High Courts25 May 2026Disposed Of
Tanveer Khan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1186
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Search 12,33,288 Indian judgments.
12,33,288 judgments in All Courts · page 1,391 of 61,665
High Courts25 May 2026Disposed Of
M/s R B Enterprises. Vs Commissioner, Central Goods & Services Tax And Others.
Uttarakhand High Court · (2026) 05 UK CK 1185
High Courts25 May 2026Disposed Of
Puja Bhowmik Vs Babul Bhowmik
Tripura High Court · (2026) 05 TP CK 1252
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 117(2), 109Indian Penal Code, 1860 - Section 302
High Courts25 May 2026Allowed
Shiv Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1111
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 108
High Courts25 May 2026Allowed
Lovepreet Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1110
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 108
High Courts25 May 2026Allowed
Varinder Singh Brar Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1109
Bharatiya Nyaya Sanhita, 2023-Section 318(2), 336(2)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts25 May 2026Allowed
Ramandeep Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1108
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 376(2)(n), 509
High Courts25 May 2026Allowed
Sidharth Dahiya And Another Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1106
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 238(a), 304, 309(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 528Code Of Criminal Procedure, 1973-Section 320
High Courts25 May 2026Allowed
M/S Dhllon Kool Drinks And Beverages Ltd. And Ors Vs Govt. Of India, Central Excise Department
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1105
Central Excise Rules, 2001- Rule 8(3A)Code Of Criminal Procedure, 1973-Section 482Central Excise Act, 1944 –Section 9, 9AA
High Courts25 May 2026Disposed Of
Kulwinder Singh @ Bhinder And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1104
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts25 May 2026Allowed
Mukul Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1103
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109, 110, 115(2), 117(2), 126(2), 190, 191(2), 296, 351(2)
High Courts25 May 2026Allowed
Gurmukh Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1102
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 190, 191(3), 331(6)
High Courts25 May 2026Allowed
Manjit Kaur @ Preet Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1101
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts25 May 2026Dismissed
Ranbir Singh Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1100
Code Of Criminal Procedure, 1973-Section 439(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Indian Penal Code, 1860-Section 34, 323, 406, 498A, 506
High Courts25 May 2026Dismissed
Balbir Singh Vs Baldev And Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0844
Negotiable Instruments Act, 1881-Section 118, 138, 139Code Of Criminal Procedure, 1973-Section 313, 397
High Courts25 May 2026Dismissed
Leela Devi Vs Arvind Sharma
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0843
Code Of Criminal Procedure, 1973-Section 313, 397, 401Negotiable Instruments Act, 1881-Section 20, 87, 118, 138, 139
High Courts25 May 2026Disposed Of
Ashish Vs State Bank Of India
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0842
Negotiable Instruments Act, 1881-Section 138, 147Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 320, 482
High Courts25 May 2026Disposed Of
Ajay Kanwar Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0841
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281Motor Vehicles Act, 1988-Section 185
High Courts25 May 2026Disposed Of
Anuj And Another Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0840
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 307, 323, 324, 341Code Of Criminal Procedure, 1973-Section 320, 482
High Courts25 May 2026Dismissed
Akshay Kumar Alias Manda Vs State Of H.P
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0839
Protection Of Children From Sexual Offences Act, 2012-Section 3, 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(a)(XII), 3(1)(XII)Indian Penal Code, 1860-Section 302, 376A, 506