CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2023

1,824 judgments · page 11 of 92

High Courts27 Nov 2023

Arunkumar Vs State

Madras High Court · (2023) 11 MAD CK 0189

Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 324, 341Arms Act, 1959 — Section 27(1)Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992 — Section 3(1)
Read judgment
High Courts27 Nov 2023

Elumalai Vs State

Madras High Court · (2023) 11 MAD CK 0188

Indian Penal Code, 1860 — Section 229A, 328Cigarette And Other Tobacco Products Act, 2003 — Section 24(1)
Read judgment
High Courts27 Nov 2023

Nagaraj Vs State

Madras High Court · (2023) 11 MAD CK 0187

Indian Penal Code, 1860 — Section 114, 120(B), 229A, 294(B), 302, 342, 364, 498A
Read judgment
High Courts27 Nov 2023

Vijay Vs State

Madras High Court · (2023) 11 MAD CK 0185

Indian Penal Code, 1860 — Section 229A, 430Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
Read judgment
High Courts24 Nov 2023

Periyasamy Vs State

Madras High Court · (2023) 11 MAD CK 0156

Tamil Nadu Prohibition Act, 1937 — Section 4(1)(A), 4(1)(d)Indian Penal Code, 1860 — Section 229A
Read judgment
High Courts24 Nov 2023

Selvamani Vs State

Madras High Court · (2023) 11 MAD CK 0155

Tamil Nadu Prohibition Act, 1937 — Section 4(1)(A), 4(1)(a)Indian Penal Code, 1860 — Section 229A
Read judgment
High Courts24 Nov 2023

Sudheer Vs State

Madras High Court · (2023) 11 MAD CK 0153

Indian Penal Code, 1860 — Section 229A, 489(B), 489(C)
Read judgment
High Courts23 Nov 2023

Venkatesan Vs State

Madras High Court · (2023) 11 MAD CK 0166

Indian Penal Code, 1860 — Section 229A, 294(b)Arms Act, 1959 — Section 25(1A)
Read judgment
High Courts23 Nov 2023

Karuppusamy Vs Inspector Of Police

Madras High Court · (2023) 11 MAD CK 0161

Indian Penal Code, 1860 — Section 229A, 272, 273, 328Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 24(1)
Read judgment
High Courts23 Nov 2023

R.Manikandan Vs State

Madras High Court · (2023) 11 MAD CK 0160

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 77Indian Penal Code, 1860 — Section 229A, 307
Read judgment
High Courts23 Nov 2023

Manikandan Vs State

Madras High Court · (2023) 11 MAD CK 0159

Indian Penal Code, 1860 — Section 229A, 379, 430Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
Read judgment