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Madras High Court judgments, 2022

956 judgments · page 39 of 48

High Courts30 Jun 2022Allowed

T.Baskar Vs State

Madras High Court · (2022) 06 MAD CK 0076

Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)
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High Courts30 Jun 2022

Bablu @ Ganesh Vs State

Madras High Court · (2022) 06 MAD CK 0072

Indian Penal Code, 1860 — Section 229A, 399Code Of Criminal Procedure, 1973 — Section 110, 122
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High Courts30 Jun 2022

G.Boopalan Vs State

Madras High Court · (2022) 06 MAD CK 0071

Code Of Criminal Procedure, 1973 — Section 294(b), 427, 436, 506(ii)Indian Penal Code, 1860 — Section 229A
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High Courts30 Jun 2022

Ayyanar Vs State

Madras High Court · (2022) 06 MAD CK 0070

Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)(a)(b)
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High Courts30 Jun 2022

Manikandan @ G.H.Mani Vs State

Madras High Court · (2022) 06 MAD CK 0069

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 Courts30 Jun 2022

R.Mythili Vs State

Madras High Court · (2022) 06 MAD CK 0068

Indian Penal Code, 1860 — Section 229A, 306Negotiable Instruments Act, 1881 — Section 138
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High Courts29 Jun 2022

Hari Hara Bagh Vs State

Madras High Court · (2022) 06 MAD CK 0074

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 29(1), 37, 67Indian Penal Code, 1860 — Section 229A
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High Courts29 Jun 2022Dismissed

Kumudu Ramaraj Vs State

Madras High Court · (2022) 06 MAD CK 0073

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)
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High Courts28 Jun 2022

Bheraram Vs State

Madras High Court · (2022) 06 MAD CK 0067

Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 24(1)Indian Penal Code, 1860 — Section 229A, 328
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High Courts28 Jun 2022

D.Sarath kumar Vs State

Madras High Court · (2022) 06 MAD CK 0065

Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 229AProtection Of Children From Sexual Offences Act, 2012 — Section 5(L)(M), 6
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High Courts28 Jun 2022

AS Murugan Vs State

Madras High Court · (2022) 06 MAD CK 0064

Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
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High Courts28 Jun 2022

Robert @ China Robert Vs State

Madras High Court · (2022) 06 MAD CK 0062

Indian Penal Code, 1860 — Section 147, 148, 149, 229A,294(b), 269, 297, 307, 332, 324(2), 326(3), 506(ii)Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992 — Section 5(1)
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High Courts28 Jun 2022

P.Megavani Vs State

Madras High Court · (2022) 06 MAD CK 0060

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25, 29(1), 37, 67Indian Penal Code, 1860 — Section 229A
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