High Courts08 Apr 2026Disposed Of
Ramprasad @ Panchu Jhariya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0252
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 323, 354
JUDGMENT DATABASE
Search 11,85,853 Indian judgments.
11,85,853 judgments in All Courts · page 218 of 59,293
High Courts08 Apr 2026Allowed
Aman Sonkar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0251
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 119(2), 296A, 351(3)
High Courts08 Apr 2026Allowed
Yash Sukhwani Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0250
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w), 3(i), 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 54, 69, 115(2), 352, 351(2)
High Courts08 Apr 2026Allowed
In Reference (Suo Moto) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0249
Protection Of Children From Sexual Offences Act, 2012-Section 5(j)(ii), 6Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts08 Apr 2026Dismissed
Priyanka Sharma And Others Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0202
Constitution Of India, 1950-Article 309
High Courts08 Apr 2026Disposed Of
State Of H.P. & Others Vs Mars Bottlers Una & Another
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0201
Constitution Of India, 1950-Article 226Punjab Distillery Rules, 1932-Rule 7, 9.7(1), 9.7(2)Himachal Pradesh Excise Act, 2011-Section 39, 39III, 39IV, 43, 44, 66, 67
High Courts08 Apr 2026Dismissed
Madan Lal And Others Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0200
High Courts08 Apr 2026Dismissed
Naresh Kumar Vs J&K Special Tribunal
Jammu And Kashmir High Court · (2026) 04 J&K CK 0172
Constitution of India, 1950- Article 226Agrarian Reforms Act, 1976- Section 4J&K Tenancy Act, 2012- Section 41, 104
High Courts08 Apr 2026Disposed Of
Kirpal Singh Vs Govt. of Jammu and Kashmir
Jammu And Kashmir High Court · (2026) 04 J&K CK 0171
High Courts08 Apr 2026Dismissed
Assistant Director, Directorate of Enforcement Vs Yatin Yadav
Jammu And Kashmir High Court · (2026) 04 J&K CK 0170
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483, 582Prevention Of Money-Laundering Act, 2002- Section 24, 45, 50Indian Penal Code, 1860- Section 120(B), 420
High Courts08 Apr 2026Dismissed
Khalid Latif Butt Vs UT of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 0169
Constitution of India, 1950- Article 21Unlawful Activities (Prevention) Act, 1967- Section 17, 18, 20, 21, 38, 40, 43(D)(5)
High Courts08 Apr 2026Disposed Of
Ram Pyari Vs UT Of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 0168
J & K Land Acquisition Act, 1994- Section 4(1)
High Courts08 Apr 2026Dismissed
Uma Shankar Sharma Vs State (Govt. Of Nct) & Anr
Delhi High Court · (2026) 04 DEL CK 0141
Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 11A, 25F
High Courts08 Apr 2026Dismissed
Christian Michel James Vs Union Of India And Ors.
Delhi High Court · (2026) 04 DEL CK 0140
Constitution of India, 1950- Article 21, 32, 223, 237, 245, 253, 399Indian Penal Code, 1860- Section 120B, 415, 420, 467Prevention of Corruption Act, 1988- Section 7, 8, 9, 12, 13(1)(d), 13(2)
High Courts08 Apr 2026Partly Allowed
Sunita Mehta Vs Special Director Enf.Dte.
Delhi High Court · (2026) 04 DEL CK 0139
Foreign Exchange Management Act, 1999- Section 3(b), 6(3)(f), 13(1), 13(2), 19, 35General Clauses Act, 1897- Section 6, 6ADefence of India (Amendment) Rules, 1965- Rule 132A, 132A(2)
High Courts08 Apr 2026Dismissed
Ved Prakash Vs M/s Gay Dry Cleaners & Anr
Delhi High Court · (2026) 04 DEL CK 0138
Code of Civil Procedure, 1908- Section 115Delhi Rent Control Act, 1958- Section 14(1), 14(1)(e), 25B(8)
High Courts08 Apr 2026Allowed
Pradeep Vs State
Delhi High Court · (2026) 04 DEL CK 0137
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415Code of Criminal Procedure, 1973- Section 173, 313Indian Penal Code, 1860- Section 34, 279, 299, 300, 301, 302, 304I, 304II, 337, 338. 382, 392, 471
High Courts08 Apr 2026Allowed
Sanjay Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0136
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415Code of Criminal Procedure, 1973- Section 173, 313Indian Penal Code, 1860- Section 34, 279, 299, 300, 301, 302, 304I, 304II, 337, 338. 382, 392, 471
High Courts08 Apr 2026Allowed
Choti Beti Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0135
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts08 Apr 2026Disposed Of
Pidge Technologies Pvt Ltd Vs Sliksync Technologies Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 0134
Arbitration and Conciliation Act, 1996- Section 11, 11(5), 11(6), 12(2)