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Madras High Court judgments, 2018

578 judgments · page 22 of 29

High Courts11 Jan 2018Disposed Off

Bharathidasan & Ors Vs The State

Madras High Court · (2018) 01 MAD CK 0317

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 15(a) - Special Public Prosecutor
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High Courts10 Jan 2018Allowed

M.Murugan Vs Inspector of Police & Anr

Madras High Court · (2018) 01 MAD CK 0479

Code of Criminal Procedure, 1973, Section 160 - Police officers power to require attendance of witnessesIndian Penal Code, 1860, Section 504, Section
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High Courts10 Jan 2018Disposed Off

Pandian Vs Madhanmohan

Madras High Court · (2018) 01 MAD CK 0478

Code of Civil Procedure, 1908, Order 23Rule 3, Order 23Rule 4 -Limitation Act, 1963, Section 14 - Exclusion of time of proc
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High Courts10 Jan 2018Allowed

Pradeep Vs State

Madras High Court · (2018) 01 MAD CK 0476

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 Courts10 Jan 2018Dismissed

Mohammed Rafiq Vs Madhan & Ors

Madras High Court · (2018) 01 MAD CK 0475

Code of Criminal Procedure, 1973, Section 372, Section 2(wa) - No appeal to lie unless otherwise provided - DefinitionsIndian Penal Code, 1860, Section
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High Courts10 Jan 2018Allowed

P.Palanisamy & Anr Vs State

Madras High Court · (2018) 01 MAD CK 0472

Prevention of Corruption Act, 1988, Section 20(3), Section 7, Section 13(2), Section 13(1)(d) - Presumption where public servant accepts gratification othe
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