High Courts12 May 2026Dismissed
Union Of India And 5 Ors Vs Sri Gojen Taye And Anr
Gauhati High Court · (2026) 05 GAU CK 1471
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,433 of 61,576
High Courts12 May 2026Disposed Of
Jinamoni Khataniar Dutta And Anr Vs State Of Assam And 3 Ors
Gauhati High Court · (2026) 05 GAU CK 1470
Assam Municipal Employees Act, 2025- Section 3, 3(1), 4, 5
High Courts12 May 2026Dismissed
Central Madhya Pradesh Gramin Bank Vs Babita Mor
Madhya Pradesh High Court · (2026) 05 MP CK 1430
Madhya Pradesh Gramin Bank (Officers And Employees) Service Regulations, 2010- Regulation 72Payment Of Gratuity Act, 1972-Section 4, 4(6), 4(6)(a), 4(6)(b), 14
High Courts12 May 2026Dismissed
Diwakar Prasad Mishra And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1429
Constitution Of India, 1950-Article 141, 226Code Of Civil Procedure, 1908- Order 8 Rule 5Land Acquisition Act, 1894-Section 4, 4(1), 4(6), 23(1A), 24, 24(2), 41, 42
High Courts12 May 2026Allowed/ Disposed Of
Raja Gupta And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1420
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 75, 78, 115(2), 126(2), 296, 351(3)
High Courts12 May 2026Disposed Of
Jagdish Prasad Vs Ramesh Kumar And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1419
Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Indian Penal Code, 1860-Section 34, 323, 506IIBharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
High Courts12 May 2026Allowed
Sahil Ghoshi @ Sajal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1418
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts12 May 2026Disposed Of
Rani Agarwal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1417
Constitution Of India, 1950-Article 226Madhya Pradesh Municipal Corporation (Accounts And Finance) Rules, 2018-Rule 251Madhya Pradesh Municipal Corporation (The Conduct Of Business Of The Mayor- In-Council/ President -In-Council And The Powers And Functions Of The Authorities ) Rules 1998-Rule 13
High Courts12 May 2026Allowed
Ajay Rajput Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1416
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 34, 420
High Courts12 May 2026Allowed
Pradhansingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1415
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(1), 115(2), 118(1), 118(2), 126(2), 190, 191(2), 191(3), 296
High Courts12 May 2026Allowed
Ashish Hada And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1414
Constitution Of India, 1950-Article 21Madhya Pradesh Excise Act, 1915-Section 34(2), 46Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483
High Courts12 May 2026
J. Nagakailashnath Vs Registrar And Others
Madras High Court · (2026) 05 MAD CK 1296
High Courts12 May 2026
KR.Periakaruppan Vs Chief Election Officer And Others
Madras High Court · (2026) 05 MAD CK 1295
Constitution Of India, 1950-Article 226, 329(b)Conduct Of Election Rules, 1961-Rule 54A(2)Representation Of The People Act, 1951-Section 80, 100
High Courts12 May 2026Disposed Of
Asta Kalta And Another Vs State Of Orissa
Orissa High Court · (2026) 05 OHC CK 1264
Constitution Of India, 1950-Article 22Code Of Criminal Procedure, 1973-Section 50Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47
High Courts12 May 2026Disposed Of
Subash Mohapatra Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1263
Contempt Of Courts Act, 1971-Section 2(c)(ii), 2(c)(iii), 18Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 336(2), 338, 340(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
High Courts12 May 2026Disposed Of
Prabhat Kumar Baksi Vs Swarnaprava Das & Others
Orissa High Court · (2026) 05 OHC CK 1262
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 151, Order 29 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rules 1(r)
High Courts12 May 2026Disposed Of
Kanak Durga Thakurani & Ors Vs Umesh Chandra Mohapatra (Since Dead) Nirupama Mohapatra & Ors
Orissa High Court · (2026) 05 OHC CK 1261
Code Of Civil Procedure, 1908-Section 10, 151Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972-Section 9(3), 12, 37(1), 37(2)
High Courts12 May 2026Disposed Of
Aniruddha Sharma & Others Vs Union Of India & Others
Uttarakhand High Court · (2026) 05 UK CK 1138
High Courts12 May 2026Disposed Of
Dynasty Resort Vs Uttarakhand Pollution Control Board And Others
Uttarakhand High Court · (2026) 05 UK CK 1137
Water (Prevention And Control Of Pollution) Act, 1974 - Section 31(A), 33(A)
High Courts12 May 2026Disposed Of
Kaushik Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1134
Constitution Of India, 1950 - Article 226