High Courts01 Jun 2026
Kanna Das Vs Inspector Of Police
Madras High Court · (2026) 06 MAD CK 0020
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,346 of 61,645
High Courts01 Jun 2026Dismissed
Rakesh Kumar Sood Vs Kesru Ram
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0013
Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 256, 309, 309(2), 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts01 Jun 2026Disposed Of
Naveen Sharma Vs Krishan Lal And Anr
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0012
Negotiable Instruments Act, 1881-Section 138
High Courts01 Jun 2026
Mahender Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0011
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18
High Courts01 Jun 2026Allowed
Dugla (Deceased) Through Lrs & Others Vs Chaman Lal (Deceased) Through Lrs
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0009
Code Of Civil Procedure, 1908-Section 11(viii), Order 5 Rule 2Evidence Act, 1872-Section 90, 114Himachal Pradesh Land Revenue Act, 1954-Section 45, 46, 134, 171, 171(2)(Xvii), 171(2)(Xviii), 173
High Courts01 Jun 2026Dismissed
Kaushalya Devi (Deceased) Through Her Lrs Dinesh Shandil & Others Vs Benu Garg And Others
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0008
Himachal Pradesh Tenancy And Land Reforms Act, 1972-Section 118Code Of Civil Procedure, 1908-Section 80Registration Act, 1908-Section 59, 60, 60(2), 62
High Courts01 Jun 2026Dismissed
Rajeshwar Sabarwal & Ors Vs M/S Royal Apple Merchants
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0007
Negotiable Instruments Act, 1881-Section 138, 141, 142Code Of Criminal Procedure, 1973-Section 204, 482
High Courts01 Jun 2026iii Anvar P.V. vs. P.K. Basheer & ors.
Nirmal Malakar Vs Larisa Enterprises Pvt. Ltd. & Anr
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0006
Code Of Civil Procedure, 1908-Order 12 Rule 8, Order 11 Rule 14Bharatiya Sakshya Adhiniyam, 2023-Section 60, 62, 63, 63(4),Evidence Act, 1872-Section 59, 62, 63, 65, 65A, 65(B), 65B(1), 65B(2), 65B(4)
High Courts01 Jun 2026Dismissed
Pradeep Kumar Vs Reeta Devi
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0005
Hindu Marriage Act, 1955-Section 13, 13(1)(ia), 13(1) (ib)Code Of Criminal Procedure, 1973-Section 125
High Courts01 Jun 2026Disposed Of
Sunil Kumar Vs State Of HP And Others
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0004
Indian Penal Code, 1860-Section 279, 337
High Courts01 Jun 2026Disposed Of
Sainik Industries Pvt. Ltd Vs Indian Sugar Manufacturing Company Limited
Delhi High Court · (2026) 06 DEL CK 0003
Code of Civil Procedure, 1908- Section 89, Order 23 Rule 1, Order 23 Rule 1(4)Court Fee Act, 1870- Section 16
High Courts01 Jun 2026Allowed
Delhi Andaman And Nicobar Islands Civil Service Officers Association & Ors. Vs Union Of India & Ors
Delhi High Court · (2026) 06 DEL CK 0002
Constitution of India, 1950- Article 14, 300, 309Government of National Capital Territory of Delhi (GNCTD) Act, 1991- Section 45C
High Courts01 Jun 2026Allowed
Dr Atul Pandey & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 06 DEL CK 0001
Constitution of India, 1950- Article 14, 300, 309Government of National Capital Territory of Delhi (GNCTD) Act, 1991- Section 45C
High Courts31 May 2026Disposed Of
Kaushalya Turkiya W/o Cheduream Turkiya Vs State of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 1504
Chhattisgarh Panchayat Raj Adhiniyazm, 1993 - Section 21(4)Constitution Of India, 1950 - Article 226
High Courts30 May 2026
The Collector, Land Acquisition Vs Shri Bachittar Singh & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2721
Land Acquisition Act, 1894-Section 4, 6 and 7, 54Foreign Exchange Regulation Act, 1973-Section 54
High Courts30 May 2026
National Insurance Company Ltd. Vs Manmohan Sharma & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2723
Motor Vehicles Act, 1988-Section 173, 166, 187, 168, 169Indian Penal Code-Sections 279, 337, 201Workmen's Compensation Act, 1923-First Schedule
High Courts30 May 2026
Rajeev Kumar & Anr. Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2729
Indian Penal Code-Section 498-A, 304-B, 304, 34, 201Code of Criminal Procedure-Section 374, 173, 154, 313, 161, 162Punjab Police Rules, 1934-Rule 25.21
High Courts30 May 2026Allowed
Dr. Komal Khanna Vs Directorate Of Enforcement Office
High Court Of Himachal Pradesh · 2023 INSC 1073
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 483Prevention of Money Laundering Act, 2002-Sections 3, 4, 15, 19, 45, 50Prevention of Corruption Act-Sections 11, 12
High Courts30 May 2026
Jatinder Singh Kukreja Vs Narinder Singh Sood & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2738
Constitution of India-Article 227, 226Code of Civil Procedure, 1908-Order XI Rules 1, 2, 4, 12, 14 and 16, Section 151, VI Rule 17, 141, IX, 115, XXIII Rule 1, VI Rules 14 and 15, XXVI Rule 9, XLVI, VII Rule 11H.P. Urban Rent Control Act-Section 2(c), 4, 5, 6, 9, 10, 11, 13, 14, 15, 16(9), 17, 21, 24, 24(5), 25, 26, 31 and 66
High Courts30 May 2026Dismissed
State Of Himachal Pradesh Vs Surender Pal
High Court Of Himachal Pradesh · 2010 INSC 506
Code of Criminal Procedure-Section 378, 161, 313Indian Penal Code-Section 306, 107, 498A, 309