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Madras High Court judgments, 2021

307 judgments · page 11 of 16

High Courts16 Mar 2021Dismissed

Annapoorani Vs S. Ritesh

Madras High Court · (2021) 03 MAD CK 0174

Hindu Marriage Act, 1955 — Section 12(1)(a)Constitution Of India, 1950 — Article 227
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High Courts16 Mar 2021Allowed

S. Vasanthi Vs State Of Tamil Nadu

Madras High Court · (2021) 03 MAD CK 0173

Code Of Criminal Procedure, 1973 — Section 161(3), 173(8), 200, 482Indian Penal Code, 1860 — Section 120(b), 147, 148, 294(b), 420, 447, 467, 468, 471, 506(ii)Constitution Of India, 1950 — Article 21, 22
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High Courts16 Mar 2021Disposed Of

Executive Officer Vs T.R. Ramesh And Ors

Madras High Court · (2021) 03 MAD CK 0134

Hindu Religious And Charitable Endowments Act, 2006 — Section 7(A), 29, 46(3), 78, 79, 87(3), 87(4), 92Income Tax Act, 1961 — Section 80(G)
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High Courts15 Mar 2021Allowed

Archana Vs State Of Tamil Nadu And Ors

Madras High Court · (2021) 03 MAD CK 0157

Indian Penal Code, 1860 — Section 294(b), 323Protection Of Children From Sexual Offences Act, 2012 — Section 11(1), 12Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(b), 3(1)(s), 3(1) (w)(ii)
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High Courts15 Mar 2021Allowed

Mani Vs State Of Tamil Nadu And Ors

Madras High Court · (2021) 03 MAD CK 0154

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum-Grabbers, And Video Pirates, Act, 1982 — Section 2(ggg)
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