Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

Delhi High Court, criminal appeal, acquittal, Section 397 IPC, Section...

State Versus Pradeep @ Sonu & Ors

Delhi High Court 20-May-2026

Criminal Appeal, Robbery, IPC Section 392, Test Identification Parade, Evidentiary...

Sk. Nawsad Ali & Ors. Vs. The...

Calcutta High Court 05-May-2026

Illicit liquor; Police assault; Grievous hurt; Dacoity; Unlawful assembly; Criminal...

P. Vankat Rao & Ors. Vs. State...

Chhattisgarh High Court 27-Mar-2026

Bijender Singh And Another Vs. State Of...

Punjab & Haryana High Court 14-Jan-2026

criminal law, evidence law

S.Gogulan @ Gogul Vs. The State

Madras High Court 07-Jan-2026

Gulam Mustafa @ Kali Bhancha Vs. State...

Chhattisgarh High Court 07-Jan-2026

Akash Vs. State Govt. Of Nct Of...

Delhi High Court 05-Jan-2026

S.K. Shukla case, State of UP, Supreme Court ruling

S.K. Shukla and Ors. Vs. State of...

Supreme Court Of India 10-Nov-2005

criminal appeal, sentencing, criminal justice

Umesh Kamat Vs. State of Bihar

Supreme Court Of India 13-Jan-2005

criminal law, Andhra Pradesh case, administrative remedy, Supreme Court

Gorle S. Naidu Vs. State of A.P....

Supreme Court Of India 15-Dec-2003

criminal law, Delhi case, conviction appeal, Supreme Court

Munna Vs. State (N.C.T. of Delhi)

Supreme Court Of India 27-Aug-2003

death penalty law, sentencing principles, criminal appeal, Supreme Court

Narayan Chetanram Chaudhary and Anr. Vs. State...

Supreme Court Of India 05-Sep-2000

Section 397, Robbery, or dacoity, with attempt to cause death or grievous hurt