, 1973, Section 161(3) - Examination of witnesses by policeIndian Penal Code, 1860, Section 376, Section 109,
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