COURT ARCHIVE

Madras High Court judgments

1,08,340 judgments · page 5 of 5,417

High Courts17 Sept 2026

A.T.Rajendra Sekar @ Sekar & Ors. Vs State Of Tamilnadu & Ors.

Madras High Court · (2026) 09 MAD CK 2427

BNSS, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 78Tamil Nadu Prohibition of Harassment of Women Act, 2002-Section 4

High Courts17 Sept 2026

Sriniwasan Subramanian Vs State Rep By: Inspector Of Police & Anr.

Madras High Court · (2026) 09 MAD CK 2426

Indian Penal Code, 1860-Sections 406, 409, 415, 420, 467, 468, 471, 506(i), 120B, 34B.N.S.S.-Section 528Companies Act, 2013-Section 149(7), 149(12)

High Courts17 Sept 2026

Kallandhri Ainthu Kovil Muthalamman Temple Festival Committee Vs The State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 2425

Constitution of India-Article 226

High Courts17 Sept 2026

Balamurugan Vs The Superintendent Of Police & Anr.

Madras High Court · (2026) 09 MAD CK 2423

Constitution of India-Article 226

High Courts17 Sept 2026

The Chairman and the Chief Executive Offier Vs The General Secretary

Madras High Court · (2026) 09 MAD CK 2422

Constitution of India-Article 226Code of Civil Procedure-Section 80(1)(b), Order I Rule 9Railways Act, 1989-Section 2(32)

High Courts17 Sept 2026

Poongodi Vs The Revenue Divisional Officer & Ors.

Madras High Court · (2026) 09 MAD CK 2421

Constitution of India-Article 226

High Courts17 Sept 2026

K.Sathiyananthan Vs Inspector Of Police & Anr.

Madras High Court · (2026) 09 MAD CK 2420

Bharatiya Nyaya Sanhita, 2023-Sections 106(1), 125(a), 281Motor Vehicles Act, 1988-Sections 19, 19(1A), 206Constitution of India-Article 226

High Courts17 Sept 2026

Navin Shetty Vs Commander, Coast Guard Region (East) & Ors.

Madras High Court · (2026) 09 MAD CK 2451

Constitution of India-Article 226

High Courts11 Sept 2026

V.S.Lingaperumal Vs The State Represented by The Inspector of Police

Madras High Court · (2026) 09 MAD CK 1816

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 316(2), 269The Criminal Rules of Practice, 2019

High Courts11 Sept 2026

Farookhan Vs The State Of Tamil Nadu

Madras High Court · (2026) 09 MAD CK 1810

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 115(2), 351(2), 269Indian Penal Code, 1860-Sections 294(b), 323, 506

High Courts11 Sept 2026

Manimaran Vs The Divisional Executive Magistrate And Revenue Divisional Officer & Anr.

Madras High Court · (2026) 09 MAD CK 1811

B.N.S.S 2023-Section 438(1) read with 483

High Courts11 Sept 2026

Vinirajarajan Vs The State Of Tamil Nadu

Madras High Court · (2026) 09 MAD CK 1833

Bharatiya Nyaya Sanhita-Sections 191(2), 191(3), 109(1), 61(2), 249(b), 296(b), 269Tamil Nadu Property (Prevention of Damage and Loss) Act-Section 3IPC-Section 379

High Courts11 Sept 2026

Seshanth Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1844

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 109, 296(b), 351(3), 269IPC-307, 294(b), 506(2)The Criminal Rules of Practice, 2019-Judicial Form No.46

High Courts11 Sept 2026

Selvakumar Vs The State Rep by The Inspector of Police, Anaikaranchathiram Police Station

Madras High Court · (2026) 09 MAD CK 1847

BNSS-Section 483, 193(4)BNS-Section 108, 269IT Act-Section 67

High Courts11 Sept 2026

Gopi & Anr. Vs State Of Tamil Nadu

Madras High Court · (2026) 09 MAD CK 1812

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 189, 190, 103(1), 269The Criminal Rules of Practice, 2019

High Courts11 Sept 2026

Athivk Vs State Rep. by The Inspector of Police

Madras High Court · (2026) 09 MAD CK 1850

BNS, 2023-309(4), Section 269IPC-Section 420NDPS Act

High Courts11 Sept 2026

Athivk Vs State Rep. by The Inspector of Police

Madras High Court · (2026) 09 MAD CK 1813

BNS, 2023-Section 309(4), 269NDPS ActIPC-Section 420

High Courts11 Sept 2026

Karthi Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1818

Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(B), 25The Criminal Rules of Practice, 2019B.N.S.-Section 269

High Courts11 Sept 2026Allowed

Ritik Pera Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1819

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B), 29(1)The Criminal Rules of Practice, 2019B.N.S.-Section 269

High Courts11 Sept 2026

Praveen Vs The State Rep. by, The Sub Inspector of Police

Madras High Court · (2026) 09 MAD CK 1821

Bharatiya Nyaya Sanhita-Section 308(4), 269IPC-387The Criminal Rules of Practice, 2019