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Madras High Court judgments, 2022

956 judgments · page 41 of 48

High Courts23 Jun 2022Allowed

Jairam And Others Vs State

Madras High Court · (2022) 06 MAD CK 0038

Indian Penal Code, 1860 — Section 229A, 273, 328, 511Food Safety And Standards Act, 2006 — Section 57, 59Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 6, 24(1)
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High Courts23 Jun 2022Allowed

Jeeva Vs State

Madras High Court · (2022) 06 MAD CK 0037

Indian Penal Code, 1860 — Section 120B, 201, 229A, 392, 397
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High Courts23 Jun 2022

Balaji Vs State

Madras High Court · (2022) 06 MAD CK 0036

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

Vishalra Vs State

Madras High Court · (2022) 06 MAD CK 0045

Tamil Nadu Scheduled Commodities (RDCS) Order, 1982 — Section 6(4)Essential Commodities Act, 1955 — Section 7(i)(a)(ii)Indian Penal Code, 1860 — Section 229A
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High Courts22 Jun 2022

Manikandan Vs State

Madras High Court · (2022) 06 MAD CK 0041

Code Of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 229A, 306, 498(A)
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High Courts21 Jun 2022Disposed Of

N.Syamasundara Naidu Vs V.Dakshinamoorthy And Others

Madras High Court · (2022) 06 MAD CK 0035

Indian Penal Code, 1860 — Section 30, 34, 109, 120(B), 406, 419, 420, 423, 447, 465, 467, 468, 471, 474, 506(i)Code Of Criminal Procedure, 1973 — Section 216, 217, 301, 301(2), 302, 311Evidence Act, 1872 — Section 165
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High Courts15 Jun 2022

Karthikeyan Vs State

Madras High Court · (2022) 06 MAD CK 0028

Indian Penal Code, 1860 — Section 109, 120(B), 147, 148, 149, 229A, 294(b), 302, 341, 506(ii)
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High Courts15 Jun 2022

Dhanush Vs State

Madras High Court · (2022) 06 MAD CK 0026

Code Of Criminal Procedure, 1973 — Section 229A, 394, 397
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High Courts10 Jun 2022

Vikram Vs State

Madras High Court · (2022) 06 MAD CK 0021

Indian Penal Code, 1860 — Section 229A, 294(b), 341, 397, 506(2)
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