0 28 Apr, 2025
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K. P. TAMILMARAN VS THE STATE BY DEPUTY SUPERINTENDENT OF POLICE

Supreme Court Of India Criminal Appeal /1522/2023

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Case Background

Criminal Appeals from Special Leave Petitions before the Supreme Court were filed by the convicted accused persons against the judgment of the Madras High Court

Bench

Applied Acts & Sections

Section 3 – The Indian Evidence Act, 1872
Section 154 – The Indian Evidence Act, 1872
Section 155 – The Indian Evidence Act, 1872
Section 165 – The Indian Evidence Act, 1872

Reference cases

Jaikam Khan Vs. The State of Uttar Pradesh

01:59 mins | 0 | 15 Nov, 2021

Mrs. Neeraj Dutta Vs. State (Govt. of Nct of Delhi)

01:59 mins | 0 | 28 Feb, 2019

Dipakbhai Jagdishchandra Patel Vs. State of Gujarat and Another

01:59 mins | 0 | 24 Apr, 2019

K. P. TAMILMARAN VS THE STATE BY DEPUTY SUPERINTENDENT OF POLICE

Case Background

Bench

Applied Acts & Sections

Reference cases

Jaikam Khan Vs. The State of Uttar Pradesh

Mrs. Neeraj Dutta Vs. State (Govt. of Nct of Delhi)

Dipakbhai Jagdishchandra Patel Vs. State of Gujarat and Another

Paulmeli and Anr. Vs. State of Tamil Nadu Tr. Insp....

Zahira Habibullah Sheikh & Anr Vs. State of Gujarat &...

Bhajju @ Karan Singh Vs. State of M.P.

Ramesh Harijan Vs. State of U.P.

Legal Notes