High Courts08 Jun 2026Disposed Of
Akash Kumar And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0378
Constitution Of India, 1950-Article 226
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Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 19 of 59,257
High Courts08 Jun 2026Disposed Of
Ruhi And Another Vs State Of Punjab And Other
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0377
Constitution Of India, 1950-Article 226
High Courts08 Jun 2026
R.Jeyaseelan Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0374
Indian Penal Code, 1860-Section 34, 392, 395, 397, 452, 506(2)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts08 Jun 2026
Ajith @ Sunathan Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0373
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(c), 25, 27A, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts08 Jun 2026Allowed
Vishnu Prakash Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0372
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts08 Jun 2026Allowed
B.Sridhar Vs State And Others
Madras High Court · (2026) 06 MAD CK 0371
Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 9(m), 10Bharatiya Nyaya Sanhita, 2023-Section 269, 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts08 Jun 2026Allowed
Senthil Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0370
Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 275Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 7(1), 24(1)
High Courts08 Jun 2026
K.Jeevanantham And Others Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0369
Bharatiya Nyaya Sanhita, 2023-Section 109(1), 118(1), 191(2), 191(3), 269, 296(b), 311, 317(2), 351(3)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
High Courts08 Jun 2026
Suriya Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0368
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(C), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts08 Jun 2026Dismissed
M.V.Subramanian Vs Indian Overseas Bank
Madras High Court · (2026) 06 MAD CK 0367
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 18, 18(1)
High Courts08 Jun 2026
Aadhish Vs State
Madras High Court · (2026) 06 MAD CK 0366
Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts08 Jun 2026
Shipoil Limited A Company Incorporated Under The Laws Of Hong Kong Vs Owners And Parties Interested
Madras High Court · (2026) 06 MAD CK 0365
High Courts08 Jun 2026
Ibrahim Ali Kha Vs State
Madras High Court · (2026) 06 MAD CK 0364
Bharatiya Nyaya Sanhita, 2023-Section 77, 131, 269, 296(b), 351(2)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
High Courts08 Jun 2026
Suresh Vs State
Madras High Court · (2026) 06 MAD CK 0363
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 126(2), 269, 296(b), 307, 309(4), 311, 324(4), 351(3)
High Courts08 Jun 2026Allowed
Raju Vs Secretary To Government And Others
Madras High Court · (2026) 06 MAD CK 0362
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)Code Of Criminal Procedure, 1973-Section 161, 162
High Courts08 Jun 2026
Dinesh Kumar V S State
Madras High Court · (2026) 06 MAD CK 0361
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 269, 316(2), 318(4)Information Technology Act, 2000-Section 66D
High Courts08 Jun 2026
Shyam Vs State
Madras High Court · (2026) 06 MAD CK 0360
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 191(2), 191(3), 269, 296(b)
High Courts08 Jun 2026
Murugesan Vs State
Madras High Court · (2026) 06 MAD CK 0359
Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts08 Jun 2026Allowed
R.Meharnisha Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0358
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)
High Courts08 Jun 2026Allowed
Bavani Vs Additional Secretary To Government(Home) Prohibition And Excise Department And Others
Madras High Court · (2026) 06 MAD CK 0357
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)Code Of Criminal Procedure, 1973-Section 161, 162