High Courts18 Apr 2026Allowed
Labh Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1668
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61, 61(2), 316(2), 318(4), 351(2)
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 156 of 59,258
High Courts18 Apr 2026Disposed Of
Chanchal Dawre Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1264
Constitution Of India, 1950-Article 226Prevention Of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860-Section 120B, 420
High Courts18 Apr 2026Disposed Of
Pawan Kumar Saket Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1263
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(I), 6
High Courts18 Apr 2026Disposed Of
Devendera Kumar Pradhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1262
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 117(2), 296(B), 351(3)
High Courts18 Apr 2026Disposed Of
Rehan Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1261
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 332(C), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
High Courts18 Apr 2026Allowed
Nitesh Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1260
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34A, 49A
High Courts18 Apr 2026Allowed
Sabeena (Mother And Natural Guardian Of Minor Victim) Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1259
Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts18 Apr 2026Allowed
Svdesh Singh Alias Priyanshu Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1258
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2), 191(3), 296Arms Act, 1959-Section 25, 27
High Courts18 Apr 2026Disposed Of
Jagdish Sahu Vs PNB Housing Finance Limited And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1257
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14
High Courts18 Apr 2026Allowed
Victim M Through Natural Guardian Father Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1256
Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts18 Apr 2026Disposed Of
Sports Goods Industry Vs State of J&K and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1148
High Courts18 Apr 2026Disposed Of
Jan Mohd Vs Executive Magistrate
Jammu And Kashmir High Court · (2026) 04 J&K CK 1147
Code of Criminal Procedure, 1989- Section 145(1), 146(1), 482
High Courts18 Apr 2026Dismissed
Manga Ram Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 1146
Indian Penal Code, 1860- Section 302, 304, 307, 323, 325, 341Code of Criminal Procedure, 1989- Section 173, 482
High Courts18 Apr 2026
Uma Sankar Majumder Vs State Of Tripura & 5 Others
Tripura High Court · (2026) 04 TP CK 1129
High Courts18 Apr 2026
Shankar Karmakar Vs State Of Tripura & 5 Others
Tripura High Court · (2026) 04 TP CK 1128
High Courts18 Apr 2026Allowed
Laxman Prasad & Ors Vs State Of Tripura & Ors
Tripura High Court · (2026) 04 TP CK 1125
Tripura State Rifles (Discipline, Control, Service Conditions Etc.) Rules, 1986 - Rule 5
High Courts18 Apr 2026Allowed
Sindhuja Engineer and Contractor Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1100
Bihar Contractors Registration Rules, 2007- Rule 11(D)
High Courts18 Apr 2026Disposed Of
Franky Syngkli Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1053
High Courts18 Apr 2026Allowed
Susheela & Anr Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0733
Railway Claims Tribunal Act, 1987- Section 23
High Courts18 Apr 2026Disposed Of
Foolbabu Alise Mohd Haseem Vs State & Anr
Delhi High Court · (2026) 04 DEL CK 0732
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 363, 366