High Courts29 May 2026
Murugesan Vs State
Madras High Court · (2026) 05 MAD CK 1362
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 269, 296(b), 351(3)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 40 of 59,257
High Courts29 May 2026
Sudalaikannan And Others Vs State
Madras High Court · (2026) 05 MAD CK 1361
Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 126(2), 296(b), 351(3)Arms Act, 1959-Section 25(1A)Indian Penal Code, 1860-Section 229A, 294(b), 307, 323, 341
High Courts29 May 2026Disposed Of
Ulaganathan Vs State Of Tamilnadu And Others
Madras High Court · (2026) 05 MAD CK 1360
High Courts29 May 2026
Vishva And Others Vs State
Madras High Court · (2026) 05 MAD CK 1359
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 269, 303(2), 326
High Courts29 May 2026
Vinoth Vs State
Madras High Court · (2026) 05 MAD CK 1358
Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(A)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts29 May 2026
Abinesh And Others Vs State
Madras High Court · (2026) 05 MAD CK 1357
Bharatiya Nyaya Sanhita, 2023-Section 296(b), 115(2), 118(1), 191(2), 191(3), 269, 351(3)
High Courts29 May 2026
S Rajesh Vs State
Madras High Court · (2026) 05 MAD CK 1356
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 191(1), 269, 296(b)Indian Penal Code, 1860-Section 146, 294(b), 323, 324
High Courts29 May 2026
Mushtaque Ahmed Vs State
Madras High Court · (2026) 05 MAD CK 1355
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 78, 79, 351(2)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts29 May 2026
R.Prabakaran And Others Vs State
Madras High Court · (2026) 05 MAD CK 1354
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 118(1), 296(b), 351(3)
High Courts29 May 2026Allowed
M/s Ex- Soldiers Mechanicals Works Vs Union Of India And Others
Uttarakhand High Court · (2026) 05 UK CK 1225
Arbitration And Conciliation Act, 1996 - Section 11, 11(8)
High Courts29 May 2026Dismissed
M/s Ex- Soldiers Mechanicals Works. Vs Union Of India And Others
Uttarakhand High Court · (2026) 05 UK CK 1224
High Courts29 May 2026Dismissed
Recliners India Pvt. Ltd. Vs Aster India Battery House And Others
Uttarakhand High Court · (2026) 05 UK CK 1223
High Courts29 May 2026Allowed
M/s Honour Secure Sense Security Private Limited Vs Navyoga Engineering Company Limited.
Uttarakhand High Court · (2026) 05 UK CK 1222
Arbitration And Conciliation Act, 1996 - Section 9, 11(6), 11(8)
High Courts29 May 2026Dismissed
M/S Uttaranchal Transport. Vs M/S PepsiCo India Holding Private Limited And Another
Uttarakhand High Court · (2026) 05 UK CK 1221
High Courts29 May 2026Dismissed
Sangat Singh @ Sangi Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 05 UK CK 1220
Bhartiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 111, 121(2), 132, 191(3)
High Courts29 May 2026Disposed Of
Surendra Singh Kathayat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1219
Limitation Act, 1963 - Section 14
High Courts29 May 2026Dismissed
Pradeep Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1218
Uttarakhand Cooperative Societies Act, 2003 - Section 98(1)(h), 98(2)(c)
High Courts29 May 2026Disposed Of
Sarika Gandhi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1217
Arms Rules, 2016 - Rule 17
High Courts29 May 2026Dismissed
Sandeep Gajmer @ Sandeep Gazmer Vs State Of Sikkim
Sikkim High Court · (2026) 05 SIK CK 1109
Indian Penal Code, 1860 - Section 363, 376, 376(1), 376(3)Evidence Act, 1872 - Section 114(g)Protection Of Children From Sexual Offences Act, 2012 - Section 2(d), 3(a), 4, 4(2)
High Courts29 May 2026
Jeet Hang Subba Vs State Of Sikkim
Sikkim High Court · (2026) 05 SIK CK 1108
Protection Of Children From Sexual Offences Act, 2012 - Section 2(d), 3(a), 5(j)(ii)Indian Penal Code, 1860 - Section 315, 376(1)Code Of Criminal Procedure, 1973 - Section 313