High Courts07 Sept 2026
Sahayapunitha Vs The Home Secretary & Ors.
Madras High Court · (2026) 09 MAD CK 1486
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 628 of 61,517
High Courts07 Sept 2026
S.Kandhasamy Vs The Superintendent Of Prison & Anr.
Madras High Court · (2026) 09 MAD CK 1493
Constitution of India-Article 226
High Courts07 Sept 2026
Yogesh Vs The State Of Tamilnadu & Ors.
Madras High Court · (2026) 09 MAD CK 1494
Constitution of India-Article 226
High Courts07 Sept 2026
Veeraiya Vs Tamilnadu Electricity Board & Ors.
Madras High Court · (2026) 09 MAD CK 1501
Constitution of India-Article 226
High Courts07 Sept 2026Disposed Of
Vairavan Vs The District Collector Office Of District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1502
Constitution of India-Article 226Land Encroachment Act
High Courts07 Sept 2026Allowed
Madhav Infra Projects Limited & Ors. Vs M.P. Madhya Kshetra Vidyut Vitran Co. Limited & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 1521
Constitution of India-Article 14, 226Arbitration and Conciliation Act, 1996-Section 11Indian Contract Act, 1872-Section 32, 37
High Courts07 Sept 2026Allowed
Akash Vs State rep. By The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1587
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 341, 294(b), 302 r/w 149, 302The Criminal Rules of Practice, 2019
High Courts07 Sept 2026
Raveendhra Vs The State Represented By Its, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1599
BNSS-Section 483IPC-Sections 109, 120B, 147, 148, 149, 294(b), 307, 506(ii)The Criminal Rules of Practice, 2019
High Courts07 Sept 2026
Shri A.Sagaya Aruldass Vs The Senior Intelligence Officer
Madras High Court · (2026) 09 MAD CK 1600
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Customs Act, 1962-Section 135, 108The Criminal Rules of Practice, 2019
High Courts07 Sept 2026Allowed
N.K.Shivakumar Vs Same Deutz-Fahr India Private Limited
Madras High Court · (2026) 09 MAD CK 1608
Constitution of India-Article 227Civil Procedure Code-Section 148, Order V Rule 1(1), VIII Rule 1Commercial Courts Act
High Courts07 Sept 2026
Allirajan & Anr. Vs The State Rep By, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1611
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 140(2), 127(2), 308(2)(3), 351(3), 269Arms Act
High Courts07 Sept 2026
Pechiyammal Vs The Principal Secretary To Government & Ors.
Madras High Court · (2026) 09 MAD CK 1618
Constitution of India-Article 226
High Courts07 Sept 2026
Krishnaveni Vs The Additional Chief Secretary To Government & Ors.
Madras High Court · (2026) 09 MAD CK 1621
Constitution of India-Article 226, 22(5)
High Courts07 Sept 2026
R.Arun Vs The State Rep By
Madras High Court · (2026) 09 MAD CK 1629
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 132, 296(b), 351(3), 269Arms Act-25(1A)
High Courts07 Sept 2026Dismissed
Chinta Mani Pandey Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1425
High Courts07 Sept 2026Disposed of
M/s Om Sai Ram Rice Mill Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1424
Bihar & Orissa Public Demand Recovery Act, 1914-Section 7, 9
High Courts07 Sept 2026Disposed of
Arvind Kumar Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1423
Bihar & Orissa Public Demand Recovery Act, 1914-Section 7, 9
High Courts07 Sept 2026Allowed
Bhawani Devi & Anr Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1422
High Courts07 Sept 2026Allowed
Anil Kumar Vs State of Bihar
Patna High Court · (2026) 09 PAT CK 1421
Indian Penal Code, 1860-Section 341, 323, 307, 504, 34Code of Criminal Procedure, 1973-Section 482
High Courts07 Sept 2026Allowed
Sunil Kumar Vs State of Bihar & Anr
Patna High Court · (2026) 09 PAT CK 1414
Indian Penal Code, 1860-Section 498A