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Madras High Court judgments, 2018

578 judgments · page 7 of 29

High Courts22 Feb 2018

K.Munirathinam & Anr Vs State

Madras High Court · (2018) 02 MAD CK 0204

Indian Penal Code, 1860, Section 120-B, Section 120-A -Prevention of Corruption Act, 1988, Section 7, Section 13(2),
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High Courts21 Feb 2018Allowed

Senkathiravan Vs State

Madras High Court · (2018) 02 MAD CK 0227

Code of Criminal Procedure, 1973, Section 107 - Security for keeping the peace in other casesIndian Penal Code, 1860, Section 120B, Section 302,
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High Courts20 Feb 2018

Renganathan Vs State

Madras High Court · (2018) 02 MAD CK 0220

Code of Criminal Procedure, 1973, Section 125, Section 174 - Order for maintenance of wives, children and parents - Police to enquire and report on suicide, etcIndian Pena
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High Courts20 Feb 2018Allowed

S.Guruguhanathan Vs The State & Anr

Madras High Court · (2018) 02 MAD CK 0218

Code of Criminal Procedure, 1973, Section 482, Section 317, Section 82, Section 70(2) - Saving of inherent powers of High Court - Provision for inquirie
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High Courts20 Feb 2018Dismissed

Shri.M.Prem Kumar Vs State

Madras High Court · (2018) 02 MAD CK 0206

Code of Criminal Procedure, 1973, Section 102(4) - Power of police officer to seize certain propertyIndian Penal Code, 1860, Section 420, Section 409<
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High Courts19 Feb 2018Dismissed

G.Kandhasamy Vs State

Madras High Court · (2018) 02 MAD CK 0196

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 337 - Rash driving or ri
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