Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

Criminal appeal, acquittal, reasonable doubt, Patna High Court, witness credibility,...

Pannalal Ram Vs. The State of Bihar

Patna High Court 10-Aug-2026

Criminal Appeal, Culpable Homicide, Murder, IPC 304 Part II, Sudden...

Sudarshan Gupta & Another Vs. State of...

Uttarakhand High Court 03-Jun-2026

Writ Appeal; Police Constable; provisional selection; criminal case; acquittal; non-disclosure;...

Dodla Penchalaiah Vs. The Director General Of...

Andhra Pradesh High Court 06-May-2026

Sarat Behera, State of Orissa, murder case, circumstantial evidence, last...

Sarat Behera Vs. State of Orissa

Orissa High Court 07-Apr-2026

criminal appeal, rape, POCSO Act, house trespass, criminal intimidation, Naresh...

Naresh Devrao Ganvir Vs. State of Maharashtra...

Bombay High Court 06-Apr-2026

SC/ST Prevention of Atrocities Act, Extortion Law India, Criminal Trespass...

Bhujrang Sai Paikara vs. State of Chhattisgarh

Chhattisgarh High Court 02-Mar-2026

criminal law, procedure

Prahlad And Others Vs. State Of Chhattisgarh

Chhattisgarh High Court 16-Feb-2026

criminal law, procedure

Prabhat Ramesh Adhav Vs. The State of...

Bombay High Court 19-Jan-2026

Dalip Kumar Vs. State of Himachal Pradesh

Himachal Pradesh High Court 08-Jan-2026

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

Supreme Court Of India 05-Jan-2026

Vikas Singh Chandra Vs. State Of Chhattisgarh

Chhattisgarh High Court 05-Jan-2026

criminal law case, Uttar Pradesh, evidence

Ramesh Chandra Vaishya Vs. The State of...

Supreme Court Of India 19-May-2023

Section 452, House-trespass after preparation for hurt, assault or wrongful restraint