CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2018

578 judgments · page 6 of 29

High Courts02 Mar 2018Dismissed

State Vs S.Bose & Anr.

Madras High Court · (2018) 03 MAD CK 0026

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34 - Acts done by several persons in furtherance of common
Read judgment
High Courts01 Mar 2018Dismissed

Poomalai Vs State

Madras High Court · (2018) 03 MAD CK 0024

Code of Criminal Procedure, 1973, Section 428(1) - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860,
Read judgment
High Courts01 Mar 2018

Duraikannu & Ors. Vs State

Madras High Court · (2018) 03 MAD CK 0020

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 419 - Punishment of criminal conspiracy -
Read judgment
High Courts01 Mar 2018

Tamilvel & Ors. Vs State

Madras High Court · (2018) 03 MAD CK 0019

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 50, Section 20(b), Section 8(c) - Conditions under which search of persons shall be conducted - Punishment for co
Read judgment
High Courts27 Feb 2018Allowed

Muniappan Vs The State

Madras High Court · (2018) 02 MAD CK 0221

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac
Read judgment
High Courts26 Feb 2018

Moorthy @ Dhakshnamoorthy Vs State

Madras High Court · (2018) 02 MAD CK 0226

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 229A - Failure by pers
Read judgment
High Courts26 Feb 2018

R. Kittan Vs The State of Tamil Nadu

Madras High Court · (2018) 02 MAD CK 0225

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
Read judgment
High Courts26 Feb 2018Allowed

R.Sundararaju Vs The Inspector of Police

Madras High Court · (2018) 02 MAD CK 0223

Prevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d) - Presumption where public servant accepts gratification other t
Read judgment
High Courts26 Feb 2018

B. Madappan & Anr Vs The State & Anr

Madras High Court · (2018) 02 MAD CK 0210

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
Read judgment
High Courts23 Feb 2018Disposed Off

Rathinavelu Vs State

Madras High Court · (2018) 02 MAD CK 0228

Indian Penal Code, 1860, Section 120B, Section 302, Section 302, Section 148, Section 149, Section 427,
Read judgment
High Courts23 Feb 2018Disposed Off

Backiyaraj Vs The State

Madras High Court · (2018) 02 MAD CK 0222

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
Read judgment