High Courts29 Apr 2026Dismissed
Mukesh Kumar And Others Vs State Of Himachal Pradesh & Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1026
Himachal Pradesh Municipal Election Rules, 2015-Rule 6, 10, 10(6), 10(7)
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,563 of 61,678
High Courts29 Apr 2026Disposed Of
Nand Lal Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1025
High Courts29 Apr 2026Disposed Of
Kamla Chauhan Vs NHAI And Anr
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1024
High Courts29 Apr 2026Dismissed
Rajesh Kumar & Others Vs State Of Himachal Pradesh & Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1023
Himachal Pradesh Municipal Election Rules, 2015-Rule 6, 10, 10(6), 10(7)
High Courts29 Apr 2026Allowed/Dismissed
Ashwani Kumar & Anr Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1022
Indian Penal Code, 1860-Section 34, 201, 323, 341, 504
High Courts29 Apr 2026Disposed Of
Ankush Kumar Vs Manorma And Anr
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1021
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Hindu Marriage Act, 1955-Section 13B
High Courts29 Apr 2026Disposed Of
Kundan Lal Vs Vikas Sharma
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1020
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138, 147
High Courts29 Apr 2026Allowed/ Disposed Of
Manish Kumar And Others Vs State Of HP
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1019
Constitution Of India, 1950-Article 21Public Examination (Prevention Of Unfair Means) Act, 2024-Section 10, 11
High Courts29 Apr 2026Dismissed
Sardeep Thakur Vs Navdeep
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1018
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138, 147
High Courts29 Apr 2026Allowed/Dismissed
Anand Mehta & Others Vs Land Acquisition Collector & Another
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1016
Land Acquisition Act, 1894-Section 4, 4(1), 17(4), 18, 23, 34, 54
High Courts29 Apr 2026Dismissed
State Of Gujarat Vs Ranjit @Rajver Jilubhai Gida
Gujarat High Court · (2026) 04 GUJ CK 1787
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 418Indian Penal Code, 1860-Section 114, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012-Section 4, 4(1), 11
High Courts29 Apr 2026Disposed Of
Central Bureau Of Investigation Thro K.K.Shukla S/O Amarnath Shukla Vs Shilpaben Patel & Anr
Gujarat High Court · (2026) 04 GUJ CK 1786
Limitation Act, 1963-Section 5Code Of Criminal Procedure, 1973-Section 319, 397, 401Bharatiya Nagarik Suraksha Sanhita, 2023-Section 358
High Courts29 Apr 2026Disposed Of
Patel Vinodbhai Kantilal Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 1785
Code Of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 147
High Courts29 Apr 2026Disposed Of
Ravi Brothers Vs State Of Assam And 3 Ors
Gauhati High Court · (2026) 04 GAU CK 0905
High Courts29 Apr 2026Allowed
Nitesh Alias Vinay Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0877
Bharatiya Nayaya Sanhita, 2023- Section 3(5), 125, 309(4), 309(6), 311, 317(2)Arms Act, 1959- Section 25, 27
High Courts29 Apr 2026Allowed
Bittoo & Ors. Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0876
Indian Penal Code, 1860- Section 34, 406, 498A
High Courts29 Apr 2026Allowed
Dayal & Ors Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0875
Indian Penal Code, 1860- Section 34, 323, 440, 506
High Courts29 Apr 2026Disposed Of
Vicky @ Gobind Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0874
Delhi Prison Rules, 2018- Rules 1220-1243
High Courts29 Apr 2026Allowed
Rajesh Choudhary Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0873
Central Warehousing Corporation (Staff) Regulations, 1986- Regulation 59, 61
High Courts29 Apr 2026Allowed
Sh. Badshah & Anr Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0872
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989 Section 123(c), 124A