High Courts21 Sept 2026
P. Balakrishnan Vs P. Kasthuri & Ors.
Madras High Court · (2026) 09 MAD CK 3261
Indian Succession Act, 1925-Sections 222 and 276
COURT ARCHIVE
Madras High Court judgments, 2026
1,228 judgments · page 4 of 62
High Courts21 Sept 2026
Samunnati Agri Value Chain Solutions Pvt Ltd Vs Gogreen Warehouses Pvt Ltd
Madras High Court · (2026) 09 MAD CK 3263
Arbitration and Conciliation Act, 1996-Section 9, 21Insolvency and Bankruptcy Code, 2016
High Courts21 Sept 2026Allowed
R.Soosai Rajkumar Vs M.Karuppusamy
Madras High Court · (2026) 09 MAD CK 3264
Cr.P.C.-Section 397, 401Negotiable Instruments Act, 1881-Section 138
High Courts21 Sept 2026
K.Gunasekaran & Anr. Vs Nethaji & Ors.
Madras High Court · (2026) 09 MAD CK 3265
Constitution of India-Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960-Section 11(4)
High Courts21 Sept 2026
R.Devi & Anr. Vs The Repartiates Cooperative Finance and Development Bank Ltd. & Ors.
Madras High Court · (2026) 09 MAD CK 3267
Arbitration and Conciliation Act, 1996-Sections 14, 15Multi State Co-operative Societies Act-Sections 84, 4(2), 4
High Courts21 Sept 2026
B.Koteeswaran Vs State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 3270
Criminal Procedure Code-Section 397, 401
High Courts18 Sept 2026
Jayaprasanth Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2596
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 123, 269Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2023-Section 24(1)The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Ajith Vs The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2598
Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(c)
High Courts18 Sept 2026
Jeeva M Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2602
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37B.N.S.-Section 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Darbindas Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2604
Bharatiya Nyaya Sanhita (BNS), 2023-Section 318(4), 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Karthick & Anr. Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2619
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 127(2), 115(2), 310(2), 351(2), 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Judhisthi Bibhar Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2621
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts18 Sept 2026Allowed
Saminathan Vs State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2623
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29(1), 37B.N.S.-Section 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Shivananda Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2624
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes and other Tobacco Products (COTPA) Act-Section 24(1)
High Courts18 Sept 2026
Sivaprasath Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2625
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2023-Section 24(1), 22(a)B.N.S.-Section 269
High Courts18 Sept 2026
Santhoshkumar Vs The State
Madras High Court · (2026) 09 MAD CK 2626
BNSS-Section 483BNS-Sections 296(b), 318(4), 351(3), 269TNPHW Act-Section 4
High Courts18 Sept 2026
Susanta Bej Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2648
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts18 Sept 2026Allowed
Nilandri Nayak Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2651
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts17 Sept 2026
K.Pushpavanam Vs Union Of India & Ors.
Madras High Court · (2026) 09 MAD CK 2435
Constitution of India-Article 226
High Courts17 Sept 2026
Venkatesh Prabu Vs The State Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 2428
SC/ST(PoA) Act, 1989-Sections 14-A(2), 3(1)(r), 3(1)(s)B.N.S., 2023-Section 296(b)POCSO Act, 2012-Sections 9(f), 12