High Courts21 May 2026
Dr. Smily John Vs Chief Secretary, Andaman & Nicobar Administration Secretariat & Ors
Calcutta High Court · (2026) 05 CAL CK 1478
JUDGMENT DATABASE
Search 12,33,297 Indian judgments.
12,33,297 judgments in All Courts · page 1,408 of 61,665
High Courts21 May 2026Disposed Of
Sanjib Saha And Anr Vs Andrew Yule And Co. Ltd
Calcutta High Court · (2026) 05 CAL CK 1474
High Courts21 May 2026Dismissed
M/S. R.S.H.S Impex Private Limited Vs Union Of India And Others
Calcutta High Court · (2026) 05 CAL CK 1473
Constitution Of India, 1950-Article 136, 226, 227Security Interest (Enforcement) Rules, 2002-Rule 9(1), 9(2), 9(6)
High Courts21 May 2026Disposed Of
S.Sekar Vs Managing Director
Madras High Court · (2026) 05 MAD CK 1315
High Courts21 May 2026Disposed Of
B.Sivakumar Vs Commissioner Of Revenue Administration, Chepauk, Chennai And Others
Madras High Court · (2026) 05 MAD CK 1314
High Courts21 May 2026
Vijayakumar Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1313
Bharatiya Nyaya Sanhita, 2023-Section 269, 296(b), 351(2)Tamil Nadu Public Property (Prevention Of Damage And Loss) Act, 1992-Section 3(1)
High Courts21 May 2026
Shahjahan Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1312
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 269, 318(4), 319(2), 336(2), 336(3), 338, 340(2), 351(2)
High Courts21 May 2026Disposed Of
Kavi @ Kavidasan Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1310
Code Of Criminal Procedure, 1973-Section 311
High Courts21 May 2026Allowed
Raju Maharana Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1285
Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 102Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 21(b)
High Courts21 May 2026Disposed Of
Sankar Haripa & Another Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1284
Constitution Of India, 1950-Article 14, 226, 227
High Courts21 May 2026Disposed Of
Gangarapu Brundabavati Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1283
Constitution Of India, 1950-Article 14, 226, 227
High Courts21 May 2026Disposed Of
Dr. Birendra Deo Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1169
High Courts21 May 2026Disposed Of
Chaudhari Lal Vs Asstt. Commissioner, State Goods & Services Tax
Uttarakhand High Court · (2026) 05 UK CK 1168
High Courts21 May 2026
MS Vandana Distributers Vs Commissioner Of The State GST And Others
Uttarakhand High Court · (2026) 05 UK CK 1166
Uttarakhand Goods And Services Tax Act, 2017 - Section 73(9)Goods And Services Tax Act, 2017 - Section 75(4)
High Courts21 May 2026Allowed
Uttam Kumar Nandi, S/o Late Ramani Mohan Nandi Vs State Bank Of India
Tripura High Court · (2026) 05 TP CK 1249
Constitution Of India, 1950 - Article 14, 21, 226, 300A
High Courts21 May 2026Disposed Of
Vivekananda Mehta Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1248
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 21(a)(c), 21(c), 22(a), 25, 27A, 29, 37
High Courts21 May 2026Disposed Of
Gurpreet Kaur And Another Vs Harinder Singh
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1089
Code Of Criminal Procedure, 1973-Section 125
High Courts21 May 2026Allowed
Shankar Bahadur @ Sankar Saud Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1088
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 37, 42, 50
High Courts21 May 2026Allowed
Amarjeet Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1087
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts21 May 2026Allowed
Monu Alias Sahil Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1086
Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483