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Madras High Court judgments, 2018

578 judgments · page 19 of 29

High Courts18 Jan 2018Allowed

Dhanalakshmi Vs Kavitha

Madras High Court · (2018) 01 MAD CK 0515

Code of Civil Procedure, 1908, Order 21Rule 58 -Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents(
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High Courts18 Jan 2018Disposed Off

Smt.Kamala bai & Ors. Vs State

Madras High Court · (2018) 01 MAD CK 0315

Customs Act, 1962, Section 132, Section 135, Section 177 - False declaration, false documents, etc - Evasion of duty or prohibitionsIndian Penal Code,
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High Courts18 Jan 2018Dismissed

State Vs Kasturi & Ors.

Madras High Court · (2018) 01 MAD CK 0314

Code of Criminal Procedure, 1973, Section 164, Section 235(1) - Recording of confessions and statements - Judgment of acquittal or convictionIndian Penal Code, 1860, <
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High Courts18 Jan 2018Dismissed

P.Mehalingam Vs Anisfathima

Madras High Court · (2018) 01 MAD CK 0296

Code of Criminal Procedure, 1973, Section 313, Section 378, Section 315 - Power to examine the accused - Appeal in case of acquittal - Accused person to be competent witne
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High Courts18 Jan 2018Allowed

Murugan & Ors. Vs The Inspector of Police

Madras High Court · (2018) 01 MAD CK 0284

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 428 - Examination of witnesses by police - Power to examine the accused - Period of detention undergone
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