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Madras High Court judgments, 2018

578 judgments · page 24 of 29

High Courts06 Jan 2018Dismissed

K.Vijayakumar Vs Pushparaj

Madras High Court · (2018) 01 MAD CK 0498

Code of Criminal Procedure, 1973, Section 200, Section 378, Section 255(1) - Examination of complainant - Appeal in case of acquittal - Acquittal or conviction
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High Courts05 Jan 2018Dismissed

Saravanakumar Vs State

Madras High Court · (2018) 01 MAD CK 0501

Indian Penal Code, 1860, Section 397, Section 392, Section 506(ii) - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for robbery - Punishment
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High Courts05 Jan 2018Disposed Off

R.Revathy Vs R.Haribabu Raye

Madras High Court · (2018) 01 MAD CK 0500

Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
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High Courts05 Jan 2018Dismissed

P. Angalane Vs B. Kobiga & Ors.

Madras High Court · (2018) 01 MAD CK 0249

Constitution of India, Article 324 - Superintendence, direction and control of elections to be vested in an Election CommissionCode of Civil Procedure, 1908, Or
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