M.Vadivelan Vs State

Madras High Court 29 Apr 2024 Criminal Original Petition No. No.8597 Of 2024 (2024) 04 MAD CK 0234
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Original Petition No. No.8597 Of 2024

Hon'ble Bench

T.V.Thamilselvi, J

Advocates

C.D.Sugumar, V.Meganathan

Acts Referred
  • Tamil Nadu Prohibition Act, 1937 - Section 4(1)(aaa), 4(1A)(ii)
  • Indian Penal Code, 1860 - Section 229A, 328

Judgement Text

Translate:
Uttarakhand HC
Bhanu Prakash Verma Alias Kamal Vs State Of Uttarakhand And Another
14 Nov 2025
Uttarakhand HC
Mayank Garg And Anr Vs State Of Uttarakhand & Another
14 Nov 2025
From The Blog
ITAT Rules Capital Gains Must Reflect Real Sale Value, Quashes Section 263 Revision Orders
Nov
20
2025

Court News

ITAT Rules Capital Gains Must Reflect Real Sale Value, Quashes Section 263 Revision Orders
Read More
ITAT Grants ₹25 Lakh Leave Encashment Exemption to Retired SBI Employee, Setting Landmark Relief for PSU Retirees
Nov
20
2025

Court News

ITAT Grants ₹25 Lakh Leave Encashment Exemption to Retired SBI Employee, Setting Landmark Relief for PSU Retirees
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 04 MAD CK 0234
  • Coram: T.V.Thamilselvi, J
  • Bench: Single Bench
  • Advocates: C.D.Sugumar, V.Meganathan
Referenced Acts & Sections
  • Tamil Nadu Prohibition Act, 1937 - Section 4(1)(aaa), 4(1A)(ii)
  • Indian Penal Code, 1860 - Section 229A, 328
Stay Updated

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