High Courts10 Jun 2026
Mohammed Farooq Vs Inspector Of Police And Others
Madras High Court · (2026) 06 MAD CK 0539
Protection Of Children From Sexual Offences Act, 2012-Section 9(M), 7, 8Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 269
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 13 of 59,257
High Courts10 Jun 2026
Saravanan Vs State
Madras High Court · (2026) 06 MAD CK 0538
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194Bharatiya Nyaya Sanhita, 2023-Section 103(1), 238, 269
High Courts10 Jun 2026
Babu @ Yoganandham Vs State
Madras High Court · (2026) 06 MAD CK 0537
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115(2), 118(1), 191(2), 191(3), 269, 296(b)
High Courts10 Jun 2026Allowed
Janani Vs State And Others
Madras High Court · (2026) 06 MAD CK 0536
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(e)
High Courts10 Jun 2026
Reehan And Others Vs Inspector Of Police
Madras High Court · (2026) 06 MAD CK 0535
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 126(2), 191(2), 191(3), 269
High Courts10 Jun 2026Dismissed
Parveen Kumar Vs State Of HP And Others
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0538
High Courts10 Jun 2026Disposed Of
Balvinder Singh Vs State Of HP And Another
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0537
High Courts10 Jun 2026Dismissed
Meera Singh Vs State
Delhi High Court · (2026) 06 DEL CK 0472
Code of Criminal Procedure, 1973- Section 161, 313Indian Penal Code, 1860- Section 34, 120B, 302
High Courts10 Jun 2026Dismissed
Ajay Singh Vs State
Delhi High Court · (2026) 06 DEL CK 0471
Code of Criminal Procedure, 1973- Section 161, 313Indian Penal Code, 1860- Section 34, 120B, 302
High Courts10 Jun 2026Dismissed
Sanjeev Tiwari Vs Vijay Kumar Tiwari
Delhi High Court · (2026) 06 DEL CK 0470
Code of Civil Procedure, 1908- Section 100, Order 41 Rule 27
High Courts10 Jun 2026Dismissed
Somya Goel Vs State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2026) 06 DEL CK 0469
Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528
High Courts10 Jun 2026
Thiru.Rajan Syal Vs Managing Director And Others
Madras High Court · (2026) 06 MAD CK 0442
High Courts10 Jun 2026Allowed
ATOSI Bhad (Mondal) @ Atasi Bhar (Mondal) Vs State Of West Bengal & Anr
Calcutta High Court · (2026) 06 CAL CK 0425
Protection Of Women From Domestic Violence Act, 2005-Section 12, 23
High Courts10 Jun 2026Dismissed
Aparajita Biswas Vs State Of West Bengal & Anr
Calcutta High Court · (2026) 06 CAL CK 0424
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 528Bharatiya Nyaya Sanhita, 2023-Section 79, 118, 118(1), 120(1), 120(2)Code Of Criminal Procedure, 1973-Section 107, 482
High Courts10 Jun 2026Dismissed
Anand Oraon Vs Union Of India And Others
Calcutta High Court · (2026) 06 CAL CK 0423
Constitution Of India, 1950-Article 226Delhi Police (Appointment & Recruitment) Rules, 1980-Rule 24(2)
High Courts09 Jun 2026Partly Allowed
Maheshbhai Chanabhai Khunt & Anr Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 06 GUJ CK 0682
Indian Penal Code, 1860-Section 114, 323, 448, 504, 506(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v)Code Of Criminal Procedure, 1973-Section 482
High Courts09 Jun 2026Allowed
Om Parkash Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0579
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 316(2)
High Courts09 Jun 2026Allowed
Mustfa Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0578
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 121(1), 132, 331(6)
High Courts09 Jun 2026Allowed
Amar Kesh Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0577
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 61, 61(2), 316(2), 318(4), 335, 336(3), 338, 340(2), 351(2)Indian Penal Code, 1860-Section 120B, 420, 464, 467, 468, 471
High Courts09 Jun 2026Disposed Of
Pardeep Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0576
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 336(3), 338, 340(2)