High Courts29 Jul 2026Allowed
Froshkhan Yasar Vs State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0189
Tamil Nadu Act 14 of 1982-Section 2(f)Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,32,416 Indian judgments.
12,32,416 judgments in All Courts · page 1,101 of 61,621
High Courts29 Jul 2026Disposed of
V.Ponnupandian Vs The Deputy Superintendent of Police and another
Madras High Court · (2026) 07 MAD CK 0188
High Courts29 Jul 2026Allowed
Nandhakumar Vs State of Tamilnadu
Madras High Court · (2026) 07 MAD CK 0187
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 22(a), 27(a), 37Arms Act, 1959-Section 25(1)(a), 20, 30Bharatiya Nyaya Sanhita, 2023-Section 123, 269
High Courts29 Jul 2026Dismissed
IFFCO Tokio General Insurance Company Limited Vs Gnanasekaran and another
Madras High Court · (2026) 07 MAD CK 0182
Motor Vehicles Act, 1988-Section 149(4)Constitution of India-Article 227
High Courts29 Jul 2026Disposed of
Balakrishnan @ Ramasubramani and another Vs Malarthangam and others
Madras High Court · (2026) 07 MAD CK 0181
Hindu Religious and Charitable Endowments Act, 1959-Section 78, 79
High Courts29 Jul 2026Allowed
T.Vairavan Vs The State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0179
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 27A, 29(1)
High Courts29 Jul 2026Allowed
Most Rev.Dr.Jeevanandam Vs The State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0177
Indian Penal Code, 1860-Section 420Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts29 Jul 2026Allowed
Harikrishnan Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0175
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 37Juvenile Justice (Care and Protection of Children) Act, 2015-Section 77Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts29 Jul 2026Allowed
Sivamurugan @ Murugan Vs The State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0173
Tamil Nadu Prevention of Dangerous Activities Act, 1982 (Act 14 of 1982)-Section 2(e)Constitution of India-Article 226
High Courts29 Jul 2026Allowed
Annakkili Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0170
Bharatiya Nyaya Sanhita, 2023-Section 49, 103(1), 109(1), 118(1), 191(2), 191(3), 296(b), 269Tamil Nadu Prevention of Dangerous Activities Act, 1982Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts29 Jul 2026Disposed of
Sakthi Arun Vs The State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0168
Constitution of India-Article 226
High Courts29 Jul 2026Allowed
Mita Koley Vs. The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 07 CAL CK 0114
Kolkata Municipal Corporation Act, 1980-Section 178, Section 390, Section 416, Section 419Kolkata Municipal Corporation Building Rules, 2009-Rule 4(4)West Bengal Factories Rules, 1958-Rule 91
High Courts29 Jul 2026Dismissed
Anandalok Welfare Association and Another Vs. Kolkata Municipal Corporation and Ors.
Calcutta High Court · 2026:CHC-OS:329-DB
Kolkata Municipal Corporation Act, 1990-Section 397Code of Civil Procedure, 1908-Order 11 Rule 15, Order 11 Rule 21, Section 11
High Courts29 Jul 2026Disposed of
Mita Koley Vs. The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 07 CAL CK 0109
Kolkata Municipal Corporation Act, 1980-Section 178, 390, 416, 419Kolkata Municipal Corporation Building Rules, 2009-Rule 4Constitution of India-Article 226, Article 14
High Courts29 Jul 2026Dismissed
Anandalok Welfare Association and Another Vs. Kolkata Municipal Corporation and Ors.
Calcutta High Court · 2026:CHC-OS:329-DB
Kolkata Municipal Corporation Act, 1990-Section 397Code of Civil Procedure, 1908-Order 11 Rule 15, Order 11 Rule 21, Section 11
High Courts29 Jul 2026Disposed of
Snehasish Bhaumik and Ors. Vs WG CDR (Dr.) Somsankar Bhattacharyya and Ors.
Calcutta High Court · 2026:CHC-OS:331-DB
Code of Civil Procedure, 1908-Order I Rule 8, Order II Rule 2West Bengal Societies Registration Act, 1961-Section 19Letters Patent, 1865-Clause 12
High Courts29 Jul 2026Disposed of
Mita Koley Vs. The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 07 CAL CK 0099
Kolkata Municipal Corporation Act, 1980-Section 178, Section 390, Section 392A, Section 393, Section 416, Section 419Kolkata Municipal Corporation Building Rules, 2009-Rule 4West Bengal Factories Rules, 1958-Rule 91
High Courts29 Jul 2026Dismissed
Anandalok Welfare Association and Another Vs. Kolkata Municipal Corporation and Ors.
Calcutta High Court · 2026:CHC-OS:329-DB
Kolkata Municipal Corporation Act, 1990-Section 397Code of Civil Procedure, 1908-Order 11 Rule 15, Order 11 Rule 21, Section 11Calcutta Municipal Act, 1951-Schedule XVI
Tribunals and Commissions29 Jul 2026Dismissed
Satendra Tiwari & Anr. Vs Metro Jet Airways Training Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0094
Tribunals and Commissions29 Jul 2026Disposed Of
R K Enterprises, Through Its Proprietor Rakesh Kumar Vs Super City Developers Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0049
I&B Code-Section 9