CourtKutchehry.com

JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,445 of 61,645

High Courts15 May 2026Disposed Of

Chaitanya Rani Jamatia Vs State Of Tripura

Tripura High Court · (2026) 05 TP CK 1247

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2), 64(2)(m), 75, 79, 351(2)Constitution Of India, 1950 - Article 22(1)
Read judgment
High Courts15 May 2026Allowed

Anupam Singla Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1031

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Central Goods And Services Tax Act, 2017-Section 132(1)(b), 132(1)(c)
Read judgment
High Courts15 May 2026Allowed

Jaspreet Singh @ Jassa Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1029

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 118(1), 126(2), 332(C), 351(2)
Read judgment
High Courts15 May 2026Dismissed

Gagan @ Malkit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1025

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 109
Read judgment
High Courts15 May 2026Disposed Of

Shipra Deb & Ors Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 05 MEG CK 0919

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances, Act, 1985 - Section 8(c), 21(b), 25, 29Constitution Of India, 1950 - Article 22(1)
Read judgment
High Courts15 May 2026Partially allowed

Hari Devageeth Vs Union Of India Represented By Secretary

High Court Of Kerala · 2026:KER:33711

Constitution of India, 1950- Article 14, 15, 21Assisted Reproductive Technology (Regulation) Act, 2021- Section 2(1)(e), 2(1)(n), 2(1)(u), 7, 21, 21(g), 21(h), 22(1), 27, 27(2)(a), 27(2)(b), 27(6)(i), 45Transgender Persons (Protection of Rights) Act, 2019- Section 2(k), 3, 3(d), 6, 7(2), 7(3), 15, 15(d), 22
Read judgment
High Courts15 May 2026Dismissed

Suraj Mani Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0814

Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 18, 20, 22, 25, 29, 37, 37(b)(ii), 52A(2), 67
Read judgment