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Madras High Court judgments, 2021

307 judgments · page 1 of 16

High Courts23 Dec 2021Allowed

Maridhas Vs State And Others

Madras High Court · (2021) 12 MAD CK 0012

Constitution Of India, 1950 — Article 19(1)(a), 32Indian Penal Code, 1860 — Section 124A, 153A, 153B, 292, 292A, 295A, 505, 505(2)Disaster Management Act, 2005 — Section 54
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High Courts23 Dec 2021Dismissed

Gopi @ Saravanan Vs State And Others

Madras High Court · (2021) 12 MAD CK 0011

Indian Penal Code, 1860 — Section 90, 375, 376, 376(1)Code Of Criminal Procedure, 1973 — Section 207, 313, 428Evidence Act, 1872 — Section 114A
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High Courts20 Dec 2021Disposed Of

V.Paneerselvam Vs Executive Authority And Others

Madras High Court · (2021) 12 MAD CK 0009

Constitution Of India, 1950 — Article 21, 226Tamil Nadu Village Panchayats (Prohibition Or Regulation Of The Use Of Places For Slaughtering Animals And Licensing Of Slaughterers) Rules, 1999 — Rule 4, 5, 6
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High Courts06 Dec 2021Allowed

Credit Suisse AG Vs SpiceJet Limited

Madras High Court · (2021) 12 MAD CK 0001

Companies Act, 1956 — Section 424G, 433, 433(e), 433(f), 434(1)(a), 434, 434 (1)(a), 439(1)(b), 448Indian Stamp Act, 1899 — Section 2(3)(b), 3,3(b), 18Aircraft Act, 1934 — Section 4A, 5(1), 2(g), 5(A)(1), 10(2), 11A
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High Courts01 Dec 2021Dismissed

M.S.Raja Vs Inspector Of Police

Madras High Court · (2021) 12 MAD CK 0023

Mines And Minerals (Development And Regulation) Act, 1957 — Section 21 (4)Indian Penal Code, 1860 — Section 379, 420, 448Code Of Criminal Procedure, 1973 — Section 154, 362, 482
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High Courts01 Dec 2021Disposed Of

K.M.Akbar Ali Vs State

Madras High Court · (2021) 12 MAD CK 0018

Criminal Rules Of Practise, 2019 — Rule 231Code Of Criminal Procedure, 1973 — Section 161, 174
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