High Courts27 Apr 2026Disposed Of
Prosecutrix X Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1314
Bharatiya Nyaya Sanhita, 2023-Section 64(2), 351(3)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 131 of 59,257
High Courts27 Apr 2026Allowed
Ravishram Gaud Vs State Of M P
Madhya Pradesh High Court · (2026) 04 MP CK 1313
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 406, 420, 467, 468
High Courts27 Apr 2026Allowed/Disposed Of
Piyush Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1312
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109(1), 238, 249(1)(b)
High Courts27 Apr 2026Allowed/Disposed Of
Dalveer @ Ballu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25(1), 25(1A), 25(1AA), 35Indian Penal Code, 1860-Section 120B, 212, 216
High Courts27 Apr 2026Allowed
Kripal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1310
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 117(3), 118(2), 189(2), 189(4), 190, 191(3), 296, 351(3)
High Courts27 Apr 2026Allowed
Aslam Vs U. T. of J&K and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1154
High Courts27 Apr 2026Allowed
Karu Yadav Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1113
Constitution Of India, 1950- Article 226, 300(A)Bihar Tenancy Act, 1885- Section 5(2), 6, 7
High Courts27 Apr 2026Disposed Of
Chandrakala Devi Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1111
Bihar Government Servant Grievance Redressal Rules, 2019- Rule 2(C), 3
High Courts27 Apr 2026Disposed Of
Rohit Kumar Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1110
High Courts27 Apr 2026
Kamnipaia Challam Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1068
High Courts27 Apr 2026
Pensilla R. Marak & Ors. Vs G.H.A.D.C & Ors.
Meghalaya High Court · (2026) 04 MEG CK 1067
High Courts27 Apr 2026
Chibath Ch. Marak Vs G.H.A.D.C & Ors
Meghalaya High Court · (2026) 04 MEG CK 1066
High Courts27 Apr 2026
Jriang Singh Phanbuh(Since Deceased) Substituted By Shri Apshai Sing Nehlang Kharpuri & 3 Ors Vs Saihunlang Phanbuh & Anr
Meghalaya High Court · (2026) 04 MEG CK 1065
High Courts27 Apr 2026
Jriang Singh Phanbuh(Since Deceased) Substituted By Apshai Sing Nehlang Kharpuri & 3 Ors Vs Saihunlang Phanbuh & Anr
Meghalaya High Court · (2026) 04 MEG CK 1064
High Courts27 Apr 2026Partly Allowed/Disposed Of
National Insurance Company Ltd Vs Legal Heirs Of Decd. Hitesh Pokiya & Ors
Gujarat High Court · (2026) 04 GUJ CK 0963
Code Of Civil Procedure, 1908-Order 43 Rule 33Motor Vehicles Act, 1988-Section 2(16), 2(21), 3, 10, 10(2), 149(2), 166, 173
High Courts27 Apr 2026Partly Allowed
Bhavinbhai Mahendrabhai Vyas Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0962
Constitution Of India, 1950-Article 14, 16, 226
High Courts27 Apr 2026Disposed Of
Nanalal Karshan Limbani Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0961
Code Of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 138Probation Of Offenders Act, 1958-Section 4
High Courts27 Apr 2026Disposed Of
Bhatiya Hargovanbhai Jivabhai Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0960
Code Of Criminal Procedure, 1973-Section 397, 401, 401(3)Negotiable Instruments Act, 1881-Section 138Probation Of Offenders Act, 1958-Section 4
High Courts27 Apr 2026Dismissed
Dipak Nayak Vs State Of Assam
Gauhati High Court · (2026) 04 GAU CK 0913
Protection of Children from Sexual Offences Act, 2012- Section 4, 6, 29, 42Code of Criminal Procedure, 1973- Section 161, 164, 313Indian Penal Code, 1860- Section 376(AB)
High Courts27 Apr 2026Dismissed
Sanjay Chauhan & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 0858
Indian Penal Code, 1860- Section 376Protection Of Children From Sexual Offences Act, 2012- Section 4