High Courts11 Sept 2026
Selvakumar Vs The State Rep by The Inspector of Police, Anaikaranchathiram Police Station
Madras High Court · (2026) 09 MAD CK 1847
BNSS-Section 483, 193(4)BNS-Section 108, 269IT Act-Section 67
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 529 of 61,483
High Courts11 Sept 2026
Gopi & Anr. Vs State Of Tamil Nadu
Madras High Court · (2026) 09 MAD CK 1812
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 189, 190, 103(1), 269The Criminal Rules of Practice, 2019
High Courts11 Sept 2026
Athivk Vs State Rep. by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1850
BNS, 2023-309(4), Section 269IPC-Section 420NDPS Act
High Courts11 Sept 2026
Athivk Vs State Rep. by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1813
BNS, 2023-Section 309(4), 269NDPS ActIPC-Section 420
High Courts11 Sept 2026
Karthi Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1818
Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(B), 25The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts11 Sept 2026Allowed
Ritik Pera Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1819
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B), 29(1)The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts11 Sept 2026
Praveen Vs The State Rep. by, The Sub Inspector of Police
Madras High Court · (2026) 09 MAD CK 1821
Bharatiya Nyaya Sanhita-Section 308(4), 269IPC-387The Criminal Rules of Practice, 2019
High Courts11 Sept 2026
R.Loganathan Vs The State Represented By Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1822
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Protection of Children from Sexual Offences Act, 2012-Section 3(d), 4(2)The Criminal Rules of Practice, 2019
High Courts11 Sept 2026Allowed
Ajay Surendra Patel Vs Deputy Commissioner Of Income Tax
Gujarat High Court · (2026) 09 GUJ CK 1824
Constitution of India-Article 226Income Tax Act, 1961-Section 179, 179(1), 179(2), 40(a)(ia), 143(3)Companies Act, 1956-Section 3(1)(iii)
High Courts11 Sept 2026
Sivakumar Vs The State Represented By The Deputy Inspector Of General Of Prison & Anr.
Madras High Court · (2026) 09 MAD CK 1826
Constitution of India-Section 226IPC-Section 449 r/w 34, 307 r/w 34, 302 (2 counts) r/w 34Tamil Nadu Suspension of Sentence Rules, 1982
High Courts11 Sept 2026Partly Allowed
Narendra @ Pappubhai Ishvardas Jadvani (Sindhi) & Ors. Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 1827
Criminal Procedure Code, 1973-Section 482Indian Penal Code, 1860-Sections 376(d), 328, 506(2)Information Technology Act-Section 66(e)
High Courts11 Sept 2026
Ranchhodbhai Jesingbhai Since Dead Through His Heirs And Lrs & Ors. Vs Anchhibhai Kavjibhai Chaudhari Since Dead Through His Heirs And Lrs & Ors.
Gujarat High Court · (2026) 09 GUJ CK 1823
Civil Procedure Code, 1908-Section 100, 110Hindu Succession Act, 1956-Section 2(2), 14 to 16 and 30Gujarat Land Revenue Code, 1879-Section 73AA, 73AA(3)(a)
High Courts11 Sept 2026
Gujarat Electricity Board Vs Mahendra Suting Ltd & Ors.
Gujarat High Court · (2026) 09 GUJ CK 1820
High Courts11 Sept 2026Disposed Of
Punjab National Bank Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1761
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 13(2)Security Interest (Enforcement) Rules, 2002-Rule 8(1)
High Courts11 Sept 2026
National Insurance Company Ltd. Vs Babla Halder & Ors.
Calcutta High Court · (2026) 09 CAL CK 1760
Motor Vehicles Act 1988-Section 166Constitution of India-Article 12
High Courts11 Sept 2026Allowed
Pravin Kumar Agarwal & Ors. Vs Ddev Plastiks Industries Limited
Calcutta High Court · (2026) 09 CAL CK 1739
Code of Criminal Procedure, 1973-Section 401, 397, 482, 200, 204Negotiable Instruments Act, 1881-Section 138, 138(b), 141, 141(1) (first proviso), 145Companies Act, 2013
High Courts11 Sept 2026Allowed
Arindam Ghosh & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1742
Indian Penal Code, 1973-Section 498A, 323, 354D, 506, 34CrPC-Section 482Dowry Act-Section 3, 4
High Courts11 Sept 2026
Shashank Singh Gwal Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1741
BNS-Section 316(2), 318(4)BNSS-Section 35(3), 180, 528Information Technology Act, 2000-Section 66-D
High Courts11 Sept 2026Allowed
Pranab Biswas Vs Santonu Choudhury
Calcutta High Court · 2023 INSC 692
Negotiable Instruments Act, 1881-Section 138, 141, 142Cr.P.C.-Section 482MMDR Act-Section 141
High Courts11 Sept 2026
Shreya Banerjee Vs. Mr. Ajesh Khem
Calcutta High Court · (2026) 09 CAL CK 1738
Negotiable Instrument Act-Section 138, 141, 141(1)Indian Partnership Act, 1932-Section 25, 26, 32, 32(2), 32(3), 32(4)General Clauses Act-Section 3(42)