CourtKutchehry.com

JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 78 of 59,257

High Courts14 May 2026Allowed

Shubham Choudhari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1422

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(D), 3(1)(dh), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 126(2), 296, 308, 351(3)
Read judgmentGenerate summary
High Courts14 May 2026

Chellaiah And Others Vs State

Madras High Court · (2026) 05 MAD CK 1306

Bharatiya Nyaya Sanhita, 2023-Section 103Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
Read judgmentGenerate summary
High Courts14 May 2026

B.Gurunathan Vs State

Madras High Court · (2026) 05 MAD CK 1305

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Code Of Criminal Procedure, 1973-Section 164Indian Penal Code, 1860-Section 229A
Read judgmentGenerate summary
High Courts14 May 2026

Alaguraj Vs State

Madras High Court · (2026) 05 MAD CK 1287

Protection Of Children From Sexual Offences Act, 2012-Section 11(2), 11(4), 11(5), 12, 13, 14(1)Information Technology Act, 2000-Section 67(B)(c)Bharatiya Nyaya Sanhita, 2023-Section 269
Read judgmentGenerate summary
High Courts14 May 2026

T. Senthil Kumar Vs State

Madras High Court · (2026) 05 MAD CK 1286

Bharatiya Nyaya Sanhita, 2023-Section 49,75(1)(i), 75(1)(ii), 75(1)(iv), 79, 269, 351(2)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
Read judgmentGenerate summary