High Courts01 Sept 2026
Mary Vs The Secretary To The Government & Ors.
Madras High Court · (2026) 09 MAD CK 1548
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 686 of 61,517
High Courts01 Sept 2026
Nareshkumar Vs State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1552
Bharatiya Nyaya Sanhita-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 Courts01 Sept 2026Allowed
Shanmugam Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1554
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act-Section 8(c), 22(b)(ii)(B)The Criminal Rules of Practice, 2019
High Courts01 Sept 2026
Jerald Vs The Secretary To The Government & Ors.
Madras High Court · (2026) 09 MAD CK 1561
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 [Tamil Nadu Act 14 of 1982]
High Courts01 Sept 2026
M.Gangatharan Vs State Rep By Its, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1563
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Corruption (Amendment) Act, 2018-Sections 7(a) and 12 r/w 7(a)The Criminal Rules of Practice, 2019
High Courts01 Sept 2026
Manigandan Vs The State Rep. by, The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1570
Bharatiya Nagarik Suraksha Sanhita, (BNSS) 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 115(2), 118(1), 269Tamil Nadu Prohibition of Harassment of Women Act-Section 4
High Courts01 Sept 2026Allowed
Ruban N. Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1573
Protection of Children from Sexual Offences (POCSO) Act, 2012-Section 9(m), 10The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts01 Sept 2026
Saraswathi Vs The State Rep By Its
Madras High Court · (2026) 09 MAD CK 1578
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act-Sections 8(c) r/w 20(b)(ii)(B) and 29(1)The Criminal Rules of Practice, 2019
High Courts01 Sept 2026Allowed
Kumar & Ors. Vs State & Ors.
Madras High Court · (2026) 09 MAD CK 1583
POCSO ActCr.P.C.-Section 482BNSS, 2023-Section 528
High Courts01 Sept 2026
Mohamed Syed Nowfil Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1592
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 303(2), 269The Criminal Rules of Practice, 2019
High Courts01 Sept 2026Allowed
D. Hanumantheshwar Rao Vs State of Telangana
Telangana High Court · (2026) 09 TEL CK 1397
Motor Vehicles Act, 1988-Section 213Constitution of India-Article 14, 16, 226, 309
High Courts01 Sept 2026Disposed of
G. Suraj Kumar Vs The State of Telangana and others
Telangana High Court · (2026) 09 TEL CK 1396
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151Greater Hyderabad Municipal Corporation Act, 1955
High Courts01 Sept 2026Disposed of
Rajendra Kumar.T Vs The State of Telangana and others
Telangana High Court · (2026) 09 TEL CK 1395
Constitution of India-Article 226, 14, 21, 300ACode of Civil Procedure, 1908-Section 151
High Courts01 Sept 2026Disposed of
Sardar Gobing Singh @Govind Singh and 3 others Vs The State of Telangana and Baddam Chandra Pal Reddy
Telangana High Court · (2026) 09 TEL CK 1392
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts01 Sept 2026Allowed
Mohammed Azhar Vs The State of Telangana and another
Telangana High Court · (2026) 09 TEL CK 1390
Essential Commodities Act, 1955-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts01 Sept 2026Allowed
The Income Tax Officer Ward 1, Nirmal and others Vs Primary Agricultural Co-Operative Society Limited
Telangana High Court · (2026) 09 TEL CK 1388
Code of Civil Procedure, 1908-Section 151Income Tax Act-Section 147-A
High Courts01 Sept 2026Disposed of
Mazar Mohiyoddin and Mohammad Sameer Vs The State of Telangana and Md. Kaleemoddin
Telangana High Court · (2026) 09 TEL CK 1387
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 35(3)Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 336(4), 340(2), 351(3)
High Courts01 Sept 2026Allowed
Mohammed Abdul Babar Vs The State of Telangana and another
Telangana High Court · (2026) 09 TEL CK 1385
Essential Commodities Act, 1955-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts01 Sept 2026Allowed
Union of India & The Assistant Commissioner of Income Tax Vs M/s. Nettlinx Limited
Telangana High Court · (2026) 09 TEL CK 1384
Code of Civil Procedure, 1908-Section 151Income Tax Act, 1961-Section 147-A
High Courts01 Sept 2026Allowed
The Income Tax Officer, Ward-1, Adilabad and others Vs Primary Agricultural Co-operative Credit Society Limited
Telangana High Court · (2026) 09 TEL CK 1383
Code of Civil Procedure, 1908-Section 151Income Tax Act-Section 147-A