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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 2 of 59,257

High Courts15 Jun 2026Allowed

J. Lakshmi Vs Additional Chief Secretary To Government And Others

Madras High Court · (2026) 06 MAD CK 0736

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(e)Code Of Criminal Procedure, 1973-Section 167(2)

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High Courts15 Jun 2026

Kasinathan And Others State

Madras High Court · (2026) 06 MAD CK 0735

Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts15 Jun 2026

S.Aadhithan Vs State

Madras High Court · (2026) 06 MAD CK 0734

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High Courts15 Jun 2026

Prakash Vs State

Madras High Court · (2026) 06 MAD CK 0733

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts15 Jun 2026

Gnanaselvam Vs State

Madras High Court · (2026) 06 MAD CK 0732

Indian Penal Code, 1860-Section 419, 420, 465, 467, 468, 471Indian Penal Code, 1860-Section 120(B)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts15 Jun 2026

P.Manoharan Vs State

Madras High Court · (2026) 06 MAD CK 0731

Prevention Of Corruption (Amendment) Act, 2018-Section 7(a), 12Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts15 Jun 2026

Jana Vs State

Madras High Court · (2026) 06 MAD CK 0730

Bharatiya Nyaya Sanhita, 2023-Section 75(2), 269, 329(4)Rights Of Persons With Disabilities Act, 2016-Section 92(B)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4

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High Courts15 Jun 2026Allowed