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Madras High Court judgments, 2018

578 judgments · page 13 of 29

High Courts02 Feb 2018Dismissed

R.Raja Vs Alis Stellamary

Madras High Court · (2018) 02 MAD CK 0290

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsDivorce Act, 186
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High Courts02 Feb 2018Disposed Off

R.Venkatachalam Vs B.Jeeva

Madras High Court · (2018) 02 MAD CK 0289

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 12 - Application to
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High Courts02 Feb 2018Dismissed

Josiyakara Murugesan @ Murugesan Vs State

Madras High Court · (2018) 02 MAD CK 0286

Code of Criminal Procedure, 1973, Section 164, Section 428 - Recording of confessions and statements - Period of detention undergone by the accused to be set off against the sentence of impri
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High Courts02 Feb 2018Partly Allowed

Jayanthi & Ors. Vs S.Vadivelu

Madras High Court · (2018) 02 MAD CK 0285

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
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High Courts02 Feb 2018

M.Rajkumar Vs The Assistant Director

Madras High Court · (2018) 02 MAD CK 0281

Constitution of India, Article 226, Article 20(2) - Power of High Courts to Issue certain writs - Protection in respect of conviction for offencesCode of Criminal Procedure
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