JUDGMENT DATABASE

Search 11,84,326 Indian judgments.

11,84,326 judgments in All Courts · page 229 of 59,217

High Courts20 Apr 2026Disposed Of

Gayatri Sahoo Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1504

Code Of Civil Procedure, 1908-Order 9 Rule 13Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013-Section 64, 64(1)

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High Courts20 Apr 2026Allowed

Bharat Behera And Others Vs State Of Orissa And Others

Orissa High Court · (2026) 04 OHC CK 1503

Constitution Of India, 1950-Article 12, 14Orissa Government Press Industrial Employees Classification, Recruitment, Promotion, Conditions Of Service And Appeals Rules, 1978-Rule 18(iv)

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High Courts20 Apr 2026

R.Avudayappan @ Manoj Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1417

Bharatiya Nyaya Sanhita, 2023-Section 269, 318(4)Information Technology Act, 2000-Section 66D

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High Courts20 Apr 2026

Saravanan @ Kuttai Saravanan And Others Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1416

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

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High Courts20 Apr 2026

Deena Dhayalan Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 1415

Tamil Nadu Prohibition Act, 1937-Section 4(1)(i), 4(1A)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts20 Apr 2026

Ramasamy Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1414

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 269Indian Penal Code, 1860-Section 302

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High Courts20 Apr 2026

Sivalingam Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 1413

Bharatiya Nyaya Sanhita, 2023-Section 49, 61(2)(a), 103, 103(1), 126(2), 269

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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)

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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

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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

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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

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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

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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

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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

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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)

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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

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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)

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High Courts20 Apr 2026Dismissed

M.Jagadeeswari And Others Vs K.Manoharan And Others

Madras High Court · (2026) 04 MAD CK 1402

Evidence Act, 1872-Section 114(g), 120

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High Courts20 Apr 2026Allowed

Kumar Vs Secretary To Government And Others

Madras High Court · (2026) 04 MAD CK 1401

Tamil Nadu Preventive Detention Act, 1982-Section 2(f)

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High Courts20 Apr 2026Dismissed

Saurabh Malpani S/O Shri Shyam Malpani Through Shyam Malpani Vs State Of Madhya Pradesh Through Its Principal Secretary And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1288

Constitution Of India, 1950-Article 226Hindu Minority And Guardianship Act, 1956-Section 6(a)

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