High Courts12 Jan 2024
S.Naveen Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0073
Indian Penal Code, 1860 — Section 229A, 406, 420
COURT ARCHIVE
Madras High Court judgments, 2024
796 judgments · page 36 of 40
High Courts12 Jan 2024
S.Suresh @ Sureshkumar Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0072
Indian Penal Code, 1860 — Section 229A, 294(b), 323, 324, 448, 506(ii)
High Courts12 Jan 2024
Perumal Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0071
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 4(1)(1A), 21(1)Tamil Nadu Public Property (Prevention Of Damage And Loss) Act, 1992 — Section 3(1)
High Courts12 Jan 2024
A.Keerthi Vasan And Others Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0070
Indian Penal Code, 1860 — Section 229A, 399
High Courts12 Jan 2024
Jayaprakash S/O. Ranganathan Vs State
Madras High Court · (2024) 01 MAD CK 0069
Indian Penal Code, 1860 — Section 109, 307, 229A, 324, 450
High Courts11 Jan 2024
Seenu Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0092
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts11 Jan 2024
A.Iyyankannu And Others Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0091
Indian Penal Code, 1860 — Section 229A, 379
High Courts11 Jan 2024
Muthukumar Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0090
Indian Penal Code, 1860 — Section 229A, 379
High Courts11 Jan 2024
Sivakumar Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0089
Code Of Criminal Procedure, 1973 — Section 176Indian Penal Code, 1860 — Section 229A
High Courts11 Jan 2024Allowed
Ramasamy Vs State And Others
Madras High Court · (2024) 01 MAD CK 0088
Indian Penal Code, 1860 — Section 354, 506(i)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)
High Courts11 Jan 2024Allowed
Senthilkumar @ Selvakumar Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0087
Indian Penal Code, 1860 — Section 307, 324, 326, 341
High Courts11 Jan 2024
Thilagaraj Vs State
Madras High Court · (2024) 01 MAD CK 0080
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(ii)(B)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 77Indian Penal Code, 1860 — Section 229A
High Courts11 Jan 2024
Ramkumar @ Kakka Ram Vs State
Madras High Court · (2024) 01 MAD CK 0079
Indian Penal Code, 1860 — Section 229A
High Courts11 Jan 2024
Adil (Alias) Adil P.G Vs State
Madras High Court · (2024) 01 MAD CK 0078
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21(b), 22(c), 34, 229A
High Courts11 Jan 2024Disposed Of
Velu And Others Vs State
Madras High Court · (2024) 01 MAD CK 0077
Indian Penal Code, 1860 — Section 147, 148, 229A, 307, 323, 324, 506(ii)
High Courts11 Jan 2024
Nirupan Sakaravarthi Vs State
Madras High Court · (2024) 01 MAD CK 0076
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b) (ii)(C), 25Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 7, 24(1)Indian Penal Code, 1860 — Section 229A
High Courts11 Jan 2024
Valarmathi Vs State
Madras High Court · (2024) 01 MAD CK 0075
Indian Penal Code, 1860 — Section 147, 148, 201, 229A, 302, 341
High Courts11 Jan 2024
Premkumar S/O. Megavarman Vs State
Madras High Court · (2024) 01 MAD CK 0074
Indian Penal Code, 1860 — Section 120(B), 147, 148, 212, 229A, 294(b), 302, 336, 341, 506(ii)
High Courts10 Jan 2024
Ashok Metha Vs State
Madras High Court · (2024) 01 MAD CK 0097
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts10 Jan 2024
Sekar Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0096
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)