Basic Help Topics

Quick Search

Type any query or phrase and Click on Search Button to see the results in form of Hitlist.

Click on any result in the Hitlist to read full text of the judgment.

    Type query in catch words or normal English sentences as they are likely to appear in text.

    For exact use tick button. Do not try to use quotes ‘ ’ or “ ” for exact search.

    Search is pre configured hence no search operators (OR, AND & NOT etc.) are required

    This search is to be used only where you are on the go and do not have time to elaborate on the topic.

    For finer search and better results use Main Search.

    This search will look into entire database and all parts of a judgment.

    Do not use quick search for searching citation.

    Recent will search within last 12 months.

Main Search

Law Finder has divided each judgment in 10 parts or fields like COURT, JUDGE, HEADNOTE, ORDER, ADVOCATE etc.

You can search in any field singly or jointly in more than one field.

Year Range default is 1836 to date i.e. Law Finder will search the entire data base from start. You can restrict the search to particular range of years.

Use catch words or normal English sentences as they are likely to appear in text.

For searching headnotes use catch words for better results.

For exact use tick button. Do not try to use quotes ‘ ’ or “ ” for exact search.

Search is pre configured hence no search operators (OR, AND & NOT etc.) are required

Search Tips
    Since 70-80 % judgments contain Headnotes, searching your topic in headnote is likely to yield better and relevant results
  • Law Finder will search poison = poisoning = poisoned = poisonous in single pass
  • Thesaurus of Law Finder helps find selected words like Kapoor = Kapur in single pass
  • You can use wild cards like * and ? though it is rarely useful
  • Common abbreviations like IPC, Crpc, NDPS COFEPOSA etc. can be used but not all abbreviations. You may try it out.
  • You can Search within Hitlist
Citation Search

If you have an exact citation you can find your judgment easily. Law Finder has 2.5 million citations from over 500 journals and number is growing.

Select the law journal from list only.

Volume No is optional. You may use Sup for a supplement volume if volume no is not available.

Avoid using volume number if there is any confusion about it, year and page number may be enough.

If you find your favourite journal or a citation missing inform us in feedback box.

Statute search

Start typing Act name and select the act from the list only.

In section column write only number of section.

If any Act Central is missing in the list inform us in feed back box.

State acts will be included in the list soon.

DocId Search

Every judgment in Law Finder has Unique Id No.

It makes searching, sharing and citing judgments in Court easy.

Type DocId in the column and Click search, the relevant judgment will open directly

Supreme Tracker

Supreme Court of India judgments are posted daily and as soon as possible

With Supreme Tracker you can track Judgments of Supreme Court daily

Initially headnote may not appear on the Judgment

Headnote is added in due course to each and every Judgment of Supreme Court

Overruled & Dissented Cases

    Law Finder has the biggest researched database of Overruled and Dissented cases.

    Overruled cases appear in pink background with the sign      Overruled / Dissented in...        on the top of judgment

    Click on this to see DocId of the overruling judgment, click on DocId No. to open the overruling case.

    Scroll further to see the highlighted text like this    The view expressed in Bhagwan Dutt's case (supra) is overruled.  

    On Dissenting cases also      Overruled / Dissented in...       appears on the top of judgment but the background does not change to pink.