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Madras High Court judgments, 2019

724 judgments · page 27 of 37

High Courts08 Apr 2019Allowed

Asha Bharathi Vs State & Others

Madras High Court · (2019) 04 MAD CK 0049

Indian Penal Code, 1860 — Section 143, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 341Tamil Nadu City Police Act, 1888 — Section 75(1)(c)Code Of Criminal Procedure, 1973 — Section 41, 195(1)(a)(i)
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High Courts05 Apr 2019Dismissed

R. Gopalakrishnan Vs State Of Tamil Nadu & Others

Madras High Court · (2019) 04 MAD CK 0047

Local Courts Act, 1963 — Section 12Rajasthan State And Subordinate Service (Direct Recruitment By Combined Competetive Examinations) Rules, 1962 — Rule 11(B)Rajasthan Judicial Service Rules, 1955 — Rule 10
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High Courts05 Apr 2019Allowed

C. Ilavarasu Vs State

Madras High Court · (2019) 04 MAD CK 0044

Indian Penal Code, 1860 — Section 34, 304, 304(ii), 342Code Of Criminal Procedure, 1973 — Section 154, 173, 174, 176, 176(1A), 190(1), 202, 482, 483Constitution Of India, 1950 — Article 226, 227
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High Courts05 Apr 2019Allowed

Barotta Raja @ Raja Vs State

Madras High Court · (2019) 04 MAD CK 0043

Indian Penal Code, 1860 — Section 120(B), 147, 148, 294(b), 302, 324, 447, 506(ii)Explosive Substances Act, 1883 — Section 3, 4(a)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(s)
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High Courts05 Apr 2019Allowed

Arunram Vs Selvam

Madras High Court · (2019) 04 MAD CK 0042

Code Of Criminal Procedure, 1973 — Section 200Negotiable Instruments Act, 1881 — Section 138, 147
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High Courts04 Apr 2019Dismissed

Shivanandhan Vs State & Others

Madras High Court · (2019) 04 MAD CK 0040

Indian Penal Code, 1860 — Section 406, 468, 471, 506(i)Code Of Criminal Procedure, 1973 — Section 102
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High Courts04 Apr 2019Partly Allowed

S. Nagoor Hussain Mohaideen Vs State

Madras High Court · (2019) 04 MAD CK 0032

Prevention Of Corruption Act, 1988 — Section 4(1), 5(1), 5(1)(a), 5(1)(b), 7, 11, 12, 13, 13(1), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 14, 20Indian Penal Code, 1860 — Section 109, 116, 161, 165, 201, 420Evidence Act, 1872 — Section 101
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High Courts03 Apr 2019Dismissed

State Vs A. Sivakumar @ Irudayaraj

Madras High Court · (2019) 04 MAD CK 0038

Prevention Of Corruption Act, 1988 — Section 5(1)(a), 5(1)(d), 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 313
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