CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 1,483 of 61,517

High Courts30 Apr 2026

Rakesh Juyal Vs Assistant Commissioner & Another

Uttarakhand High Court · (2026) 04 UK CK 1773

Uttarakhand Goods And Services Tax Act, 2017 - Section 39, 73Central Goods And Services Tax (CGST) Act, 2017 - Section 39, 73Integrated Goods And Services Tax Act, 2017 - Section 20
Read judgment
High Courts30 Apr 2026Dismissed

Shishya Society, Atak Farm Vs State Of Uttarakhand & Ors

Uttarakhand High Court · (2026) 04 UK CK 1762

Uttarakhand Zamindari Abolition And Land Reforms Act, 1950 - Section 154, 154(1), 154(3), 154(4), 154(4)(1)(a), 154(4)(3), 154(4)(3)(a), 154(5)(a), 154(5)(b), 166, 167Transfer Of Property Act, 1882 - Section 5, 122
Read judgment
High Courts30 Apr 2026Dismissed

Dalbir Singh Vs Rohtash And Another

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1780

Code Of Criminal Procedure, 1973-Section 195, 195(1)(b)(ii), 340, 482Indian Penal Code, 1860-Section 420, 467, 468, 471
Read judgment
High Courts30 Apr 2026

Aswini Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1788

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 22(c), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
Read judgment
High Courts30 Apr 2026

Vidathan Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 1787

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 191(2), 191(3), 269, 296(B), 329(4), 351(3)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992-Section 3(1)
Read judgment
High Courts30 Apr 2026Allowed/ Disposed Of

B.Mohammad Iqbal Vs Assistant Commissioner Of Income Tax

Madras High Court · (2026) 04 MAD CK 1786

Income Tax Act, 1961-Section 7(A), 116, 119, 120(1), 120(2), 127, 127(1), 129, 139, 139(1), 139(1)(b), 142, 143, 144, 147, 148, 271(f), 276CC, 276(CC) (ii)(b), 278(E), 279(1)Code Of Criminal Procedure, 1973-Section 482
Read judgment
High Courts30 Apr 2026

Siogupta And Others Vs State

Madras High Court · (2026) 04 MAD CK 1784

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
Read judgment