High Courts16 Feb 2023
Deva Vs State
Madras High Court · (2023) 02 MAD CK 0058
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)Indian Penal Code, 1860 — Section 229A
COURT ARCHIVE
Madras High Court judgments, 2023
1,824 judgments · page 84 of 92
High Courts16 Feb 2023
Muniappan Vs State
Madras High Court · (2023) 02 MAD CK 0057
Prevention Of Corruption Act, 1988 — Section 7Indian Penal Code, 1860 — Section 229A
High Courts16 Feb 2023
Ramachandran And Others Vs State
Madras High Court · (2023) 02 MAD CK 0056
Tamil Nadu Schedule Commodities (Regulation Of Distribution Through Card System) Order, 1982 R/W 7(1)(A)(Ii) Of The Essential Commodities Act, 1955 — Section 6(4)Indian Penal Code, 1860 — Section 229A
High Courts15 Feb 2023
Dinesh And Others Vs State
Madras High Court · (2023) 02 MAD CK 0055
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts15 Feb 2023
Balamurugan Vs State
Madras High Court · (2023) 02 MAD CK 0054
Indian Penal Code, 1860 — Section 229A, 342, 450, 506(ii)Protection Of Children From Sexual Offences Act, 2012 — Section 5(I), 5(m), 6Tamil Nadu Prohibition Of Harassment Of Woman Act, 1998 — Section 4
High Courts15 Feb 2023
Amose Vs State
Madras High Court · (2023) 02 MAD CK 0053
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 29(1)Indian Penal Code, 1860 — Section 229A
High Courts15 Feb 2023
Mohamed Naufiq Vs State
Madras High Court · (2023) 02 MAD CK 0052
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(b)Indian Penal Code, 1860 — Section 229A
High Courts15 Feb 2023
Amit Kumar Mandal Vs State
Madras High Court · (2023) 02 MAD CK 0051
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts15 Feb 2023
Balaji Vs State
Madras High Court · (2023) 02 MAD CK 0050
Indian Penal Code, 1860 — Section 229A, 272, 273Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25
High Courts14 Feb 2023
K.Chitra Vs State
Madras High Court · (2023) 02 MAD CK 0049
Indian Penal Code, 1860 — Section 229A
High Courts14 Feb 2023
Suresh Vs State
Madras High Court · (2023) 02 MAD CK 0048
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(i), 4(1)(aaa), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts14 Feb 2023
Gunasundari Vs State
Madras High Court · (2023) 02 MAD CK 0047
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(i), 4(1)(aaa), 4(1A)Indian Penal Code, 1860 — Section 229A
High Courts13 Feb 2023Disposed Of
Arun Dayakar Vs Athiya Banu Arun
Madras High Court · (2023) 02 MAD CK 0040
High Courts10 Feb 2023Allowed
M. Veerappan And Others Vs Union Of India And Others
Madras High Court · (2023) 02 MAD CK 0046
High Courts10 Feb 2023Dismissed
Iliyash (Died) And Others Vs Deepan Chakravarthi And Others
Madras High Court · (2023) 02 MAD CK 0045
High Courts10 Feb 2023Dismissed/Disposed Of
D. Issac Vs Union Of India And Others
Madras High Court · (2023) 02 MAD CK 0044
Constitution Of India, 1950 — Article 14, 16
High Courts10 Feb 2023Allowed/Disposed Of
Senthil Kumaran Vs Registrar
Madras High Court · (2023) 02 MAD CK 0043
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 200
High Courts10 Feb 2023Disposed Of
Shakila Vs State And Others
Madras High Court · (2023) 02 MAD CK 0038
Constitution Of India, 1950 — Article 142, 161
High Courts08 Feb 2023Allowed
P.Kanjana Vs Superintendent Of Police And Others
Madras High Court · (2023) 02 MAD CK 0029
High Courts08 Feb 2023Dismissed
A.E.Al Ameen Vs Secretary And Others
Madras High Court · (2023) 02 MAD CK 0028