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
JUDGMENT DATABASE
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11,84,599 judgments in All Courts · page 243 of 59,230
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
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
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)
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
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)
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
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)
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)
High Courts20 Apr 2026Disposed Of
Haji Lal Mohd. and ors Vs UT of J&K and ors
Jammu And Kashmir High Court · (2026) 04 J&K CK 1149
Constitution of India, 1950- Article 226
High Courts20 Apr 2026Allowed
Devendra Kumar Byas Vs State Of Bihar
Patna High Court · (2026) 04 PAT CK 1102
Indian Penal Code, 1860- Section 406, 420
High Courts20 Apr 2026Allowed
Nawaz Sharif @ Nawaz @ Nawaz Shareef Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1101
Indian Penal Code, 1860- Section 147, 148, 323, 329, 341, 504Code of Criminal Procedure, 1973- Section 469
High Courts20 Apr 2026Disposed Of
Bernard G. Marak & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1051
National Highways Act, 1956 - Section 3H, 3(H)3, 3(H)(4)
High Courts20 Apr 2026Disposed Of
Anjali Devi Vs Union Of India And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0994
Arbitration And Conciliation Act, 1996-Section 11, 23(4), 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9)National Highways Act, 1986-Section 3G(5)Right To Fair Compensation And Transparency In Land Acquisition And Rehabilitation And Resettlement Act, 2013-Section 26, 30
High Courts20 Apr 2026Disposed Of
Madan Lal And Others Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0993
High Courts20 Apr 2026Disposed Of
Ram Singh Vs Rakesh Kanwar And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0992
High Courts20 Apr 2026Dismissed
Ajay Kumar Sharma Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0991
Constitution Of India, 1950-Article 226
High Courts20 Apr 2026Dismissed
Beasa Thakur Vs State Of HP And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0990
High Courts20 Apr 2026Disposed Of
Narender Kumar Vs Mahesh Sharma
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0989
Negotiable Instruments Act, 1881-Section 138
High Courts20 Apr 2026Disposed Of
Bishwa Nath Sharma Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0988
Constitution Of India, 1950-Article 226Himachal Pradesh Town And Country Planning Act, 1977-Section 31, 32, 33