High Courts07 May 2026Disposed Of
A.Muruganantham Vs State Of Tamilnadu And Others
Madras High Court · (2026) 05 MAD CK 1323
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,512 of 61,678
High Courts07 May 2026Dismissed
Rishi Sri Vidyanikethana Ichanahalli Village, Kasba Hobli, Holenarasipura Taluk, Hassan District Hassan, Karnataka – 573211 & Ors Vs Clix Capital Services Private Limited (Nbfc) Companies Act - 2013 (Formerly Known As Ge Money Financial Services Pvt. Ltd.)
Karnataka High Court · (2026) 05 KAR CK 0827
Securitization And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4)
High Courts07 May 2026Allowed
Sushil Pandurang Mantri Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0826
High Courts07 May 2026Allowed
Bhavya S Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0825
Bharatiya Nyaya Sanhita, 2023 - Section 318(4)Information Technology Act, 2000 - Section 66D
High Courts07 May 2026Allowed
Manjunatha Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0824
Bharatiya Nyaya Sanhita, 2023 - Section 103(2), 115(2), 118(2), 189(2), 189(4), 190, 191(2), 191(3), 238, 239, 240, 352
High Courts07 May 2026Allowed
Sheela. N Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0823
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 118(2), 126(2), 133, 351(2), 352
High Courts07 May 2026Dismissed
Sunitha Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0822
Bharatiya Nyaya Sanhita, 2023 - Section 103(1), 238
High Courts07 May 2026Allowed
Kendagannaswamy & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0821
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 118(1)Juvenile Justice (Care And Protection Of Children) Act 2015 - Section 75
High Courts07 May 2026Dismissed
Anantrao Laxmanrao Desale Vs State Of Maharashtra And Others
Bombay High Court · (2026) 05 BOM CK 0562
High Courts07 May 2026Allowed
Piraji S/O Madhav Kumbhargave Vs State Of Maharashtra
Bombay High Court · (2026) 05 BOM CK 0560
Indian Penal Code, 1860-Section 34, 302, 307, 498A, 504Evidence Act, 1872-Section 114(g)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts07 May 2026Allowed
Shubham Balasaheb Kardule Vs State Of Maharashtra And Others
Bombay High Court · (2026) 05 BOM CK 0559
Constitution Of India, 1950-Article 22, 22(5), 226Maharashtra Minor Mineral Extraction (Development And Regulation) Rules, 2013-Rule 30, 30(1)(b)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
Supreme Court07 May 2026Allowed
L.K. Trust Vs Commissioner Of Income Tax & Anr
Supreme Court Of India · (2026) 05 SC CK 0461
Income Tax Act 1961- Section 2(28A), 36, 36(1)(iii), 37(1), 57(iii), 143(1)(a), 143(2)
High Courts07 May 2026Disposed Of
Azhar Ahmad Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 0388
Building And Other Construction Workers Welfare Cess Act, 1996 - Section 11
High Courts07 May 2026Dismissed
Parwati Bora And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 0387
High Courts07 May 2026Disposed Of
Iqra Vs Unique Identification Authority Of India And Others
Uttarakhand High Court · (2026) 05 UK CK 0386
High Courts07 May 2026Disposed Of
Vineeta And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 0384
Indian Medicines Central Council Act, 1970 - Section 22
High Courts07 May 2026Allowed
Gagandeep Kumar @ Gagan Kumar Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0980
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 108
High Courts07 May 2026Dismissed
Harpreet Singh Gulati Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0979
Prevention Of Corruption Act, 1988-Section 13(1)(b), 13(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 179, 180, 187(2), 193, 193(9)Code Of Criminal Procedure, 1973-Section 161, 173, 173(2), 173(8)
High Courts07 May 2026Partly Allowed
Narender Singh Vaid Vs Serious Fraud Investigation Office
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0978
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 91, 528Companies Act, 2013-Section 211, 212(6), 212(14), 436(1)(a), 436(1)(d), 439(2), 448Companies Act, 1956-Section 621(1)
High Courts07 May 2026Allowed
Mohit @ Kala Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0977
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103(1), 115, 190, 191(3), 238