High Courts18 Jan 2024
Vibin @ Pappi Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0118
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25Indian Penal Code, 1860 — Section 229A
COURT ARCHIVE
Madras High Court judgments, 2024
796 judgments · page 35 of 40
High Courts18 Jan 2024
Rajendran Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0117
Code Of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 229A, 304(ii)Electricity Act, 2003 — Section 135(1)(a)
High Courts18 Jan 2024
G.Prabu Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0116
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25Indian Penal Code, 1860 — Section 229A
High Courts18 Jan 2024
V.Vanitha Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0115
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25Indian Penal Code, 1860 — Section 229A
High Courts18 Jan 2024
Sanjay Kumar Vs State
Madras High Court · (2024) 01 MAD CK 0114
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts18 Jan 2024
Udhyan S/O. Manogaran Vs State
Madras High Court · (2024) 01 MAD CK 0113
Indian Penal Code, 1860 — Section 229A, 306
High Courts18 Jan 2024
Narayanan @ Narayana Vanarcha Vs State
Madras High Court · (2024) 01 MAD CK 0112
Indian Penal Code, 1860 — Section 229A, 376(2)(n), 506(ii)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(1), 5(j)(ii), 6
High Courts18 Jan 2024
Senthilkumar @ Mandai Senthil Vs State
Madras High Court · (2024) 01 MAD CK 0110
Indian Penal Code, 1860 — Section 229A, 392
High Courts18 Jan 2024
Appu @ Deepak Vs State
Madras High Court · (2024) 01 MAD CK 0109
Indian Penal Code, 1860 — Section 229A, 294(b), 302, 341, 506(2)
High Courts12 Jan 2024
Priya @ Priyanka D/O. Sathish Vs State
Madras High Court · (2024) 01 MAD CK 0108
Indian Penal Code, 1860 — Section 229A, 342, 392, 397, 506(i)
High Courts12 Jan 2024
Karthi S/O. Kamalanadan Vs State
Madras High Court · (2024) 01 MAD CK 0107
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A
High Courts12 Jan 2024
Muneer Basha Vs State
Madras High Court · (2024) 01 MAD CK 0106
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 22(b), 29(1)Indian Penal Code, 1860 — Section 229A
High Courts12 Jan 2024
Rajendhiran Vs State
Madras High Court · (2024) 01 MAD CK 0105
Indian Penal Code, 1860 — Section 34, 147, 148, 229A, 294(b), 323, 324, 332, 336, 506(ii)Prevention Of Damage To Public Property Act, 1984 — Section 3
High Courts12 Jan 2024
Rajendran @ Malda And Others Vs State
Madras High Court · (2024) 01 MAD CK 0104
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts12 Jan 2024
Rajkumar And Others Vs State
Madras High Court · (2024) 01 MAD CK 0103
Indian Penal Code, 1860 — Section 120(b), 147, 148, 229A, 302, 341Explosive Substance Act, 1908 — Section 4, 5
High Courts12 Jan 2024
Rajendran And Others Vs State
Madras High Court · (2024) 01 MAD CK 0102
Indian Penal Code, 1860 — Section 109, 120B, 147, 148, 229A, 294(b), 302, 341, 342, 352, 506(2)Tamil Nadu Prohibition Of Harassment Of Women Act 2002 — Section 4Code Of Criminal Procedure, 1973 — Section 110
High Courts12 Jan 2024
A.Akash And Others Vs State
Madras High Court · (2024) 01 MAD CK 0101
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(A), 27(a), 29(1)Indian Penal Code, 1860 — Section 229A, 328
High Courts12 Jan 2024Dismissed
S.Surendhar And Others Vs State
Madras High Court · (2024) 01 MAD CK 0100
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 19, 22(c), 24, 25, 27A, 29(1), 35, 37, 37(1)(b)(i), 37(1)(b)(ii), 37(2), 50, 54, 76Code Of Criminal Procedure, 1973 — Section 439
High Courts12 Jan 2024
Vijay Vs State
Madras High Court · (2024) 01 MAD CK 0099
Tamil Nadu Prohibition Act, 1937 — Section 4(1A), 4(1)(aa)Indian Penal Code, 1860 — Section 229A
High Courts12 Jan 2024
R.Maniyarasan And Others Vs State
Madras High Court · (2024) 01 MAD CK 0098
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 324, 341, 506(ii)