Bharatiya Nyaya Sanhita, 2023-Section 109, 118(1), 269, 296(b), 351(3)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3(1)

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High Courts09 Jun 2026Allowed

Suresh @ Sureshraja Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0440

Indian Penal Code, 1860-Section 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)

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High Courts09 Jun 2026Allowed

Muthuraja @ Muthuraj Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0439

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 11(6), 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts09 Jun 2026

Mukesh Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0438

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 269

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High Courts09 Jun 2026

Markandeyan Vs State Of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0437

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts09 Jun 2026

Gopinath @ Gopi Vs State Of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0436

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(c), 20(b)(ii)(C)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts09 Jun 2026Allowed

Sakthivel Vs Superintendent Of Police And Others

Madras High Court · (2026) 06 MAD CK 0435

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High Courts09 Jun 2026Allowed

Jalal Basha, S/O. Jan Basha Vs State

Madras High Court · (2026) 06 MAD CK 0434

Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(A), 4(1)(C), 14(A)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497, 503Code Of Criminal Procedure, 1973-Section 451

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