High Courts03 Sept 2026
A.K.Muthumanickam Vs The Deputy Superintendent Of Police & Ors.
Madras High Court · (2026) 09 MAD CK 1443
Constitution of India-Article 226
COURT ARCHIVE
Madras High Court judgments
1,08,340 judgments · page 13 of 5,417
High Courts03 Sept 2026
P. Sadaiyandi Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1444
Constitution of India-Article 226
High Courts03 Sept 2026
V. Arul Priyan Vs The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1449
Constitution of India-Article 226
High Courts03 Sept 2026
K.V.K. Sivakumar Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1450
Constitution of India-Article 226
High Courts03 Sept 2026
Selvakumar Vs The State Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 1455
Constitution of India-Article 226
High Courts03 Sept 2026
R.Sanmuga Rathinam Vs The State Of Tamil Nadu
Madras High Court · (2026) 09 MAD CK 1487
B.N.S.S.-Section 438, 442Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1), 21(2)
High Courts03 Sept 2026Disposed Of
Selvaraj Vs Sri Sakthi Agencies
Madras High Court · (2026) 09 MAD CK 1489
Code of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 138, 147
High Courts03 Sept 2026Allowed
Sureshpandi Vs The State Of Tamil Nadu
Madras High Court · 2026 INSC 940
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438 r/w 442Tamil Nadu Prohibition (Amendment) Act, 2024-Sections 4(1)(A) and 4(1)(C)
High Courts03 Sept 2026Dismissed
Jegan Vs The State Of Tamilnadu & Ors.
Madras High Court · (2026) 09 MAD CK 1497
High Courts03 Sept 2026Disposed Of
S.Soundararajan Vs The State Of Tamilnadu & Ors.
Madras High Court · (2026) 09 MAD CK 1503
Constitution of India-Article 226
High Courts03 Sept 2026Allowed
P.Maharasi Vs The Revenue Divisional Officer Cum Sub Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1505
Constitution of India-Article 226
High Courts03 Sept 2026
S.Sanjay Vs The State Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1549
Bharatiya Nyaya Sanhita, 2023-Sections 191(2), 191(3), 296(b), 115(2), 118(1), 127, 329(4), 351(3), 109, 269IPC-Sections 147, 148, 294(b), 323, 324, 340, 448, 506(2), and 307The Criminal Rules of Practice, 2019
High Courts03 Sept 2026
Poovarasan Vs The State Rep. By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1557
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 305 (e), 269The Criminal Rules of Practice, 2019
High Courts03 Sept 2026
Gayathiri Vs The State Rep By Its Government Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 1558
Constitution of India-Article 226
High Courts03 Sept 2026
Mukesh Kumar Vs State Rep.by, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1567
BNSS-Section 483BNS-Sections 316(2), 318(4), 269IT Act-66D
High Courts03 Sept 2026
Balasubramani Vs The State Rep By The Sub Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1569
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cigarettes and Other Tobacco Products Act, 2003-Section 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269
High Courts03 Sept 2026
Prabhakar Vs The State Rep by The Station House Officer CBCID Police Station
Madras High Court · 2026 INSC 215
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 35(1)(a), 187(3)Bharatiya Nyaya Sanhita, 2023-Sections 276, 318(4), 123 and 336(2) read with Section 3(5), 123, 336(2), 3(5), 269Copyright Act, 1957-Sections 63 and 65, 63, 65
High Courts03 Sept 2026
R.Kaliyaperumal Vs The State Rep By The Station House Officer
Madras High Court · (2026) 09 MAD CK 1580
Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 296(b), 351(3), 103(1), 118(1), 296(1), 269The Criminal Rules of Practice, 2019
High Courts03 Sept 2026
V. Kaviyarasu Vs The Registrar General & Anr.
Madras High Court · (2026) 09 MAD CK 1591
Constitution of India-Article 226Tamil Nadu Civil Services (Appointment on Compassionate Grounds) Rules, 2003-Rule 2(g)Fundamental Rule-Fundamental Rule 56(2), Fundamental Rule 74
High Courts03 Sept 2026
Shivam Kumar Raj Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1632
Bharatiya Nagarik Suraksha Sanhita, Act, 2023-Section 483NDPS Act, 1985-Sections 8(c), 20(b)(ii)(B)The Criminal Rules of Practice, 2019