High Courts07 May 2026Dismissed
Rajesh Vs State Of Haryana And Other
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0976
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B, 409, 467, 471
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,513 of 61,678
High Courts07 May 2026Allowed
Prince Singla Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0975
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)
High Courts07 May 2026Allowed
Vikram Alias Kandu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0974
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Arms (Amendment) Act, 2019-Section 25(6)
High Courts07 May 2026Disposed Of
Baldeep Singh @ Bobby Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0973
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103, 190, 191(3), 351(3)Bharatiya Nyaya Sanhita, 2023-Section 61(2)
High Courts07 May 2026Disposed Of
Gurpal Singh And Another Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0972
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118, 126(2), 190, 191(3), 298, 305, 333, 351(3)Code Of Criminal Procedure, 1973-Section 438(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts07 May 2026Disposed Of
Ankit And Others Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0971
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 34, 120B, 148, 149, 302, 452
High Courts07 May 2026Disposed Of
Satya Sundar Sethy Vs Itismita Sethy And Others
Orissa High Court · (2026) 05 OHC CK 1252
Code Of Criminal Procedure, 1973-Section 125, 125(1)
High Courts07 May 2026Dismissed
Rakesh Rathore Vs Ratanlal Rathore
Madhya Pradesh High Court · (2026) 05 MP CK 1397
Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 323, 384, 385, 504, 506Negotiable Instruments Act, 1881-Section 138, 139
High Courts07 May 2026Dismissed
Sonali Mati Vs Union Of India
Madhya Pradesh High Court · (2026) 05 MP CK 1396
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 19, 21C, 24, 27Am 37(1)(b)
High Courts07 May 2026Allowed/Disposed Of
Ghanshyam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1395
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15(c)
High Courts07 May 2026Allowed
Golu @ Santosh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1394
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 480(3), 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)
High Courts07 May 2026Allowed/Disposed Of
Rakeshdas Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1393
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 437(3)
High Courts07 May 2026Allowed
Vicky Gurjar @ Vivek Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1392
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 296, 351(3)
High Courts07 May 2026Disposed Of
Deepak Saket Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1391
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Arms Act, 1959-Section 2, 25Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts07 May 2026Disposed Of
Prosecutrix X Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1390
Constitution Of India, 1950-Article 21, 32, 226Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts07 May 2026Allowed
Dinesh S/O. Tanaji Patil & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0240
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 126(2), 140(3), 310(2), 311
High Courts07 May 2026Allowed
Kisan S/O. Huvanna Pawar Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0239
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section - 3(5), 318(4)
High Courts07 May 2026Allowed
Venkappa S/O. Basappa Gangareddy Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0238
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A)(2)Bharatiya Nyaya Sanhita, 2023 - Section - 118(1), 133, 324(2), 351(2), 352
High Courts07 May 2026Disposed Of
Kumar T H & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0237
Constitution Of India, 1950 - Article 226, 227
High Courts07 May 2026Disposed Of
M/S Sorting Hat Technologies Private Limited Vs Dr Rakshita Singh
Karnataka High Court · (2026) 05 KAR CK 0236