High Courts02 May 2026Disposed Of
M/s Bahadur Singh Patni Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 0360
Constitution Of India, 1950 - Article 226
JUDGMENT DATABASE
Search 12,31,528 Indian judgments.
12,31,528 judgments in All Courts · page 1,491 of 61,577
High Courts02 May 2026Disposed Of
Nithesh Suvarna Vs Commissioner, Mangalore City Corporation, Lalbagh, Mangaluru - 575003 & Ors
Karnataka High Court · (2026) 05 KAR CK 0228
High Courts02 May 2026Allowed
Pankaj Mishra & Ors Vs State (Govt. Of Nct Of Delhi) & Anr
Delhi High Court · (2026) 05 DEL CK 0049
Indian Penal Code, 1860- Section 34, 406, 498A
High Courts02 May 2026Dismissed
Bhoop Nath Rai Vs Union Of India & Ors
Delhi High Court · (2026) 05 DEL CK 0048
Constitution of India, 1950- Article 226
High Courts01 May 2026Disposed Of
Ashok Kumar Manish Kumar Vs Joint Commissioner Of Income Tax
Rajasthan High Court · (2026) 05 RAJ CK 1491
Income Tax Act, 1961- Section 135(A), 143(1), 147, 148, 154, 250
High Courts01 May 2026Disposed Of
Mahesh Kumar @ Mahesh Paswan Vs Union of India
Patna High Court · (2026) 05 PAT CK 1479
High Courts01 May 2026Dismissed
Subhash Sehgal Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0962
High Courts01 May 2026Dismissed
Gurdeep Kumar @ Kala Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0961
Constitution Of India, 1950-Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64, 96, 137(2)
High Courts01 May 2026Disposed Of
AR Education Consultant Pvt. Ltd. Vs State Of U.T. Chandigarh And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0960
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 336(3), 340(2)Emigration Act, 1983-Section 24
High Courts01 May 2026Dismissed
Dayanand Bhargava Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0959
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3), 528Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 167(2), 362, 439(1), 439(2)
High Courts01 May 2026Disposed Of
Ajay Maini And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0958
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 406, 420, 467, 471
High Courts01 May 2026Disposed Of
Mukesh Devi Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0957
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482
High Courts01 May 2026Allowed
Hardeep Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0956
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109, 109(1), 115(2), 126(2), 126(3), 190, 191(3), 333, 351(2), 351(3)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts01 May 2026Allowed
Maninder Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0955
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109, 109(1), 115(2), 126(2), 126(3), 190, 191(3), 333, 351(2), 351(3)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts01 May 2026
Subhash Chakraborty Vs State Of Tripura & Ors
Tripura High Court · (2026) 05 TP CK 0206
High Courts01 May 2026
V Venkateswara Rao, Died & Ors Vs C Sathyanarayana & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0047
Code Of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413
High Courts01 May 2026Disposed Of
Shaik Saleem, S/O Mastanvali @ Mabusubhani@Mabula Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0046
Indian Penal Code, 1860 - Section 376ABProtection Of Children From Sexual Offences Act, 2012 - Section 6Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 9, 94
High Courts01 May 2026Disposed Of
Santosh Kumar Mishra Vs State Of UP And 5 Others
Allahabad High Court · (2026) 05 AHC CK 0397
High Courts01 May 2026Dismissed
Lalloo Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0396
Code Of Criminal Procedure, 1973-Section 294, 313, 374, 386Indian Penal Code, 1860-Section 34, 302, 304II, 307Evidence Act, 1872-Section 6, 8, 85(a)(i)(b), 106
Tribunals and Commissions30 Apr 2026Allowed
M.S. Roohani Satsang Society, Chandigarh Vs CIT (Exemptions)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3258
Income-tax Act, 1961-Section 12A(1)(ac)(ii), 12AB