High Courts04 Jun 2026Disposed Of
Darapu Baburao, S/O Late Gurayya Vs Union Of India & Ors
Andhra Pradesh High Court · (2026) 06 AP CK 0206
Passport Act, 1967 - Section 6(2)(f)Passport Rules, 1980 - Rule 12
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 26 of 59,257
High Courts04 Jun 2026Disposed Of
A. Sreenivasulu,, S/O. A. Ramu Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 06 AP CK 0205
High Courts04 Jun 2026Allowed
Ayodhya Siva Kumar Alias Siva Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 06 AP CK 0204
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Indian Penal Code, 1860 - Section 34, 379, 447Andhra Pradesh Forest Act, 1967 - Section 20(1)(d)(i)(a), 20(1)(c)(ii), 20(1)(c)(iii), 20(1)(c)(iv), 20(1)(c)(ix), 20(1)(c)(x)
High Courts04 Jun 2026Disposed Of
Robbi Sri Vardhan Alias Vardhan Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 06 AP CK 0203
High Courts04 Jun 2026Dismissed
Jamia Millia Islamia Vs M G Hussain
Delhi High Court · (2026) 06 DEL CK 0202
Constitution of India, 1950- Article 226
High Courts04 Jun 2026Allowed
Sangeeta Negi Vs Bharti Public School & Ors
Delhi High Court · (2026) 06 DEL CK 0201
Constitution of India, 1950- Article 21Delhi School Education Act, 1973- Section 2(e), 2(h), 2(q), 10, 10(1), 28Delhi School Education Rules, 1973- Rule 11, 111
High Courts04 Jun 2026Dismissed
Rewant Ahlawat Vs Central Board Of Secondary Education
Delhi High Court · (2026) 06 DEL CK 0200
Constitution of India, 1950- Article 226Registration of Births and Deaths Act, 1969- Section 4, 6, 7, 12, 15, 25A, 30Delhi Registration of Births and Deaths Rules, 1999- Rule 11
High Courts04 Jun 2026
Thanga Perumal @ Vowval Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0196
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts04 Jun 2026
Mohamedmusharaf Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0195
Bharatiya Nyaya Sanhita, 2023-Section 269, 310(2), 311
High Courts04 Jun 2026
Madesh Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0194
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(B), 22(c)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts04 Jun 2026Disposed Of
P.Mayathevan Vs Tamil Nadu State Transport Corporation (Madurai) Ltd And Others
Madras High Court · (2026) 06 MAD CK 0193
High Courts04 Jun 2026
M.Praveen Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0192
Bharatiya Nyaya Sanhita, 2023-Section 54, 70(1), 75, 76, 78, 118(1), 127(8), 269, 308(5), 309(6), 351(3)Information Technology Act, 2000-Section 67A
High Courts04 Jun 2026
Bharathiraja And Others Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0191
Bharatiya Nyaya Sanhita, 2023-Section 126(2), 269, 311, 351(3)
High Courts04 Jun 2026
K.Surya Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0190
High Courts04 Jun 2026Allowed
Petchimuthu Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0189
Bharatiya Nyaya Sanhita, 2023-Section 103, 269
High Courts04 Jun 2026Allowed
Satham Hussain Vs State Through The Inspector Of Police
Madras High Court · (2026) 06 MAD CK 0188
Bharatiya Nyaya Sanhita, 2023-Section 269, 296(b)Protection Of Children From Sexual Offences Act, 2012-Section 11(1), 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts04 Jun 2026Allowed
C.Jeya Singh Vs Management Of Tamil Nadu State Express Transport Corporation Ltd
Madras High Court · (2026) 06 MAD CK 0187
High Courts04 Jun 2026
Shanmuga Sundaram @ Thangam Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0186
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 232(1), 269, 296(b), 351(3)
High Courts04 Jun 2026Allowed
K.Mahadevan Vs Tamil Nadu State Transport Corporation (Kumbakonam) Limited
Madras High Court · (2026) 06 MAD CK 0185
High Courts04 Jun 2026Allowed
Ravanammal Vs State Of Tamilnadu And Others
Madras High Court · (2026) 06 MAD CK 0184
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f), 8