High Courts16 Oct 2026
Arulmighu Mutheeswarar Thirukoil Vannargal Samuthaya Sangam Vs The Secretary To Government & Ors.
Madras High Court · (2026) 10 MAD CK 3142
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12,28,363 judgments in All Courts · page 115 of 61,419
High Courts16 Oct 2026
Boopathi & Anr. Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3136
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 342 and 395The Criminal Rules of Practice, 2019
High Courts16 Oct 2026
G.Karthik Gopal Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3131
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 127(2), 310(3), 269The Criminal Rules of Practice, 2019
High Courts16 Oct 2026
Gopalakrishnan Vs State Represented By The Inspector Of Police
Madras High Court · 2024 INSC 1045
BNSS-Section 483NDPS Act-Section 8(c), 20(b)(ii)©, 2(iii)(b), 37, 37(1)(b)(ii), 42, 50, 52A, 52A(2)NDPS (Seizure, Storage, Sampling and Disposal) Rules, 2022-Rule 14
High Courts16 Oct 2026
Gokul Vs The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3129
NDPS Act-Section 8(c), 20(b)(ii)(B)BNSS-Section 583B.N.S.-Section 269
High Courts16 Oct 2026
Govindhasamy Vs The State Rep By The Sub Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3124
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 303(2), 326(a), 269The Criminal Rules of Practice, 2019-Judicial Form No. 46
High Courts16 Oct 2026
Iyappan Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3123
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 123, 275, 269Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2023-Section 7, 20(2)
High Courts16 Oct 2026Partly Allowed
K.Pattusamy Vs State Represented By The Inspector Of Police, Vigilance & Anti-Corruption, Cuddalore
Madras High Court · (2026) 10 MAD CK 3120
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 2(c), 20, 17, 13(1)(d)(i), 13(1)(d)(ii)Cr.P.C.-Section 248(1), 248(2), 374(2), 378, 313Indian Evidence Act, 1872-Section 25, 26, 27
High Courts16 Oct 2026
A.Hamsa Vs The Deputy Commissioner (State Tax) Central I & Ors.
Madras High Court · (2026) 10 MAD CK 3167
Constitution of India-Article 226GST Act, 2017-Section 79(1)(d), Rule 147(4)
High Courts16 Oct 2026
Rinki Digal Vs The State Rep by The Inspector of Police
Madras High Court · 2025 INSC 1288
Bharatiya Nagarik Suraksha Sanhita-Section 483, 47, 41, 48Narcotic Drugs and Psychotropic Substances Act-Section 8(c), 20(b)(ii)(C), 29(1), 37, 52(1)Constitution of India-Article 22(1), 22(5), 21, 22
High Courts16 Oct 2026
Renuka Vs The Deputy Inspector General Of Prisons & Ors.
Madras High Court · (2026) 10 MAD CK 3182
Constitution of India-Article 226
High Courts16 Oct 2026
Rismitha @ Rismithra Vs The State Rep. By Its The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3180
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 312 @ 311, 317, 269The Criminal Rules of Practice, 2019
High Courts16 Oct 2026
S.Sakthivel Vs The State Of Tamil Nadu & Anr.
Madras High Court · (2026) 10 MAD CK 3176
High Courts16 Oct 2026
Sabari Vijay Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3174
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, Act 2023-Section 304(2), 62, 111, 269The Criminal Rules of Practice, 2019
High Courts16 Oct 2026
Vanitha & Anr. Vs The State Rep By The Inspector Of Police & Anr.
Madras High Court · (2026) 10 MAD CK 3197
BNS, 2023-Sections 137(1)(b), 336(3) and 340(2)BNSS, 2023-Section 528
Tribunals and Commissions16 Oct 2026Disposed Of
Zee Entertainment Enterprise Limited Vs M/s Lytus Sri Sai Networks Private Limited & Ors.
Telecom Disputes Settlement And Appellate Tribunal · (2026) 10 TDSAT CK 3104
Telecom Regulatory Authority of India Act, 1997-Section 14, 16, 16(2), 16(3), 19, 20, 27Code of Civil Procedure, 1908-Order I Rule 10, Section 151, XXI, 38 Rule 5, 39 Rule 1 and 2, 39 Rule 2-AIndian Penal Code (45 of 1860)-Section 193, 228, 196
Tribunals and Commissions16 Oct 2026
Zee Entertainment Enterprises Limited Vs Ganpati Digital Network
Telecom Disputes Settlement And Appellate Tribunal · (2026) 10 TDSAT CK 3098
TRAI Act-Section 16, 20Code of Civil Procedure-Order XXX Rule 10
Supreme Court16 Oct 2026Allowed
K. Ramalingam & Ors. Vs Government Of Tamil Nadu Rep. By Its Secretary & Ors.
Supreme Court Of India · 2026 INSC 1144
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959-Sections 23, 27, 28, 34, 34(1) (including the first and second provisos), 34(3), 34(5), 34-A(1), 34-A(2), 41, 41(1) and 41(2)Registration Act, 1908-Section 22-AConstitution of India-Articles 25, 26
Tribunals and Commissions16 Oct 2026
M/s Syniverse Technologies (India) Private Limited Vs Bharat Sanchar Nigam Limited & Anr.
Telecom Disputes Settlement And Appellate Tribunal · (2026) 10 TDSAT CK 3022
Telecom Regulatory Authority of India Act, 1997-Section 14(a)(ii), 14A(1), 14Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009-Regulation 3Telecommunication Mobile Number Portability Regulation, 2009-Regulation 2(i), Rule 15
Tribunals and Commissions16 Oct 2026
MNP Interconnection Telecom Solutions India Private Limited Vs Bharat Sanchar Nigam Limited & Anr.
Telecom Disputes Settlement And Appellate Tribunal · (2026) 10 TDSAT CK 3021
Telecom Regulatory Authority of India Act, 1997-Section 14, 14A(1)Constitution of India-Article 14, 226Indian Telegraph Act, 1885-Section 4(ii)