High Courts02 Sept 2026
Palaniammal Vs The Deputy Inspector General Of Prisons & Ors.
Madras High Court · (2026) 09 MAD CK 1479
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 665 of 61,517
High Courts02 Sept 2026Allowed
Samayakumar Vs The Superintendent Of Police & Anr.
Madras High Court · (2026) 09 MAD CK 1481
Constitution of India-Article 226
High Courts02 Sept 2026Disposed Of
Jaipaldas Rajdev Vs Varsha Agarwal & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 1520
Arbitration and Conciliation Act, 1996-Section 37, 8, 7, clause (e) of Section 2, 42Code of Civil Procedure-Order XXI Rule 11, Rule 1 of Order 8
High Courts02 Sept 2026Dismissed
The State Of Madhya Pradesh & Ors. Vs Arti Sharma
Madhya Pradesh High Court · (2026) 09 MP CK 1523
Madhya Pradesh Uchcha Nyayalay(Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)
High Courts02 Sept 2026
Mangammal & Anr. Vs The State Rep By & Anr.
Madras High Court · 2025 INSC 19
BNSS-Section 483, 528IPC-Sections 120B, 420, 352, 506(i), 506(ii), 34, 406, 294(b), 506 Part II, 506Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003-Section 4, 3
High Courts02 Sept 2026
Karthikumar & Anr. Vs The State Rep By, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1601
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 296(b), 115(2), 118(1), 109, 269The Criminal Rules of Practice, 2019
High Courts02 Sept 2026
Mrs.Krithika Subramanian Vs M/s.Sreshta Builders Private Limited (SBPL) & Ors.
Madras High Court · (2026) 09 MAD CK 1602
IBC
High Courts02 Sept 2026
E.Padmanabhan Vs Ramesh & Anr.
Madras High Court · (2026) 09 MAD CK 1609
Criminal Procedure Code, 1973-Section 482(3)IPC-Section 420, 506(ii)
High Courts02 Sept 2026
S.Meenakshi Vs G.Jayarani
Madras High Court · (2026) 09 MAD CK 1610
BNSS-Section 528Negotiable Instruments Act-Section 147, 138
High Courts02 Sept 2026
Saravanan Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1619
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 303(2), 269The Criminal Rules of Practice, 2019
High Courts02 Sept 2026
Anbazhagan Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1620
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 296(b), 118(1), 49, 103(1), 269The Criminal Rules of Practice, 2019
High Courts02 Sept 2026
R.Shanmugam Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1626
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 296(b), 115(2), 74, 75, 269Tamil Nadu Prohibition of Harassment of Women (Amendment) Act, 2002-Section 4
High Courts02 Sept 2026
Rajendran Vs The Secretary To The Government & Ors.
Madras High Court · (2026) 09 MAD CK 1627
Constitution of India-Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982
High Courts02 Sept 2026
Devi Vs The Additional Chief Secretary To Government & Ors.
Madras High Court · (2026) 09 MAD CK 1633
Constitution of India-Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982
High Courts02 Sept 2026Allowed
D. Naresh Chowdary Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1391
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4), 316(5), 111(1), 3(5)Negotiable Instruments Act, 1881-Section 138
High Courts02 Sept 2026Disposed of
C. Sandeepa Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1382
Constitution of India-Article 14, 19(1)(g), 21, 226, 300AGreater Hyderabad Municipal Corporation Act, 1955-Section 630
High Courts02 Sept 2026Disposed of
Aleti Kamalakar Reddy, Glula Tejashwini, Gajula Sowmyasri & Gajula Ravi Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1379
Constitution of India-Article 226, 14, 21, 300-ACode of Civil Procedure, 1908-Section 151
High Courts02 Sept 2026Allowed
Kotroth Hemanth Lal Vs State of Telangana
Telangana High Court · (2026) 09 TEL CK 1374
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 108, 3(5), 44
High Courts02 Sept 2026Disposed of
Yerramalla Dinesh Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1373
Constitution of India-Article 14, 21, 226, 300-ACode of Civil Procedure, 1908-Section 151
High Courts02 Sept 2026Disposed of
K. Lakshma Reddy Vs The State of Telangana & Others
Telangana High Court · (2026) 09 TEL CK 1372
Constitution of India-Article 14, 19, 21, 226Code of Civil Procedure, 1908-Section 151