High Courts02 Apr 2026
Malarvizhi @ Malathi Vs Station House Officer
Madras High Court · (2026) 04 MAD CK 0291
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 269, 305(a), 306, 317(5)
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 198 of 59,258
High Courts02 Apr 2026
Nivetha@ Vincy Nivetha Vs Inspector Of Police
Madras High Court · (2026) 04 MAD CK 0290
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 22(b), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts02 Apr 2026
Ibrahim S/O. Abbas Vs Inspector Of Police
Madras High Court · (2026) 04 MAD CK 0289
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts02 Apr 2026
Antony Vimal Raj Vs State
Madras High Court · (2026) 04 MAD CK 0288
Bharatiya Nyaya Sanhita, 2023-Section 269, 316(2), 316(5), 318(4)Tamil Nadu Protection Of Interests Of Depositors (In Financial Establishments) Act, 1997-Section 5Banning Of Unregulated Deposit Schemes Act, 2019-Section 21, 22, 25, 27
High Courts02 Apr 2026
Divakar @ Perumal Vs State
Madras High Court · (2026) 04 MAD CK 0287
Protection Of Children From Sexual Offences Act, 2012-Section 5(j)(ii), 5(l), 6(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts02 Apr 2026
C.Rajkumar S/O Chinnairulan Vs Inspector Of Police
Madras High Court · (2026) 04 MAD CK 0286
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 269, 318(4)Chit Funds Act, 1982-Section 56, 76(1)
High Courts02 Apr 2026Allowed/ Disposed Of
Vijay @Gangu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0233
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5l, 5j(ii), 6
High Courts02 Apr 2026Dismissed
Jitendra Mewade Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0232
Constitution Of India, 1950-Article 226Madhya Pradesh Junior Service (Joint Qualifying) Examination Rules, 2013- Rule 3.1
High Courts02 Apr 2026Dismissed
Sunita Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0231
Constitution Of India, 1950-Article 14, 16, 226
High Courts02 Apr 2026Dismissed
Abhilash Vs Rani And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0223
Family Court Act, 1984-Section 19(4)
High Courts02 Apr 2026Dismissed
Imran Mohhmad Ansari Vs Anjum And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0222
Code Of Criminal Procedure, 1973-Section 125Protection Of Woman From Domestic Violence Act, 2005-Section 12
High Courts02 Apr 2026Dismissed
Anuj Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0221
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2), 191(3), 296
High Courts02 Apr 2026Allowed
Lalit Jhariya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0220
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Bharatiya Nyaya Sanhita, 2023-Section 69Indian Penal Code, 1860-Section 90, 376
High Courts02 Apr 2026Allowed/ Disposed Of
Manoj Alias Gintu Gwala Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0219
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 309(4)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts02 Apr 2026Allowed
Anshul Vishwakarma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0218
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 109(1), 115(2)Arms Act, 1959-Section 25
High Courts02 Apr 2026Dismissed
Mahesh Verma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0217
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 65(1), 75(1)(i)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 7, 8
High Courts02 Apr 2026Allowed
Munnulal Warkade Urf Lakki Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0216
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483, 522, 528Bharatiya Nyaya Sanhita, 2023-Section 64(2)(f), 64(2)(m), 69
High Courts02 Apr 2026Disposed Of
Manjuli Sharma @ Riya Vs Krishan Kumar
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0182
Negotiable Instruments Act, 1881-Section 138, 147
High Courts02 Apr 2026Disposed Of
Ajay Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0181
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173, 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 126(2), 190, 191(2), 191(3), 351(2), 352
High Courts02 Apr 2026Disposed Of
Sumit Kumar & Ors Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0180
Code Of Criminal Procedure, 1973-Section 320, 482Protection of Women from Domestic Violence Act, 2005-Section 20(6), 31Hindu Marriage Act, 1955-Section 13B