High Courts08 Jun 2026
Aadhish Vs State
Madras High Court · (2026) 06 MAD CK 0366
Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Bharatiya Nyaya Sanhita, 2023-Section 269
JUDGMENT DATABASE
Search 11,87,562 Indian judgments.
11,87,562 judgments in All Courts · page 261 of 59,379
High Courts08 Jun 2026
Shipoil Limited A Company Incorporated Under The Laws Of Hong Kong Vs Owners And Parties Interested
Madras High Court · (2026) 06 MAD CK 0365
High Courts08 Jun 2026
Ibrahim Ali Kha Vs State
Madras High Court · (2026) 06 MAD CK 0364
Bharatiya Nyaya Sanhita, 2023-Section 77, 131, 269, 296(b), 351(2)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
High Courts08 Jun 2026
Suresh Vs State
Madras High Court · (2026) 06 MAD CK 0363
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 126(2), 269, 296(b), 307, 309(4), 311, 324(4), 351(3)
High Courts08 Jun 2026Allowed
Raju Vs Secretary To Government And Others
Madras High Court · (2026) 06 MAD CK 0362
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)Code Of Criminal Procedure, 1973-Section 161, 162
High Courts08 Jun 2026
Dinesh Kumar V S State
Madras High Court · (2026) 06 MAD CK 0361
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 269, 316(2), 318(4)Information Technology Act, 2000-Section 66D
High Courts08 Jun 2026
Shyam Vs State
Madras High Court · (2026) 06 MAD CK 0360
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 191(2), 191(3), 269, 296(b)
High Courts08 Jun 2026
Murugesan Vs State
Madras High Court · (2026) 06 MAD CK 0359
Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts08 Jun 2026Allowed
R.Meharnisha Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0358
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)
High Courts08 Jun 2026Allowed
Bavani Vs Additional Secretary To Government(Home) Prohibition And Excise Department And Others
Madras High Court · (2026) 06 MAD CK 0357
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)Code Of Criminal Procedure, 1973-Section 161, 162
High Courts08 Jun 2026Disposed Of
Mukesh Kumar Mishra And Others Vs Union Bank Of India And Others
Madhya Pradesh High Court · (2026) 06 MP CK 0356
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(4)Recovery Of Debts And Bankruptcy Act, 1993-Section 4(2)
High Courts08 Jun 2026Disposed Of
Vinod Agrawal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0355
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 118(2), 126(2), 296(a), 351(2)
High Courts08 Jun 2026Allowed
Abbu @ Abhishek Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0354
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 296(A), 351(3)Arms Act, 1959-Section 25(1B)B
High Courts08 Jun 2026Allowed
Soheb Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0353
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts08 Jun 2026Allowed/ Disposed Of
Abdul Kavee Karib Khan Alias Shahrukh Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0352
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Wild Life (Protection) Act, 1972-Section 9, 39, 51Evidence Act, 1872-Section 27
High Courts08 Jun 2026
Geeta Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0351
Code Of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 254, 528
High Courts08 Jun 2026Dismissed
Lokhnath And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 06 MP CK 0350
Constitution Of India, 1950-Article 226Madhya Pradesh Public Premises (Eviction) Act, 1974-Section 5(1)
High Courts08 Jun 2026Dismissed
Satish And Others Vs State
Allahabad High Court · (2026) 06 AHC CK 0324
Indian Penal Code, 1860-Section 34, 120B, 147, 148, 149, 302, 307, 323, 324Code Of Criminal Procedure, 1973-Section 107, 116, 161, 313
High Courts06 Jun 2026Dismissed
Puran Chand & ors Vs Union Territory of J&K and others
Jammu And Kashmir High Court · (2026) 06 J&K CK 0657
Constitution of India, 1950- Article 226J&K High Court Rules, 1999- Rule 65Code Of Civil Procedure, 1908- Order 47 Rule 1
High Courts06 Jun 2026Dismissed
Harbinder Singh Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 06 J&K CK 0656
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Indian Penal Code, 1860- Section 34, 302Code of Criminal Procedure, 1973- Section 161, 174