High Courts30 Apr 2024
Rajalingam Vs State
Madras High Court · (2024) 04 MAD CK 0242
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A), 4(1)(g)Indian Penal Code, 1860 — Section 229A
COURT ARCHIVE
Madras High Court judgments, 2024
796 judgments · page 1 of 40
High Courts30 Apr 2024
Sneha Makwan Vs State
Madras High Court · (2024) 04 MAD CK 0241
Indian Penal Code, 1860 — Section 120(B), 229A, 406, 420
High Courts30 Apr 2024
Manivannan Vs State
Madras High Court · (2024) 04 MAD CK 0240
Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 4Indian Penal Code, 1860 — Section 229A
High Courts30 Apr 2024
Radha Krishnan And Others Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0239
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8 (c), 8 (c)Indian Penal Code, 1860 — Section 294(b), 353, 506(1)Indian Penal Code, 1860 — Section 229A
High Courts30 Apr 2024
Abdul Basith Vs State
Madras High Court · (2024) 04 MAD CK 0238
Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(l), 5(m), 6Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 229A
High Courts29 Apr 2024
A.Vishwa Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0237
Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(4)
High Courts29 Apr 2024Disposed Of
M.Balakrishnan Vs State
Madras High Court · (2024) 04 MAD CK 0236
Indian Penal Code, 1860 — Section 406, 420
High Courts29 Apr 2024
Barath Vs State
Madras High Court · (2024) 04 MAD CK 0235
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 229A, 302
High Courts29 Apr 2024
M.Vadivelan Vs State
Madras High Court · (2024) 04 MAD CK 0234
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A, 328
High Courts29 Apr 2024
Saravanan Vs State
Madras High Court · (2024) 04 MAD CK 0233
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(B)(II)(A)Indian Penal Code, 1860 — Section 34, 229AJuvenile Justice (Care And Protection Of Children) Act, 2015 — Section 77
High Courts29 Apr 2024
N.Sagadevan Vs State
Madras High Court · (2024) 04 MAD CK 0232
Prohibition Of Child Marriage Act, 2006 — Section 9, 11Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(j) (ii), 6(1), 17Indian Penal Code, 1860 — Section 229A
High Courts26 Apr 2024
R.Manikandan Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0231
Indian Penal Code, 1860 — Section 409, 506(ii)
High Courts26 Apr 2024
Annadurai And Others Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0230
Indian Penal Code, 1860 — Section 302, 307, 341
High Courts26 Apr 2024
Rathika And Others Vs State
Madras High Court · (2024) 04 MAD CK 0228
Indian Penal Code, 1860 — Section 229A, 419, 420
High Courts26 Apr 2024
Sasikumar Vs State
Madras High Court · (2024) 04 MAD CK 0227
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts26 Apr 2024
Sathiyamurthy Vs State
Madras High Court · (2024) 04 MAD CK 0226
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(A)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 77Indian Penal Code, 1860 — Section 229A
High Courts26 Apr 2024
Seenivasan Vs State
Madras High Court · (2024) 04 MAD CK 0225
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts26 Apr 2024
Gunasekaran Vs State
Madras High Court · (2024) 04 MAD CK 0224
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 75Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 229A
High Courts26 Apr 2024
Muthu @ Karumuthu And Others Vs State
Madras High Court · (2024) 04 MAD CK 0223
Indian Penal Code, 1860 — Section 229