High Courts29 Nov 2023
Ganesan Vs Inspector Of Police And Others
Madras High Court · (2023) 11 MAD CK 0184
Indian Penal Code, 1860 — Section 229A
COURT ARCHIVE
Madras High Court judgments, 2023
1,824 judgments · page 10 of 92
High Courts29 Nov 2023
Suriya Vs State
Madras High Court · (2023) 11 MAD CK 0183
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(A), 25, 29(1)Indian Penal Code, 1860 — Section 229A, 272, 273, 328
High Courts29 Nov 2023
Chithra Vs State
Madras High Court · (2023) 11 MAD CK 0182
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aa), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A
High Courts28 Nov 2023
Faheeth Ali @ Fahith Ali Vs Inspector Of Police
Madras High Court · (2023) 11 MAD CK 0181
Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(1), 5(n), 5(m), 6, 17Indian Penal Code, 1860 — Section 229A, 323, 506(1)
High Courts28 Nov 2023
P.Selvakumar Vs State
Madras High Court · (2023) 11 MAD CK 0180
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 29(1)Indian Penal Code, 1860 — Section 229A
High Courts28 Nov 2023
Kannan And Others Vs State
Madras High Court · (2023) 11 MAD CK 0178
Indian Penal Code, 1860 — Section 229A, 294(b), 307, 341
High Courts28 Nov 2023
P.Jeyakumar Vs State
Madras High Court · (2023) 11 MAD CK 0177
Indian Penal Code, 1860 — Section 229A, 387
High Courts28 Nov 2023
Thangapandi Vs State
Madras High Court · (2023) 11 MAD CK 0176
Indian Penal Code, 1860 — Section 147, 148, 212, 229A, 294(b), 302, 323, 324, 342, 506(ii)
High Courts28 Nov 2023
Mujibur Rahman S/O. Musthafa Vs State
Madras High Court · (2023) 11 MAD CK 0175
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 20(b)(ii)(C), 25, 27A, 29(1)Code Of Criminal Procedure, 1973 — Section 317Indian Penal Code, 1860 — Section 229A
High Courts28 Nov 2023
Sunilkumar S/O. Sathiyaprakash Vs State
Madras High Court · (2023) 11 MAD CK 0174
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, 353, 506(i)
High Courts28 Nov 2023
Injinvayan @ Perumal Vs State
Madras High Court · (2023) 11 MAD CK 0173
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 324
High Courts28 Nov 2023
A.Hariramakrishnan S/O. Aadhilingam Vs State
Madras High Court · (2023) 11 MAD CK 0172
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 Courts28 Nov 2023
Naan Rotti @ Arun S/O. Sekar Vs State
Madras High Court · (2023) 11 MAD CK 0171
Indian Penal Code, 1860 — Section 229A, 294(b), 323, 341, 392, 397, 506(ii)
High Courts28 Nov 2023
Kumar @ Elaiyakumar Vs State
Madras High Court · (2023) 11 MAD CK 0170
Indian Penal Code, 1860 — Section 229ATamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)(ii)
High Courts28 Nov 2023
Sugan Raj S/O. Ravi Vs State
Madras High Court · (2023) 11 MAD CK 0169
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts27 Nov 2023
Dharmaraj Vs State
Madras High Court · (2023) 11 MAD CK 0194
Indian Penal Code, 1860 — Section 147, 229A, 294(b), 302, 323, 324, 447, 506(ii)Tamil Nadu Prohibition Of Harassment Of Woman Act, 1998 — Section 4
High Courts27 Nov 2023
Ajithkumar Vs State
Madras High Court · (2023) 11 MAD CK 0193
Indian Penal Code, 1860 — Section 120(b), 212, 229A, 294(b), 302, 307, 341, 506(ii)
High Courts27 Nov 2023
Kartheeswaran Vs State
Madras High Court · (2023) 11 MAD CK 0192
Indian Penal Code, 1860 — Section 229A, 302
High Courts27 Nov 2023
M Piratla Vs Special Sub Inspector Of
Madras High Court · (2023) 11 MAD CK 0191
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts27 Nov 2023
Sankar Vs Inspector Of Police
Madras High Court · (2023) 11 MAD CK 0190
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(4)