High Courts15 Jun 2026Disposed Of
Dr. Sanjeev Kumar Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0715
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 3 of 59,257
High Courts15 Jun 2026Disposed Of
Sushanta Kumar Pattnaik Vs Union Of India And Others
Uttarakhand High Court · (2026) 06 UK CK 0714
High Courts15 Jun 2026Dismissed
Pooja And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0705
Indian Penal Code, 1860-Section 120B, 201, 409, 420, 467, 468, 471Essential Commodities Act, 1955-Section 3, 7Information Technology Act, 2000-Section 65
High Courts15 Jun 2026Dismissed
Rajkumar (Decd.) Thru: Smt.Dhanpatdevi (Deceased And Deleted As Per Court Order Dt. 04/092024) And O And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 06 MP CK 0704
Land Acquisition Act, 1894-Section 4, 4(1), 6, 11, 18, 28(A), 28A(1), 54
High Courts15 Jun 2026Disposed Of
Brajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0703
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 118(1), 296, 351(2)
High Courts15 Jun 2026Allowed/ Disposed Of
Deepak Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 06 MP CK 0702
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2)(m), 137(2)
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)
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
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)
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
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
High Courts15 Jun 2026Allowed/ Disposed Of
Indramani Patel Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 06 MP CK 0696
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
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
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
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
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)
High Courts12 Jun 2026
Branch Manager, National Insurance Company Ltd. Vs Hasmukh Pannalal Punamiya & Ors.
Sikkim High Court · (2026) 06 SIK CK 0713
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)
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