High Courts09 Sept 2026Allowed
Vaiyapuri Vs The State Of Tamilnadu & Anr.
Madras High Court · (2026) 09 MAD CK 1529
BNSS-Section 528IPC-Section 143, 283Tamil Nadu City Police Act, 1888-Section 41(6)(b)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 593 of 61,517
High Courts09 Sept 2026Disposed Of
G.Palaniselvam Vs The State Of Tamilnadu Rep., By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1530
BNSS-Section 528, 497
High Courts09 Sept 2026Allowed
Balamurugan Vs State Of Tamilnadu Rep By Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1533
BNSS-Section 528, 348POCSO Act, 2012-Sections 5(l), 6, 33(5)IPC-506(i)
High Courts09 Sept 2026Disposed Of
Savarimuthu Jecab Vs State Of Tamilnadu & Anr.
Madras High Court · (2026) 09 MAD CK 1534
BNSS-Section 528
High Courts09 Sept 2026
A.Amalraj Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1536
Constitution of India-Article 226
High Courts09 Sept 2026Dismissed
Ramesh & Anr. Vs The State Of Tamil Nadu & Anr.
Madras High Court · (2026) 09 MAD CK 1537
High Courts09 Sept 2026
Rajarathinam Vs The State Of Tamil Nadu
Madras High Court · (2026) 09 MAD CK 1539
BNSS, 2023-Section 528BNSS-Section 497IPC-Sections 294(b), 353, 506(ii)
High Courts09 Sept 2026
Innasimuthu Vs The Branch Officer, Office Of The Principal Accountant General (A & E) & Ors.
Madras High Court · (2026) 09 MAD CK 1541
Constitution of India-Article 226Tamil Nadu Pension Rules, 1978-Rule 11(4), 2Tamil Nadu Village Assistants’ Pension Rules, 1995-Rule 4(a), 7(i), 2, 7
High Courts09 Sept 2026Allowed
The Secretary To Government & Anr. Vs A.Subramanian
Madras High Court · (2026) 09 MAD CK 1544
Letters Patent Act-Clause 15Constitution of India-Article 226, 320(3), 320, 320(3)(c), 311, 32, 136Tamil Nadu Government Servants' Conduct Rules, 1973-Rule 20(1)
High Courts09 Sept 2026Allowed
Kshatriya Nadar Girls' Higher Secondary School Vs The Chief Educational Officer & Ors.
Madras High Court · (2026) 09 MAD CK 1546
Letters Patent-Clause 15Tamil Nadu Recognised Private Schools (Regulation) Rules, 1972-Rule 15-AConstitution of India-Article 311, 311(2)
High Courts09 Sept 2026
Kurinji Poo Mahalir Self Helping Group Vs The Secretary To Government Of Tamil Nadu & Ors.
Madras High Court · 2025 INSC 362
Letter Patent Act-Clause 15The Tamil Nadu Transparency in Tenders Act, 1998-Section 11, 10
High Courts09 Sept 2026
Sri Gopalakrishna Higher Secondary School Vs The Joint Director Of School Education & Ors.
Madras High Court · (2026) 09 MAD CK 1555
Letters Patent-Clause 15IPC-Sections 294(b), 341 and 506(i)Tamil Nadu Recognized Private Schools (Regulation), Act 1973-Section 23(b)
High Courts09 Sept 2026Dismissed
Pawan Kumar Vs Union of India & Ors
Patna High Court · (2026) 09 PAT CK 1429
High Courts09 Sept 2026
Durairaj Vs The Commissioner, Tirunelveli Corporation & Anr.
Madras High Court · (2026) 09 MAD CK 1560
Constitution of India-Article 226
High Courts09 Sept 2026
Chitra Kala Vs The Commissioner, Tirunelveli Corporation & Anr.
Madras High Court · (2026) 09 MAD CK 1566
Constitution of India-Article 226
High Courts09 Sept 2026
Lakshmanan Vs The Commissioner, Tirunelveli Corporation & Anr.
Madras High Court · (2026) 09 MAD CK 1571
Constitution of India-Article 226
High Courts09 Sept 2026
Gnanaselvan Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1575
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 296(b), 78(1)(i), 78(2), 79, 351(3), 269TNPHW Act-Sec.4
High Courts09 Sept 2026
Arumugam Vs The Commissioner, Tirunelveli Corporation & Anr.
Madras High Court · (2026) 09 MAD CK 1576
Constitution of India-Article 226
High Courts09 Sept 2026
V.S.Rajavarman Vs The Commissioner & Anr.
Madras High Court · (2026) 09 MAD CK 1579
Constitution of India-Article 226
High Courts09 Sept 2026
A.Santhanam Vs The Superintendent Of Police & Ors.
Madras High Court · (2026) 09 MAD CK 1581
Constitution of India-Article 226