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Madras High Court judgments, 2024

796 judgments · page 32 of 40

High Courts24 Jan 2024

Venkatesan And Others Vs State

Madras High Court · (2024) 01 MAD CK 0182

Indian Penal Code, 1860 — Section 229A, 294(b), 323, 506(i)Prevention Of Damage To Public Property Act, 1984 — Section 3
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High Courts24 Jan 2024

Alla Bakash Vs State

Madras High Court · (2024) 01 MAD CK 0181

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 29(1)Indian Penal Code, 1860 — Section 229A
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High Courts24 Jan 2024

Masthan Vs State

Madras High Court · (2024) 01 MAD CK 0180

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 29(1)Indian Penal Code, 1860 — Section 229A
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High Courts24 Jan 2024

Anbarasu Vs State

Madras High Court · (2024) 01 MAD CK 0177

Indian Penal Code, 1860 — Section 229A, 506(1)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(I), 6
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High Courts24 Jan 2024

Muthu @ Desamuthu Vs State

Madras High Court · (2024) 01 MAD CK 0176

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c), 29(1), 37Indian Penal Code, 1860 — Section 229A
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High Courts24 Jan 2024

Jaya @ Ilanchezhian Vs State

Madras High Court · (2024) 01 MAD CK 0174

Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 6Indian Penal Code, 1860 — Section 229A
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High Courts24 Jan 2024

Abdul Khaiyum Vs State

Madras High Court · (2024) 01 MAD CK 0163

Motor Vehicles Act, 1988 — Section 185Indian Penal Code, 1860 — Section 188, 304(2), 308Code Of Criminal Procedure, 1973 — Section 317
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High Courts24 Jan 2024

Sudalai Muthu Vs Inspector Of Police

Madras High Court · (2024) 01 MAD CK 0162

Indian Penal Code, 1860 — Section 229A, 294(b), 307, 323, 341, 342Tamil Nadu Prohibition Of Harassment Of Woman Act, 1998 — Section 4
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