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Madras High Court judgments, 2026

1,357 judgments · page 67 of 68

High Courts08 Jan 2026

Kali @ Kalidass Vs State

Madras High Court · (2026) 01 MAD CK 1749

Bharatiya Nyaya Sanhita, 2023-Section 118(1), 126(2), 296(b), 309(6), 311, 351(3)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts08 Jan 2026

Agilesh Vs State

Madras High Court · (2026) 01 MAD CK 1747

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194(3)(ii)Bharatiya Nyaya Sanhita, 2023-Section 108, 269
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High Courts08 Jan 2026

Right @ Vijay Vs State

Madras High Court · (2026) 01 MAD CK 1742

Indian Penal Code, 1860-Section 34, 120(B), 201, 302, 364, 394, 397Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts07 Jan 2026

GajapathiVarma Vs State

Madras High Court · (2026) 01 MAD CK 1741

Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103(1), 194(1), 269Arms Act, 1959-Section 25(1AA), 25(1A)
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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)
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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)
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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)
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