High Courts27 Apr 2026Disposed Of
Jitendra Singh And Others Vs R. Rajesh, Secretary, Medical Education, Government Of Uttarakhand, Dehradun And Another
Uttarakhand High Court · (2026) 04 UK CK 1745
JUDGMENT DATABASE
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12,32,888 judgments in All Courts · page 1,565 of 61,645
High Courts27 Apr 2026Disposed Of
Darshan Singh Vs Dilip Jawalkar
Uttarakhand High Court · (2026) 04 UK CK 1741
High Courts27 Apr 2026Allowed
Punjab National Bank Vs District Magistrate Nainital And Another
Uttarakhand High Court · (2026) 04 UK CK 1740
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts27 Apr 2026Allowed
T.H.D.C. India Ltd Through Its CMD & Ors Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1739
The Uttarakhand Water Tax On Electricity Generation Act, 2012 - Section 2(c), 2(f), 2(h), 2(i), 3, 3(1), 4, 12, 12(1), 14, 17, 17(1), 17(2), 18, 19Uttarakhand High Court Rules, 2020 - Rule 3Constitution Of India, 1950 - Article 13, 14, 304(a), 245, 245(1), 246, 248, 265, 285, 286, 287, 288, 288(1), 288(2), 289, 366(28)
High Courts27 Apr 2026Disposed Of
Aditya Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1738
High Courts27 Apr 2026Disposed Of
Sunil Kumar And Ors Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1801
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 190, 191(3), 333, 351(2)Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 307, 326
High Courts27 Apr 2026Disposed Of
Bikramjit Singh Bajwa Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1800
High Courts27 Apr 2026Disposed Of
Husandeep Singh @ Husan Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1799
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts27 Apr 2026Dismissed
Harpal Singh @ Bhalu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1798
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts27 Apr 2026Disposed Of
Akash And Ors Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1797
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Apr 2026Disposed Of
Amrish Sharma And Another Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1796
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Apr 2026Allowed/ Disposed Of
Jaswant Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1795
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29, 37, 61, 85
High Courts27 Apr 2026Disposed Of
Binod Bihari Sahu And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1510
Electricity Act, 2003-Section 12(2), 14, 28, 51, 67, 68, 164Indian Telegraph Act, 1885-Section 10, 10(b), 10(d), 16
High Courts27 Apr 2026Disposed Of
Laxman Rohidas And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1509
Constitution Of India, 1950-Article 19(1)(g), 21Odisha Grama Panchayat Rules, 2014-Rule 48(2) Orissa Irrigation Act, 1959-Section 54
High Courts27 Apr 2026Dismissed/ Disposed Of
Swayam Shree Padmapur Mission Shakti Federation And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1508
Constitution Of India, 1950-Article 19, 77(2), 166(2)
High Courts27 Apr 2026
Dhanasekar And Others Vs State
Madras High Court · (2026) 04 MAD CK 1448
Wild Life (Protection) Act, 1972-Section 9, 39(1), 50(1)(b)(c), 51Explosives Act, 1884-Section 9B(1)(a)(b), 13Explosive Substances Act, 1908-Section 5
High Courts27 Apr 2026Allowed
G.Manikandan Vs Secretary To Government And Others
Madras High Court · (2026) 04 MAD CK 1447
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)
High Courts27 Apr 2026Dismissed
Vaibhav Jatav And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1792
High Courts27 Apr 2026Allowed/Disposed Of
Gyarsibai And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1316
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 51Code Of Civil Procedure, 1908-Section 51, 51(2), 51(ia), 210
High Courts27 Apr 2026
Amir Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1315
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3) 483Bharatiya Nyaya Sanhita, 2023-Section 303(2), 317(2)