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Madras High Court judgments, 2025

419 judgments · page 5 of 21

High Courts12 Dec 2025

Ravichandran Vs State

Madras High Court · (2025) 12 MAD CK 1965

Bharatiya Nyaya Sanhita, 2023-Section 87, 269Protection Of Children From Sexual Offences Act, 2012-Section 5(i), 5(j)(ii), 6(1)Prohibition Of Child Marriage Act, 2006-Section 9
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High Courts12 Dec 2025

Yesudas Vs State

Madras High Court · (2025) 12 MAD CK 1964

Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2), 326(a)
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High Courts10 Dec 2025

Prem Kumar Vs State

Madras High Court · (2025) 12 MAD CK 1897

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 126(2), 269, 296(b), 311, 351(3)
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High Courts10 Dec 2025

Daniel Vs State

Madras High Court · (2025) 12 MAD CK 1894

Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 278Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 77
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High Courts09 Dec 2025

Santhosh And Others Vs State

Madras High Court · (2025) 12 MAD CK 1902

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 29(1), 37Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts09 Dec 2025Dismissed

K. Azarudeen Vs State

Madras High Court · (2025) 12 MAD CK 1901

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194(3)(i)Indian Penal Code, 1860-Section 304(b), 498ADowry Prohibition Act, 1961-Section 4
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High Courts09 Dec 2025

Mukesh Singh Vs State

Madras High Court · (2025) 12 MAD CK 1900

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 Courts09 Dec 2025Dismissed

Lakshmi Vs State

Madras High Court · (2025) 12 MAD CK 1899

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 77Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 6, 24(1)
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High Courts08 Dec 2025Allowed

Tamil Nadu Housing Board Vs M/s. N.C.C.Ltd

Madras High Court · (2025) 12 MAD CK 1886

Constitution Of India, 1950-Article 142Madras High Court (Arbitration) Rules, 2020-Rule 8Arbitration And Conciliation Act, 1996-Section 11A, 11A(6A), 11C, 14(2), 16, 29A, 298C, 34, 34(2)(b)(ii), 34(2A), 36A(3), 36C
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High Courts08 Dec 2025

Nagarajan @ Nagaraj Vs State Of Tamilnadu

Madras High Court · (2025) 12 MAD CK 1893

Protection Of Children From Sexual Offences Act, 2012-Section 11(I), 11(Iv), 11(Vi), 12Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(va)Rights Of Persons With Disabilities Act, 2016-Section 92
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High Courts08 Dec 2025

Manikandan Vs State Of Tamilnadu

Madras High Court · (2025) 12 MAD CK 1892

Indian Penal Code, 1860-Section 147, 148, 307, 324, 353, 506(ii)Prevention Of Damage To Public Property Act, 1984-Section 3(1)Bharatiya Nyaya Sanhita, 2023-Section 269
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