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Madras High Court judgments

1,04,465 judgments · page 1 of 5,224

High Courts23 Oct 2026

Murugan Vs The State

Madras High Court · (2026) 10 MAD CK 3153

Bharatiya Nagarik Suraksha Sanhita-Section 483Bharatiya Nyaya Sanhita-Section 303(2), 269Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)
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High Courts23 Oct 2026

Shyabu Khan Vs State

Madras High Court · (2026) 10 MAD CK 3171

BNS-Sections 204, 318(2), 319(2), 336(3), 340(2), 269IT Act-Sections 66C, 66DBNSS Act-Section 483
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High Courts23 Oct 2026

Upendra Bhesra Vs State

Madras High Court · (2026) 10 MAD CK 3200

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)The Criminal Rules of Practice, 2019-Judicial Form No.46
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High Courts23 Oct 2026

Monika & Anr. Vs The State Rep by the Inspector of Police

Madras High Court · (2026) 10 MAD CK 3113

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 296(b), 118(1), 103, 351(3), 61(2), 269Tamil Nadu Prohibition of Harassment of Women (TNPHW) Act-Section 4Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003-Section 4
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