JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 685 of 61,517

High Courts01 Sept 2026

P. Ayyappan Vs The District Collector & Ors.

Madras High Court · (2026) 09 MAD CK 1431

Constitution of India-Article 226BNS-Section 191(2), 296(b), 115(2), 351(2), 191(3), 118(1)Tamil Nadu Prohibition of Harassment of Women (Amendment) Act 2002-Section 4

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High Courts01 Sept 2026Disposed Of

J. Fathima Kani Vs The State of Tamilnadu & Anr.

Madras High Court · (2026) 09 MAD CK 1433

Constitution of India-Article 226BNSS-Section 64

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High Courts01 Sept 2026

Bhuvaneshwari Vs The Commissioner Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1434

Constitution of India-Article 226BNSS-Section 64

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High Courts01 Sept 2026

Alwar Vs The District General Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1436

Constitution of India-Article 226CrPC-Section 110

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High Courts01 Sept 2026

Dhanushikha Vs The Secretary To Government & Ors.

Madras High Court · (2026) 09 MAD CK 1437

Constitution of India-Article 226Narcotic Drugs and Psychotropic Substances Act, 1985Tamil Nadu Prison Rules, 2024-Rules 21(h) and 35

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High Courts01 Sept 2026Disposed Of

A. Mithunchakkaravarthi Vs The Superintendent Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1440

Constitution of India-Article 226

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High Courts01 Sept 2026Disposed Of

Sudha Vs The Superintendent Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1441

Constitution of India-Article 226

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High Courts01 Sept 2026

M.Balamurugan Vs The Superintendent Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1446

Constitution of India-Article 226

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High Courts01 Sept 2026

R. Vijayaragavan Vs State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1467

Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(e)NDPS Act

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High Courts01 Sept 2026Allowed

M.Vedhavalli Vs State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1469

Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(e)NDPS Act

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High Courts01 Sept 2026Allowed

A.Ayisha Beevi Vs The State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1474

Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(f)

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High Courts01 Sept 2026

Balamurugan Vs State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1476

Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(f)

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High Courts01 Sept 2026Allowed

Chinnathambi @ Rasukutti Vs State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1480

Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(e)NDPS Act

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High Courts01 Sept 2026Allowed

P.Thangam Vs The State Of Tamilnadu & Ors.

Madras High Court · (2026) 09 MAD CK 1482

Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(e)NDPS Act

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High Courts01 Sept 2026

Saravanakumar Vs State Of Tamilnadu & Ors.

Madras High Court · (2026) 09 MAD CK 1488

Constitution of India-Article 226

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High Courts01 Sept 2026Allowed

Murugan Vs State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1490

Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(ggg)

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High Courts01 Sept 2026

C.Subbaiah Vs The Additional Director General Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1496

Constitution of India-Article 226Tamil Nadu Private Schools (Regulation) Act, 2018-Section 31, 18Tamil Nadu Private Schools (Regulation) Rules, 2023-Rule 27

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High Courts01 Sept 2026

Gurumban Vs The Commissioner Of Police & Anr.

Madras High Court · (2026) 09 MAD CK 1499

Constitution of India-Article 226

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High Courts01 Sept 2026Partly Allowed

Brahm Kishore Dixit Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 1517

Constitution of India-Article 226, 14, 21Police Regulations-Para 64(4)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 15(2)

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High Courts01 Sept 2026Partly Allowed

Anil Kumar Patel Vs Smt. Munni Bai Barman & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 1518

Motor Vehicle Act, 1988-Section 173(1)Cr.P.C.-Section 161Indian Penal Code-Section 304-A, 279, 338

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