High Courts12 Oct 2026
B.Sivashankar Vs The Assistant Commissioner Of Police & Anr.
Madras High Court · (2026) 10 MAD CK 3141
Constitution of India-Article 226
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Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 182 of 61,419
High Courts12 Oct 2026
C.Selvakumar Vs The State Represented By Inspector Of Police, Katpadi Police Station, Katpadi, Vellore District & Anr.
Madras High Court · (2026) 10 MAD CK 3134
Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023-Section 528Negotiable Instruments Act, 1881-Section 138
High Courts12 Oct 2026
Dinesh Vs State Represented By, The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3128
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 191(2), 191(3), 103(1) r/w 190 and 61(2)
High Courts12 Oct 2026
Jayasri Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3127
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act, 2023-Sections 111, 123, 269The Criminal Rules of Practice, 2019
High Courts12 Oct 2026
Dr.E.Muralidharan Vs The Government Of Tamil Nadu & Ors.
Madras High Court · (2026) 10 MAD CK 3125
Tamil Nadu Vanniyakula Kshatriya Public Charitable Trusts and Endowments (Protection and Maintenance Act, Act No.44 of 2018)
High Courts12 Oct 2026Allowed
K.Raji Vs The State
Madras High Court · (2026) 10 MAD CK 3163
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183POCSO Act, 2012-Section 11(2) r/w Section 12The Criminal Rules of Practice, 2019
High Courts12 Oct 2026
M.Devi Vs The Secretary To The Government & Ors.
Madras High Court · (2026) 10 MAD CK 3158
Constitution of India-Article 226, 22(5)Tamil Nadu Preventive Detention Act,1982 (Tamil Nadu Act 14 of 1982)-Section 2(f)
High Courts12 Oct 2026
Narbath Singh Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3150
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 103(1), 309(6), 311, 269The Criminal Rules of Practice, 2019
High Courts12 Oct 2026
Prakash & Anr. Vs The State Rep By, The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3146
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 316(2), 318(4), 269BNSS-Section 483The Criminal Rules of Practice, 2019
High Courts12 Oct 2026
Saran Vs The State Rep By The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3179
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act, 2023-Section 69, 269The Criminal Rules of Practice, 2019
High Courts12 Oct 2026
Shahul Hameed Vs State Rep by The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3169
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 191(2), 191(3), 109, 269The Criminal Rules of Practice, 2019-Judicial Form No. 46
High Courts12 Oct 2026
Sowmiya Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3207
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act, 2023-Section 303(2), 269The Criminal Rules of Practice, 2019
Tribunals and Commissions12 Oct 2026Allowed
M/s Kal Cables Pvt. Ltd. Vs Mr. T.S.Balamurugan
Telecom Disputes Settlement And Appellate Tribunal · (2026) 10 TDSAT CK 3101
Telecom Regulatory Authority of India Act, 1997-Section 14, 14AThe Companies Act, 1956The Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012-Regulation 2(s), 2(k)
Tribunals and Commissions12 Oct 2026
M/s Kal Cables Pvt. Ltd. Vs Mr. J.Kumaresan
Telecom Disputes Settlement And Appellate Tribunal · (2026) 10 TDSAT CK 3100
Telecom Regulatory Authority of India Act, 1997-Section 14, 14AThe Companies Act, 1956The Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012-Regulation 2(s), 2(k)
Tribunals and Commissions12 Oct 2026Allowed
Culver Max Entertainment Private Ltd. Vs Multicity Digital Consortium Private Ltd. & Ors
Telecom Disputes Settlement And Appellate Tribunal · (2026) 10 TDSAT CK 3020
Telecom Regulatory Authority of India Act, 1997-Section 14, 14A, 2(j)Companies Act, 1956Telecommunications (Broadcasting and Cable) Services Interconnection (Addressable System) Regulations, 2017-Section 3.2
Supreme Court12 Oct 2026Allowed
Chavan Dharmendar & Ors. Vs The State Of Telangana & Ors.
Supreme Court Of India · 2026 INSC 1133
Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(q)
Supreme Court12 Oct 2026Allowed
Pooja Vs State Of U.P. & Anr.
Supreme Court Of India · 2026 INSC 1119
Indian Penal Code, 1860-Section 420, 465
High Courts12 Oct 2026Allowed
Bhukya Ramchandu @ Chandu @ Ramachandru Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 2923
BNSS, 2023-Section 528IPC-Section 420Essential Commodities Act, 1955-Section 7(a), 7
High Courts12 Oct 2026
Ramnivas Gupta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2665
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 318(4), 319(2), 322, 336(3), 338, 339, 340, 61(2)