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Madras High Court judgments, 2018

578 judgments · page 9 of 29

High Courts14 Feb 2018Allowed

P.Sathish Kumar Vs K.Sumathi & Ors

Madras High Court · (2018) 02 MAD CK 0199

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 Courts14 Feb 2018Allowed

A.Thangammal Vs The Commissioner

Madras High Court · (2018) 02 MAD CK 0168

Code of Civil Procedure, 1908, Section 9 - Courts to try all civil suits unless barredTamil Nadu District Municipalities Act, 1920, Section 81, Section
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High Courts14 Feb 2018

R.Palanichamy Vs The State

Madras High Court · (2018) 02 MAD CK 0164

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
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High Courts13 Feb 2018Allowed

Y.R.Manoharan Vs State

Madras High Court · (2018) 02 MAD CK 0181

Prevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d) - Presumption where public servant accepts gratification other t
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High Courts13 Feb 2018

Arivuperumal Vs State

Madras High Court · (2018) 02 MAD CK 0180

Code of Criminal Procedure, 1973, Section 451 - Order for custody and disposal of property pending trial in certain casesIndian Penal Code, 1860, Section 323,
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High Courts13 Feb 2018Dismissed

Arockiyam Vs State

Madras High Court · (2018) 02 MAD CK 0179

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 227 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Di
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