JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 23 of 59,257

High Courts05 Jun 2026Allowed

Jagdeep Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0255

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 303(2)

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High Courts05 Jun 2026Disposed Of

Daman Kumar Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0254

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High Courts05 Jun 2026Allowed

Devender Singh Rautela Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0253

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 120B, 406, 420, 506

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High Courts05 Jun 2026

Vaiko General Secretary And Others Vs Chief Secretary, Government Of Tamil Nadu And Others

Madras High Court · (2026) 06 MAD CK 0247

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High Courts05 Jun 2026

C.Krishnaperumal @ Kittu Vs State of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0246

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

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High Courts05 Jun 2026

Rengasami Vs State Of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0245

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 11(4), 12Bharatiya Nyaya Sanhita, 2023-Section 269, 329(4)Prohibition Of Child Marriage Act, 2006 -Section 9

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High Courts05 Jun 2026

Sudalaimuthu @ Thangapandi Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0244

Indian Penal Code, 1860-Section 34, 204, 420, 465, 468, 471Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts05 Jun 2026

Muthuraman @ Left Muthu Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0243

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 269, 296(b), 324(4), 351(3)Arms Act, 1959-Section 25(1)(a)

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High Courts05 Jun 2026Allowed/ Disposed Of

Sanmugaraj Vs Superintendent Of Police And Others

Madras High Court · (2026) 06 MAD CK 0242

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High Courts05 Jun 2026

Vidya Sagar Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0241

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 Courts05 Jun 2026

Binu @ Peter Vs State Of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0240

Indian Penal Code, 1860-Section 366(A)Protection Of Children From Sexual Offences Act, 2012-Section 5(1), 6, 17Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts05 Jun 2026

Muthaiya Vs State Of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0239

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

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High Courts05 Jun 2026

Ganesh Anandh Vs State

Madras High Court · (2026) 06 MAD CK 0238

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 140(1), 238, 238(a), 269, 315

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High Courts05 Jun 2026

Gowri Vs State

Madras High Court · (2026) 06 MAD CK 0237

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 91, 269Indian Penal Code, 1860-Section 34, 315Indian Medical Council Act, 1956-Section 15

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High Courts05 Jun 2026

Vignesh Vs State

Madras High Court · (2026) 06 MAD CK 0236

Bharatiya Nyaya Sanhita, 2023-Section 75(2), 125(A), 126(2), 269Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4

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High Courts05 Jun 2026Allowed

Abinaya Suriya Vs Additional Chief Secretary To The Government And Others

Madras High Court · (2026) 06 MAD CK 0235

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)Code Of Criminal Procedure, 1973-Section 161, 162

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High Courts05 Jun 2026Allowed

Dharmavir Singh Vs Secretary To Government And Others

Madras High Court · (2026) 06 MAD CK 0234

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

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High Courts05 Jun 2026Disposed Of

Vellaipandi S/O Mookkaiya Vs Inspector Of Police

Madras High Court · (2026) 06 MAD CK 0233

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C)

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High Courts05 Jun 2026Allowed

Manjula Vs State And Others

Madras High Court · (2026) 06 MAD CK 0232

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

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High Courts05 Jun 2026Allowed

M.Dillibabu Vs Commissioner Of Police And Others

Madras High Court · (2026) 06 MAD CK 0231

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