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12,29,503 judgments in All Courts · page 234 of 61,476

High Courts08 Oct 2026

Sham Vs The State Rep by The Inspector Of Police

Madras High Court · (2026) 10 MAD CK 3511

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483The Bharatiya Nyaya Sanhita 2023-Section 126(2), 296(b), 115(2), 118(1), 309(4), 311, 351(3), 269The Criminal Rules of Practice, 2019
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High Courts08 Oct 2026Allowed

Santhoshkumar Vs The State Of Tamil Nadu

Madras High Court · (2026) 10 MAD CK 3509

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(A), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 123
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High Courts08 Oct 2026

Bommannan.S Vs State By, Inspector Of Police

Madras High Court · (2026) 10 MAD CK 3508

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 8(c) r/w 20(b)(ii)(B), 22(c) and 29(1); Section 37The Criminal Rules of Practice, 2019-Judicial Form No.46
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High Courts08 Oct 2026

Ram Vs State By, The Inspector Of Police

Madras High Court · (2026) 10 MAD CK 3537

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483; Sections 191(2), 191(3), 103(1), 109(1), 351(3), 3(5), 61(2), 111(2), 49, 190, 309(3), 111(3), 238(a), 249(b)Rights of Persons with Disabilities Act, 2016-Section 92(b)Arms Act, 1959-Sections 27(1), 25(1)(a)
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