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Madras High Court judgments, 2022

956 judgments · page 10 of 48

High Courts23 Nov 2022

Eswar @ A.Reddy Eshwar Vs State

Madras High Court · (2022) 11 MAD CK 0135

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(b), 25Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 77Indian Penal Code, 1860 — Section 229A
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High Courts22 Nov 2022

Kalaiselvi Vs State

Madras High Court · (2022) 11 MAD CK 0126

Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1)(A)Indian Penal Code, 1860 — Section 229A
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High Courts22 Nov 2022

Sampath Vs State

Madras High Court · (2022) 11 MAD CK 0125

Indian Penal Code, 1860 — Section 229A, 366Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6Code Of Criminal Procedure, 1973 — Section 164
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High Courts22 Nov 2022

Karthikeyan Vs State

Madras High Court · (2022) 11 MAD CK 0124

Cigarette And Other Tobacco Products Acts, 2003 — Section 6(b), 24(1)Indian Penal Code, 1860 — Section 229A, 328
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High Courts22 Nov 2022

Mahesh Kumar Vs State

Madras High Court · (2022) 11 MAD CK 0123

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
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High Courts22 Nov 2022

Jayapandi Vs State

Madras High Court · (2022) 11 MAD CK 0121

Code Of Criminal Procedure, 1973 — Section 174(1)Indian Penal Code, 1860 — Section 229A, 306
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High Courts21 Nov 2022

Madesh Vs State

Madras High Court · (2022) 11 MAD CK 0120

Indian Penal Code, 1860 — Section 229A, 294(b), 302, 307, 324, 427
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High Courts21 Nov 2022

Manikandan Vs State

Madras High Court · (2022) 11 MAD CK 0119

Indian Penal Code, 1860 — Section 149, 229A, 294(b), 324, 506(ii)Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992 — Section 3(1)
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High Courts21 Nov 2022

Silambarasan Vs State Of Tamil Nadu

Madras High Court · (2022) 11 MAD CK 0118

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c), 37Indian Penal Code, 1860 — Section 229A, 294(b), 324, 506(ii)
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High Courts21 Nov 2022

Rajasekar Vs State

Madras High Court · (2022) 11 MAD CK 0117

Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
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High Courts21 Nov 2022

Achu @ Suresh Vs State

Madras High Court · (2022) 11 MAD CK 0116

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 37, 20(b)(ii)(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A, 380, 392, 394
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High Courts18 Nov 2022

Vanitha And Others Vs State

Madras High Court · (2022) 11 MAD CK 0093

Indian Penal Code, 1860 — Section 229A, 302Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 5(j)(ii), 6
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High Courts18 Nov 2022

Vijay Vs State

Madras High Court · (2022) 11 MAD CK 0092

Indian Penal Code, 1860 — Section 229A, 294(b), 307, 506(ii)
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High Courts18 Nov 2022

Kesavan Vs State

Madras High Court · (2022) 11 MAD CK 0091

Indian Penal Code, 1860 — Section 229ATamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)
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High Courts18 Nov 2022

Ayyamperumal Vs State

Madras High Court · (2022) 11 MAD CK 0090

Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 324, 342, 506(ii)
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