High Courts10 Jan 2024
Manokaran Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0095
Indian Penal Code, 1860 — Section 229A, 328Cigarette And Other Tobacco Products Act, 2003 — Section 5, 7(1), 7(2)
COURT ARCHIVE
Madras High Court judgments, 2024
796 judgments · page 37 of 40
High Courts10 Jan 2024
Sundar @ Sundaralingam Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0094
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 341, 506(ii)Tamil Nadu Prohibition Of Harassment Of Women Act 2002 — Section 4
High Courts10 Jan 2024
Kodeeswaran Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0093
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25, 29(1), 37Indian Penal Code, 1860 — Section 229A
High Courts10 Jan 2024
Balaraman S/O. Rajappan Vs State
Madras High Court · (2024) 01 MAD CK 0085
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts10 Jan 2024
Vijayakumar @ Vijay Vs State
Madras High Court · (2024) 01 MAD CK 0084
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts10 Jan 2024
Ranjithkumar S/O. Pattaiyan Vs State
Madras High Court · (2024) 01 MAD CK 0083
Indian Penal Code, 1860 — Section 229A, 379, 430
High Courts10 Jan 2024
M.Vignesh Vs State Of Tamilnadu
Madras High Court · (2024) 01 MAD CK 0082
Indian Penal Code, 1860 — Section 229A, 294(b), 307, 323, 324
High Courts10 Jan 2024
Divan @ Thilruba Vs State
Madras High Court · (2024) 01 MAD CK 0081
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 29(1)Indian Penal Code, 1860 — Section 229A
High Courts10 Jan 2024
Mani Vs State
Madras High Court · (2024) 01 MAD CK 0068
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts09 Jan 2024
Karthick @ Eli Karthick Vs State
Madras High Court · (2024) 01 MAD CK 0067
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 29(1)Indian Penal Code, 1860 — Section 229A
High Courts09 Jan 2024
Prabu Deva Vs State
Madras High Court · (2024) 01 MAD CK 0066
Indian Penal Code, 1860 — Section 229A, 342, 509Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 7, 8, 9(g), 10
High Courts09 Jan 2024
Manickaraj Vs State
Madras High Court · (2024) 01 MAD CK 0065
Indian Penal Code, 1860 — Section 229A, 380, 457
High Courts09 Jan 2024
Monish Kumar Vs State
Madras High Court · (2024) 01 MAD CK 0064
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 22(b ), 25, 29(1)Indian Penal Code, 1860 — Section 229A
High Courts09 Jan 2024
Makesh Vs State
Madras High Court · (2024) 01 MAD CK 0063
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25, 29(1)Indian Penal Code, 1860 — Section 229A
High Courts09 Jan 2024
Palpandi Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0047
Indian Penal Code, 1860 — Section 229A, 506(i)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(j)(iii), 5(1)(m)(n), 6
High Courts09 Jan 2024
Muruganantham Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0046
Indian Penal Code, 1860 — Section 229A, 302, 307
High Courts09 Jan 2024
Krishnamoorthi And Others Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0045
Indian Penal Code, 1860 — Section 229A, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts09 Jan 2024
Karikalan Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0044
Indian Penal Code, 1860 — Section 109, 147, 148, 149, 120, 302, 229A
High Courts09 Jan 2024
Balakrishnan Vs Inspector Of Police
Madras High Court · (2024) 01 MAD CK 0043
Arms Act, 1959 — Section 20, 25(1)(a)Indian Penal Code, 1860 — Section 229A
High Courts09 Jan 2024
A.Suresh Vs State
Madras High Court · (2024) 01 MAD CK 0042
Indian Penal Code, 1860 — Section 120(b), 406, 420, 468, 471Tamil Nadu Protection Of Interests Of Depositors (In Financial Establishments) Act, 1997 — Section 5