High Courts04 May 2026Dismissed
Chandra Sekhar Sahu And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 05 OHC CK 1247
Constitution Of India, 1950-Article 226(2)Income Tax Act, 1961-Section 48
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 113 of 59,257
High Courts04 May 2026Dismissed
Kishor Chand Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1374
Madhya Pradesh Lok Parisar Bedakhli Adhiniyam, 1974-Section 5, 7, 9
High Courts04 May 2026Disposed Of
Harshit Pandey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1373
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 117(2), 296(B), 351(3),
High Courts04 May 2026Disposed Of
Mamta Baghel Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1372
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 248
High Courts04 May 2026Allowed
Anand Sharma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1371
Code Of Criminal Procedure, 1973-Section 301, 397(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438Indian Penal Code, 1860-Section 323, 325
High Courts04 May 2026Allowed/ Disposed Of
Kailash Patidar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1370
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 25Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004-Section 4, 6, 9
High Courts04 May 2026
Chief Executive Officer Ujjain Development Authority And Others Vs Sabi Ui Hasan
Madhya Pradesh High Court · (2026) 05 MP CK 1369
Madhya Pradesh Land Revenue Code Act, 1959-Section 248
High Courts04 May 2026Allowed/ Disposed Of
Brajesh Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1368
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 316(5), 318(4), 336(2), 336(3), 338, 340(2)
High Courts04 May 2026Allowed/ Dismissed
Riteshwan And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1367
Constitution Of India, 1950-Article 226
High Courts04 May 2026Allowed
Virendra Kumar Katare Vs General Administration Department And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1366
Constitution Of India, 1950-Article 226Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 14Judges (Protection) Act, 1985-Section 3
High Courts04 May 2026
M/S Amar India Pvt. Ltd., Through Its Director Shri Kuldeep Singh Kushwaha Vs Union Of India Through Its General Manager Western Railway And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1365
Arbitration And Conciliation Act, 1996-Section 11, 11(6), 11(6A), 11(8), 12(1), 12(5), 31A(5)
High Courts04 May 2026Dismissed
State of Jammu and Kashmir Vs Rakesh Singh
Jammu And Kashmir High Court · (2026) 05 J&K CK 0223
Ranbir Penal Code, 1989- Section 201, 302, 401Code of Criminal Procedure, 1989- Section 161
High Courts04 May 2026Disposed Of
Jatti Bi Vs UT of J&K and ors
Jammu And Kashmir High Court · (2026) 05 J&K CK 0222
Constitution of India, 1950- Article 226
High Courts04 May 2026Disposed Of
Hasan Chowdhury Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 0217
Code Of Criminal Procedure, 1973 - Section 107, 439(2), 528
High Courts04 May 2026
Amar Krishna Saha And Ors Vs Central Bureau Of Investigation, CBI And Anr.
Tripura High Court · (2026) 05 TP CK 0216
High Courts04 May 2026
Pritam Barman Vs State Of Tripura And 5 Ors
Tripura High Court · (2026) 05 TP CK 0215
High Courts04 May 2026
Debasish Saha Vs State Of Tripura And 5 Ors
Tripura High Court · (2026) 05 TP CK 0214
High Courts04 May 2026
Timel Lawriniang Vs Silan Lawriniang
Meghalaya High Court · (2026) 05 MEG CK 0201
High Courts04 May 2026
Md. Saiful Ali Sk.@Babu Vs State Of Meghalaya & 3 Ors
Meghalaya High Court · (2026) 05 MEG CK 0200
High Courts04 May 2026
Seiborlang Wahlang & Anr Vs State Of Meghalaya & Anr
Meghalaya High Court · (2026) 05 MEG CK 0199