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Madras High Court judgments, 2018

578 judgments · page 27 of 29

High Courts03 Jan 2018Dismissed

Sasikumar Vs State

Madras High Court · (2018) 01 MAD CK 0536

Code of Criminal Procedure, 1973, Section 397, Section 313, Section 428 - Calling for records to exercise powers of revision - Power to examine the accused - Period of det
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High Courts03 Jan 2018Disposed Off

K.Valliraj & Ors. Vs Palani & Ors.

Madras High Court · (2018) 01 MAD CK 0534

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 307,
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High Courts03 Jan 2018

M.Periyasamy Vs State

Madras High Court · (2018) 01 MAD CK 0465

Indian Penal Code, 1860, Section 354, Section 294(b), Section 506(ii) - Assault or criminal force to woman with intent to outrage her modesty - Obscene acts and song.-Whoe
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High Courts03 Jan 2018

NIL Vs NIL

Madras High Court · (2018) 01 MAD CK 0461

Customs Act, 1962, Section 126, Section 115 r/w - On confiscation, property to vest in Central GovernmentCompanies Act, 1956, Section 446,
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High Courts02 Jan 2018Disposed Off

Ramesh Vs M/s.Balaji Theatre

Madras High Court · (2018) 01 MAD CK 0523

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 379,
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High Courts02 Jan 2018

J.Halan & anr. Vs State & anr.

Madras High Court · (2018) 01 MAD CK 0399

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 341, Section 339,
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High Courts02 Jan 2018

P.Adhimoolam & Anr. Vs State & Anr.

Madras High Court · (2018) 01 MAD CK 0396

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a wom
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