High Courts30 Nov 2022
Raja @ Sudukattu Raj Vs State
Madras High Court · (2022) 11 MAD CK 0168
Indian Penal Code, 1860 — Section 229A, 302
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 8 of 48
High Courts30 Nov 2022
Praveen Kumar And Others Vs State
Madras High Court · (2022) 11 MAD CK 0167
Indian Penal Code, 1860 — Section 307, 229A, 341, 392, 397, 506(ii)
High Courts30 Nov 2022
V.Kannadasan Vs State
Madras High Court · (2022) 11 MAD CK 0166
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts30 Nov 2022
Selvaraj Vs State
Madras High Court · (2022) 11 MAD CK 0165
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A
High Courts30 Nov 2022
S.Anbarasan Vs State
Madras High Court · (2022) 11 MAD CK 0164
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 324, 397, 506(ii)
High Courts30 Nov 2022
Senthilkumar Vs State
Madras High Court · (2022) 11 MAD CK 0163
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts30 Nov 2022
Radhakrishnan Vs State
Madras High Court · (2022) 11 MAD CK 0162
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts29 Nov 2022
M.P.Jayachandran Vs State
Madras High Court · (2022) 11 MAD CK 0161
Code Of Criminal Procedure, 1973 — Section 174(3)Indian Penal Code, 1860 — Section 229A, 304B
High Courts29 Nov 2022
Moorthy @ Shyamu Vs State
Madras High Court · (2022) 11 MAD CK 0160
Indian Penal Code, 1860 — Section 229A, 294(b), 323, 506(i)
High Courts29 Nov 2022
Manivasagam And Others Vs State
Madras High Court · (2022) 11 MAD CK 0159
Indian Penal Code, 1860 — Section 116, 229A, 294(b), 306, 498AProtection Of Women From Domestic Violence Act, 2005 — Section 4Dowry Prohibition. Act, 1961 — Section 4
High Courts29 Nov 2022
Krishnammal Vs State
Madras High Court · (2022) 11 MAD CK 0158
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts29 Nov 2022
Sarathkumar Vs State Of Tamil Nadu
Madras High Court · (2022) 11 MAD CK 0157
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 22(c), 25, 29(1), 37Indian Penal Code, 1860 — Section 229A
High Courts29 Nov 2022
Karthik And Others Vs State
Madras High Court · (2022) 11 MAD CK 0156
Indian Penal Code, 1860 — Section 229A, 294(b), 392
High Courts29 Nov 2022
Rajendiran Vs State
Madras High Court · (2022) 11 MAD CK 0155
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1)(A)Indian Penal Code, 1860 — Section 229A
High Courts29 Nov 2022
Manavalan And Others Vs State
Madras High Court · (2022) 11 MAD CK 0154
Indian Penal Code, 1860 — Section 109, 120(B), 229A, 406, 420, 506(ii)
High Courts29 Nov 2022
Sahul Hameed Vs State
Madras High Court · (2022) 11 MAD CK 0153
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
High Courts29 Nov 2022
Dhivakar Vs State
Madras High Court · (2022) 11 MAD CK 0152
Protection Of Children From Sexual Offences Act, 2012 — Section 5(I), 6Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 229A
High Courts28 Nov 2022
Arputha Thavaseelan And Others Vs State
Madras High Court · (2022) 11 MAD CK 0151
Indian Penal Code, 1860 — Section 147, 148, 229A, 302, 307, 342
High Courts28 Nov 2022
Karthick And Others Vs State
Madras High Court · (2022) 11 MAD CK 0150
Tamil Nadu Scheduled Commodities (RDCS) Order, 1982 — Section 6(4)Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Indian Penal Code, 1860 — Section 229A
High Courts28 Nov 2022
Saranraj And Others Vs State Of Tamil Nadu
Madras High Court · (2022) 11 MAD CK 0149
Indian Penal Code, 1860 — Section 120(b), 229A, 420Protection Of Interest Of Depositors (In Financial Establishment) Act, 1997 — Section 5