JUDGMENT DATABASE

Search 11,88,173 Indian judgments.

11,88,173 judgments in All Courts · page 272 of 59,409

High Courts15 Jun 2026Allowed/ Disposed Of

Santosh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0701

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64(1), 87, 351(3)Code Of Criminal Procedure, 1973-Section 438(2)

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High Courts15 Jun 2026Allowed

Mohd Shareef Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0700

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 482Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471

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High Courts15 Jun 2026Allowed

Kumari X Through Natural Guardian Mother Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0699

Constitution Of India, 1950-Article 226Protection Of Children From Sexual Offences Act, 2012-Section 5(I)Bharatiya Nyaya Sanhita, 2023-Section 64(2)(F), 64(2)(M)

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High Courts15 Jun 2026Disposed Of

Prosecutrix X Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0698

Constitution Of India, 1950-Article 21Medical Termination Of Pregnancy Act, 1971-Section 3(2), 3(2B), 4

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High Courts15 Jun 2026Disposed Of

P.C. Verma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0697

Constitution Of India, 1950-Article 226Madhya Pradesh Public Works Department Engineer-In-Chief And Chief Engineers Recruitment And Conditions Of Service Rules, 1983-Rule 6

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High Courts15 Jun 2026Allowed/ Disposed Of

Indramani Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0696

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High Courts15 Jun 2026Dismissed

Mude Gopal Dinesh Naik And Others Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2026) 06 AP CK 0686

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 447Indian Penal Code, 1860 - Section 34, 323, 498A, 508

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High Courts15 Jun 2026Dismissed

Mude Gopal Dinesh Naik Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2026) 06 AP CK 0685

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 447Indian Penal Code, 1860 - Section 34, 323, 498A, 508

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High Courts15 Jun 2026Dismissed

Varun Jeeri Vs Siddavatam Pujitha Alias Pujitha Jeeri

Andhra Pradesh High Court · (2026) 06 AP CK 0684

Code Of Civil Procedure, 1908 - Section 24Hindu Marriage Act, 1955 - Section 9

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High Courts15 Jun 2026

Andhavaram Venkata Satyanarayana Murthy Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 06 AP CK 0683

Code Of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413

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High Courts15 Jun 2026Dismissed

Suman Kumari Vs State Of HP

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0673

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 15(c), 20, 29, 37, 37(1)(b), 37(1)(b)(ii)Code Of Criminal Procedure, 1973-Section 161, 439(2)

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High Courts12 Jun 2026

Ms. Sweta Chettri And Ors. Vs High Court Of Sikkim And Ors

Sikkim High Court · (2026) 06 SIK CK 0712

High Court Of Sikkim (Recruitment, Conditions Of Service And Conduct) Rules, 1998 - Rule 6(c)

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High Courts12 Jun 2026Dismissed

Damodara M @ Damodar Reddy Vs State Of Karnataka

Karnataka High Court · (2026) 06 KAR CK 0692

Indian Penal Code, 1860 - Section 306

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High Courts12 Jun 2026Allowed

Rangaswamy @ Sujan Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 06 KAR CK 0691

Bharatiya Nyaya Sanhita, 2023 - Section 64, 137(2), 183Protection Of Children From Sexual Offences Act, 2012 - Section 6Prohibition Of Child Marriage Act, 2006 - Section 9

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