High Courts27 Jul 2026Allowed
Archana Kumari Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0262
BNS, 2023-Section 96, 137(2), 103(1), 238, 61
JUDGMENT DATABASE
Search 12,32,444 Indian judgments.
12,32,444 judgments in All Courts · page 1,115 of 61,623
High Courts27 Jul 2026Dismissed
Shefali Khatun Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 07 JH CK 0263
High Courts27 Jul 2026Dismissed
Alibaba Cloud (India) Limited Liability Partnership Vs The State Of Jharkhand
Jharkhand High Court · (2026) 07 JH CK 0264
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Jul 2026Allowed
Vikash Rai @ Vikash Kumar Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0265
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528I.P.C.-Sections 498ADowry Prohibition Act-Section 3/4
High Courts27 Jul 2026Dismissed
Dharma Tigga Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0266
IPC-Sections 376DB, 506, 341, 342, 363POCSO Act-Section 6
High Courts27 Jul 2026Dismissed
Awdhesh Yadav @ Guddu Kumar Vs The State of Jharkhand
Jharkhand High Court · (2026) 07 JH CK 0267
B.N.S.S., 2023-Section 528, 75Code of Criminal Procedure, 1973-Section 82, 83B.N.S., 2023-Section 64 (1), 64
High Courts27 Jul 2026Dismissed
Shama Praveen @ Shama Parveen Vs Chandan Kumar Yadav
Jharkhand High Court · (2026) 07 JH CK 0268
Special Marriage Act, 1954-Section 27(d), 28
High Courts27 Jul 2026Allowed
Shamiya Sarwar Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0269
B.N.S.S., 2023-Section 528, 144Protection of Women from Domestic Violence Act, 2005-Section 26, 21, 23, 19, 18, 20, 22Provincial Small Cause Courts Act-Section 26
High Courts27 Jul 2026Allowed
Geeta Devi @ Gita Devi @ Gita Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0270
Code of Criminal Procedure-Section 482, 320IPC-Sections 420, 406, 506, 34Prevention of Corruption Act
High Courts27 Jul 2026Allowed
Yabesh Raja Vs State of Tamilnadu and others
Madras High Court · (2026) 07 MAD CK 0207
Tamil Nadu Act 14 of 1982-Section 2(f)
High Courts27 Jul 2026Disposed of
P.Senthilkumar Vs The State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0206
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 64Constitution of India-Article 226
High Courts27 Jul 2026Dismissed
Manikandan Vs The State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0205
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)
High Courts27 Jul 2026Allowed
Yabesh Raja Vs State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0198
Tamil Nadu Act 14 of 1982-Section 2(f)Constitution of India-Article 226
High Courts27 Jul 2026Disposed of
P.Senthilkumar Vs The State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0197
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 64Constitution of India-Article 226
High Courts27 Jul 2026Dismissed
Manikandan Vs The State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0196
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 303(2)Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)
High Courts27 Jul 2026Disposed of
Karuppaiah Vs The Deputy Superintendent of Police, Sattur and another
Madras High Court · (2026) 07 MAD CK 0195
Constitution of India-Article 226
High Courts27 Jul 2026Allowed
Karuppaiah Vs The Deputy Superintendent of Police and Another
Madras High Court · (2026) 07 MAD CK 0186
Constitution of India-Article 226
High Courts27 Jul 2026Dismissed
Dhanalakshmi and Others Vs Packialakshmi Ammal and Others
Madras High Court · (2026) 07 MAD CK 0185
Code of Civil Procedure, 1908-Section 114Constitution of India-Article 227
High Courts27 Jul 2026Allowed
Ankalaeswari Vs State of Tamil Nadu and Others
Madras High Court · (2026) 07 MAD CK 0184
Tamil Nadu Act 14 of 1982-Section 2(bb)Constitution of India-Article 226
High Courts27 Jul 2026
Selvam Vs P.Kathirvel and Others
Madras High Court · (2026) 07 MAD CK 0183
Code of Civil Procedure, 1908-Section 100, Order 41 Rule 33Contract Act, 1872-Section 2(g)Specific Relief Act, 1963-Section 34