High Courts09 Sept 2026Disposed Of
Advocates Association, Rameswaram Vs The Superintendent Of Police & Ors.
Madras High Court · (2026) 09 MAD CK 1582
Constitution of India-Article 226Cr.P.C.-Section 144BNSS-Section 163
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 594 of 61,517
High Courts09 Sept 2026
B.Vanmozhi Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1584
Bharatiya Nyaya Sanhita, 2023-Sections 191, 296(B), 126, 115, 109, 132, 151, 269The Criminal Rules of Practice, 2019
High Courts09 Sept 2026
Kuppusamy Vs The State Rep. By, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1585
Tamil Nadu Prohibition Act (as amended)-Sections 4(1)(A) and 4(1)(C)The Criminal Rules of Practice, 2019-Judicial Form No.46B.N.S.-Section 269
High Courts09 Sept 2026
Shenbagam Vs The Commissioner, Tirunelveli Corporation & Anr.
Madras High Court · (2026) 09 MAD CK 1586
Constitution of India-Article 226
High Courts09 Sept 2026
Abdul Kalam Asad Vs The Commissioner & Anr.
Madras High Court · (2026) 09 MAD CK 1588
Constitution of India-Article 226
High Courts09 Sept 2026
Murugan @ Murugesan Vs The Home Secretary & Ors.
Madras High Court · (2026) 09 MAD CK 1590
Constitution of India-Article 226
High Courts09 Sept 2026
Shanthi Vs The State, Rep. By Its The Secretary To Government Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 1593
Constitution of India-Article 226
High Courts09 Sept 2026
Rajesh @ Laddu Rajesh & Anr. Vs The State Rep. by, The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1594
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 103(2), 126(2), 140(1), 190, 191(2), 191(3), 351(3), and 61(2), 269The Criminal Rules of Practice, 2019
High Courts09 Sept 2026
Nagarajan Vs The State Represented By The Sub-Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1595
Bharathiya Nyaya Sanhita, 2023-Section 303(2), 269Criminal Rules of Practice, 2019
High Courts09 Sept 2026Allowed
C.Anand Vs The Regional Passport Officer & Anr.
Madras High Court · (2026) 09 MAD CK 1596
Constitution of India-Article 226
High Courts09 Sept 2026
G.Mahalakshmi Vs The Additional Registrar General & Ors.
Madras High Court · (2026) 09 MAD CK 1597
Constitution of India-Article 226
High Courts09 Sept 2026
S.Soosai Manickam & Ors. Vs R.C.Mission & Ors.
Madras High Court · (2026) 09 MAD CK 1598
Civil Procedure Code-Section 100, Order 7 Rule 3, 20 Rule 3Inam Act (Act 26 of 1948)Estate Land Act (Act 1/1908)-Section 185
High Courts09 Sept 2026
C.Sudhakar Vs The Superintendent Of Police & Ors.
Madras High Court · (2026) 09 MAD CK 1603
Constitution of India-Article 226
High Courts09 Sept 2026Allowed
Mr.Pakthavachalam Vs Kathijabegam
Madras High Court · (2026) 09 MAD CK 1604
BNSS-Section 528Cr.P.C.-Section 154(3), 156(3), 91
High Courts09 Sept 2026
Isaki Pandi Vs The State Rep. By, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1605
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 309(4), 269The Criminal Rules of Practice, 2019
High Courts09 Sept 2026Dismissed
Lakshminarayanan Vs The Commissioner, Trichy City Municipal Corporation, Trichy & Anr.
Madras High Court · (2026) 09 MAD CK 1606
Constitution of India-Article 226
High Courts09 Sept 2026
K.Virumandi Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1607
Constitution of India-Article 226
High Courts09 Sept 2026
S.Sathiyamoorthy Vs K.Sundararajan
Madras High Court · (2026) 09 MAD CK 1612
B.N.S.S.-Section 438 r/w 442Negotiable Instruments Act-Section 138
High Courts09 Sept 2026
Amudha Vs The Additional Secretary & Ors.
Madras High Court · (2026) 09 MAD CK 1613
Constitution of India-Article 226
High Courts09 Sept 2026
Varsha Vs State Rep By, The Sub-Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1614
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483ITP Act-Sections 3(2)(a), 4(1), 5(1)(a)The Criminal Rules of Practice, 2019