High Courts04 May 2026Disposed Of
M/S Galoti Overseas Vs Punjab National Bank & Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0954
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,540 of 61,678
High Courts04 May 2026Disposed Of
Sanjay Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0953
Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Section 151
High Courts04 May 2026Disposed Of
Anil Kumar Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0952
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts04 May 2026Disposed Of
Anju Bhandari Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0951
Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Section 151
High Courts04 May 2026Allowed
Irfan Khan Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0950
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts04 May 2026Disposed Of
Rohit Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0949
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 376(3), 450, 506
High Courts04 May 2026Allowed
Vikramjeet Singh @Vikky & Ors. Vs State Of Haryana & Anr
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0948
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 147, 148, 149, 285, 307, 341, 427, 506Arms Act, 1959-Section 25, 27
High Courts04 May 2026Allowed
Vijay Kumar Vs State Of U.T Chandigarh And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0947
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 281Code Of Criminal Procedure, 1973-Section 320, 482
High Courts04 May 2026Allowed
Bhagwan Singh Alias Bhana Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0946
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 109, 120B, 379, 411
High Courts04 May 2026Dismissed
Gurdeep Singh @ Gaggu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0945
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 118(1), 191(3)
High Courts04 May 2026Dismissed
Nishan Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0944
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438
High Courts04 May 2026Disposed Of
Jatinder Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0943
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 201, 379(B)(2), 394
High Courts04 May 2026Disposed Of
Sushanta Dhalasamanta Vs State Of Orissa
Orissa High Court · (2026) 05 OHC CK 1250
Constitution Of India, 1950-Article 21Arms Act, 1959-Section 25, 27Indian Penal Code, 1860-Section 34, 120B, 302
High Courts04 May 2026Disposed Of
Mohammad Sahid @ M.D. Sahid Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1249
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts04 May 2026Allowed/Disposed Of
Jinia Sethi Vs Pradeep Kumar Sethi
Orissa High Court · (2026) 05 OHC CK 1248
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Hindu Marriage Act, 1955-Section 13(1)
High Courts04 May 2026Dismissed
Chandra Sekhar Sahu And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 05 OHC CK 1247
Constitution Of India, 1950-Article 226(2)Income Tax Act, 1961-Section 48
High Courts04 May 2026Dismissed
Kishor Chand Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1374
Madhya Pradesh Lok Parisar Bedakhli Adhiniyam, 1974-Section 5, 7, 9
High Courts04 May 2026Disposed Of
Harshit Pandey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1373
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 117(2), 296(B), 351(3),
High Courts04 May 2026Disposed Of
Mamta Baghel Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1372
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 248
High Courts04 May 2026Allowed
Anand Sharma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1371
Code Of Criminal Procedure, 1973-Section 301, 397(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438Indian Penal Code, 1860-Section 323, 325