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The Indian Penal Code, 1860

Latest Uploaded Cases

remission policy, life convicts, Article 161, CrPC Section 432, Haryana,...

Parveen Kumar@ Parveen Chauhan Vs. State Of...

Supreme Court Of India 01-Jul-2026

Air Force Act; dismissal; criminal discharge; administrative action; arbitrary punishment;...

Ex. Sqn. Ldr. R. Sood Vs. Union...

Supreme Court Of India 15-Apr-2026

Ritu Bordoloi, State of Assam, POCSO Act, criminal appeal, sexual...

Ritu Bordoloi Vs. The State Of Assam...

Gauhati High Court 08-Apr-2026

Kidnapping, Rape, Murder, Minor, POCSO Act, CBI, SIT, Further Investigation,...

XXX Vs. The State of West Bengal...

Calcutta High Court 12-Mar-2026

Md. Jeharul Ali Vs. The State Of...

Gauhati High Court 26-Feb-2026

Shri Hemantkumar & ors. Vs. Subhash Mohanlal...

Bombay High Court 25-Feb-2026

Aas Mohd. Vs. State Of Maharashtra

Bombay High Court 25-Feb-2026

Haukhenkhama Vs. The State Of Mizoram

Gauhati High Court 25-Feb-2026

criminal law, evidence law

KEDARBHAI ISHWARBHAI RATHOD vs. STATE OF GUJARAT

Gujarat High Court 19-Jan-2026

Vijayakumar case, criminal law, Tamil Nadu

M. Vijayakumar Vs. State of Tamil Nadu

Supreme Court Of India 21-Feb-2024

Deepak Gulati case, Haryana, criminal law

Deepak Gulati Vs. State of Haryana

Supreme Court Of India 20-May-2013

criminal law case, Delhi case, Supreme Court

Mukhtiar Ahmed Ansari Vs. State (N.C.T. of...

Supreme Court Of India 21-Apr-2005

Section 365, Kidnapping or abducting with intent secretly and wrongfully to confine person