JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 152 of 59,258

High Courts20 Apr 2026

Thirumoorthy Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1412

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 126(2), 191(2), 191(3), 269, 296(b)

Read judgment Generate summary

High Courts20 Apr 2026

Veerapandi Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1411

Protection Of Children From Sexual Offences Act, 2012-Section 5(1), 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 269

Read judgment Generate summary

High Courts20 Apr 2026

Kalimuthu @ Vellaikali Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 1410

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 29(i)Bharatiya Nyaya Sanhita, 2023-Section 269

Read judgment Generate summary

High Courts20 Apr 2026

Subaharan Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1409

Indian Penal Code, 1860-Section 376, 417Bharatiya Nyaya Sanhita, 2023-Section 269

Read judgment Generate summary

High Courts20 Apr 2026

V.Vanitha Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 1408

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(c), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

Read judgment Generate summary

High Courts20 Apr 2026

Ismetara Khatun Vs State

Madras High Court · (2026) 04 MAD CK 1407

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

Read judgment Generate summary

High Courts20 Apr 2026Dismissed

Thean @ Divakar Vs State

Madras High Court · (2026) 04 MAD CK 1406

Indian Penal Code, 1860-Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012-Section 6Prohibition Of Child Marriage Act, 2006-Section 9

Read judgment Generate summary

High Courts20 Apr 2026Allowed

Tmt.Gowri Vs Additional Chief Secretary To Government And Others

Madras High Court · (2026) 04 MAD CK 1405

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)

Read judgment Generate summary

High Courts20 Apr 2026

Praveenkumar Vs State

Madras High Court · (2026) 04 MAD CK 1404

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 9(m), 10Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 269

Read judgment Generate summary

High Courts20 Apr 2026

Vijayakrishnan Vs State And Others

Madras High Court · (2026) 04 MAD CK 1403

Bharatiya Nyaya Sanhita, 2023-Section 55, 64, 318(2), 351(3)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v), 3(2)(va)

Read judgment Generate summary

High Courts20 Apr 2026Dismissed