High Courts13 Oct 2026
Govindharasu Vs The State Rep. by, The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3126
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 105Indian Electricity Act-Section 135(1)(a)
JUDGMENT DATABASE
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12,28,363 judgments in All Courts · page 164 of 61,419
High Courts13 Oct 2026
M. Nigar & Ors. Vs No Respondent
Madras High Court · (2026) 10 MAD CK 3164
Indian Succession Act-Section 372Original Side Rules of the High Court, Madras-Order XXV Rule 6BSA-Section 63(4)(C)
High Courts13 Oct 2026
Manivannan Vs State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3160
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 296(b), 115(2), 351(2), 269Indian Penal Code-Sections 294(b), 323, 506(i)Tamil Nadu Prohibition of Harassment of Woman (Amendment) Act, 2002-Section 4
High Courts13 Oct 2026
Naresh Kumar Meena Vs The State Rep. by The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3155
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 319(2), 336(2), 336(3), 269The Criminal Rules of Practice, 2019
High Courts13 Oct 2026
Poojarani & Ors. Vs The Secretary To Government, Housing And Urban Development Department & Ors.
Madras High Court · (2026) 10 MAD CK 3148
Constitution of India-Article 226
High Courts13 Oct 2026
Padmanaban Vs The State Rep By Its The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3191
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 194BNS-Section 126(2), 103(1)
High Courts13 Oct 2026
S.Diwakar Vs The Deputy Commissioner Of Police
Madras High Court · (2026) 10 MAD CK 3189
Letters Patent Act-Clause 15Prevention of Corruption Act, 1988Criminal Procedure Code-Section 154, 154(3), 156(3), 36, 482, 200
High Courts13 Oct 2026
Poosan Perumal Vs The State Rep. By, The Superintendent Of Customs
Madras High Court · (2026) 10 MAD CK 3187
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B), 23, 28, 29BNSS-Section 483B.N.S.-Section 269
High Courts13 Oct 2026
Ramesh Vs State Rep by Inspector of Police
Madras High Court · (2026) 10 MAD CK 3186
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183BNS-Sections 329(4), 64(2)(f), (k), 269The Criminal Rules of Practice, 2019
High Courts13 Oct 2026
Rosema Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3184
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act, 2023-Section 109(1), 118(1), 296(b), 351(3), 269The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts13 Oct 2026
M.N.Sampath Kumar Vs The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3175
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cigarette and other tobacco products Act 2003-Section 6 (b), 24 (1)B.N.S. 2023-Section 123, 269
High Courts13 Oct 2026
M/s.Sundaram Finance Limited Vs M/s.Skyway Roadlines Private Limited & Ors.
Madras High Court · (2026) 10 MAD CK 3211
High Courts13 Oct 2026Disposed Of
Mr Vadali Somayajulu Vs M/s Le Atti Cafe Idhu Namma Spot Private Limited
Madras High Court · (2026) 10 MAD CK 3117
Arbitration and Conciliation Act, 1996-Section 11, 17
High Courts13 Oct 2026
Amudhan Vs The State Rep. by, The Inspector of Police(L and O)
Madras High Court · (2026) 10 MAD CK 3111
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 341, 506(ii), 302, 379, 120B, 149 & 404
Supreme Court13 Oct 2026Allowed
Kusumlal Sao Vs State Of Chhattisgarh
Supreme Court Of India · 2026 INSC 1148
Indian Penal Code, 1860-Sections 302, 201, 506 Part IICode of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Section 65-B, 6, 7, 8, 32, clause (1), 157
High Courts13 Oct 2026Disposed Of
Veena Devi Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2659
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 32, 33, 36Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024Himachal Pradesh, Department of Personnel, Junior Office Assistant (Information Technology) Class-III (Non-Gazetted) Ministerial Services, Common Recruitment and Promotion Rules, 2017
High Courts13 Oct 2026
Najeeb & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 10 KL CK 2658
Criminal Rules of Practice-Rule 19(4)Code of Criminal Procedure (Cr.P.C)-Section 273, 299Bharatiya Nagarik Suraksha Sanhita (B.N.S.S)-Section 335
High Courts13 Oct 2026Dismissed
Shubham Mishra Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2677
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 318(4), 61(2), 238, 336(3), 338, 340(2)
High Courts13 Oct 2026Dismissed
Rajan Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2679
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483NDPS Act-Sections 8, 18, 37
High Courts13 Oct 2026
Akash Bhagat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2680
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 318(4), 61(2), 238, 336(3), 338, 340(2)