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12,32,015 judgments in All Courts · page 1,317 of 61,601

High Courts02 Jun 2026Allowed

Sujin And Others Vs State Of Tamilnadu And Others

Madras High Court · (2026) 06 MAD CK 0068

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194Bharatiya Nyaya Sanhita, 2023-Section 108, 115(2), 296(b), 351(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s)
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High Courts02 Jun 2026Allowed

M.Gopi Vs State of Tamil Nadu And Others

Madras High Court · (2026) 06 MAD CK 0062

Tamil Nadu Preventive Detention Act, 1982-Section 2(e)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B)Arms Act, 1959-Section 25(1)(a)
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High Courts02 Jun 2026

Narayanasamy Vs State

Madras High Court · (2026) 06 MAD CK 0061

Bharatiya Nyaya Sanhita, 2023-Section 74, 75, 269, 296(b)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
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High Courts02 Jun 2026

Gowrishankar Vs State

Madras High Court · (2026) 06 MAD CK 0060

Bharatiya Nyaya Sanhita, 2023-Section 77, 78, 79, 336(2), 351(3)Indian Penal Code, 1860-Section 54(D), 354(C), 465, 506(ii), 509Information Technology Act, 2000-Section 66E. 67A
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Supreme Court02 Jun 2026Allowed

State Of Punjab Vs Balraj Singh @ Billa

Supreme Court Of India · (2026) 06 SC CK 0048

Constitution of India, 1950- Article 21Bhartiya Nagrik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 19, 21(c), 24, 27A, 29, 37, 37(1)(b), 37(1)(b)(ii), 50, 61, 85
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Supreme Court02 Jun 2026Allowed

Kulsum Nisha Vs State Of U.P. & Ors

Supreme Court Of India · (2026) 06 SC CK 0047

Constitution of India, 1950- Article 14, 15, 15(1), 16, 19(1)(g), 21, 39(a), 39(c), 134AEssential Commodities Act, 1955- Section 3, 7
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Supreme Court02 Jun 2026Allowed

National Highway Authority Of India Vs T. Younis & Anr

Supreme Court Of India · (2026) 06 SC CK 0046

Arbitration and Conciliation Act, 1996- Section 33, 33(1)(a), 34, 34(3), 33(4)National Highways Act, 1956- Section 3A(1), 3D(2), 3G(1), 3G(5)Land Acquisition Act, 1894- Section 23, 23(1 A), 23(2), 28, 34
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