High Courts07 Jan 2026
Sanjay Vs State
Madras High Court · (2026) 01 MAD CK 1740
Bharatiya Nyaya Sanhita, 2023-Section 103, 109, 115(2), 126(2), 269, 296(b), 351(3)
COURT ARCHIVE
Madras High Court judgments, 2026
1,228 judgments · page 61 of 62
High Courts07 Jan 2026Allowed
S.Gogulan @ Gogul Vs State
Madras High Court · (2026) 01 MAD CK 1730
Indian Penal Code, 1860-Section 392, 397, 448, 506(ii)
High Courts07 Jan 2026Dismissed
Divisional Manager Vs R.Perumalsamy And Others
Madras High Court · (2026) 01 MAD CK 1790
High Courts07 Jan 2026Dismissed/ Disposed Of
M.Kanthimathinathan Vs Director And Others
Madras High Court · (2026) 01 MAD CK 1789
Tamil Nadu Urban And Local Bodies Act, 1998-Section 134, 135(1), 180
High Courts07 Jan 2026Disposed Of
Thiruvadi Srinivasan Vs District Revenue Officer And Others
Madras High Court · (2026) 01 MAD CK 1788
High Courts07 Jan 2026Disposed Of
P.Premanand Vs District Collector And Others
Madras High Court · (2026) 01 MAD CK 1787
High Courts06 Jan 2026
Saravanakumar Vs State Of Tamilnadu
Madras High Court · (2026) 01 MAD CK 1739
Arms Act, 1959-Section 25(1B)(b)Bharatiya Nyaya Sanhita, 2023-Section 269, 351(3)
High Courts06 Jan 2026Allowed
Jeevarani Vs Secretary To The Government And Others
Madras High Court · (2026) 01 MAD CK 1738
Constitution Of India, 1950-Article 22(5)Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(e)
High Courts06 Jan 2026
M.Manickamoorthy Vs District Collector And Others
Madras High Court · (2026) 01 MAD CK 1737
High Courts06 Jan 2026Allowed
M.Kala Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 01 MAD CK 1735
Constitution Of India, 1950-Article 22(5)Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(ggg)
High Courts06 Jan 2026Allowed
Kasirajan Vs P.Senthil Vinayagam And Others
Madras High Court · (2026) 01 MAD CK 1733
Motor Vehicles Act, 1988-Section 163A, 166
High Courts06 Jan 2026
Saraswathi Vs State Of Tamilnadu
Madras High Court · (2026) 01 MAD CK 1732
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts06 Jan 2026
United India Insurance Co. Ltd Vs Nithya Kasthuri And Others
Madras High Court · (2026) 01 MAD CK 1731
High Courts06 Jan 2026
Subramaniyam And Others Vs State
Madras High Court · (2026) 01 MAD CK 1729
Bharatiya Nyaya Sanhita, 2023-Section 103(2), 109, 115(2), 269, 296(b)
High Courts06 Jan 2026
Dhilip @ DMR Dhilip Vs State
Madras High Court · (2026) 01 MAD CK 1728
Indian Penal Code, 1860-Section 147, 148, 149, 294(b), 302, 307, 341, 342Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts06 Jan 2026
Babu Vs State
Madras High Court · (2026) 01 MAD CK 1727
Indian Penal Code, 1860-Section 34, 294(b), 420, 506(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts05 Jan 2026
Balaji Vs State Of Tamilnadu And Others
Madras High Court · (2026) 01 MAD CK 1725
Bharatiya Nyaya Sanhita, 2023-Section 75(1), 75(i), 75(ii), 75(2), 115(2), 269, 296(b)
High Courts05 Jan 2026Allowed
R. Manikandan Vs Deputy Superintendent Of Police And Others
Madras High Court · (2026) 01 MAD CK 1724
Constitution Of India, 1950-Article 14, 21, 226Indian Penal Code, 1860-Section 294(b), 323, 334, 355, 506(i)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va)
High Courts05 Jan 2026
S.Mohammed Aashiq Arabi Vs State And Others
Madras High Court · (2026) 01 MAD CK 1723
Rights Of Persons With Disabilities Act, 2016-Section 33(1)
High Courts05 Jan 2026
C.Janarthanan Vs State
Madras High Court · (2026) 01 MAD CK 1722
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(II)(A), 22(a), 22(b), 22(c), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269