High Courts26 Oct 2026
Gurunathan Vs The State Rep.by The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4918
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483B.N.S-Section 194, 103, 238, 269The Criminal Rules of Practice, 2019
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12,28,363 judgments in All Courts · page 84 of 61,419
High Courts26 Oct 2026
Kanchana Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4917
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183(5)Protection of Children from Sexual Offences Act, 2012-Section 9(m), 10, 21(1)The Criminal Rules of Practice, 2019
High Courts26 Oct 2026
Ilamaran Vs The State
Madras High Court · (2026) 10 MAD CK 4915
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act-Sections 296(b), 118(1), 115(2), 351(3), 103(1), 269The Criminal Rules of Practice, 2019
High Courts26 Oct 2026
Krushnamoorthy Vs The State Rep. By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4914
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 105, 238, 269The Criminal Rules of Practice, 2019
High Courts26 Oct 2026
NaveenKumar & Anr. Vs The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4913
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(B), 22(a), 25, 37Bharatiya Nyaya Sanhita (BNS), 2023-Section 123, 269
High Courts26 Oct 2026Partly Allowed
P.Gowtham Vs The State Rep By, The Inspector Of Police
Madras High Court · 2024 INSC 114
BNSS-Section 482, 483, 47NDPS Act-Section 8(c), 20(b)(ii)(A), 20(b)(ii)(B), 22(c), 25, 29(1), 37, 37(1)(b)(ii), 50Constitution of India-Article 22(1)
High Courts26 Oct 2026
M.Meganathan Vs State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4911
BNS, 2023-Sections 126(2), 296(b), 115(2), 118(1), 109(1), 351(3), 269BNSS-Section 483The Criminal Rules of Practice, 2019
High Courts26 Oct 2026
Mohamed Irfan Asif Vs The State
Madras High Court · (2026) 10 MAD CK 4910
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 22(b)(ii)(B), 37The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts26 Oct 2026
P.Murugan Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4909
BNS-Section 310(2), 269BNSS-Section 483The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts26 Oct 2026
Ragul Vs State Rep.by, The Station House Officer, Kallakurichi Police Station
Madras High Court · (2026) 10 MAD CK 4908
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Child Marriage Act-Section 9Protection of Children from Sexual Offences Act, 2012-Section 7, 8
High Courts26 Oct 2026
Pattabiraman Vs The State Rep.by, The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4907
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483I.P.C.-Sections 115(2), 118(1), 296(b), 351(2)BNS 2023-Sections 103(1), 109(1), 115(2), 118(1), 296(b), 351(2), 269
High Courts26 Oct 2026
Rajesh & Anr. Vs State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4906
BNSS-Section 528BNS, 2023-Section 191(2), 191(3), 296(b), 132, 351(3), 269Arms Act, 1959-Section 25(1)(b)
High Courts26 Oct 2026
Ramya Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4905
IPC-Sections 419, 465, 468, 467, 471, 420 and 120(b)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483B.N.S.-Section 269
High Courts26 Oct 2026
Siva Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 4904
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita (BNS), 2023-Sections 126(2), 296(b) and 103The Criminal Rules of Practice, 2019
High Courts26 Oct 2026
S.Rajamani & Anr. Vs The State
Madras High Court · (2026) 10 MAD CK 4903
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 115(2), 118(1), 351(3), 109, 191(2), 191(3), 103(1), 269Indian Penal Code-Sections 294(b), 323, 324, 506, 307, 302, 155, 156
High Courts26 Oct 2026
V.Purushothaman Vs The State Rep By The Deputy Superintendent Of Police
Madras High Court · (2026) 10 MAD CK 4902
BNSS-Section 483, 349Prevention of Corruption Act, 1988-Section 7(b), 12The Criminal Rules of Practice, 2019
High Courts26 Oct 2026Allowed
Sathishkumar Vs The State Rep By The Inspector Of Police, Saravanampatty Police Station, Coimbatore District
Madras High Court · (2026) 10 MAD CK 4901
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(B), 25, 29(1), 37The Criminal Rules of Practice, 2019
Tribunals and Commissions26 Oct 2026Dismissed
Mrs. Kavya B & Ors. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4891
Administrative Tribunals Act, 1985-Section 19, 14, 19 to 27, Sub-sections (1) and (4) of Section 19Employees’ State Insurance Corporation, Junior Medical Laboratory Technologist (Group ‘C’ Post) Recruitment Regulations, 2022Recruitment Regulations for the post of Laboratory Assistant published vide Gazette dated 21.05.2011
Tribunals and Commissions26 Oct 2026Dismissed
Rajeshwar Prasad Vs Shri Anil Kumar & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4938
Tribunals and Commissions26 Oct 2026Disposed Of
Roop Narain Prasad & Anr. Vs Shri Uday Borwanker & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 4937
Administrative Tribunal Act, 1985-Section 17