JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 158 of 59,258

High Courts17 Apr 2026Allowed/ Disposed Of

Susmita Sahoo Vs Sanatan Sathua

Orissa High Court · (2026) 04 OHC CK 1473

Code Of Civil Procedure, 1908-Section 24, Order-9 Rule 7

Read judgment Generate summary

High Courts17 Apr 2026Dismissed

M/S.Kinetic Industries (P) Ltd. Vs Micro Small Enterprises Facilitation And Others

Madras High Court · (2026) 04 MAD CK 1400

Constitution Of India, 1950-Article 226, 227Micro, Small And Medium Enterprises Development Act, 2006-Section 17, 18, 18(2), 18(5), 19Arbitration And Conciliation Act, 1996-Section 16, 34

Read judgment Generate summary

High Courts17 Apr 2026Dismissed

M/S.Deendayal Totla And Others Vs M/S.Varalakshmi Starch Industries Pvt Ltd

Madras High Court · (2026) 04 MAD CK 1399

Read judgment Generate summary

High Courts17 Apr 2026Dismissed

Sonu Malviya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1278

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 69, 115(2), 296(B), 351(2), 351(3)

Read judgment Generate summary

High Courts17 Apr 2026Allowed

Rishi @ Rajnish S/O Raju Yadav Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2026) 04 MP CK 1277

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v), 14A(2), 18, 18ABharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 183, 480(3), 482Bharatiya Nyaya Sanhita, 2023-Section 64, 64(2)(H), 64 (2)(M), 69, 115 (2), 351(3)

Read judgment Generate summary

High Courts17 Apr 2026Allowed

Shivnandan And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1276

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(2), 127(2), 191(2), 191(3), 296, 351(3)Code Of Criminal Procedure, 1973-Section 437(3)

Read judgment Generate summary

High Courts17 Apr 2026Allowed/ Disposed Of

Sitaram Jadhon Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1275

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Section 120B, 419, 420, 468, 471Madhya Pradesh Recognized Examinations Act, 1937-Section 3(D), 4

Read judgment Generate summary

High Courts17 Apr 2026Allowed