High Courts12 Jun 2026Disposed Of
MS Madan Mohan Tiwari Vs Commissioner State Goods And Services Tax And Another
Uttarakhand High Court · (2026) 06 UK CK 0667
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,288 of 61,645
High Courts12 Jun 2026Disposed Of
Sanjay Aggarwal Vs Commissioner State Goods And Services Tax And Another
Uttarakhand High Court · (2026) 06 UK CK 0666
High Courts12 Jun 2026Disposed Of
New India Assurance Co. Ltd. Vs Listra Nongrum & Ors.
Meghalaya High Court · (2026) 06 MEG CK 0664
High Courts12 Jun 2026Disposed Of
Hills Cement Company Limited & Ors Vs Union Of India & Ors
Meghalaya High Court · (2026) 06 MEG CK 0663
High Courts12 Jun 2026Disposed Of
Ristarland Chyne Vs Khasi Hills Autonomous District Council & Ors
Meghalaya High Court · (2026) 06 MEG CK 0662
High Courts12 Jun 2026Disposed Of
T N Tyagraj Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 06 KAR CK 0659
Karnataka Municipal Corporations Act, 1976 - Section 321, 321(3), 443A
High Courts12 Jun 2026Disposed Of
Prathap. S Vs Greater Bengaluru Authority Represented By Its Chief Commissioner, N.R. Square, Bengaluru - 560002 & Ors
Karnataka High Court · (2026) 06 KAR CK 0658
Greater Bengaluru Governance Act, 2024 - Section 243[2], 243(3)(c), 243(d), 243(3)(e)
High Courts12 Jun 2026Dismissed
Pooja Yadav Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0649
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 316(5)Indian Penal Code, 1860-Section 409
High Courts12 Jun 2026Disposed Of
Muskan And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0648
Constitution Of India, 1950-Article 21, 226, 227
High Courts12 Jun 2026Disposed Of
Arun Gaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0647
Constitution Of India, 1950-Article 21, 226, 227
High Courts12 Jun 2026Disposed Of
Priya And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0646
Constitution Of India, 1950-Article 21, 226, 227
High Courts12 Jun 2026Disposed Of
Amandeep Sharma And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0645
Constitution Of India, 1950-Article 226, 227
High Courts12 Jun 2026Disposed Of
Monika And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0644
Constitution Of India, 1950-Article 21, 226, 227
High Courts12 Jun 2026Disposed Of
Sheenu And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0643
Constitution Of India, 1950-Article 21
High Courts12 Jun 2026Disposed Of
Anupam Sharma @ Annu Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0642
High Courts12 Jun 2026
Mohanraj Vs State
Madras High Court · (2026) 06 MAD CK 0635
Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2), 326(a)Mines And Minerals (Development And Regulation) Act, 1957-Section 21(1)
High Courts12 Jun 2026
Nithishkumar Vs State
Madras High Court · (2026) 06 MAD CK 0634
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts12 Jun 2026
Ramki Vs State
Madras High Court · (2026) 06 MAD CK 0633
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194(3)(iii)Bharatiya Nyaya Sanhita, 2023-Section 80(2), 269
High Courts12 Jun 2026
Balaji And Others Vs State
Madras High Court · (2026) 06 MAD CK 0632
Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2), 326(a)Mines And Minerals (Development And Regulation) Act, 1957-Section 21(1)
High Courts12 Jun 2026Allowed
Sundar Rajan Vs State
Madras High Court · (2026) 06 MAD CK 0631
Indian Penal Code, 1860-Section 302Code Of Criminal Procedure, 1973-Section 317