High Courts08 Sept 2026
Pushbendra Singh Vs The State
Madras High Court · 2023 INSC 761
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 22(c), 29(1), 37, 29Constitution of India-Article 22(1)BNSS-Section 483, 479
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 612 of 61,517
High Courts08 Sept 2026
S. Muthukumar Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1559
Constitution of India-Article 226Tamil Nadu Land Encroachment Act-Section 5-B
High Courts08 Sept 2026
Putharmal Bafna Vs The Madurai Corporation & Ors.
Madras High Court · (2026) 09 MAD CK 1562
Constitution of India-Article 226Stamps Act-Section 77-A
High Courts08 Sept 2026
Jayakumar Vs The State Represented by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1564
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 126(2), 191(2), 191(3), 296(b) 115(2), 118(1), 109(1), 351(3), 103(1), 269The Criminal Rules of Practice, 2019
High Courts08 Sept 2026
C.V.Vickram Suria Varma Vs M.Balamurugan
Madras High Court · (2026) 09 MAD CK 1565
BNSS Act-Section 438, 442Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure-Section 357(3), 357, 421(1)
High Courts08 Sept 2026Disposed Of
K.Ramasamy Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1568
Constitution of India-Article 226Irrigation Management ActThe Tamil Nadu Farmer's Management of Irrigation Systems Act, 2000
High Courts08 Sept 2026
V.P.Harini Harishma & Ors. Vs State Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 1572
Constitution of India-Article 226
High Courts08 Sept 2026
Daniel Jabakumar Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1574
Bharatiya Nagarik Suraksha Sanhita, Act, 2023-Section 482Indian Penal Code-Section 498ADowry Prohibition Act-Section 4
High Courts08 Sept 2026
Thamarai Selvan Vs The State Rep By The Sub Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1628
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 329(4), 296(b), 309(6), 311, 351(3), 269Tamil Nadu Police Act-Section 51(A)(6)(a)
High Courts08 Sept 2026Disposed of
Smt. Indu Devi @ Indu Kumari Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1427
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32
High Courts08 Sept 2026
Saran Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1634
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483B.N.S.-Sections 296(b), 115(2), 118(1), 351(3), 269TNPHW Act-Section 4
High Courts08 Sept 2026
Lakshmi Vs State represented by its, The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1635
Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023-Section 482BNS-Sections 303(2), 269Mines and Minerals (Development and Regulation) Act, 1957-21(1)
High Courts08 Sept 2026Dismissed
Union of India & Ors Vs Arun Kumar Dwivedi
Patna High Court · (2026) 09 PAT CK 1426
High Courts08 Sept 2026
Balaji & Anr. Vs The State Represented By, The Inspector Of Police, DCB Police Station, Coimbatore District
Madras High Court · (2026) 09 MAD CK 1637
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS-Section 303(2), 269Mines and Minerals (Development and Regulation) Act-Section 4A(1), 21(1)
High Courts08 Sept 2026
Vijayakumar Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1638
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183BNS-Sections 69 and 89, 269The Criminal Rules of Practice, 2019
High Courts08 Sept 2026
Gowtham & Anr. Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1641
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 3(5), 111(2) (b), 61(2)(A), 331(4), 305(A), 317(2), 269SC/ST(Poa) Act
High Courts08 Sept 2026Allowed
Ananthakrishnan Vs The State Rep By The Inspector Of Police, Neyveli Township Police Station, Cuddalore District & Anr.
Madras High Court · (2026) 09 MAD CK 1642
BNSS-Section 528Indian Penal Code-Sections 294(b), 353 and 506Criminal Law Amendment Act-Section 7(1)(a)
High Courts08 Sept 2026Allowed
Vijay Kumar Sah Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1420
Hindu Adoption and Maintenance Act, 1956-Section 10, 16
High Courts08 Sept 2026Disposed of
Kumari Kumkum Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1418
Bihar Targeted PDS (Control) Order, 2016-Clause 11
High Courts08 Sept 2026Disposed of
Sanjay Kumar & Ors Vs Union of India & Ors
Patna High Court · (2026) 09 PAT CK 1417