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Madras High Court judgments, 2025

419 judgments · page 21 of 21

High Courts22 Oct 2025Allowed

K.Ajith Vs Inspector Of Police

Madras High Court · (2025) 10 MAD CK 1482

Protection Of Children From Sexual Offences Act, 2012-Section 5(l), 6, 17, 34Indian Penal Code, 1860-Section 366, 366(A), 376, 376(2)(n)Prohibition Of Child Marriage Act, 2006-Section 9
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High Courts17 Oct 2025Dismissed

Ramesh Vs State

Madras High Court · (2025) 10 MAD CK 1494

Bharatiya Nyaya Sanhita, 2023-Section 95, 96, 99, 143, 143(5)Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 81Protection Of Children From Sexual Offences Act, 2012-Section 4(2), 6(1)
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High Courts17 Oct 2025

Selvaraj Vs State

Madras High Court · (2025) 10 MAD CK 1493

Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 274, 275Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-SWection 24(1)
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High Courts17 Oct 2025

M. Lakshman Vs State

Madras High Court · (2025) 10 MAD CK 1491

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Bharatiya Nyaya Sanhita, 2023-Section 269, 332, 351(2)
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High Courts17 Oct 2025

Anitha Vs State

Madras High Court · (2025) 10 MAD CK 1490

Indian Penal Code, 1860-Section 419, 420, 465, 468, 471Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts16 Oct 2025Dismissed

Periyasamy Vs State

Madras High Court · (2025) 10 MAD CK 1501

Indian Penal Code, 1860-Section 419, 420, 465, 467, 468, 471
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High Courts16 Oct 2025

K.Bharath Ambedkar Vs State

Madras High Court · (2025) 10 MAD CK 1500

Protection Of Children From Sexual Offences Act, 2012-Section 9(f), 9(m), 10Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts16 Oct 2025Dismissed

B.Shiva Vs State

Madras High Court · (2025) 10 MAD CK 1498

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109(1), 115(2), 118(1), 296(b), 351(3)Indian Penal Code, 1860-Section 302
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High Courts15 Oct 2025

Sekar Vs State

Madras High Court · (2025) 10 MAD CK 1507

Indian Penal Code, 1860-Section 120B, 229A, 294(b), 406, 420, 506(ii)
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High Courts15 Oct 2025Dismissed

G.Premil Vs State Of Tamil Nadu And Others

Madras High Court · (2025) 10 MAD CK 1506

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013-Section 24(2)Land Acquisition Act, 1894-Section 4(1), 12(2), 13(2), 18, 24(2), 30, 31(2)
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High Courts15 Oct 2025Dismissed

Malathi Vs State

Madras High Court · (2025) 10 MAD CK 1505

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 25, 29(1)
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High Courts15 Oct 2025

Rajadurai And Others Vs State

Madras High Court · (2025) 10 MAD CK 1504

Bharatiya Nyaya Sanhita, 2023-Section 191(2), 191(3), 269, 296(b), 303(2), 329(3), 351(3)Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992-Section 3
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