High Courts29 May 2026Dismissed
Subash Gazmer Vs State Of Sikkim
Sikkim High Court · (2026) 05 SIK CK 1107
Protection Of Children From Sexual Offences Act, 2012 - Section 5(m), 5(n)Code Of Criminal Procedure, 1973 - Section 164
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 41 of 59,257
High Courts29 May 2026Disposed Of
Karmapa Charitable Trust And Others Vs State Of Sikkim And Others
Sikkim High Court · (2026) 05 SIK CK 1106
Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order I Rule 10, Order 39 Rule 2A
High Courts29 May 2026Dismissed
Harinder Dhingra Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1118
Constitution Of India, 1950-Article 226Punjab Village Common Lands (Regulation) Rules, 1964-Rule 8(3)Punjab Village Common Lands (Regulation) Act, 1961-Section 5, 6, 6(2), 7(A), 10A
High Courts29 May 2026Disposed Of
Arvind Kumar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1117
High Courts29 May 2026Allowed
Rajesh Singh And Others Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1116
Insecticides Rules, 1971-Rule 27(5)Code Of Criminal Procedure, 1973-Section 482Insecticides Act, 1968-Section 3(k)(i), 17, 18, 24, 24(4), 24(5), 29, 31(1), 33
High Courts29 May 2026Disposed Of
Gurwinder Singh @ Sadhu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1115
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(b), 29
High Courts29 May 2026Dismissed
Ram Sharan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1114
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420
High Courts29 May 2026Dismissed
Dara Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1113
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 190, 191(3), 324(4), 333
High Courts29 May 2026Allowed
Lalit Chaudhary Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1112
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 82, 482Indian Penal Code, 1860-Section 174A
High Courts29 May 2026Allowed
Hanumantha D Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0874
Bharatiya Nyaya Sanhita, 2023 - Section 75, 77, 78, 79, 329(3)
High Courts29 May 2026Allowed
Vinith Kumar @ Bai & Ors Vs State By Banaswadi Police Represented By The State Public Prosecutor, High Court Building, Bengaluru - 560001
Karnataka High Court · (2026) 05 KAR CK 0873
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 118(1), 118(2), 352
High Courts29 May 2026Allowed
Suhail A. & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0872
Bharatiya Nyaya Sanhita, 2023 - Section 79, 109, 115(2), 118(1), 126(2), 189(2), 189(4), 190, 191(2), 191(3), 351(3), 352
High Courts29 May 2026Allowed
Nissar Khan & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0871
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(II)(A), 25, 27(b)
High Courts29 May 2026Allowed
Jabeen Taj Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0870
Bharatiya Nyaya Sanhita, 2023 - Section 61(1), 64, 85, 118(1), 118(2), 137(2), 351(2)Information Technology Act, 2008 - Section 64, 66(E)Domestic Violence Act, 2005 - Section 4
High Courts29 May 2026Allowed
Kiran Shetty @ Bombay Kiran @ Gunda Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0869
Indian Penal Code, 1860 - Section 302
High Courts29 May 2026Allowed
Srinivasa N. Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0868
Indian Penal Code, 1860 - Section 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 - Section 4(2), 5(l), 5(n), 5(J)(II), 6
High Courts29 May 2026Allowed
Reshma Devi And Others Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0854
Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108
High Courts29 May 2026Allowed
Anand Bansal Vs State Of HP And Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0853
Indian Penal Code, 1860-Section 279, 337, 338Code Of Criminal Procedure, 1973-Section 320(4)(i)
High Courts29 May 2026Allowed
Harpreet Singh Vs State Of HP & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0852
Bharatiya Nyaya Sanhita, 2023-Section 125(a), 279, 281Indian Penal Code, 1860-Section 279, 337
High Courts29 May 2026Dismissed
Vinay Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0851
Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 27A, 29, 35, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 54, 67Code Of Criminal Procedure, 1973-Section 161, 162, 439