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Madras High Court judgments, 2024

796 judgments · page 13 of 40

High Courts27 Mar 2024

Arunkumar Vs State

Madras High Court · (2024) 03 MAD CK 0146

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 20(b)(ii)(B), 25, 29(1)Indian Penal Code, 1860 — Section 229A
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High Courts27 Mar 2024

Muthu Vs Inspector Of Police

Madras High Court · (2024) 03 MAD CK 0124

Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
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High Courts27 Mar 2024

Saravanan @ Jebara Vs State

Madras High Court · (2024) 03 MAD CK 0121

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 20(b)(ii)(C), 25, 27A, 29(1), 37, 52(A)Indian Penal Code, 1860 — Section 229A
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High Courts26 Mar 2024

Selvaraj Vs State

Madras High Court · (2024) 03 MAD CK 0155

Indian Penal Code, 1860 — Section 143, 294(b), 229A, 323, 324, 447, 506(II)Tamil Nadu Public Property ( Prevention Of Destruction And Loss) Act, 1982 — Section 3
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High Courts26 Mar 2024Allowed

G.Palani Vs S.Panneerselvam

Madras High Court · (2024) 03 MAD CK 0153

Code Of Criminal Procedure, 1973 — Section 311Negotiable Instruments Act, 1881 — Section 138, 139, 143A
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High Courts25 Mar 2024

Senthilkumar Vs Inspector Of Police

Madras High Court · (2024) 03 MAD CK 0145

Indian Penal Code, 1860 — Section 229A, 328Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 77Cigarette And Tobacco Products Act, 2003 — Section 7(5), 24(1)
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High Courts25 Mar 2024

Surya Prakash Vs Inspector Of Police

Madras High Court · (2024) 03 MAD CK 0143

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25, 52(A)Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 229A
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