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Madras High Court judgments, 2025

419 judgments · page 2 of 21

High Courts18 Dec 2025

Malaiyandi Vs State Of Tamilnadu

Madras High Court · (2025) 12 MAD CK 1940

Bharatiya Nyaya Sanhita, 2023-Section 132, 269, 296(b), 351(3)Indian Penal Code, 1860-Section 294(b), 353, 506(ii)Arms Act, 1959-Section 25(1)(a)
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High Courts18 Dec 2025Allowed

Seetharaman Vs State Of Tamilnadu

Madras High Court · (2025) 12 MAD CK 1939

Indian Penal Code, 1860-Section 417, 376Protection Of Children From Sexual Offences Act, 2012-Section 4Code Of Criminal Procedure, 1973-Section 161, 164, 317
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High Courts18 Dec 2025

Divagar Vs State Of Tamil Nadu

Madras High Court · (2025) 12 MAD CK 1936

Protection Of Children From Sexual Offences Act, 2012-Section 5(l), 5(m), 6Bharatiya Nyaya Sanhita, 2023-Section 269, 351(2)
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High Courts18 Dec 2025

Senthil @ Kanagalingam And Others Vs Home, Prohibition And Excise Department

Madras High Court · (2025) 12 MAD CK 1934

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 29(1), 37Cigarettes 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 269
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High Courts18 Dec 2025

Manoharan Vs State And Others

Madras High Court · (2025) 12 MAD CK 1931

Bharatiya Nyaya Sanhita, 2023-Section 69, 296(b), 318(2), 351(3)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(a), 3(1)(w)(i), 3(2)(va)Code Of Criminal Procedure, 1973-Section 317
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High Courts17 Dec 2025i. Dilip S.Dahanukar Vs. Kotak Mahindra Co. Ltd [2007 [6] Scc 528]

Manivannan And Others Vs State

Madras High Court · (2025) 12 MAD CK 1943

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20[b][ii][B]
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