High Courts28 Nov 2022
Parthasarathy Vs State
Madras High Court · (2022) 11 MAD CK 0148
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 341, 394, 397, 427, 506(ii)
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 9 of 48
High Courts28 Nov 2022
Kingsly Paul Vs State
Madras High Court · (2022) 11 MAD CK 0147
Indian Penal Code, 1860 — Section 147, 148, 229A, 302, 307, 342
High Courts28 Nov 2022
Sathiyaraj Vs State
Madras High Court · (2022) 11 MAD CK 0146
Code Of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 229A, 302, 304(2)
High Courts28 Nov 2022
Madhaiyan And Others Vs State
Madras High Court · (2022) 11 MAD CK 0145
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 324, 506(ii)
High Courts25 Nov 2022
Varadhan And Others Vs State
Madras High Court · (2022) 11 MAD CK 0144
Indian Penal Code, 1860 — Section 147, 229A, 447, 506(i)Prevention Of Damage To Public Property Act 1984 — Section 3(1)
High Courts25 Nov 2022
Vignesh And Others Vs State
Madras High Court · (2022) 11 MAD CK 0143
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts25 Nov 2022
Jayakumar And Others Vs State
Madras High Court · (2022) 11 MAD CK 0142
Indian Penal Code, 1860 — Section 229A, 341, 366Tamil Nadu Prohibition Of Harassment Of Women Act, 2002 — Section 4
High Courts25 Nov 2022
Ganesan Vs State
Madras High Court · (2022) 11 MAD CK 0141
Indian Penal Code, 1860 — Section 229A, 294(b), 307, 355, 427
High Courts24 Nov 2022
S.Rajkumar Vs State
Madras High Court · (2022) 11 MAD CK 0134
Indian Penal Code, 1860 — Section 34, 229A, 323, 342, 354, 370(1), 370(2), 420, 506(ii)
High Courts24 Nov 2022
Periyasamy Vs State
Madras High Court · (2022) 11 MAD CK 0133
Indian Penal Code, 1860 — Section 229A, 376, 448
High Courts24 Nov 2022
Ammavasai @ Ammasi Vs State
Madras High Court · (2022) 11 MAD CK 0132
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts24 Nov 2022
Kedari @ Ayyanar Vs State
Madras High Court · (2022) 11 MAD CK 0131
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 324, 506(ii)
High Courts24 Nov 2022
Karthi Vs State
Madras High Court · (2022) 11 MAD CK 0130
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1)(i), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts24 Nov 2022
Gnanavel Vs State
Madras High Court · (2022) 11 MAD CK 0129
Indian Penal Code, 1860 — Section 34, 229A, 341, 397
High Courts24 Nov 2022
Velazhagi Vs State
Madras High Court · (2022) 11 MAD CK 0128
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A, 328
High Courts23 Nov 2022
Raman And Others Vs State
Madras High Court · (2022) 11 MAD CK 0140
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 324Tamil Nadu Prohibition Of Harassment Of Women Act, 2002 — Section 4
High Courts23 Nov 2022
Arunmon Vs State
Madras High Court · (2022) 11 MAD CK 0139
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 21(c), 29, 29(1), 37, 50, 57Indian Penal Code, 1860 — Section 229A
High Courts23 Nov 2022
Pirammam Vs State
Madras High Court · (2022) 11 MAD CK 0138
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts23 Nov 2022
K.Shanmugam Vs State
Madras High Court · (2022) 11 MAD CK 0137
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts23 Nov 2022
S.Rubinath Vs State
Madras High Court · (2022) 11 MAD CK 0136
Indian Penal Code, 1860 — Section 229A, 406, 420Tamil Nadu Prohibition Of Harassment Of Women Act, 2002 — Section 4