Section 375, Rape
The Indian Penal Code,... Section 375 0
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Latest Uploaded Cases

POCSO Act, sexual assault, victim testimony, FIR delay, medical evidence,...
Vijay Ramesh Dantani Vs. The State of...
Bombay High Court 21-Aug-2026
CRA-S-820-SB-2004, Punjab and Haryana High Court, kidnapping, rape, minor consent,...
Sahib Alam V/S State Of Haryana
Punjab & Haryana High Court 21-Jul-2026
Tripura High Court, Criminal Appeal, POCSO Act, IPC, Kidnapping, Rape,...
Sri Amar Noatia Vs. The State of...
Tripura High Court 14-Jul-2026
Criminal Appeal, Rape by Deception, Sexual Exploitation, Electronic Evidence, Consent,...
Suji @ Kasi Vs. The State
Madras High Court 14-Jul-2026
POCSO Act, sexual assault, age determination, delayed FIR, medical evidence,...
Kachru Narhari Sarode Vs. The State of...
Bombay High Court 10-Apr-2026
criminal law, administrative law
Pramod Kumar Navratna Vs. State Of Chhattisgarh...
Supreme Court Of India 05-Feb-2026
criminal law, evidence law
Sunil Vs. State
Delhi High Court 02-Feb-2026
criminal law, evidence law
Ramesh Dada Kalel vs. The State of...
Bombay High Court 19-Jan-2026
criminal law, privacy
XXXX Vs. The State Of Karnataka
Karnataka High Court 19-Jan-2026
Deepak Gulati case, Haryana, criminal law
Deepak Gulati Vs. State of Haryana
Supreme Court Of India 20-May-2013
Chhoteylal case, State of UP judgment
State of U.P. Vs. Chhoteylal
Supreme Court Of India 14-Jan-2011
rape law, victim protection, criminal procedure, Supreme Court India
The State of Punjab Vs. Gurmit Singh...
Supreme Court Of India 16-Jan-1996

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