High Courts24 Apr 2024Dismissed
Akshaya Vs Commissioner Of Police Madurai City, Madurai And Others
Madras High Court · (2024) 04 MAD CK 0214
COURT ARCHIVE
Madras High Court judgments, 2024
796 judgments · page 3 of 40
High Courts24 Apr 2024Disposed Of
Kumutha Vs S.Manivannan
Madras High Court · (2024) 04 MAD CK 0213
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 357(3)
High Courts24 Apr 2024
Sathish Vs State
Madras High Court · (2024) 04 MAD CK 0195
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8 (c ), 20 (b)(ii)BIndian Penal Code, 1860 — Section 229A
High Courts24 Apr 2024
Manikandan Vs State
Madras High Court · (2024) 04 MAD CK 0194
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8 (c ), 20 (b)(ii)BIndian Penal Code, 1860 — Section 229A
High Courts24 Apr 2024
Mamon Vs State
Madras High Court · (2024) 04 MAD CK 0193
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8 (c ), 20 (b)(ii)BIndian Penal Code, 1860 — Section 229A
High Courts24 Apr 2024
Mohana Vs State
Madras High Court · (2024) 04 MAD CK 0192
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8 (c ), 20 (b)(ii)B, 29(1)Indian Penal Code, 1860 — Section 229A
High Courts24 Apr 2024
Yovan Vs State
Madras High Court · (2024) 04 MAD CK 0191
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8 (c ), 20 (b)(ii)BIndian Penal Code, 1860 — Section 229A
High Courts24 Apr 2024
Shahul Hameed Vs State
Madras High Court · (2024) 04 MAD CK 0190
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8 (c ), 22(C), 25, 29(1)Indian Penal Code, 1860 — Section 229A
High Courts23 Apr 2024
Naina Mohammed Vs State And Others
Madras High Court · (2024) 04 MAD CK 0222
Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3(a), 4, 7, 8
High Courts23 Apr 2024
Gayathiri And Others Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0221
Indian Penal Code, 1860 — Section 120(B), 294(b), 406, 420, 506(1)
High Courts23 Apr 2024
C.Chandramohan Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0220
Indian Penal Code, 1860 — Section 120(B), 294(b), 417, 420, 506(i)
High Courts23 Apr 2024Allowed
Sullan Madhavan @ Madhavan Vs Principal Secretary To Government And Others
Madras High Court · (2024) 04 MAD CK 0219
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982 — Section 2(f)
High Courts23 Apr 2024
Patturaj And Others Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0218
Indian Penal Code, 1860 — Section 336
High Courts23 Apr 2024
Srinivas Vs State
Madras High Court · (2024) 04 MAD CK 0184
Indian Penal Code, 1860 — Section 120(B), 229A, 307, 323, 389, 506(2)
High Courts23 Apr 2024
Madhan Vs State
Madras High Court · (2024) 04 MAD CK 0183
Indian Penal Code, 1860 — Section 120(B), 149, 219, 229A, 294(b), 302, 451Tamil Nadu Prohibition Of Harassment Of Women Act, 2002 — Section 4
High Courts23 Apr 2024
Bala @ Balasubramaniyam Vs State
Madras High Court · (2024) 04 MAD CK 0182
Indian Penal Code, 1860 — Section 229A, 294(b), 392, 397, 506(ii)
High Courts22 Apr 2024
V. Abishek Vs State
Madras High Court · (2024) 04 MAD CK 0189
Code Of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 229A, 306
High Courts22 Apr 2024
Jayapal Vs State
Madras High Court · (2024) 04 MAD CK 0188
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aa), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A
High Courts22 Apr 2024
Dhayalan Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0187
Indian Penal Code, 1860 — Section 229A, 279, 430
High Courts22 Apr 2024
Thiyagarajan Vs State
Madras High Court · (2024) 04 MAD CK 0186
Indian Penal Code, 1860 — Section 229A, 294(b), 452, 506(ii)