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Madras High Court judgments, 2018

578 judgments · page 2 of 29

High Courts27 Apr 2018Allowed

Swati @ Nagina Vs P.Rajesh Kumar Bagmar

Madras High Court · (2018) 04 MAD CK 0342

Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 26(2), Order 21 Rule 31, Order 21 Rule 32Hindu Marriage Act, 1955 — Section 9, Rule 1(i)
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High Courts27 Apr 2018Allowed

Union Of India Vs Mubarak @ Mohammed Mubarak

Madras High Court · (2018) 04 MAD CK 0317

Indian Penal Code, 1860 — Section Sections 120B, 153A, 302Unlawful Activities (Prevention) Act, 1967 — Section 2, 16, 18, 43D, 43D(2), 43D(2)(a), 43D(2)(b)Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2)(b), 173(8)
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High Courts27 Apr 2018

Balasubramanian Vs S.Sekar

Madras High Court · (2018) 04 MAD CK 0315

Code Of Criminal Procedure, 1973 — Section 251, 313, 317, 436(1)Indian Penal Code, 1860 — Section 229A
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High Courts27 Apr 2018Allowed

Jawahar Vs State

Madras High Court · (2018) 04 MAD CK 0313

Indian Penal Code, 1860 — Section 498(A), 506(2)Dowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 320
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High Courts27 Apr 2018Dismissed

Seeniammal Vs D. Punithavathi & Others

Madras High Court · (2018) 04 MAD CK 0310

Code Of Civil Procedure, 1908 — Section 47, 115, Order 5 Rule 17, Order 21 Rule 90, Order 21 Rule 90(3), Order 21 Rule 93, Order 21 Rule 106, Order 21 Rule 106(2)
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