High Courts10 Apr 2026
F. Mohamed Ali Vs State
Madras High Court · (2026) 04 MAD CK 1345
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 172 of 59,258
High Courts10 Apr 2026
Muralikarthick Vs State
Madras High Court · (2026) 04 MAD CK 1344
Bharatiya Nyaya Sanhita, 2023-Section 87, 269Protection Of Children From Sexual Offences Act, 2012-Section 5(1), 6, 11(1), 11(4), 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts10 Apr 2026
Nivin Vs State
Madras High Court · (2026) 04 MAD CK 1343
Protection Of Children From Sexual Offences Act, 2012-Section 5(l), 5(j)(ii), 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts10 Apr 2026
Veeraragavan Vs State
Madras High Court · (2026) 04 MAD CK 1342
Bharatiya Nyaya Sanhita, 2023-Section 269, 329Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts10 Apr 2026Dismissed
Deepak@Sonusharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1233
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 308(2)
High Courts10 Apr 2026Allowed
Ajay Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1232
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Protection Of Children From Sexual Offences Act, 2012-Section 9M, 10Indian Penal Code, 1860-Section 354
High Courts10 Apr 2026Dismissed
Shubham Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1231
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 3(1)(r), 3(2)(va), 14A(2), 18Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 296, 351(2)Code Of Criminal Procedure, 1973-Section 41, 41A, 41(1), 438
High Courts10 Apr 2026Allowed/ Disposed Of
Rupesh Kahar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1230
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103, 190, 191(3)
High Courts10 Apr 2026Disposed Of
Sunil Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1229
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 22, 29Code Of Criminal Procedure, 1973-Section 437(3)
High Courts10 Apr 2026
Praveen Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1228
Indian Penal Code, 1860-Section 304Motor Vehicles Act, 1988-Section 39, 146, 192, 196
High Courts10 Apr 2026Allowed/ Disposed Of
Bittu @ Sobran @ Shobran Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1227
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64, 64(2)(D), 87, 137(2), 142, 332(B)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
High Courts10 Apr 2026Allowed
Abhishek Vishwakarma @ Badde Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1226
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109, 296, 190, 191(2), 191(3)
High Courts10 Apr 2026
Atal Rai Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1225
Madhya Pradesh Excise Act, 1915-Section 24
High Courts10 Apr 2026Dismissed
P.Lakshmikutty Amma Vs V.K.Indira
High Court Of Kerala · (2026) 04 KL CK 1204
Indian Succession Act, 1925- Section 58, 71, 222, 226, 270, 295, 299
High Courts10 Apr 2026Dismissed
Joseph @ Sabu Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 1203
Indian Penal Code, 1860- Section 354Protection of Children from Sexual Offences Act, 2012- Section 2(d), 5, 7, 8
High Courts10 Apr 2026Dismissed
Ernakulam Regional Co-Operative Milk Producers Union Ltd Vs State Of Kerala Represented By Its Chief Secretary Government Secretariat
High Court Of Kerala · (2026) 04 KL CK 1202
Kerala Government Land Assignment Act, 1960- Section 2(a), 4, 5, 7Kerala Land Assignment Rules, 1964- Rule 2(c), 13, 13(c), 14, 14(3), 15(3), 15(4)
High Courts10 Apr 2026Partly Allowed
Anil N Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 1201
Constitution of India, 1950- Article 14, 19, 21Indian Penal Code, 1860- Section 350, 377, 450
High Courts10 Apr 2026Dismissed
Vikraman Vs Central Bureau Of Investigation (CBI)
High Court Of Kerala · (2026) 04 KL CK 1200
Code of Criminal Procedure, 1973- Section 91, 173(2), 227Indian Penal Code, 1860- Section 120B, 143, 147, 148, 149, 201, 202, 212, 302, 307, 324Unlawful Activities (Prevention) Act, 1967 - Section 13(1)(a), 15, 15(1)(a)(i), 16(a), 19, 45(2)
High Courts10 Apr 2026Allowed
Indian Pentecostal Church Of God (IPC) Vs Binu V. George
High Court Of Kerala · (2026) 04 KL CK 1199
Constitution of India, 1950- Article 245, 245(1), 245(2), 245(ii), 246, 246(3)Code of Civil Procedure, 1908-- Section 20Andhra Pradesh Societies Registration Act, 2001- Section 2(d), 23
High Courts10 Apr 2026Allowed
Parameshwarappa & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 04 KAR CK 1165
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 351(2), 352Scheduled Castes And Scheduled Tribes [Prevention Of Atrocities] Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 18Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482