High Courts21 Apr 2026
Ragul Subhash Vs State
Madras High Court · (2026) 04 MAD CK 1436
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 147 of 59,257
High Courts21 Apr 2026Allowed
A. Ranganathan Vs L.K. Vennila
Madras High Court · (2026) 04 MAD CK 1435
Negotiable Instruments Act, 1881-Section 138, 142Bharatiya Nagarik Suraksha Sanhita, 2023-Section 353Evidence Act, 1872-Section 65B
High Courts21 Apr 2026Allowed
Vijaya And Others VS State Of Tamilnadu And Others
Madras High Court · (2026) 04 MAD CK 1434
High Courts21 Apr 2026
M/S. National Insurance Company Ltd Vs M/S.K.Abbas Stores
Madras High Court · (2026) 04 MAD CK 1418
High Courts21 Apr 2026
Harsh Malviya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1285
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Indian Penal Code, 1860-Section 34, 324Arms Act, 1959-Section 25(1B)
High Courts21 Apr 2026Allowed
Raghunath@Rugnath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1284
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 2(xvii)(a), 8, 18, 18(c), 37
High Courts21 Apr 2026Allowed/Disposed Of
Jagat Singh @ Jagga Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1283
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25, 25 25(1)(AA)Bharatiya Nyaya Sanhita, 2023-Section 111(1)
High Courts21 Apr 2026Dismissed
Mohan Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1282
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 3(5), 103(1), 115(2), 118(1), 296, 351(3)
High Courts21 Apr 2026Allowed
Krishnagopal @ Gabba Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1281
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(20), 118(1), 190, 191(2), 191(3), 296(a)
High Courts21 Apr 2026Disposed Of
M/S Surendra Kumar Jain Through Its Proprietor Mr. Subhash Cahnd Jain And Others Vs Axis Bank Limited And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1280
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14
High Courts21 Apr 2026Disposed Of
Karnail Singh Vs Union of India and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1150
High Courts21 Apr 2026Disposed Of
Rajesh Kumar Yadav Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1107
High Courts21 Apr 2026Disposed Of
Birbal Yadav Vs State Of Bihar
Patna High Court · (2026) 04 PAT CK 1106
Code of Criminal Procedure, 1973- Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985- Section 20(ii)(B), 22(A)Indian Penal Code, 1860- Section 414
High Courts21 Apr 2026Disposed Of
Braj Kishore Narayan Singh Vs Harendra Kumar Dubey
Patna High Court · (2026) 04 PAT CK 1105
Bihar Government Servant Grievance Redressal Rules, 2019- Rule 2(C), 3
High Courts21 Apr 2026Disposed Of
Ishwarchand Marandi Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1104
High Courts21 Apr 2026Disposed Of
Upendra Singh Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1103
High Courts21 Apr 2026
Registrar General, High Court Of Meghalaya Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1056
High Courts21 Apr 2026
Tenny Dard M. Marak Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1055
High Courts21 Apr 2026
Frederic B. Marbaniang Vs Union Of India & Ors
Meghalaya High Court · (2026) 04 MEG CK 1054
High Courts21 Apr 2026Disposed Of
Vijay Kumar Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0987
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 379Mines And Minerals (Development And Regulation) Act, 1957-Section 4, 20, 21, 21(2), 22