High Courts27 May 2026
Geetha Vs Simon And Other
Madras High Court · (2026) 05 MAD CK 1335
Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 317, 255(2), 357(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 355
JUDGMENT DATABASE
Search 12,30,953 Indian judgments.
12,30,953 judgments in All Courts · page 1,312 of 61,548
High Courts27 May 2026
Ajay S And Others Vs State
Madras High Court · (2026) 05 MAD CK 1334
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2)(a), 115(2), 118(1), 140(3), 191(3), 269, 296(b), 310(2), 351(3)
High Courts27 May 2026Disposed Of
R Naveen And Others Vs State
Madras High Court · (2026) 05 MAD CK 1333
Bharatiya Nyaya Sanhita, 2023-Section 85, 316(1)
High Courts27 May 2026
Suguna And Others Vs State
Madras High Court · (2026) 05 MAD CK 1332
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 269, 294(b), 308(3), 324(4), 329(4), 351(3)
High Courts27 May 2026
Ramu Vs State
Madras High Court · (2026) 05 MAD CK 1331
Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2), 326(a)
High Courts27 May 2026
Sankar Vs State
Madras High Court · (2026) 05 MAD CK 1330
Bharatiya Nyaya Sanhita, 2023-Section 109, 109(1), 118(1), 269, 296(b), 351(3)
High Courts27 May 2026Dismissed
Deepansu Sekhar Nanda Vs State Of Odisha And Another
Orissa High Court · (2026) 05 OHC CK 1290
Constitution Of India, 1950-Article 14, 226, 227Odisha Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2007-Section 9(1)Odisha Education Act, 1969-Section 3(i), 3(j)
High Courts27 May 2026Dismissed
Rajendra Prasad Badoni Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1212
Bhartiya Nyaya Sanhita, 2023 - Section 152
High Courts27 May 2026Disposed Of
Koshiya Ghati Krishi Evam Millets Utpadan And Vipran Sehkari Sangh Limited Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1210
High Courts27 May 2026Dismissed
Yogesh Chaudhary & Ors Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1209
High Courts27 May 2026Disposed Of
Dr. Jitendra Kwatra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1208
High Courts27 May 2026Disposed Of
Gurmail Singh Vs Disrict Magistrate Rudrapur And Another
Uttarakhand High Court · (2026) 05 UK CK 1207
High Courts27 May 2026Dismissed
Madhav Goel Vs Indian Institute Of Technology Roorkee (IIT Roorkee) And Another
Uttarakhand High Court · (2026) 05 UK CK 1206
High Courts27 May 2026Disposed Of
ICICI Home Finance Company Ltd. Vs District Magistrate And Another
Uttarakhand High Court · (2026) 05 UK CK 1203
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts27 May 2026Disposed Of
ICICI Home Finance Company Ltd. Vs District Magistrate Haridwar And Another
Uttarakhand High Court · (2026) 05 UK CK 1202
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts27 May 2026Allowed
Ramesh Chandra Alias Ramesh Kumar Vs District Magistrate & Others
Uttarakhand High Court · (2026) 05 UK CK 1201
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 157A
High Courts27 May 2026Disposed Of
Icici Home Finance Company Vs Chief Judicial Magistrate & Others
Uttarakhand High Court · (2026) 05 UK CK 1200
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 14
High Courts27 May 2026Dismissed
P S Logistic Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1199
High Courts27 May 2026Allowed
Harish Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1198
Uttarakhand Excise Act, 1910 - Section 11(1), 11(2), 36Uttaranchal Excise (Settlement Of Licenses For Retail Sale Of Foreign Liquor And Beer) Rules, 2001 - Rule 18
High Courts27 May 2026Disposed Of
M/s Pooran Chandra Verma Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1197