JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 139 of 59,257

High Courts23 Apr 2026Allowed

Krishna @ Krishan Kumar Singh @ Krishna Kumar Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1681

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115, 115(2), 117(2), 190, 191(3), 351(2)Indian Penal Code, 1860-Section 307

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High Courts23 Apr 2026Disposed Of

Sandeep Kumar And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1680

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482

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High Courts23 Apr 2026Dismissed

Niasha Behera Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1487

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High Courts23 Apr 2026Allowed/Disposed Of

M/S. Thriveni Earthmovers Pvt. Ltd And Others Vs State Of Odisha & Others

Orissa High Court · (2026) 04 OHC CK 1486

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High Courts23 Apr 2026Allowed

Ramananda Mishra And Others Vs State Of Odisha & Others

Orissa High Court · (2026) 04 OHC CK 1485

Orissa Survey And Settlement Rules, 1962-Rule 34, 35Orissa Government Land Settlement Act, 1962-Section 7A(3)Odisha Communal Forest And Private Lands (Prohibition Of Alienation) Act, 1948-Section 3, 4

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High Courts23 Apr 2026Allowed

Devi Pr.Mohanty (Dead) Debika Rani Mohanty & Another Vs Member, Board Of Revenue, Orissa & Others

Orissa High Court · (2026) 04 OHC CK 1484

Orissa Survey And Settlement Rules, 1962-Rule 34, 34(e), 62Orissa Survey And Settlement Act, 1958-Section 15, 15(b), 32, 42

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High Courts23 Apr 2026Disposed Of

Mohan Gadari And Others Vs South Eastern Coal Field Limited And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1309

Constitution Of India, 1950-Article 12, 14, 21, 226, 300A

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High Courts23 Apr 2026Disposed Of

Dr. Mustaq Mansoori Vs Surekha Parmar And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1301

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Indian Penal Code, 1860-Section 34, 147, 323, 504, 506(II)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)

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High Courts23 Apr 2026Disposed Of

Yash Sukhwani And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1300

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 54, 69, 115(2), 351(2), 352Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v)

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High Courts23 Apr 2026Disposed Of

Yamna Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1299

Constitution Of India, 1950-Article 226National Security Act, 1980-Section 3(2), 3(3)

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High Courts23 Apr 2026Allowed

Ravindra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1298

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts23 Apr 2026Allowed

Injeel Ahemad Ansari Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1297

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

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High Courts23 Apr 2026Disposed Of

Pradeep Kushwah Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1296

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 248, 248(2A)

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High Courts23 Apr 2026Disposed Of

Mohammad Sahil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1295

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 119(1), 296(b), 351(3)

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High Courts23 Apr 2026Dismissed

Ms. C Varsha Chowdary Vs National Testing Agency & Ors

Karnataka High Court · (2026) 04 KAR CK 1176

Constitution Of India, 1950 - Article 142

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High Courts23 Apr 2026Allowed

Nagendra @ Nagu Vs State By Hanuru Police Station

Karnataka High Court · (2026) 04 KAR CK 1175

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(B)

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High Courts23 Apr 2026Allowed

Ammena BI Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1174

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High Courts23 Apr 2026Disposed Of

Mohd. Kabir Vs Union Territory of Jammu and Kashmir

Jammu And Kashmir High Court · (2026) 04 J&K CK 1151

Narcotic Drugs and Psychotropic Substances Act, 1988- Section 3Bharatiya Nagarik Suraksha Sanhita, 2023- Section 129, 135(3), 136

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High Courts23 Apr 2026Disposed Of

Nenggrik D. Sangma Vs State Of Meghalaya

Meghalaya High Court · (2026) 04 MEG CK 1063

Indian Penal Code, 1860 - Section 368, 376(1)

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High Courts23 Apr 2026Disposed Of

Jomirul Islam Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1062

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