High Courts18 May 2026Dismissed
Sanjay Deb @ Motu Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1241
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,392 of 61,576
High Courts18 May 2026Disposed Of
Satinder Pal Singh Vs Ashwani Kumar Dhir
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1053
Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 2(wa), 24, 200, 372, 377, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147
High Courts18 May 2026
Vikas Sharma Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1052
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 82(a), 82(c), 82 (2)(i), 82(1), 84, 84(2), 528Negotiable Instruments Act, 1881-Section 138
High Courts18 May 2026Disposed Of
Lovepreet Singh @ Lovely Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1051
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 21, 27(A), 29, 37, 61, 67Official Secrets Act, 1923-Section 3, 4
High Courts18 May 2026Disposed Of
Rajiv Kumar Alias Rajeev Kumar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1050
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 238, 307, 307(1)Arms Act, 1959-Section 25, 27
High Courts18 May 2026Disposed Of
Rajpal Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1049
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)
High Courts18 May 2026Dismissed
Surender Kumar Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1048
Code Of Criminal Procedure, 1973-Section 209, 323, 482Indian Penal Code, 1860-Section 147, 148, 149, 307, 323, 325, 326, 506
High Courts18 May 2026Allowed
Nishu Singh Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1047
Code Of Criminal Procedure, 1973-Section 82, 482Environment Protection Act, 1986-Section 15, 17Indian Penal Code, 1860-Section 174A
High Courts18 May 2026Disposed Of
Darshan Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1046
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(c), 29, 37, 42, 50
High Courts18 May 2026Partly Allowed
Ram Lal And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1045
Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 320, 482Indian Penal Code, 1860-Section 120B, 415, 417, 418, 419, 420Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026Dismissed
Shilpi Engineering Pvt. Ltd. And Others Vs Jaspal Singh
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1044
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 142Code Of Criminal Procedure, 1973-Section 82, 82(1), 82(2), 84(a), 84(c), 84(2)(i)
High Courts18 May 2026Dismissed
M. B. Faisal Vs State Of Kerala Represented By Its Secretary To Government
High Court Of Kerala · 2025:KER:99000
Constitution of India, 1950- Article 136, 226, 227Calicut University Act, 1975- Section 3, 7, 16, 21, 23Electricity Act, 2003- Section 82, 110, 111
High Courts18 May 2026Dismissed
Rahiman Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0897
Code of Criminal Procedure, 1973- Section 209Indian Penal Code, 1860- Section 376(2)(1), 376(2)(9)Protection of Children from Sexual Offences Act, 2012- Section 5(m), 6, 19, 42
High Courts18 May 2026Disposed of
Kannan Vs M/s Adisiva Enterprises Kallumthazham.P.O
High Court Of Kerala · (2026) 05 KL CK 0896
Code of Criminal Procedure, 1973- Section 357(3), 465, 465(2)Negotiable Instruments Act, 1881- Section 138
High Courts18 May 2026Dismissed
Saleela A Vs Laila T.M. Manager, Thazhuthala Muslim U.P. School
High Court Of Kerala · (2026) 05 KL CK 0894
Constitution of India, 1950- Article 14, 16(1), 30(1), 226Kerala High Court Act, 1958- Section 5(i)Kerala Education Rules, 1959- Rule 44, 45, 45B
High Courts18 May 2026Dismissed
T.M. Manju Gowreesankaram Vs Bar Council Of Kerala Represented By Its Special Secretary/Secretary-Incharge
High Court Of Kerala · (2026) 05 KL CK 0893
Constitution of India, 1950- Article 19(1)(g), 19(6)Advocates Act, 1961- Section 24, 24A, 26Kerala State Medical Practitioners Act, 2021- Section 30, 30(1), 30(3), 31(2), 36
High Courts18 May 2026Partially allowed
Suresh @ Kadakam Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0892
Constitution of India, 1950- Article 20(1)Code of Criminal Procedure, 1973- Section 374, 428Indian Penal Code, 1860- Section 354, 375, 376, 376(2)(f), 377, 511
High Courts18 May 2026Allowed
Renjini K.K Vs Mannancherry Grama Panchayat Mannacherry P.O., Alappuzha, Represented By Its Secretary
High Court Of Kerala · (2026) 05 KL CK 0891
National Highways Act 1956- Section 3A, 3GKerala Panchayat Raj Act, 1994- Section 220(b), 254, 271S, 271UKerala Municipality Act, 1994- Section 509
High Courts18 May 2026Disposed of
Karthik G Vs Varkala Municipality Represented By Its Secretary
High Court Of Kerala · (2026) 05 KL CK 0890
Kerala Municipalities Act, 1994- Section 492(3)
High Courts18 May 2026Allowed
Wilfred Jose S/o Dennison Vs State Of Kerala
High Court Of Kerala · 2026:KER:33932
Code of Criminal Procedure, 1973- Section 357(1)(b)Negotiable Instruments Act, 1881- Section 118, 138, 139