JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 119 of 59,257

High Courts30 Apr 2026Allowed

Malal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1784

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108, 115(2), 296, 351(2)

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Bholeshankar S/O Ramsingh Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1783

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 69, 87

Read judgment Generate summary

High Courts30 Apr 2026Dismissed

Vijay Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1782

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 8a, 21, 22, 25, 25a, 27b, 29Drugs (Control) Act, 1950-Section 5, 13

Read judgment Generate summary

High Courts30 Apr 2026Dismissed

State Of M.P Vs Kamar Singh & Anr. And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1323

Code Of Criminal Procedure, 1973-Section 174, 313, 378Indian Penal Code, 1860-Section 34, 107, 304B, 306, 498AEvidence Act, 1872-Section 113B

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Sunil A Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1195

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 137(2), 483Protection Of Children From Sexual Offences Act, 2012 - Section - 4(1), 5(l), 6Bharatiya Nyaya Sanhita, 2023 - Section 137(2)

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Hemanna N.T. Vs State By Halasuru Ps., Represented By State Public Prosecutor High Court Of Karantaka Bengaluru-560001

Karnataka High Court · (2026) 04 KAR CK 1194

Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Nandan V Vs State Of Karnataka By Peenya Police

Karnataka High Court · (2026) 04 KAR CK 1193

Bharatiya Nyaya Sanhita, 2023 - Section - 310(2)

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Lakshmikanth K.R Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1192

Prevention Of Corruption Act, 1988 - Section 7(a)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 164

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Nazeer K M Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1191

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 85, 108Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Hemanna N.T. Vs State By Halasuru Ps & Ors

Karnataka High Court · (2026) 04 KAR CK 1190

Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Srinivas N Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1189

Prevention Of Corruption Act, 1988 - Section 7(a), 7(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Rakesh (A-3) Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1188

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 127(2), 309(6)

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Mohammed Noushad Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1187

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 109, 115(2), 118(1), 118(2), 249(b), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483

Read judgment Generate summary

High Courts30 Apr 2026Disposed Of

Udhay Sharma and Anr Vs UT of J&K and ors

Jammu And Kashmir High Court · (2026) 04 J&K CK 1161

Read judgment Generate summary

High Courts30 Apr 2026Allowed

Sukhari Ram Vs State of Bihar

Patna High Court · (2026) 04 PAT CK 1117

Indian Penal Code, 1860- Section 34, 307, 323Code of Criminal Procedure, 1973- Section 313, 360

Read judgment Generate summary

High Courts30 Apr 2026

Bharat Prasad Singh & 10 Ors Vs State of Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1079

Read judgment Generate summary

High Courts30 Apr 2026

Kordorlang Syiemsad Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1078

Read judgment Generate summary

High Courts30 Apr 2026Disposed Of

Kamal Rabha Vs State Of Meghalaya

Meghalaya High Court · (2026) 04 MEG CK 1075

Protection Of Children From Sexual Offences Act, 2012 - Section 8Indian Penal Code, 1860 - Section 341, 354, 392, 394, 506

Read judgment Generate summary

High Courts30 Apr 2026Disposed Of

Sambhu Ray Vs State Of Meghalaya Represented By Its Secretary Home (Police) Department Meghalaya

Meghalaya High Court · (2026) 04 MEG CK 1074

Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 77

Read judgment Generate summary

High Courts30 Apr 2026

Yumnam Bhochao Singh & Anr Vs State Of Manipur & 8 Ors.

Manipur High Court · (2026) 04 MAN CK 1045

Read judgment Generate summary