High Courts16 Apr 2026Disposed Of
Branch Manager, The New India Assurance Company Limited Vs Gyandup Tshering Lepcha And Others
Sikkim High Court · (2026) 04 SIK CK 1625
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 161 of 59,258
High Courts16 Apr 2026Allowed
Balkar Singh And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1653
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 125, 351(2)Arms Act, 1959-Section 25, 27
High Courts16 Apr 2026Disposed Of
Anup Alias Anoop Alias Nupa Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1652
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 377
High Courts16 Apr 2026Allowed
Suranjan De Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1651
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193(9), 483Code Of Criminal Procedure, 1973-Section 173(8), 439Indian Penal Code, 1860-Section 120B, 406, 420
High Courts16 Apr 2026Allowed
Daljit Singh And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1650
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 201, 307, 379B(2), 411Code Of Criminal Procedure, 1973-Section 320, 482
High Courts16 Apr 2026Dismissed
Parkash Singh @ Badal And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1649
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 148, 149, 201, 323, 324, 326
High Courts16 Apr 2026Disposed Of
Harjit Singh Vs Mohan Ram
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1648
Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 372, 378(4)
High Courts16 Apr 2026Disposed Of
Raghunath Sethi Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1478
Constitution Of India, 1950-Article 14, 226, 227
High Courts16 Apr 2026Disposed Of
Padmini Mallick & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1477
Constitution Of India, 1950-Article 14, 226, 227
High Courts16 Apr 2026Disposed Of
Bhimasen Nayak & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1476
Constitution Of India, 1950-Article 14, 226, 227
High Courts16 Apr 2026Allowed/ Disposed Of
Putki Bisoi @ Putuki Bis Vs Deepak Kumar Chetty
Orissa High Court · (2026) 04 OHC CK 1475
Code Of Civil Procedure, 1908-Section 24
High Courts16 Apr 2026
Sivakumar Vs State
Madras High Court · (2026) 04 MAD CK 1393
Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 118(1), 269, 296(b), 351(2)Indian Penal Code, 1860-Section 294(b), 307, 323, 324, 506(ii)
High Courts16 Apr 2026
Elumalai, S/O.Pandiyappan Vs State
Madras High Court · (2026) 04 MAD CK 1392
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 238, 269, 311Code Of Criminal Procedure, 1973-Section 174
High Courts16 Apr 2026
Ashok Kumar Vs State
Madras High Court · (2026) 04 MAD CK 1391
Indian Penal Code, 1860-Section 342, 354A(2), 366, 451Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 11, 12Bharatiya Nyaya Sanhita, 2023-Section 183, 269
High Courts16 Apr 2026
Kevingandhi Vs State
Madras High Court · (2026) 04 MAD CK 1390
Bharatiya Nyaya Sanhita, 2023-Section 269, 317(2)Indian Penal Code, 1860-Section 411
High Courts16 Apr 2026Allowed
Aswini Vs Principal Secretary To The Government And Others
Madras High Court · (2026) 04 MAD CK 1389
Code Of Criminal Procedure, 1973-Section 167(2)
High Courts16 Apr 2026Disposed Of
Vijayabaskar Vs Deputy Inspector General Of Prisons Whannels Road, And Others
Madras High Court · (2026) 04 MAD CK 1388
High Courts16 Apr 2026Dismissed
Karti P.Chidambaram Vs Union Of India And Others
Madras High Court · (2026) 04 MAD CK 1387
Constitution Of India, 1950-Article 226National Company Law Tribunal Rules, 2016-Rule 11
High Courts16 Apr 2026Dismissed
State Of Madhya Pradesh Vs Hiralal ( In Compliance Of C.O. Dt. 01-04-26 Name Of A-1 Is Deleted As He Has Expired). And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1267
Code Of Criminal Procedure, 1973-Section 173, 313, 378(III)Indian Penal Code, 1860-Section 34, 294, 323, 325, 506, 506B
High Courts16 Apr 2026Dismissed
Charanjeet Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1266
Code Of Criminal Procedure, 1973-Section 174, 293, 311, 313, 315, 374Indian Penal Code, 1860-Section 302, 304IIEvidence Act, 1872-Section 32, 32(1), 106