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Madras High Court judgments, 2025

419 judgments · page 18 of 21

High Courts03 Nov 2025

Muthupandi Vs State Of Tamilnadu

Madras High Court · (2025) 11 MAD CK 1854

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B)Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts31 Oct 2025

Murugan Vs State Of Tamilnadu

Madras High Court · (2025) 10 MAD CK 1329

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 324 Bharatiya Nyaya Sanhita, 2023 — Section 269
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High Courts31 Oct 2025

B.Gunasekaran Vs State Of Tamilnadu

Madras High Court · (2025) 10 MAD CK 1328

Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 24(1) Bharatiya Nyaya Sanhita, 2023 — Section 123, 269
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High Courts31 Oct 2025Dismissed

Rahul Vs State

Madras High Court · (2025) 10 MAD CK 1326

Bharatiya Nyaya Sanhita, 2023 — Section 103(1), 194
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High Courts31 Oct 2025Dismissed

Vignesh Vs State Represented

Madras High Court · (2025) 10 MAD CK 1325

Bharatiya Nyaya Sanhita, 2023 — Section 269, 294(b), 308(5), 351(3) Arms Act, 1959 — Section 24(1)(A) Information Technology Act, 2000 — Section 67 Indian Penal Code, 1860 — Section 188, 307, 324, 506(ii), 506(11)
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High Courts29 Oct 2025

V. Kumar Vs State

Madras High Court · (2025) 10 MAD CK 1321

Bharatiya Nyaya Sanhita, 2023 — Section 123, 269 Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 24(1)
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High Courts29 Oct 2025Allowed/ Disposed Of

R.Banumathi Vs Chief Educational Officer And Others

Madras High Court · (2025) 10 MAD CK 1320

Civil Code, 1867 — Article 1969 Tamil Nadu Pension Rules, 1978 — Rule 46(1)(a), 48, 49(8)(ii) General Provident Fund (Tamil Nadu) Rules, 2006 — Rule 7, 30 West Bengal Co-Operative Societies Rules, 1987 — Rule 127, 128 Tamil Nadu Pension Rules, 1978 — Rule 45, 45(5), 46, 47, 48 Indian Penal Code, 1860 — Section 174, 306 Hindu Succession Act, 1956 — Section 8, 25 Insurance Act, 1938 — Section 38, 39, 39(6), 39(7) Indian Succession Act, 1925 — Section 372 Banking Regulation Act, 1949 — Section 45ZA, 45ZA(2) Companies Act, 1956 — Section 109A, 109B Companies Act, 2013 — Section 72 Depositories Act, 1996 — Section 26 West Bengal Co-Operative Societies Act, 1983 — Section 79
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High Courts29 Oct 2025

Vikram Vs State Of Tamilnadu

Madras High Court · (2025) 10 MAD CK 1316

Bharatiya Nyaya Sanhita, 2023 — Section 61(2), 132, 269, 296(b), 351(3) Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B) Arms Act, 1959 — Section 25(1A)
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