JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 127 of 59,257

High Courts28 Apr 2026

Vaitheshwaran @ Vaithee Vs State

Madras High Court · (2026) 04 MAD CK 1441

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 77Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 6, 24(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts28 Apr 2026

Surya @ Kamalakannan Vs State

Madras High Court · (2026) 04 MAD CK 1440

Bharatiya Nyaya Sanhita, 2023-Section 109(1), 118(1), 126(2), 269, 296(b)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4

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High Courts28 Apr 2026

Renugopal Vs State

Madras High Court · (2026) 04 MAD CK 1439

Bharatiya Nyaya Sanhita, 2023-Section 74, 115(2), 118(1), 131, 132, 269, 296(b), 308(2), 310(2), 311, 351(3), 353(3)

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High Courts28 Apr 2026Dismissed

Ramratan Rajak Vs Guddu Rajak And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1791

Code Of Criminal Procedure, 1973-Section 125, 126, 126(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145(2)Family Courts Act, 1984-Section 19, 19(4)

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High Courts28 Apr 2026Disposed Of

National Insurance Co.Ltd. Singrauli Vs Kallu @ Devi Prasad And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1790

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High Courts28 Apr 2026Allowed/Disposed Of

Arun Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1322

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 64(1), 137(2)

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High Courts28 Apr 2026Allowed

Rajesh Mahavar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1321

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 80(2)

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High Courts28 Apr 2026Disposed Of

Harcharan Ahirwar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1320

Juvenile Justice (Care And Protection Of Children) Rules, 2007-Rule 12, 19Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 7A, 14, 36, 64, 94

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High Courts28 Apr 2026Allowed

Mahaveer Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1319

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 212, 310(4), 310(5)

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High Courts28 Apr 2026Allowed/Disposed Of

Akku Singh Rajawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1318

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 109, 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 190, 191(2), 191(3), 296, 351(2)Arms Act, 1959-Section 30

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High Courts28 Apr 2026Allowed/Disposed Of

Prakash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1317

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Sakshya Adhiniyam, 2023-Section 23(2)

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High Courts28 Apr 2026Dismissed

Union Territory of Jammu & Kashmir and others Vs Ravinder Kanta and others

Jammu And Kashmir High Court · (2026) 04 J&K CK 1159

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High Courts28 Apr 2026Disposed Of

Commissioner Secretary to Govt Vs Asha Devi Koshal

Jammu And Kashmir High Court · (2026) 04 J&K CK 1158

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High Courts28 Apr 2026Disposed Of

Mohinder Pal Vs G.Mohan Kumar

Jammu And Kashmir High Court · (2026) 04 J&K CK 1157

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High Courts28 Apr 2026Disposed Of

Deepak Kumar Vs State of J&K and Anr

Jammu And Kashmir High Court · (2026) 04 J&K CK 1156

Constitution of India, 1950- Article 226

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High Courts28 Apr 2026Allowed

Raman Kumar Vs UT of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 1155

Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 354(A), 363, 376, 506Protection of Children from Sexual Offences Act, 2012- Section 3, 4

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High Courts28 Apr 2026Disposed Of

State of Bihar Vs Suresh Sah

Patna High Court · (2026) 04 PAT CK 1116

Indian Penal Code, 1860- Section 279, 304(A)Motor Vehicles Act, 1988- Section 161

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High Courts28 Apr 2026Disposed Of

Janardan Pandit Vs State of Bihar

Patna High Court · (2026) 04 PAT CK 1115

Constitution Of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 144Bihar Land Tribunal Act, 2009- Section 9, 14

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High Courts28 Apr 2026Dismissed

Raj Kumar Vs Union of India

Patna High Court · (2026) 04 PAT CK 1112

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High Courts28 Apr 2026

Suprabha Upadhaya Vs Prakash Adhikari

Meghalaya High Court · (2026) 04 MEG CK 1073

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