Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

constitutional law, administrative law

Victor Das Vs. The Union Of India...

Gauhati High Court 20-Feb-2026

enforcement law, financial law

Moideen Kutty K @ M. K. Faizy...

Delhi High Court 16-Feb-2026

criminal law, procedure

SMT. PAVITHRA vs. THE STATE OF KARNATAKA...

Karnataka High Court 20-Jan-2026

Masa Singh @ Massa Singh @ Mandeep...

Punjab & Haryana High Court 13-Jan-2026

Gulfisha Fatima Vs. State (Govt. of nct...

Supreme Court Of India 05-Jan-2026

Abhishek Vs. State of Himachal Pradesh

Himachal Pradesh High Court 01-Jan-2026

Prabir Purkayastha case, criminal procedure, civil liberties

Prabir Purkayastha Vs. State (Nct of Delhi)

Supreme Court Of India 15-May-2024

Shoma Kanti Sen Vs. The State Of...

Supreme Court Of India 05-Apr-2024

Javed Ahmad Hajam Vs. State of Maharashtra...

Supreme Court Of India 07-Mar-2024

constitutional law, public interest, Supreme Court

Lily Thomas Vs. Union of India &...

Supreme Court Of India 10-Jul-2013

criminal law, conspiracy, organized crime

Ranjitsing Brahmajeetsing Sharma Vs. State of Maharashtra...

Supreme Court Of India 07-Apr-2005

criminal procedure, custody rights, Tamil Nadu case, Supreme Court

Abdul Nazar Madani Etc Vs. State of...

Supreme Court Of India 05-May-2000

Section 153A, Promoting enmity between different groups on grounds of religion, race, place of birth, residence.language, etc., and doing acts prejudicial to maintenance of harmony.Offence committed in place of worship, etc