High Courts06 Apr 2026
Jagadeshkumar Vs Bakkiyaraj
Madras High Court · (2026) 04 MAD CK 0310
Prevention Of Corruption Act, 1988-Section 7(a)Bharatiya Nyaya Sanhita, 2023-Section 269
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 194 of 59,258
High Courts06 Apr 2026
K.Prabu Vs State Rep. By The Inspector Of Police
Madras High Court · (2026) 04 MAD CK 0309
Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992-Section 3(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts06 Apr 2026
Surendar @ Suri Vs State
Madras High Court · (2026) 04 MAD CK 0308
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 22(b), 25, 29(1)B Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts06 Apr 2026Allowed
Bhagchandra Bose Vs State Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0242
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 69
High Courts06 Apr 2026Allowed
Ashish Badgujar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0241
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts06 Apr 2026Allowed
Ajay Tripathi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0240
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)
High Courts06 Apr 2026Allowed
Bablu Jaiswal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0239
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 190, 191(2), 191(3), 296(B), 324(4), 331(6), 351(3)
High Courts06 Apr 2026Allowed/ Disposed Of
Ramchandra And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0238
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 190, 191(2), 191(3), 296(B), 324(4), 331(6), 351(3)
High Courts06 Apr 2026Allowed
Chetan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0237
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 74, 75(2), 78(2), 79Indian Penal Code, 1860-Section 294, 323, 506
High Courts06 Apr 2026Dismissed
Suman Lata Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0192
Constitution Of India, 1950-Article 226
High Courts06 Apr 2026Dismissed
Mohammad Deen Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0191
Constitution Of India, 1950-Article 21, 47Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 20(b)(ii)(b), 25, 37
High Courts06 Apr 2026Dismissed
Gulsher Ahmad & Others Vs State Of H.P
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0190
Indian Penal Code, 1860-Section 342, 368Protection Of Children From Sexual Offences Act, 2012-Section 4, 16, 17Code Of Criminal Procedure, 1973-Section 161, 164 313
High Courts06 Apr 2026Dismissed
Balbir Singh & Ors Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0189
Constitution Of India, 1950-Article 226, 243Q, 243Q(1)(a), 243Q(2)
High Courts06 Apr 2026Dismissed
Ravi Chand Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0188
Constitution Of India, 1950-Article 226
High Courts06 Apr 2026Dismissed
Bal Krishan & Ors. Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0187
Constitution Of India, 1950-Article 14, 226, 243
High Courts06 Apr 2026Dismissed
Karamat Ullah Malik Vs Santosh D. Vaidya
Jammu And Kashmir High Court · (2026) 04 J&K CK 0173
High Courts06 Apr 2026Disposed Of
Director Lakhabhai Keshwala Vs Union Of India & Anr
Gujarat High Court · (2026) 04 GUJ CK 0164
Companies Act, 2013-Section 164(2)(a)
High Courts06 Apr 2026Dismissed
Pranaybhai Mukeshbhai Magia Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0163
Code Of Criminal Procedure, 1973-Section 125, 125(4)
High Courts06 Apr 2026Partly Allowed
Jashuji Keshaji Chavda Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0162
Code Of Criminal Procedure, 1973-Section 397Prevention Of Food Adulteration Act, 1954-Section 7, 16, 16(1)(a)(i)Food Safety And Standard Act, 2006-Section 51, 52
High Courts06 Apr 2026Dismissed
Shaileshbhai Vitthalbhai Patel Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0161
Code Of Criminal Procedure, 1973-Section 397, 401Indian Penal Code, 1860-Section 120(A), 164, 165Prevention Of Corruption Act, 1988-Section 7, 7(A), 8, 9, 11, 12, 17A