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
JUDGMENT DATABASE
Search 11,84,688 Indian judgments.
11,84,688 judgments in All Courts · page 247 of 59,235
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
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
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
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
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)
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
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
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
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
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