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Nagaraj @ Pambu Nagaraj Vs State
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 04.11.2025, for the offences punishable under Section 123 of BNS r/w Section 24(1) of Cigarette and Other Tobacco Products Act…
Acts
Parameswaran Vs State
K.Rajasekar, J 1. The Petitioners, who were arrested and remanded to judicial custody on 16.11.2025 for the offences punishable under Sections 8(c) 20(b)(ii)(B), 25, 22(b), 29(1) of the NDPS Act, 1985 in Crime No.…
Acts
Vasanth Vs State
K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 04.11.2025 on execution of NBW dated 28.07.2025 in S.C.No.107 of 2024 on the file of XVII Additional Sessions Judge, Chennai …
Acts
Nagaraj @ Pambu Nagaraj Vs State
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 04.11.2025, for the offences punishable under Section 123 of BNS r/w Section 24(1) of Cigarette and Other Tobacco Products Act…
Acts
C.Janarthanan Vs State
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 13.10.2025, for the offences punishable under Sections 8(c) r/w 22(a), 22(b), 25, and 29(1) of NDPS Act, @ u/s.8(c) r/w 20(b)(…
Acts
S.Mohammed Aashiq Arabi Vs State And Others
B.Pugalendhi, J 1. The petitioner is a disabled person with 80% disability on his right arm. He has applied for the post of Health Inspector Grade-II as per the notification dated 27.10.2025. This notification pro…
Acts