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Madras High Court judgments, 2018

578 judgments · page 28 of 29

High Courts02 Jan 2018Allowed

Radhakrishnan Vs State

Madras High Court · (2018) 01 MAD CK 0385

Indian Penal Code, 1860, Section 324, Section 307, Section 341 - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for wrongful restr
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High Courts02 Jan 2018

Narayanasamy Naidu Vs The State

Madras High Court · (2018) 01 MAD CK 0376

Indian Penal Code, 1860, Section 420, Section 468, Section 471 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuin
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High Courts02 Jan 2018

M.Sankareswaran & anr. Vs State

Madras High Court · (2018) 01 MAD CK 0373

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420 - Punis
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High Courts02 Jan 2018Disposed Off

Dr.S.Natesan Vs R.Baladhandapani

Madras High Court · (2018) 01 MAD CK 0371

Code of Criminal Procedure, 1973, Section 372, Section 378 - No appeal to lie unless otherwise provided - Appeal in case of acquittal
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High Courts02 Jan 2018

Kuppuraj Vs Dhandapani & Ors.

Madras High Court · (2018) 01 MAD CK 0370

Code of Criminal Procedure, 1973, Section 482, Section 29, Section 207, Section 357(3) - Saving of inherent powers of High Court - Sentences which Magi
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