High Courts18 May 2022
Murugesan Vs State
Madras High Court · (2022) 05 MAD CK 0025
Cigarette And Other Tobacco Products Act 2003 — Section 24(1), 328
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 43 of 48
High Courts18 May 2022
S.Murugan Vs State
Madras High Court · (2022) 05 MAD CK 0024
Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9(l), 9(m), 9(n), 10Code Of Criminal Procedure, 1973 — Section 164
High Courts18 May 2022
Mathiyalagan Vs State
Madras High Court · (2022) 05 MAD CK 0023
Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6Code Of Criminal Procedure, 1973 — Section 164
High Courts18 May 2022Dismissed
Raghu Ganesh Vs Additional Superintendent Of Police
Madras High Court · (2022) 05 MAD CK 0022
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 120B, 182, 188, 193, 201, 211, 218, 269, 294(b), 302, 304B, 342, 352, 353, 498A, 506(ii)Code Of Criminal Procedure, 1973 — Section 176(1A)(i), 207
High Courts15 May 2022Allowed
P.R.Srinivasan Vs Commissioner And Others
Madras High Court · (2022) 05 MAD CK 0030
High Courts15 May 2022
Balakrishnan.T Vs Union Of India Through Junior Intelligence Officer
Madras High Court · (2022) 05 MAD CK 0021
High Courts12 May 2022
Prabhu Vs State
Madras High Court · (2022) 05 MAD CK 0020
Indian Penal Code, 1860 — Section 229A, 363Protection Of Children From Sexual Offences Act, 2012 — Section 5(i), 5(j)(ii), 6
High Courts12 May 2022Allowed
Prabakaran Vs State
Madras High Court · (2022) 05 MAD CK 0019
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1-A)Indian Penal Code, 1860 — Section 229A
High Courts12 May 2022Allowed
Senthilkumar Vs State
Madras High Court · (2022) 05 MAD CK 0018
Indian Penal Code, 1860 — Section 229A, 379
High Courts12 May 2022Allowed
Kubendran And Others Vs State
Madras High Court · (2022) 05 MAD CK 0017
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(B), 307, 323, 324, 341, 506 (ii)
High Courts12 May 2022Allowed
Logesh Vs State
Madras High Court · (2022) 05 MAD CK 0016
Tamil Nadu Prohibition Act, 1937 — Section 4(1) (a), 4(1A)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(A)Indian Penal Code, 1860 — Section 229A
High Courts11 May 2022Disposed Of
M.Vairavelu Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 05 MAD CK 0015
High Courts11 May 2022Disposed Of
A.Gnanapalam Nadar Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 05 MAD CK 0014
High Courts11 May 2022Disposed Of
K.Kumar Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 05 MAD CK 0013
High Courts11 May 2022Disposed Of
Murugesan Vs Superintendent Of Police And Others
Madras High Court · (2022) 05 MAD CK 0012
High Courts11 May 2022Disposed Of
P.Rajendran Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 05 MAD CK 0011
High Courts11 May 2022Allowed
Bharathi Vs State
Madras High Court · (2022) 05 MAD CK 0010
Indian Penal Code, 1860 — Section 229A, 294(b), 323, 324, 506(ii)
High Courts11 May 2022Allowed
Sharma @ Seenu Sharma Vs State
Madras High Court · (2022) 05 MAD CK 0009
Indian Penal Code, 1860 — Section 34, 229A, 294(b), 307, 326, 341
High Courts11 May 2022Allowed
C.Vembu Vs State
Madras High Court · (2022) 05 MAD CK 0008
Indian Penal Code, 1860 — Section 229A, 328Cigarette And Other Tobacco Products Acts, 2003 — Section 24[1]
High Courts11 May 2022Allowed
Edward Amala Julian Vs State
Madras High Court · (2022) 05 MAD CK 0007
Indian Penal Code, 1860 — Section 229A, 328Cigarette And Other Tobacco Products Acts, 2003 — Section 24[1]