JUDGMENT DATABASE

Search 11,88,633 Indian judgments.

11,88,633 judgments in All Courts · page 276 of 59,432

High Courts24 Jul 2026Allowed

Nainar Mohammed Vs The State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0213

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 37Juvenile Justice (Care and Protection of Children) Act, 2015-Section 77

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High Courts24 Jul 2026Dismissed

V.T.S.A.Abdul Hameed and others Vs The State of Tamil Nadu and others

Madras High Court · (2026) 07 MAD CK 0212

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120(B), 467, 468, 471, 419, 420

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High Courts24 Jul 2026Disposed of

M.Rajeswari Vs The Superintendent of Police and others

Madras High Court · (2026) 07 MAD CK 0211

Constitution of India-Article 226

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High Courts24 Jul 2026Allowed

Ajay @ Ashok Vs The State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0210

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37

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High Courts24 Jul 2026Partially allowed

Balamurugan and another Vs State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0209

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-Section 21(4)

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High Courts24 Jul 2026Allowed

Bala Vs The State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0208

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 37

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High Courts24 Jul 2026Disposed of

M.Rajeswari Vs The Superintendent of Police, Madurai District, Madurai and others

Madras High Court · (2026) 07 MAD CK 0202

Constitution of India-Article 226

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High Courts24 Jul 2026Allowed

Ajay @ Ashok Vs The State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0201

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 269Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37

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High Courts24 Jul 2026Partially allowed

Balamurugan and another Vs State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0200

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 269Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-Section 21(4)

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High Courts24 Jul 2026Allowed

Bala Vs The State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0199

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 37Bharatiya Nyaya Sanhita, 2023-Section 269

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Tribunals and Commissions24 Jul 2026Dismissed

Vivid Solutions Pvt Ltd Vs Mukesh Jain

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0081

Transfer of Property Act, 1882-Section 54Indian Registration Act, 1908-Section 17Companies Act, 2013-Section 56, 130, 92

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Supreme Court24 Jul 2026Partly Allowed

Ibrahim @ Bava Vs The Sub Inspector Of Police, Edakkara Police Station

Supreme Court Of India · (2026) 07 KL CK 0005

Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)(B), 35, 41, 42, 50

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High Courts23 Jul 2026Allowed

West Bengal Swarojgar Corporation Limited Vs. Central Board of Trustees of EPFO and Ors.

Calcutta High Court · 2026:CHC-OS:321

Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(b), 2(f), 7AEmployees' Provident Fund Scheme, 1952-Para 26B

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High Courts23 Jul 2026Disposed of

Quick Advisory Services Pvt Ltd. And Anr. Vs. Dr. Earth AI Technology Pvt Ltd. (Formerly Known As Sreemudranalaya Technology Pvt Ltd.) And Anr.

Calcutta High Court · (2026) 07 CAL CK 0135

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High Courts23 Jul 2026Disposed of

Md. Bilal Vs. The State of West Bengal & Ors.

Calcutta High Court · (2026) 07 CAL CK 0132

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High Courts23 Jul 2026Disposed of

Dunlop India Limited And E. V. Mathai & Sons

Calcutta High Court · (2026) 07 CAL CK 0131

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Tribunals and Commissions23 Jul 2026Dismissed

Sanjeev Bhatjiwale Vs Chhaya Gupta & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0029

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(b)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2)

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High Courts22 Jul 2026Dismissed

Vedanta Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 07 DEL CK 0384

Constitution of India-Article 14, 226, 297, 298Telegraph Act, 1885-Section 4Companies Act, 1956-Section 391 through 394, 392

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High Courts22 Jul 2026Disposed of

Amit Basu Vs. The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 07 CAL CK 0146

Kolkata Municipal Corporation Act, 1980-Section 400, 401West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001

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High Courts22 Jul 2026Dismissed

Rani Jena Vs. Bhola Yadav

Calcutta High Court · (2026) 07 CAL CK 0145

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