JUDGMENT DATABASE

Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,551 of 61,678

High Courts30 Apr 2026

Siogupta And Others Vs State

Madras High Court · (2026) 04 MAD CK 1784

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts30 Apr 2026

Kala Ram Purohit Vs State

Madras High Court · (2026) 04 MAD CK 1783

Central Goods And Services Tax Act, 2017-Section 132(1), 132(1(b)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts30 Apr 2026

Jaison Vs State

Madras High Court · (2026) 04 MAD CK 1782

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b), 22(c), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts30 Apr 2026Allowed

Harsh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1785

Constitution Of India, 1950-Article 20, 20(1), 20(2)Code Of Criminal Procedure, 1973-Section 188, 220(1), 221(1), 258, 300, 300(1), 482General Clauses Act, 1897-Section 26
High Courts30 Apr 2026Allowed

Malal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1784

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108, 115(2), 296, 351(2)
High Courts30 Apr 2026Dismissed

Vijay Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1782

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 8a, 21, 22, 25, 25a, 27b, 29Drugs (Control) Act, 1950-Section 5, 13
High Courts30 Apr 2026Allowed

Sunil A Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1195

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 137(2), 483Protection Of Children From Sexual Offences Act, 2012 - Section - 4(1), 5(l), 6Bharatiya Nyaya Sanhita, 2023 - Section 137(2)
High Courts30 Apr 2026Allowed

Nazeer K M Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1191

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 85, 108Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts30 Apr 2026Allowed

Srinivas N Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1189

Prevention Of Corruption Act, 1988 - Section 7(a), 7(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts30 Apr 2026Allowed

Mohammed Noushad Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1187

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 109, 115(2), 118(1), 118(2), 249(b), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483