High Courts01 Apr 2024Allowed
Manimaran Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0009
Indian Penal Code, 1860 — Section 120(b), 294(b), 302Code Of Criminal Procedure, 1973 — Section 207, 313
COURT ARCHIVE
Madras High Court judgments, 2024
796 judgments · page 12 of 40
High Courts01 Apr 2024
Veeraragavan Vs State
Madras High Court · (2024) 04 MAD CK 0008
Indian Penal Code, 1860 — Section 229A, 379, 430Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts01 Apr 2024Disposed Of
Ragul @ Ragulraja And Others Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0007
High Courts01 Apr 2024
Pichandi Vs State
Madras High Court · (2024) 04 MAD CK 0006
Arms Act, 1959 — Section 25(1)(a)Indian Penal Code, 1860 — Section 229A
High Courts01 Apr 2024
Santhoshkumar And Others Vs State
Madras High Court · (2024) 04 MAD CK 0005
Indian Penal Code, 1860 — Section 229A, 294(b), 341, 392, 397, 506(ii)
High Courts01 Apr 2024
Parasuraman Vs State
Madras High Court · (2024) 04 MAD CK 0004
Tamil Nadu Rectified Spirit Rules, 2000 — Rule 6, 7Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A
High Courts01 Apr 2024
Ramesh Vs State
Madras High Court · (2024) 04 MAD CK 0003
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts01 Apr 2024Disposed Of
Sivanthini Vs State And Others
Madras High Court · (2024) 04 MAD CK 0002
High Courts01 Apr 2024Allowed
Mohan Vs State And Others
Madras High Court · (2024) 04 MAD CK 0001
Code Of Criminal Procedure, 1973 — Section 482
High Courts28 Mar 2024Dismissed/Allowed/Disposed Of
A.Rajendra Babu Vs C.Ramba
Madras High Court · (2024) 03 MAD CK 0157
Hindu Marriage Act, 1955 — Section 9, 13 (1)(ia)
High Courts28 Mar 2024Disposed Of
R.Seenivasan Vs State And Others
Madras High Court · (2024) 03 MAD CK 0156
High Courts28 Mar 2024
Veenadeepak Vs State
Madras High Court · (2024) 03 MAD CK 0120
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(A)Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)(ii)
High Courts28 Mar 2024
Thiyagu @ Thiyagarajan Vs Inspector Of Police
Madras High Court · (2024) 03 MAD CK 0119
Indian Penal Code, 1860 — Section 120(b), 147, 148, 229A, 294(b), 307, 323, 324, 341, 506(ii)Explosive Substances Act, 1908 — Section 4, 5
High Courts28 Mar 2024
Ramki @ Ramkumar Vs State
Madras High Court · (2024) 03 MAD CK 0118
Indian Penal Code, 1860 — Section 34, 229A, 294(b), 302, 341, 506(ii)
High Courts28 Mar 2024
K.Krishnasamy Vs State
Madras High Court · (2024) 03 MAD CK 0117
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(A), 4(1)(i)Indian Penal Code, 1860 — Section 229A
High Courts28 Mar 2024
Pandiyarajan @ Pandi Vs State
Madras High Court · (2024) 03 MAD CK 0116
Indian Penal Code, 1860 — Section 229A, 273Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 24(1)
High Courts27 Mar 2024
Janakiraman Vs State
Madras High Court · (2024) 03 MAD CK 0150
Indian Penal Code, 1860 — Section 109, 195(A), 229A, 294(b), 341, 506(2)
High Courts27 Mar 2024
Yaswanth Vs J.Arun
Madras High Court · (2024) 03 MAD CK 0149
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts27 Mar 2024
Tarik Asis @ Tarik Shek Vs State
Madras High Court · (2024) 03 MAD CK 0148
Indian Penal Code, 1860 — Section 109, 195A, 229A, 294(b), 341, 506(2)
High Courts27 Mar 2024
Annakili Vs State
Madras High Court · (2024) 03 MAD CK 0147
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aa), 4(1A)iiIndian Penal Code, 1860 — Section 229A