High Courts05 May 2026Allowed
Aman @ Aman Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0992
Bharatiya Nyaya Sanhita, 2023-Section 318(4)Information Technology Act, 2000-Section 66(D)
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,531 of 61,678
High Courts05 May 2026Disposed Of
Budh Singh Alias Budhraj Alias Khori Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0991
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103, 108Indian Penal Code, 1860-Section 306
High Courts05 May 2026Allowed
Sarabjit Singh @ Lala Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0990
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 120B, 201, 363, 366, 376A
High Courts05 May 2026Allowed
Jagdeep Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0989
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483N Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 148, 149, 307, 326, 452
High Courts05 May 2026Disposed Of
Navnath Popat Jadav Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1259
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 27A, 29, 37
High Courts05 May 2026Disposed Of
Parsuram Rajneth Bhai Pal Vs State Of Orissa
Orissa High Court · (2026) 05 OHC CK 1258
Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6Indian Penal Code, 1860-Section 120B, 467, 471Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011-Section 6
High Courts05 May 2026Dismissed
Ranjan Rana Vs State Of Odisha And Another
Orissa High Court · (2026) 05 OHC CK 1257
Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 101Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(3), 191(2), 296, 324(6), 351(3)
High Courts05 May 2026Allowed
Niranjan Satapathy & Others Vs Benudhar Satapathy & Others
Orissa High Court · (2026) 05 OHC CK 1256
Constitution Of India, 1950-Article 226Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972-Section 9(3), 12, 14, 15(1), 36, 36(2), 37, 37(1)
High Courts05 May 2026Dismissed
Susama Das Vs State Of Odisha And Others
Orissa High Court · (2026) 05 OHC CK 1255
Code Of Civil Procedure, 1908-Order 21 Rule 35
High Courts05 May 2026Disposed Of
Hari Naik And Others Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1246
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 296, 329(4), 351(3)
High Courts05 May 2026Disposed Of
Prasanjit Sahu @ Radhamadhab Das Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1245
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 126(2), 296, 303(2), 326(g)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 May 2026Disposed Of
Nakula Kanhar And Others Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1244
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 May 2026Disposed Of
G. Chiranjibi Reddy Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1243
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 115(2), 118(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 May 2026Disposed Of
Atana Mahar Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1242
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 May 2026Allowed
Vardiram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1382
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 118(1), 190, 191(2), 191(3), 296, 324(4), 331(6), 351(3)
High Courts05 May 2026Disposed Of
Sumit Matel And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1381
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 119(1), 296, 351(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va)
High Courts05 May 2026Disposed Of
Bisrati Bai Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1380
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va)
High Courts05 May 2026Allowed
Mohammad Sahil Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1379
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 74, 75(2), 115(2), 191(1), 296(a), 351(2)
High Courts05 May 2026Allowed
Lokendra @ Lokesh Panchal Vs State Of Madhyapradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1378
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 137(2)
High Courts05 May 2026Allowed
Sarjeet Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1377
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 355