JUDGMENT DATABASE

Search 12,31,108 Indian judgments.

12,31,108 judgments in All Courts · page 1,566 of 61,556

High Courts18 Apr 2026Disposed Of

Gurveer Singh Alias Gurbir Singh Alias DC Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1671

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 490, 528Code Of Criminal Procedure, 1973-Section 445

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High Courts18 Apr 2026Disposed Of

M/S Herbicides (India) Ltd. And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1670

Code Of Criminal Procedure, 1973-Section 468, 473, 482Insecticide Rules, 1971-Rule 27(5)Insecticides Act, 1968-Section 3(K)(I), 17, 18, 29, 31, 33

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High Courts18 Apr 2026Allowed

Ajay G Piramal And Anr Vs Union Of India And Anr

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1669

Code Of Criminal Procedure, 1973-Section 204, 468, 469, 473, 482Drugs And Cosmetics Act, 1940-Section 16(1)(a), 18(a)(i), 25(4), 27(d)

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High Courts18 Apr 2026Allowed

Labh Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1668

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61, 61(2), 316(2), 318(4), 351(2)

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High Courts18 Apr 2026Disposed Of

Chanchal Dawre Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1264

Constitution Of India, 1950-Article 226Prevention Of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860-Section 120B, 420

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High Courts18 Apr 2026Disposed Of

Pawan Kumar Saket Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1263

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(I), 6

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High Courts18 Apr 2026Disposed Of

Devendera Kumar Pradhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1262

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 117(2), 296(B), 351(3)

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High Courts18 Apr 2026Disposed Of

Rehan Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1261

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 332(C), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4

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High Courts18 Apr 2026Allowed

Nitesh Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1260

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34A, 49A

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High Courts18 Apr 2026Allowed

Sabeena (Mother And Natural Guardian Of Minor Victim) Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1259

Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)

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High Courts18 Apr 2026Allowed

Svdesh Singh Alias Priyanshu Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1258

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2), 191(3), 296Arms Act, 1959-Section 25, 27

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High Courts18 Apr 2026Disposed Of