JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 54 of 59,257

High Courts22 May 2026Disposed Of

Pawan Kumar @ Raja Vs Union Territory of J&K

Jammu And Kashmir High Court · (2026) 05 J&K CK 1544

Code of Criminal Procedure, 1973- Section 164, 482Protection of Children from Sexual Offences Act, 2012- Section 3, 4Indian Penal Code, 1860- Section 376, 506

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High Courts22 May 2026Dismissed

Jibin Sebastian Vs High Court Of Kerala, Represented By The Registrar General

High Court Of Kerala · (2026) 05 KL CK 1538

Constitution of India, 1950- Article

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High Courts22 May 2026Allowed

Abraham T.V. Vs State Bank Of India

High Court Of Kerala · (2026) 05 KL CK 1537

State Bank of Travancore (Employees') Pension Regulations, 1995- Regulation 18, 29, 29(1), 29(5), 32

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High Courts22 May 2026Disposed Of

Rahina S Vs Authorized Officer Federal Bank Ltd

High Court Of Kerala · (2026) 05 KL CK 1536

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High Courts22 May 2026Dismissed

M.K. Suresh Kumar Vs Union Of India

High Court Of Kerala · (2026) 05 KL CK 1527

Constitution of India, 1950- Article 14, 21Industrial Relations Code, 2020- Section 44(7), 51(1), 104(1A)

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Supreme Court22 May 2026Partly Allowed

Nandkishore Mishra Vs State Of Madhya Pradesh

Supreme Court Of India · (2026) 05 SC CK 1513

Code of Criminal Procedure, 1973- Section 374(2)Indian Penal Code, 1860- Section 302

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Supreme Court22 May 2026Allowed

Bhikhubhai Govindbhai Patel & Anr Vs State Of Gujarat & Anr

Supreme Court Of India · (2026) 05 SC CK 1512

Constitution of India, 1950- Article 21, 136, 226Code of Criminal Procedure, 1973- Section 154(3), 156(3), 200, 482Indian Penal Code, 1860- Section 114, 120B, 144, 384, 420, 463, 464, 465, 467, 468, 471, 504, 506, 511

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High Courts22 May 2026Dismissed

Principal Commissioner Of Income Tax 1 Vs Soubhik Exports Limited

Calcutta High Court · (2026) 05 CAL CK 1471

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High Courts22 May 2026Allowed/ Disposed Of

Brij Bihari Rajput Vs State Of Madhya Pradesh And Other

Madhya Pradesh High Court · (2026) 05 MP CK 1433

Constitution Of India, 1950-Article 163(1), 163(2), 226, 234, 309, 311, 311(2)(c), 320(3)(c)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 9Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 23, 24(1)(i)(b) , 32, 43(5), 64(2)

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High Courts22 May 2026Dismissed

Abhilash Jain And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1432

Madhya Pradesh Teacher Recruitment Rules, 2018-Rule 11(5), 11(8), 11(9)

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High Courts22 May 2026

Navaneeth Madhavan Vs J.Nandhini

Madras High Court · (2026) 05 MAD CK 1309

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High Courts22 May 2026

Shanmugavel Vs State

Madras High Court · (2026) 05 MAD CK 1308

Indian Penal Code, 1860-Section 341, 392, 397

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High Courts22 May 2026Allowed

Dr.Ponraj S/O. Vellaichamy And Others Vs State Of Tamil Nadu

Madras High Court · (2026) 05 MAD CK 1307

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 79, 353(1)(C)Tamil Nadu Prohibition Of Harassment Of Woman Act, 1998-Section 4Information Technology Act, 2000-Section 67, 79, 296(b)

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High Courts22 May 2026Disposed Of

T. Abhimanyu Dora And Others State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1282

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 111, 238, 249, 318(4), 319(2)Odisha Public Examination (Prevention Of Unfair Means) Act, 2024-Section 11(1), 12(1)

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High Courts22 May 2026Disposed Of

Manoranjan Rout Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1281

Constitution Of India, 1950-Article 21, 22(1)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 318(2), 318(4), 319(1), 336(2), 336(3), 338, 340(2)Information Technology Act, 2000-Section 66(C), 66(D)

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High Courts22 May 2026Dismissed