High Courts15 Apr 2024Disposed Of
Venkatesh Vs Registrar General And Others
Madras High Court · (2024) 04 MAD CK 0120
COURT ARCHIVE
Madras High Court judgments, 2024
796 judgments · page 7 of 40
High Courts15 Apr 2024Allowed
M.Selvaraj Vs Assistant Election Officer
Madras High Court · (2024) 04 MAD CK 0119
High Courts15 Apr 2024
Parthasarathy Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0118
Indian Penal Code, 1860 — Section 174(3)
High Courts15 Apr 2024
Gunasekaran Vs State
Madras High Court · (2024) 04 MAD CK 0117
Indian Penal Code, 1860 — Section 229A, 328Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 6, 7, 24(1)
High Courts15 Apr 2024
Dinesh @ Sebastian Vs State
Madras High Court · (2024) 04 MAD CK 0116
Indian Penal Code, 1860 — Section 109, 143, 147, 148, 149, 229A, 302, 341Explosive Substances Act, 1908 — Section 3
High Courts15 Apr 2024
Hayathbasha Vs State
Madras High Court · (2024) 04 MAD CK 0115
Indian Penal Code, 1860 — Section 229A, 328Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 24(1)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 77
High Courts15 Apr 2024
Subash Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0114
Indian Penal Code, 1860 — Section 229A, 380, 457
High Courts15 Apr 2024Disposed Of
Kaleel Vs State Inspector Of Police And Others
Madras High Court · (2024) 04 MAD CK 0113
Code Of Criminal Procedure, 1973 — Section 317, 482
High Courts15 Apr 2024
Ramanadhan @ Vakil Ramanadhan Vs State
Madras High Court · (2024) 04 MAD CK 0112
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A
High Courts15 Apr 2024
Kala Vs State
Madras High Court · (2024) 04 MAD CK 0111
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1A)(ii)Indian Penal Code, 1860 — Section 229A
High Courts15 Apr 2024
Arun Kuma Vs State
Madras High Court · (2024) 04 MAD CK 0099
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Code Of Criminal Procedure, 1973 — Section 317
High Courts15 Apr 2024
Arun Vs Inspector Of Police
Madras High Court · (2024) 04 MAD CK 0098
Indian Penal Code, 1860 — Section 229A, 294(b), 307, 366(A)Prohibition Of Child Marriage Act, 2006 — Section9Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 5(n), 5(j)(ii), 6
High Courts15 Apr 2024Partly Allowed
A.Aadhil Mon And Others Vs State
Madras High Court · (2024) 04 MAD CK 0097
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 25, 29, 29(1), 39, 42(2), 50, 52(A), 57Code Of Criminal Procedure, 1973 — Section 317
High Courts12 Apr 2024
Karthick Vs State
Madras High Court · (2024) 04 MAD CK 0083
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 Apr 2024
T.Radhakrishnan Vs State
Madras High Court · (2024) 04 MAD CK 0082
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts12 Apr 2024
Prabu Vs State
Madras High Court · (2024) 04 MAD CK 0081
Code Of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 229A, 294(b), 304(ii)
High Courts12 Apr 2024
Sivakumar Vs State
Madras High Court · (2024) 04 MAD CK 0080
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8,(c ), 20(b)(ii)(B)Indian Penal Code, 1860 — Section 229A
High Courts12 Apr 2024
V.Murugan And Others Vs State
Madras High Court · (2024) 04 MAD CK 0079
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 324, 506Prohibition Of Harassment Of Women Act, 2002 — Section 4
High Courts12 Apr 2024
D.Dayanidhi Vs State
Madras High Court · (2024) 04 MAD CK 0078
Indian Penal Code, 1860 — Section 229A, 420, 506(ii)
High Courts12 Apr 2024
Arivalagan Vs State
Madras High Court · (2024) 04 MAD CK 0060
Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6, 16, 17Indian Penal Code, 1860 — Section 229A, 363, 506(1)Code Of Criminal Procedure, 1973 — Section 164(5)