High Courts15 May 2026Disposed Of
Chahak Pangasa Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1032
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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12,33,556 judgments in All Courts · page 1,458 of 61,678
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)
High Courts15 May 2026Disposed Of
Satish And Another Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1030
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Arms Act, 1959-Section 25, 54Indian Penal Code, 1860-Section 34, 285, 323, 452, 506
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)
High Courts15 May 2026Disposed Of
Paramjit Singh And Ors. Vs State Of Punjab And Anr
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1028
Indian Penal Code, 1860-Section 148, 149, 202, 307, 336, 452, 506Arms Act, 1959-Section 25, 27, 30Code Of Criminal Procedure, 1973-Section 482
High Courts15 May 2026Allowed
Raminder Singh And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1027
Indian Penal Code, 1860-Section 148, 149, 323, 336Arms Act, 1959-Section 25, 27Code Of Criminal Procedure, 1973-Section 320, 482
High Courts15 May 2026Disposed Of
Baljeetsinghaliasbaljeetchaudhary Vs Stateofpunjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1026
Bharatiya Nyaya Sanhita, 2023-Section 109, 125, 190, 191(3), 351(3), 324(4)Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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
High Courts15 May 2026Disposed Of
Madanlal Swami Vs Royal Sundaram Allianz Insurance Co. Ltd., Sundaram Towers, 45 & 46, Whites Road, Chennai, Tamil Nadu-600014. & Ors
Meghalaya High Court · (2026) 05 MEG CK 0922
High Courts15 May 2026Disposed Of
Bijoy Hajong Vs State Of Meghalaya
Meghalaya High Court · (2026) 05 MEG CK 0921
Indian Penal Code, 1860 - Section 376(1)
High Courts15 May 2026Disposed Of
Joginder Singh, (M/S 3101763 Rfn (NA) Vs Union Of India & Ors
Meghalaya High Court · (2026) 05 MEG CK 0920
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)
High Courts15 May 2026Disposed Of
Sofior Rahman Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0918
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187
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
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
High Courts15 May 2026Dismissed
State Of H.P. Vs Naval Kishore
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0813
Indian Penal Code, 1860-Section 279, 337, 338Code Of Criminal Procedure, 1973-Section 313, 378, 386, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts15 May 2026Dismissed
Ramesh Chand Vs Reshamu Devi (Since Deceased) Through Lrs & Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0812
Indian Succession Act, 1925-Section 63Evidence Act, 1872-Section 68Transfer Of Property Act, 1882-Section 3
High Courts15 May 2026Dismissed
Shyam Chander Paul Singh & Ors Vs Nain Tara Paul Singh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0811
Constitution Of India, 1950-Article 141, 372Code Of Civil Procedure, 1908-Section, Order 2 Rule 2 , Order 22 Rule 3Hindu Succession Act, 1956-Section 4, 4(1)(a), 5(ii), 6, 7(1), 7(3), 14
High Courts15 May 2026Allowed
Karmo & Ors Vs State Of HP & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0810
Code Of Civil Procedure, 1908-Section 80Transfer Of Property Act, 1882-Section 5Indian Succession Act, 1925-Section 2(h)
High Courts15 May 2026Dismissed
Aditya Singh Vs State Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0665
Bharatiya Nyaya Sanhita, 2023- Section 61(2), 204, 308(2), 319, 318(4), 336(3), 338, 340(2)Indian Penal Code, 1860- Section 120B, 170, 384, 416, 419, 420, 467, 468, 471