High Courts06 May 2026Disposed Of
M/s Mansarovar Holidays Vs Commissioner, Central Goods And Services Tax & Another
Uttarakhand High Court · (2026) 05 UK CK 0372
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,523 of 61,678
High Courts06 May 2026Disposed Of
M/s Swarnim Developers Vs Commissioner, State Goods & Services Tax And Another
Uttarakhand High Court · (2026) 05 UK CK 0371
High Courts06 May 2026Dismissed
Rakesh Mittal Vs C.B.I. And Others
Uttarakhand High Court · (2026) 05 UK CK 0370
Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 - Section 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 - Section 319
High Courts06 May 2026Dismissed
Ramesh Chandra Tripathi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 05 UK CK 0369
Code Of Criminal Procedure, 1973 - Section 482Prevention Of Corruption Act, 1988 - Section 7, 17A, 19Uttarakhand Panchayat Raj Act, 2016 - Section 40
High Courts06 May 2026Dismissed
Ram Bahadur Das Vs State Of Sikkim & Ors
Sikkim High Court · (2026) 05 SIK CK 0355
Indian Penal Code, 1860 - Section 420, 465, 468, 471Sikkim Government Servants (Discipline And Appeal) Rules, 1985 - Rule 3, 7, 7(i)Sikkim Services (Pension) Rules, 1990 - Rule 17, 25, 26(2)
High Courts06 May 2026Disposed Of
Ramesh Chander Vs Puran Chand And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0988
Indian Penal Code, 1860-Section 149, 379, 447, 504, 511Code Of Criminal Procedure, 1973-Section 2(Wa), 200, 372, 374, 378, 378(4)Delhi Special Police Establishment Act, 1946-Section 138, 143
High Courts06 May 2026Allowed
Sukhjinder Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0987
Indian Penal Code, 1860-Section 148, 149, 307, 323, 324, 452
High Courts06 May 2026Allowed
Lalit And Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0986
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115, 308(5), 310(2),351(3)
High Courts06 May 2026Disposed Of
Bhagwan Singh Alias Bhana Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0985
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 302, 307, 323, 324, 506
High Courts06 May 2026Disposed Of
Gurmeet Singh Alias Sabi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0984
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 34, 115, 120B, 201, 307, 326, 379B
High Courts06 May 2026Disposed Of
Dinesh Kumar And Another Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0983
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 406, 420, 467, 468, 471, 506
High Courts06 May 2026Allowed
Jatinder Kumar Alias Goldy Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0982
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 161, 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103(1), 127(5), 140(1), 140(3), 190, 191(3), 238
High Courts06 May 2026Allowed
Nachhtar Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0981
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts06 May 2026Allowed/Disposed Of
Upendra Kumar Behera Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1253
Constitution Of India, 1950-Article 14, 226, 227
High Courts06 May 2026
Sarfaraz Alam Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1251
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 303(2), 336(3)Information Technology Act, 2000-Section 66DBharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 May 2026Allowed
Deepak Mandrele Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1388
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), , 480(3), 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 69, 296(b), 351(3)
High Courts06 May 2026Allowed/Disposed Of
Kamlesh Bhai @ Kamesh @ Komlesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1387
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
High Courts06 May 2026Disposed Of
Capri Global Capital Ltd Vs Gaya Prasag Chandravanshi Farmer And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1386
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14, 14(1)
High Courts06 May 2026Allowed/Disposed Of
Imran Gori @ Chikna @ Pancture Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1385
Constitution Of India, 1950-Article 226National Security Act, 1980-Section 3, 3(1), 3(2), 3(3)
High Courts06 May 2026
Chief Executive Officer Ujjain Development Authority And Others Vs Sabi Ui Hasan
Madhya Pradesh High Court · (2026) 05 MP CK 1384
Madhya Pradesh Land Revenue Code Act, 1959-Section 248