COURT ARCHIVE

Madras High Court judgments, 2026

1,228 judgments · page 6 of 62

High Courts11 Sept 2026

R.Loganathan Vs The State Represented By Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1822

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Protection of Children from Sexual Offences Act, 2012-Section 3(d), 4(2)The Criminal Rules of Practice, 2019

Read judgment

High Courts11 Sept 2026

Sivakumar Vs The State Represented By The Deputy Inspector Of General Of Prison & Anr.

Madras High Court · (2026) 09 MAD CK 1826

Constitution of India-Section 226IPC-Section 449 r/w 34, 307 r/w 34, 302 (2 counts) r/w 34Tamil Nadu Suspension of Sentence Rules, 1982

Read judgment

High Courts11 Sept 2026

M/s. Peri College Of Pharmacy Vs Pharmacy Council Of India & Anr.

Madras High Court · (2026) 09 MAD CK 1646

SARFAESI

Read judgment

High Courts10 Sept 2026

A.Narmatha Vs The State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1542

Constitution of India-Article 226

Read judgment

High Courts10 Sept 2026Allowed

Alif Meon Vs State Of TamilNadu

Madras High Court · (2026) 09 MAD CK 1547

B.N.S.S.-Section 483(1)(b)Narcotic Drugs and Psychotropic Substances Act

Read judgment

High Courts10 Sept 2026

J.Murugan Vs The State Rep by its SSI of Police

Madras High Court · (2026) 09 MAD CK 1636

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Protection of Children from Sexual Offences Act, 2012-Sections 11(4), 12BNS, 2023-Section 351(2), 118(1), 269

Read judgment

High Courts10 Sept 2026

Pasupathi Vs The State Rep. By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1639

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 296(b), 126(2), 324(4), 109, 308(5), 351(3), 269Arms Act-27(2)

Read judgment

High Courts10 Sept 2026

Dineshkumar Vs The State Rep by The Inspector of Police

Madras High Court · (2026) 09 MAD CK 1640

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 123, 269COTPA Act-7(5), 20(2)

Read judgment

High Courts10 Sept 2026

Mowleesh G.S. & Anr. Vs The State Represented By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1643

Indian Penal Code (IPC), 1860-Sections 406, 409 and 420The Criminal Rules of Practice, 2019B.N.S.-Section 269

Read judgment

High Courts10 Sept 2026Allowed

Yugendran Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 449, 376(3), 506(i)POCSO Act, 2012-5(1) r/w 6

Read judgment

High Courts10 Sept 2026

Jayaprakash Vs The State Rep by The Inspector of Police

Madras High Court · (2026) 09 MAD CK 1645

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483COTPA Act, 2003-Sections 6(b), 24(1)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 77

Read judgment

High Courts09 Sept 2026Disposed Of