Ashok And Others Vs State

Madras High Court 21 Nov 2023 Criminal Original Petition No. 26449 Of 2023 (2023) 11 MAD CK 0130
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Original Petition No. 26449 Of 2023

Hon'ble Bench

G.Ilangovan, J

Advocates

S.Senthilvel, R.Kishore Kumar

Acts Referred
  • Indian Penal Code, 1860 - Section 120(B), 299A, 302
  • Explosive Substances Act, 1908 - Section 3

Judgement Text

Translate:
Himachal Pradesh HC
M/S Maa Vande Matram And Another Vs M/S Bhagwati Plywood
3 Dec 2025
Himachal Pradesh HC
Pradeep Kumar Chopra & Anr Vs Municipal Council Chamba & Ors
3 Dec 2025
From The Blog
Punjab & Haryana High Court Jails Husband for Remarrying During Pendency of First Wife’s Divorce Appeal
Dec
06
2025

Court News

Punjab & Haryana High Court Jails Husband for Remarrying During Pendency of First Wife’s Divorce Appeal
Read More
Indian Law Firms Hire Specialists to Tackle Complex Deals, M&A, and Cyber Laws Amid Defence Booms
Dec
06
2025

Court News

Indian Law Firms Hire Specialists to Tackle Complex Deals, M&A, and Cyber Laws Amid Defence Booms
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2023) 11 MAD CK 0130
  • Coram: G.Ilangovan, J
  • Bench: Single Bench
  • Advocates: S.Senthilvel, R.Kishore Kumar
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 120(B), 299A, 302
  • Explosive Substances Act, 1908 - Section 3
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.