Tribunals and Commissions23 Oct 2026Disposed Of
Manoj Kumar Baranwal Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3386
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12,28,363 judgments in All Courts · page 97 of 61,419
Tribunals and Commissions23 Oct 2026Disposed Of
Manoj Kumar Baranwal Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3385
Administrative Tribunals Act, 1985-Section 22(3)(f)Central Administrative Tribunal (Procedure) Rules, 1987-Rule 17Fundamental Rules-Rules 54, 54-A
High Courts23 Oct 2026Dismissed
Neha Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 3233
Bharatiya Nagarik Suraksha Sanhita, 2023-Chapter IX, Sections 126, 127, 128, 129, 130, 131, 132, 133, 134, 135, 135(3), 136, 137, 163, 169Bharatiya Nyaya Sanhita, 2023-Chapter X, Sections 152, 178, 179, 180, 181, 196, 197, 294, 299Press and Registration of Books Act, 1867
High Courts23 Oct 2026
Chandra Prakash & Anr. Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3135
Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 296(b), 118(1), 311, 125, 351(2), 269BNSS-Section 483The Criminal Rules of Practice, 2019
High Courts23 Oct 2026
Deepak & Anr. Vs The State Rep. By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3132
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(A)BNS, 2023-Section 123, 269
High Courts23 Oct 2026
Guna @ Gunasekaran Vs The State Rep. By Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3119
BNS, 2023-Section 332(b), 310(2), 269BNSS-Section 482The Criminal Rules of Practice, 2019
High Courts23 Oct 2026
Kumar Vs State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3165
COTPA Act-Section 6(b), 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269BNSS-Section 483
High Courts23 Oct 2026
Manish Vs State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3161
BNSS-Section 483Bharatiya Nyaya Sanhita, 2023-Section 296(b), 132, 269CLA Act-Section 7(1)(a)
High Courts23 Oct 2026
Mathesh Vs The State Rep. By The Deputy Inspector General of Prison & Ors.
Madras High Court · (2026) 10 MAD CK 3156
Constitution of India-Article 226
High Courts23 Oct 2026
Murugan Vs The State
Madras High Court · (2026) 10 MAD CK 3153
Bharatiya Nagarik Suraksha Sanhita-Section 483Bharatiya Nyaya Sanhita-Section 303(2), 269Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)
High Courts23 Oct 2026Allowed
Nagarajan & Anr. Vs State Rep. By, The Inspector Of Police, Peelamedu Police Station, Coimbatore
Madras High Court · (2026) 10 MAD CK 3151
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 22(a), 29(1), 37Bharatiya Nyaya Sanhita (BNS) Act, 2023-Section 123, 269The Criminal Rules of Practice, 2019
High Courts23 Oct 2026
Navenkumar Kamalnadhan Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3149
BNSS-Section 483BNS-Section 69, 269The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts23 Oct 2026
Ramadoss Vs State By Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3183
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483TN Prohibition (Amendment) Act-Sections 4(1)(C), 4(1-A)The Criminal Rules of Practice, 2019
High Courts23 Oct 2026
Shyabu Khan Vs State
Madras High Court · (2026) 10 MAD CK 3171
BNS-Sections 204, 318(2), 319(2), 336(3), 340(2), 269IT Act-Sections 66C, 66DBNSS Act-Section 483
High Courts23 Oct 2026
Subashkar Vs The State Rep By, The Inspector Of Police, Kurinjipaid P.S., Cuddalore District
Madras High Court · (2026) 10 MAD CK 3209
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 296(b), 329(4), 118(2), 351(3), 109(1), 269The Criminal Rules of Practice, 2019
High Courts23 Oct 2026
Surya @ Sadasurya Vs The State Rep. by, The Inspector of Police, A.Pallipatti Police Station, Dharmapuri District
Madras High Court · (2026) 10 MAD CK 3206
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 332, 75, 269IPC-Sections 452, 354ATamil Nadu Prohibition of Harassment of Women (TNPHW) Act-Section 4
High Courts23 Oct 2026
Thangaraj Vs The State Rep.by, The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3202
Bharatiya Nyaya Sanhita, 2023-Section 123, 269COTPA Act-Section 24(1)BNSS-Section 483
High Courts23 Oct 2026
Upendra Bhesra Vs State
Madras High Court · (2026) 10 MAD CK 3200
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts23 Oct 2026
Sanjay Kumar Vs The State Rep By Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3192
Indian Penal Code-Sections 341, 294(b), 323, 336, 427, 392, 397 and 506(ii)BNSS-Section 482, 269The Criminal Rules of Practice, 2019
High Courts23 Oct 2026
Monika & Anr. Vs The State Rep by the Inspector of Police
Madras High Court · (2026) 10 MAD CK 3113
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 296(b), 118(1), 103, 351(3), 61(2), 269Tamil Nadu Prohibition of Harassment of Women (TNPHW) Act-Section 4Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003-Section 4