High Courts28 Dec 2022
Theyodas Ranald Vs State
Madras High Court · (2022) 12 MAD CK 0140
Indian Penal Code, 1860 — Section 229A, 342, 395, 450
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 1 of 48
High Courts28 Dec 2022
Arivazhagan @ Ayyappan And Others Vs Inspector Of Police
Madras High Court · (2022) 12 MAD CK 0139
Indian Penal Code, 1860 — Section 147, 148, 229A, 341, 506(ii)Tamil Nadu Public Property (Prevention Of Damage And Loss) Act, 1992 — Section 3(1)
High Courts28 Dec 2022
Dharma @ Dharman Vs State
Madras High Court · (2022) 12 MAD CK 0138
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c)(r), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts28 Dec 2022
Rajesh @ Setting Rajesh Vs State
Madras High Court · (2022) 12 MAD CK 0137
Indian Penal Code, 1860 — Section 229A, 294(b), 397, 506
High Courts28 Dec 2022
Sudhakar Vs State Of Tamil Nadu
Madras High Court · (2022) 12 MAD CK 0136
Indian Penal Code, 1860 — Section 147, 148 229A, 294(b), 307, 324, 341, 379, 506(ii)
High Courts22 Dec 2022
Raman Vs State
Madras High Court · (2022) 12 MAD CK 0129
Indian Penal Code, 1860 — Section 229A, 302
High Courts22 Dec 2022
Lakshmi Vs State
Madras High Court · (2022) 12 MAD CK 0128
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts22 Dec 2022
Siva @ Sivaprakash Vs State
Madras High Court · (2022) 12 MAD CK 0127
Tamil Nadu Rectified Spirit Rules, 2000 — Rule 6, 7Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)Indian Penal Code, 1860 — Section 229A, 420, 468, 471
High Courts22 Dec 2022
Abdulhasan Vs State
Madras High Court · (2022) 12 MAD CK 0126
Indian Penal Code, 1860 — Section 229A, 342, 370(2), 370A(2)Immoral Traffic (Prevention) Act, 1956 — Section 3(1), 3(2)(a), 3(2)(b), 4(1), 6(1)(a)
High Courts22 Dec 2022
R.Vinoth Kumar Vs State
Madras High Court · (2022) 12 MAD CK 0125
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 342, 364, 506(ii)
High Courts22 Dec 2022
Ravichandran Vs State
Madras High Court · (2022) 12 MAD CK 0124
Indian Penal Code, 1860 — Section 148, 148, 201, 229A, 302, 364
High Courts22 Dec 2022
Nagappan Vs State
Madras High Court · (2022) 12 MAD CK 0123
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1)(i), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts22 Dec 2022
Madhuraj Vs State
Madras High Court · (2022) 12 MAD CK 0122
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1)(a)Indian Penal Code, 1860 — Section 229A
High Courts22 Dec 2022
Anjali Vs State
Madras High Court · (2022) 12 MAD CK 0121
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(A), 4(1)(a)Indian Penal Code, 1860 — Section 229A
High Courts21 Dec 2022
Vetrivel And Others Vs State
Madras High Court · (2022) 12 MAD CK 0135
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 324, 363, 448, 506(ii)
High Courts21 Dec 2022
Rajasekar And Others Vs State
Madras High Court · (2022) 12 MAD CK 0134
Indian Penal Code, 1860 — Section 120(B), 229A, 324, 367, 368, 386, 506(ii)
High Courts21 Dec 2022
Mano Bala And Others Vs State
Madras High Court · (2022) 12 MAD CK 0133
Indian Penal Code, 1860 — Section 120(B), 229A, 324, 367, 368, 386, 506(ii)
High Courts21 Dec 2022
Meenakshi Sundaram And Others Vs Inspector Of Police
Madras High Court · (2022) 12 MAD CK 0132
Indian Penal Code, 1860 — Section 229ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25, 29(1)
High Courts21 Dec 2022
Surendiran Vs State
Madras High Court · (2022) 12 MAD CK 0131
Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 229A
High Courts21 Dec 2022
Iliyas And Others Vs State
Madras High Court · (2022) 12 MAD CK 0130
Indian Penal Code, 1860 — Section 120(B), 153A, 229A, 436, 511Explosive Substances Act, 1908 — Section 3