High Courts23 Jan 2023
Kumar And Others Vs State
Madras High Court · (2023) 01 MAD CK 0064
Indian Penal Code, 1860 — Section 229A, 394, 397
COURT ARCHIVE
Madras High Court judgments, 2023
1,824 judgments · page 89 of 92
High Courts19 Jan 2023
Murugan Vs State
Madras High Court · (2023) 01 MAD CK 0060
Indian Penal Code, 1860 — Section 229A, 380, 457
High Courts19 Jan 2023
S.Raghunath And Others Vs State
Madras High Court · (2023) 01 MAD CK 0059
Indian Penal Code, 1860 — Section 229A, 294(b), 307, 323, 324, 341, 506(2)
High Courts19 Jan 2023
Ananda Babu @ DJ Anand Vs State
Madras High Court · (2023) 01 MAD CK 0058
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(b), 29(1)Indian Penal Code, 1860 — Section 229A
High Courts19 Jan 2023
Benjamin Babu @ Babu Vs State
Madras High Court · (2023) 01 MAD CK 0057
Indian Penal Code, 1860 — Section 229A, 379
High Courts19 Jan 2023
Kangeyan Vs State
Madras High Court · (2023) 01 MAD CK 0056
Indian Penal Code, 1860 — Section 229A, 420, 468, 471
High Courts19 Jan 2023
Vivek Vs State
Madras High Court · (2023) 01 MAD CK 0055
Indian Penal Code, 1860 — Section 229A, 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164
High Courts12 Jan 2023
S.Jeeva Vs State
Madras High Court · (2023) 01 MAD CK 0049
Indian Penal Code, 1860 — Section 229A, 294(b), 307
High Courts12 Jan 2023
Dineshkumar Vs State
Madras High Court · (2023) 01 MAD CK 0048
Indian Penal Code, 1860 — Section 229A, 392, 397, 506(ii)
High Courts12 Jan 2023
Purushottam Janna Vs State
Madras High Court · (2023) 01 MAD CK 0047
Indian Penal Code, 1860 — Section 229A, 366Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4, 8, 7
High Courts12 Jan 2023
Thirumalai Vs State
Madras High Court · (2023) 01 MAD CK 0046
Indian Penal Code, 1860 — Section 229A, 302
High Courts12 Jan 2023
Mahendra Singh Rajguru Vs State
Madras High Court · (2023) 01 MAD CK 0045
Indian Penal Code, 1860 — Section 120(B), 229A, 408, 420
High Courts11 Jan 2023Disposed Of
G. Shanmugasundar Vs Principal Secretary To Government And Others
Madras High Court · (2023) 01 MAD CK 0061
Tamil Nadu Town And Country Planning Act, 1971 — Section 56, 57, 113Tiruchirapalli Corporation Act, 1994 — Section 2(zk), 31, 282(1), 282(2), 447Indian Penal Code, 1860 — Section 120B, 420, 408, 465, 467, 477A, 506(ii)
High Courts11 Jan 2023
Sakthi Vs State
Madras High Court · (2023) 01 MAD CK 0054
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(A), 4(1)(aaa)Indian Penal Code, 1860 — Section 229A
High Courts11 Jan 2023
Firoskhan Vs State
Madras High Court · (2023) 01 MAD CK 0053
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(A), 22(a), 27(a)Indian Penal Code, 1860 — Section 229A, 328
High Courts11 Jan 2023
Gnanamanikandan Vs State
Madras High Court · (2023) 01 MAD CK 0052
Indian Penal Code, 1860 — Section 417, 229A, 376
High Courts11 Jan 2023
Rahul Rungt Vs State
Madras High Court · (2023) 01 MAD CK 0051
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 25, 29(i)Indian Penal Code, 1860 — Section 229A
High Courts11 Jan 2023
R.Praveenkumar And Others Vs State
Madras High Court · (2023) 01 MAD CK 0050
Cigarettes And Other Tobacco Products Act, 2003 — Section 7(1), 20(2)Indian Penal Code, 1860 — Section 229A, 328
High Courts09 Jan 2023
Sanjay Vs State
Madras High Court · (2023) 01 MAD CK 0044
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(b), 25, 27(a)Indian Penal Code, 1860 — Section 229A