High Courts02 Jun 2026
Manikandaprabhu Duraisamy Vs State Rep And Others
Madras High Court · (2026) 06 MAD CK 0064
Bharatiya Nyaya Sanhita, 2023-Section 269, 316(5), 318(4), 336(2), 336(3), 340(2)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 34 of 59,257
High Courts02 Jun 2026Allowed
Elishamma @ Rani Vs Additional Chief Secretary To The Government And Others
Madras High Court · (2026) 06 MAD CK 0063
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)Code Of Criminal Procedure, 1973-Section 161, 162
High Courts02 Jun 2026Allowed
M.Gopi Vs State of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0062
Tamil Nadu Preventive Detention Act, 1982-Section 2(e)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B)Arms Act, 1959-Section 25(1)(a)
High Courts02 Jun 2026
Narayanasamy Vs State
Madras High Court · (2026) 06 MAD CK 0061
Bharatiya Nyaya Sanhita, 2023-Section 74, 75, 269, 296(b)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
High Courts02 Jun 2026
Gowrishankar Vs State
Madras High Court · (2026) 06 MAD CK 0060
Bharatiya Nyaya Sanhita, 2023-Section 77, 78, 79, 336(2), 351(3)Indian Penal Code, 1860-Section 54(D), 354(C), 465, 506(ii), 509Information Technology Act, 2000-Section 66E. 67A
High Courts02 Jun 2026
Aravind Vs State Of Tamil Nadu
Madras High Court · (2026) 06 MAD CK 0059
Bharatiya Nyaya Sanhita, 2023-Section 127(2), 269, 296(b), 310(2), 351(3)
High Courts02 Jun 2026Disposed Of
All India Union Bank Officer Staff Association And Others Vs Union Bank Of India And Others
Madras High Court · (2026) 06 MAD CK 0058
Constitution Of India, 1950-Article 14, 15(3), 21Union Bank Of India (Officers') Service Regulations, 1979- Regulation 47
High Courts02 Jun 2026Allowed
SopanaAnd Others Vs Additional Chief Secretary To The Government And Others
Madras High Court · (2026) 06 MAD CK 0057
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)Code Of Criminal Procedure, 1973-Section 161, 162
Supreme Court02 Jun 2026Allowed
State Of Punjab Vs Balraj Singh @ Billa
Supreme Court Of India · (2026) 06 SC CK 0048
Constitution of India, 1950- Article 21Bhartiya Nagrik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 19, 21(c), 24, 27A, 29, 37, 37(1)(b), 37(1)(b)(ii), 50, 61, 85
Supreme Court02 Jun 2026Allowed
Kulsum Nisha Vs State Of U.P. & Ors
Supreme Court Of India · (2026) 06 SC CK 0047
Constitution of India, 1950- Article 14, 15, 15(1), 16, 19(1)(g), 21, 39(a), 39(c), 134AEssential Commodities Act, 1955- Section 3, 7
Supreme Court02 Jun 2026Allowed
National Highway Authority Of India Vs T. Younis & Anr
Supreme Court Of India · (2026) 06 SC CK 0046
Arbitration and Conciliation Act, 1996- Section 33, 33(1)(a), 34, 34(3), 33(4)National Highways Act, 1956- Section 3A(1), 3D(2), 3G(1), 3G(5)Land Acquisition Act, 1894- Section 23, 23(1 A), 23(2), 28, 34
High Courts02 Jun 2026Dismissed
Union Of India & Anr. Vs The Khetri Trust
Delhi High Court · (2026) 06 DEL CK 0043
Constitution of India, 1950- Article 300ATransfer of Property Act, 1882- Section 5
High Courts02 Jun 2026Dismissed
Madhavesh Pandey Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0033
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483(3), 528Bharatiya Nyaya Sanhita, 2023 - Section 109(1), 115(2), 191(3), 296, 324(4), 351(2),
High Courts02 Jun 2026
Ramdhar Gond Son Of Jaggu Gond Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 06 CHH CK 0032
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2)
High Courts02 Jun 2026
Surya Prakash Markam S/o Chandrapal Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 06 CHH CK 0031
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2)
High Courts02 Jun 2026
Ramshila Mahadeva W/o Ashwani Mahadeva Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 06 CHH CK 0030
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2)
High Courts02 Jun 2026
Pradip Patel @ Rahul & Ors Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 06 CHH CK 0029
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 84, 351, 483Chhattisgarh Excise Act, 1915 - Section 34(2)Bharatiya Nyaya Sanhita, 2023 - Section 209, 269
High Courts02 Jun 2026Dismissed
State Of Himachal Pradesh Vs Kamal Kishore & Ors
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0019
Indian Penal Code, 1860-Section 120B, 366, 376, 417, 493, 494, 495Code Of Criminal Procedure, 1973-Section 313
High Courts02 Jun 2026Dismissed
State Of H.P. Vs Kashmir Singh & Others
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0018
Indian Penal Code, 1860-Section 34, 306, 498ACode Of Criminal Procedure, 1973-Section 154, 174Evidence Act, 1872-Section 113A
High Courts02 Jun 2026Dismissed
Tilak Raj Vs Renu Sharma And Another
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0017
Code Of Criminal Procedure, 1973-Section 125, 127Hindu Marriage Act, 1955-Section 13(B)