High Courts22 May 2026Dismissed
Sonu Barnawal Vs Sangeeta Devi
Uttarakhand High Court · (2026) 05 UK CK 1171
Hindu Marriage Act, 1955 - Section 13(1)
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,353 of 61,576
High Courts22 May 2026Disposed Of
Navneet Kishore Dixit Vs Union Of India & Ors
Sikkim High Court · (2026) 05 SIK CK 1094
High Courts22 May 2026
M/S Goyal Rice Mill Vs Lok Adalat & Ors
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1081
Constitution Of India, 1950-Article 226, 227Legal Services Authorities Act, 1987-Section 22C
High Courts22 May 2026Allowed
Mohit Soni Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1080
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2), 483(3)Bharatiya Nyaya Sanhita, 2023-Section 64, 318(4), 336(2), 336(3), 338, 340(2)Indian Penal Code, 1860-Section 376, 420, 465, 467, 468, 471
High Courts22 May 2026Allowed
Karamjit Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1079
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code Of Criminal Procedure, 1973-Section 439, 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29
High Courts22 May 2026Dismissed
Gurcharan Singh Mann & Another Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1078
Bharatiya Nyaya Sanhita, 2023-Section 103, 103(1), 109, 118(1), 190, 238Arms Act, 1959-Section 27, 30
High Courts22 May 2026Allowed
Rakesh Kumar Alias Rakesh Kumar Chauhan Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1077
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 307, 406, 420Code Of Criminal Procedure, 1973-Section 320, 482
High Courts22 May 2026Disposed Of
Vipin And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1076
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138
High Courts22 May 2026Allowed
Punit Khan And Others Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1075
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 190, 191, 324(4), 351(2)
High Courts22 May 2026Dismissed
Parmod Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1074
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438
High Courts22 May 2026Allowed
Ranjit Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1073
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 324(4), 333, 351(3)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts22 May 2026Disposed Of
State Of Meghalaya & Ors Vs Khasi Hills Archery Sports Institute (KHASI) & Ors
Meghalaya High Court · (2026) 05 MEG CK 0939
High Courts22 May 2026Dismissed
Saddam Hussain Vs State Of Meghalaya Through Public Prosecutor
Meghalaya High Court · (2026) 05 MEG CK 0936
Protection Of Children From Sexual Offences Act, 2012 - Section 5(m), 6Code Of Criminal Procedure, 1973 - Section 313
High Courts22 May 2026Allowed
Aleyamma Thomas Vs Alice George
High Court Of Kerala · (2026) 05 KL CK 0878
Indian Succession Act, 1925- Section 33(b)Transfer of Property Act, 1882- Section 6(a)Evidence Act, 1872- Section 115
High Courts22 May 2026Dismissed
Mr.Anto Augustine Vs Union Of India Represented By: The Secretary
High Court Of Kerala · (2026) 05 KL CK 0876
Constitution of India, 1950- Article 12, 14, 19, 19(1)(a), 19(1)(a), 19(2), 21, 226Code of Criminal Procedure, 1973- Section 91Cable Network Act, 1995- Section 5
High Courts22 May 2026Partially allowed
Babu Avarachan Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0875
Code of Criminal Procedure, 1973- Section 222, 313, 397, 401Indian Penal Code, 1860- Section 34, 294(b), 323, 324, 332
High Courts22 May 2026Disposed Of
State Of HP And Another Vs M/S Garg Sons Estate Promotors Pvt. Ltd.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0836
Constitution Of India, 1950-Article 116, 117, 34, 34(3)Arbitration And Conciliation Act, 1996-Section 33, 34, 34(3), 36, 37Limitation Act, 1963-Section 5
High Courts22 May 2026Disposed Of
Anil Kumar Vs State Of H.P. & Another
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0835
Indian Penal Code, 1860-Section 279, 337, 338Motor Vehicles Act, 1988-Section 185
High Courts22 May 2026Dismissed
Roshan Lal Vs Shyama Nand
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0834
Negotiable Instruments Act, 1881-Section 118(a), 138, 139Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts22 May 2026Dismissed
Prakasho Devi And Another Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0833