High Courts21 Jan 2026
M/S.Glo Life Care Equipments Pvt. Ltd. Vs Tamil Nadu Text Books And Education
Madras High Court · (2026) 01 MAD CK 1806
Micro Small And Medium Enterprises Development Act, 2006-Section 18(3)
COURT ARCHIVE
Madras High Court judgments, 2026
1,228 judgments · page 58 of 62
High Courts21 Jan 2026Allowed/ Dismissed
V.Karunamoorthy And Others Vs A.Vasudevan And Others
Madras High Court · (2026) 01 MAD CK 1804
Indian Penal Code, 1860-Section 279, 337
High Courts21 Jan 2026
Antony Yesubalan Vs State
Madras High Court · (2026) 01 MAD CK 1803
Bharatiya Nyaya Sanhita, 2023-Section 115(1), 118(2), 269, 296(b), 351(2)Arms Act, 1959-Section 25(1)(a)Railways Act, 1989-Section 153
High Courts21 Jan 2026Disposed Of
M.Senthilkumar Vs Central Bureau Of Investigation
Madras High Court · (2026) 01 MAD CK 1802
High Courts20 Jan 2026Allowed
M/S.Muthu Construction Vs Union Of India
Madras High Court · (2026) 01 MAD CK 1793
Arbitration And Conciliation Act, 1996-Section 18, 28(3), 34, 34(2)(i)(b), 34(2A)
High Courts19 Jan 2026Dismissed/ Disposed Of
Ram General Insurance Company Ltd Vs N.K.Mohammed And Others
Madras High Court · (2026) 01 MAD CK 1792
Motor Vehicles Act, 1988-Section 166
High Courts19 Jan 2026Dismissed/ Disposed Of
Ram General Insurance Company Ltd Vs Shanthi And Others
Madras High Court · (2026) 01 MAD CK 1791
Motor Vehicles Act, 1988-Section 166
High Courts19 Jan 2026Disposed Of
G.K.Harishkumar (Minor) Vs Central Board of Secondary Education And Others
Madras High Court · (2026) 01 MAD CK 1801
High Courts19 Jan 2026
Ponnasiyan @ Sundhar Vs State Of Tamilnadu
Madras High Court · (2026) 01 MAD CK 1800
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 29(1)
High Courts19 Jan 2026
Vinoth Raja @ Central Raja Vs State
Madras High Court · (2026) 01 MAD CK 1799
Indian Penal Code, 1860-Section 147, 148, 294(B), 336, 341, 394, 395, 397, 427, 506(ii)Arms Act, 1959-Section 25(1A)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts19 Jan 2026
S.S. Rajasekar Vs State
Madras High Court · (2026) 01 MAD CK 1798
Prevention Of Corruption Act, 1988-Section 7(a)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts19 Jan 2026
Ameeruddin Vs State
Madras High Court · (2026) 01 MAD CK 1797
Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269
High Courts19 Jan 2026
Premkumar Vs State
Madras High Court · (2026) 01 MAD CK 1796
Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 269Indian Penal Code, 1860-Section 376ABProtection Of Children From Sexual Offences Act, 2012-Section 5(1), 6(1)
High Courts19 Jan 2026
Subramani G Vs State
Madras High Court · (2026) 01 MAD CK 1795
Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(A), 4(1A)(ii), 4(1)(C)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts12 Jan 2026
Ranjith Kumar @ ( Katta Ranjith) Vs State
Madras High Court · (2026) 01 MAD CK 1775
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b)((ii)(B)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts12 Jan 2026Dismissed
Dr.Varadarajan Subbiah Vs Dr.Annamalai Subramanian And Others
Madras High Court · (2026) 01 MAD CK 1774
Code Of Civil Procedure, 1908- Order 7 Rule 11Hindu Marriage Act, 1955-Section 13Family Courts Act, 1984-Section 7, 7(d), 7(1), 7(1)(a), 7(1)(d), 8, 8(c), 14(d)
High Courts12 Jan 2026Allowed/ Dismissed
K.S.M.M. Mohamed Umar Sherif And Others Vs Hajiyani M. Sarfunnisa Ashraf And Others
Madras High Court · (2026) 01 MAD CK 1773
Code Of Civil Procedure, 1908- Order 1 Rule 10, Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, Order 22 Rule 5
High Courts12 Jan 2026Dismissed
Owners & Parties Interested In Vs D.V.Pratapa Varma
Madras High Court · (2026) 01 MAD CK 1772
Code Of Civil Procedure, 1908-Order 7 Rule 11Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017-Section 2(1)(l)Inland Vessels Act, 1917-Section 1(2), 2(1)(a), 3(q), 19A, 19F
High Courts12 Jan 2026Disposed Of
Landmark Metro Projects Private Vs H.Sathak Ahmed Shaw And Others
Madras High Court · (2026) 01 MAD CK 1771
Arbitration And Conciliation Act, 1996-Section 9, 11, 21Transfer Of Property Act, 1882-Section 53A