High Courts04 Jun 2026
Naresh Kumar Vs State
Madras High Court · (2026) 06 MAD CK 0183
Bharatiya Nyaya Sanhita, 2023-Section 75(1)(i), 269, 331(1), 351(3)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 27 of 59,257
High Courts04 Jun 2026Allowed
Mary Vs Additional Chief Secretary To The Government And Others
Madras High Court · (2026) 06 MAD CK 0182
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)Code Of Criminal Procedure, 1973-Section 161, 162
High Courts04 Jun 2026
Yogesh Kumar Vs State
Madras High Court · (2026) 06 MAD CK 0181
Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2)Indian Penal Code, 1860-Section 379
High Courts04 Jun 2026
V.Gowrishankar Vs State
Madras High Court · (2026) 06 MAD CK 0180
Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 278Indian Penal Code, 1860-Section 276, 328
High Courts04 Jun 2026
Akilan Vs State
Madras High Court · (2026) 06 MAD CK 0179
Bharatiya Nyaya Sanhita, 2023-Section 69, 269, 351(2)
High Courts04 Jun 2026Disposed Of
Universal Tele Services Vs Bharat Sanchar Nigam Limited
Madras High Court · (2026) 06 MAD CK 0178
Arbitration And Conciliation Act, 1996-Section 9, 17
High Courts04 Jun 2026
S.Vairamani Vs State
Madras High Court · (2026) 06 MAD CK 0177
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 190, 269, 318, 318(4)Banning Of Unregulated Deposit Schemes Act, 2019-Section 21(1), 21(2), 21(3)
High Courts04 Jun 2026
Dilip Singh Vs State
Madras High Court · (2026) 06 MAD CK 0176
Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 7(2)
High Courts04 Jun 2026Allowed
Sandhiya Vs State Of Tamilnadu And Others
Madras High Court · (2026) 06 MAD CK 0175
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)
High Courts04 Jun 2026
Ameer Abbas Vs Station House Officer
Madras High Court · (2026) 06 MAD CK 0174
Bharatiya Nyaya Sanhita, 2023-Section 269, 305(a), 331(3)
High Courts04 Jun 2026
M/S Sunder Siddhi Vs Malkapur Urban Co-Operative Bank And Others
Bombay High Court · (2026) 06 BOM CK 0166
High Courts04 Jun 2026
Mira W/O. Ramesh Kulkarni & Ors Vs Ashok Uttamrao Kulkarni & Ors
Bombay High Court · (2026) 06 BOM CK 0165
Code Of Civil Procedure, 1908-Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts04 Jun 2026Disposed Of
Sanjay Habitats LLP Vs Shree Vijay C-D Wing Co-Operative Housing Society Limited And Ors
Bombay High Court · (2026) 06 BOM CK 0163
Arbitration And Conciliation Act, 1996-Section 9
Supreme Court04 Jun 2026Disposed Of
Seesa Santosh Vs State Of Telangana And Anr
Supreme Court Of India · (2026) 06 SC CK 0162
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 442Code of Criminal Procedure, 1973- Section 174, 401
Supreme Court04 Jun 2026Allowed
Sahil Abdulsattar Mansuri & Ors Vs Safimahamad Fafirbhai Mansuri & Ors
Supreme Court Of India · (2026) 06 SC CK 0161
Constitution of India, 1950- Article 21, 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482
Supreme Court04 Jun 2026Allowed
Director Of Mines And Geology Vs M/S Bmm Ispat Ltd & Anr
Supreme Court Of India · (2026) 06 SC CK 0160
Mines and Minerals (Development and Regulation) Act, 1957- Section 3(aa), 9, 9(3)Transfer of Property Act, 1882- Section 105General Clauses Act, 1897- Section 3(26)
High Courts04 Jun 2026Dismissed
Food Corporation Of India Vs Jagneshwar Prasad Gupta & Ors
Delhi High Court · (2026) 06 DEL CK 0152
Constitution of India, 1950- Article 14, 16
High Courts04 Jun 2026Dismissed
Uttar Pradesh Kho Kho Association Vs Kho Kho Federation Of India & Ors.
Delhi High Court · (2026) 06 DEL CK 0151
High Courts04 Jun 2026Dismissed
Pankaj Prakash & Anr Vs United India Insurance Company Limited & Anr
Delhi High Court · (2026) 06 DEL CK 0150
Constitution of India, 1950- Article 226, 335
High Courts04 Jun 2026Allowed
Tarandeep Singh Oberoi And Others Vs State Of HP
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0130
Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 20(b), 25, 29, 35, 37, 54Indian Penal Code, 1860-Section 279, 337, 338