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
COURT ARCHIVE
Madras High Court judgments, 2026
1,357 judgments · page 68 of 68
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
High Courts05 Jan 2026
Vasanth Vs State
Madras High Court · (2026) 01 MAD CK 1720
Indian Penal Code, 1860-Section 34, 294(b), 307, 324, 341Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts05 Jan 2026Allowed/Disposed Of
Venkatramanan And Others Vs State And Others
Madras High Court · (2026) 01 MAD CK 1719
Indian Penal Code, 1860-Section 120B, 406, 408, 420, 506(i)Code Of Criminal Procedure, 1973-Section 482
High Courts05 Jan 2026
Parameswaran Vs State
Madras High Court · (2026) 01 MAD CK 1718
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 25, 22(b), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts05 Jan 2026
Nagaraj @ Pambu Nagaraj Vs State
Madras High Court · (2026) 01 MAD CK 1717
Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)Indian Penal Code, 1860-Section 307
High Courts02 Jan 2026Dismissed
V.S.Ramakrishnan Vs S.Venda @S.Mohana And Others
Madras High Court · (2026) 01 MAD CK 1716
High Courts02 Jan 2026Allowed/ Dismissed
Rekha And Others Vs S.R.Balaji And Others
Madras High Court · (2026) 01 MAD CK 1715
Evidence Act, 1872-Section 81
High Courts02 Jan 2026Dismissed
M/s.NRP Projects Pvt. Ltd And Others Vs M/s.Chennai Petroleum Corporation Ltd And Others
Madras High Court · (2026) 01 MAD CK 1714
Income Tax Rules, 1962-Rule 31(2)Arbitration And Conciliation Act, 1996-Section 21, 34, 31(7), 31(7)(a)
High Courts02 Jan 2026Allowed
K.Satyanarayana Raju Vs Union Of India
Madras High Court · (2026) 01 MAD CK 1713
Arbitration And Conciliation Act, 1996-Section 14, 14(2), 21, 34, 34(2A), 34(2)(b)(ii)