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Madras High Court judgments, 2019

724 judgments · page 26 of 37

High Courts11 Apr 2019Partly Allowed

Marudhupandi Vs State

Madras High Court · (2019) 04 MAD CK 0072

Indian Penal Code, 1860 — Section 294(b), 300, 300(IV), 302, 304(II), 506(ii)Code Of Criminal Procedure, 1973 — Section 207, 311, 428Evidence Act, 1872 — Section 8
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High Courts11 Apr 2019Dismissed

Bala @ Balasubramaniyan Vs State

Madras High Court · (2019) 04 MAD CK 0071

Indian Penal Code, 1860 — Section 45, 53, 302, 342, 506(II)Code Of Criminal Procedure, 1973 — Section 164, 207, 313Evidence Act, 1872 — Section 3, 8, 21, 21(1), 21(2), 21(3)
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High Courts09 Apr 2019Allowed

R. Dinesh Vs State

Madras High Court · (2019) 04 MAD CK 0064

Indian Penal Code, 1860 — Section 379Mines And Minerals Development Regulations Act, 1957 — Section 21(1)
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High Courts08 Apr 2019

Marisundar Vs State & Others

Madras High Court · (2019) 04 MAD CK 0057

Indian Penal Code, 1860 — Section 229A, 294(b), 307, 323, 341, 506(ii)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r)(s), 3(2)(Va)
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High Courts08 Apr 2019Allowed

G. Ayyappan Vs State & Others

Madras High Court · (2019) 04 MAD CK 0052

Indian Penal Code, 1860 — Section 143, 172, 188Code Of Criminal Procedure, 1973 — Section 41, 195(1)(a)(i)Police Act, 1861 — Section 30(2)
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