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Madras High Court judgments, 2024

796 judgments · page 39 of 40

High Courts05 Jan 2024

Aravindan Vs State

Madras High Court · (2024) 01 MAD CK 0036

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(ii), 20(B)Indian Penal Code, 1860 — Section 229A
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High Courts05 Jan 2024

B.Vasanth Vs State

Madras High Court · (2024) 01 MAD CK 0035

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(ii), 20(B), 25, 29(1)Indian Penal Code, 1860 — Section 229A
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High Courts05 Jan 2024

Kalaivani Vs Inspector Of Police

Madras High Court · (2024) 01 MAD CK 0034

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(ii), 20(B)Indian Penal Code, 1860 — Section 229A
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High Courts05 Jan 2024

Gousebasha And Others Vs State

Madras High Court · (2024) 01 MAD CK 0033

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(ii), 20(B), 20(b), 29(1)Indian Penal Code, 1860 — Section 229A
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High Courts04 Jan 2024

Subbaiya Vs Inspector Of Police

Madras High Court · (2024) 01 MAD CK 0030

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 25Indian Penal Code, 1860 — Section 229A
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High Courts04 Jan 2024

Anitha Vs Inspector Of Police

Madras High Court · (2024) 01 MAD CK 0029

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 25, 29(1)Indian Penal Code, 1860 — Section 116, 229A
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High Courts04 Jan 2024

Ramachandiran And Others Vs State

Madras High Court · (2024) 01 MAD CK 0026

Tamil Nadu Scheduled Commodities (Regulation Of Distribution By Card System) Order, (1982) — Section 6(4)Essential Commodities Act, 1955 — Section 7(i)(a)(ii)Code Of Criminal Procedure, 1973 — Section 167(2)
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High Courts04 Jan 2024

Parameswaran Vs State

Madras High Court · (2024) 01 MAD CK 0025

Indian Penal Code, 1860 — Section 229A, 272, 273, 328Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 6, 24(1)
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High Courts04 Jan 2024

Moorthy Vs State

Madras High Court · (2024) 01 MAD CK 0024

Cigarettes And Other Tobacco Products Act, 2003 — Section 7(i), 20(2)Indian Penal Code, 1860 — Section 229A, 328
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High Courts04 Jan 2024

Saravanan Vs State

Madras High Court · (2024) 01 MAD CK 0023

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(ii), 20(B)Indian Penal Code, 1860 — Section 229A
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High Courts04 Jan 2024

Rathinam Vs State

Madras High Court · (2024) 01 MAD CK 0021

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25Indian Penal Code, 1860 — Section 229A
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High Courts03 Jan 2024

Sivasakthi Vs State

Madras High Court · (2024) 01 MAD CK 0020

Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992 — Section 3(1)Indian Penal Code, 1860 — Section 229A, 506(i)
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High Courts03 Jan 2024

Murugesan Vs State

Madras High Court · (2024) 01 MAD CK 0019

Tamil Nadu Forest Act, 1882 — Section 5Wild Life Protection Act, 1972 — Section 6, 35, 35B, 40G, 44, 49, 49BIndian Penal Code, 1860 — Section 229A
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