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Madras High Court judgments, 2018

578 judgments · page 21 of 29

High Courts11 Jan 2018Allowed

Deepa Vs The Inspector of Police

Madras High Court · (2018) 01 MAD CK 0575

Code of Criminal Procedure, 1973, Section 482, Section 82, Section 70(2) - Saving of inherent powers of High Court - Proclamation for person absconding - Form of warrant of
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High Courts11 Jan 2018Dismissed

Iyyappan Vs The State

Madras High Court · (2018) 01 MAD CK 0574

Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 148, Section 341, Section 506(ii) -
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High Courts11 Jan 2018

A.Mani Vs The District Collector

Madras High Court · (2018) 01 MAD CK 0337

Telegraph Act, 1885, Section 16 - Exercise of powers conferred by Section 10, and disputes as to compensation, in case of property other than that of a local authority
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High Courts11 Jan 2018Petition ordered

Justin John Vs State

Madras High Court · (2018) 01 MAD CK 0331

Indian Penal Code, 1860, Section 420, Section 471, Section 465, Section 419, Seciton 468 - Cheating and dishonestly inducing
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High Courts11 Jan 2018Allowed

C.Selvi & Ors Vs The Union of India

Madras High Court · (2018) 01 MAD CK 0322

Railways Act, 1989, Section 124A, Section 123(c)(2), Section 2(29), Section 123(c) - Compensation on account of untoward incidents - Definitions - Defi
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