High Courts11 Jun 2026
Dhaneswar Sethi Vs State
Madras High Court · (2026) 06 MAD CK 0640
Cigarette And Other Tobacco Products Act, 2003-Section 22(a)Indian Penal Code, 1860-Section 229A
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 7 of 59,257
High Courts11 Jun 2026Allowed
Rasiyabee Vs State And Others
Madras High Court · (2026) 06 MAD CK 0639
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)Code Of Criminal Procedure, 1973-Section 167(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)
High Courts11 Jun 2026
Venkadesan Vs State
Madras High Court · (2026) 06 MAD CK 0638
Bharatiya Nyaya Sanhita, 2023-Section 75, 269, 296(B), 351(2)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
High Courts11 Jun 2026
Parimala Vs State
Madras High Court · (2026) 06 MAD CK 0637
Tamil Nadu Prohibition Act, 1937-Section 4(1)(c), 4(1A)(ii)Indian Penal Code, 1860-Section 229A
High Courts11 Jun 2026Allowed
Sankar Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0636
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)
Supreme Court11 Jun 2026Partly Allowed
Surekha Domaji Bele Vs Executive Engineer, Testing Division, MSEDCL
Supreme Court Of India · (2026) 06 SC CK 0618
Constitution of India, 1950- Article 311, 311(1)
Supreme Court11 Jun 2026Partly Allowed
Sheetal Vasant Thakur Vs Chirag Arora
Supreme Court Of India · (2026) 06 SC CK 0617
Code of Civil Procedure, 1908- Section 151Indian Penal Code, 1860- Section 323, 376, 376(2)(n), 504, 506Protection of Children from Sexual Offences Act, 2012- Section 4, 5(l), 5(n), 6, 24, 33(5), 36, 39
Supreme Court11 Jun 2026Allowed
Atul Chauhan Vs State Of Haryana & Ors
Supreme Court Of India · (2026) 06 SC CK 0616
Constitution of India, 1950- Article 14, 39, 309Indian Penal Code, 1860, Section 302Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019- Rule 5(1)(a), 5(1)(b), 5(1)(f), 5(1)(g), 7, 8, 9, 23, 23(1), 23(2), 37, 38
Supreme Court11 Jun 2026Allowed
Gaurav Mehla & Ors Vs State Of Haryana & Ors
Supreme Court Of India · (2026) 06 SC CK 0615
Constitution of India, 1950- Article 14, 15, 16, 136Haryana Cooperative Societies Act, 1984- Section 27, 36Primary Cooperative Marketing-cum-Processing Societies Limited Staff Service Rules, 2003- Rule 3, 4, 6, 7, 7(d), 8, 14(a), 15
High Courts11 Jun 2026Allowed
Ashish Tirkey Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0612
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 216, 218, 228Indian Penal Code, 1860- Section 323, 376(2)(n), 417, 504, 506
High Courts11 Jun 2026
IN RE- Fatal Accident Renews Demand For Safety Barriers At Tikjek Cliff
Sikkim High Court · (2026) 06 SIK CK 0592
High Courts11 Jun 2026
IN RE- Milk Rejection Pushes Sadam Dairy Farmers To Brink, Some Consider Selling Cattle
Sikkim High Court · (2026) 06 SIK CK 0591
High Courts11 Jun 2026Disposed Of
Andolan Kishore Debbarma Vs State Of Tripura
Tripura High Court · (2026) 06 TP CK 0590
Code Of Criminal Procedure, 1973 - Section 313, 437A, 482Indian Penal Code, 1860 - Section 302
High Courts11 Jun 2026Disposed Of
Abdul Chattar Vs Nijamuddin
Tripura High Court · (2026) 06 TP CK 0589
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 22(c), 37
High Courts11 Jun 2026Disposed Of
Diocese Of Agartala Vs State Of Tripura & Ors
Tripura High Court · (2026) 06 TP CK 0588
High Courts11 Jun 2026Disposed Of
Diocese Of Agartala Vs State Of Tripura & Ors
Tripura High Court · (2026) 06 TP CK 0587
Code Of Civil Procedure, 1908 - Order I Rule 10(2)
High Courts11 Jun 2026Allowed
Anurag Mani Tiwari Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 06 UK CK 0585
Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 323, 498A, 504Hindu Marriage Act, 1955 - Section 13B
High Courts11 Jun 2026Dismissed
Surajbhan Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0584
High Courts11 Jun 2026Allowed
Santosh Rani Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0561
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 318(4), 329(4), 336(3), 338, 340, 351(2)