High Courts09 Nov 2026Disposed Of
Insaf Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0783
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 3 of 61,419
High Courts09 Nov 2026Disposed Of
Mahima Tiwari & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0782
Constitution of India-Article 226
High Courts09 Nov 2026Disposed Of
Kamaljit Kaur & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0781
Constitution of India-Article 226
High Courts09 Nov 2026Disposed Of
Pawanpreet Kaur & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0780
Constitution of India-Article 226
High Courts09 Nov 2026Disposed Of
Sukhpreet Kaur & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0779
Constitution of India-Article 226
High Courts09 Nov 2026Disposed Of
Preeti & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0778
Constitution of India-Article 226, 227
High Courts09 Nov 2026Disposed Of
Anam Bi & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0777
Constitution of India-Article 226, 227
High Courts07 Nov 2026
Jose Carlos Lobo & Anr. Vs The State Of Goa Thr Chief Secretary & Ors.
Bombay High Court · (2026) 11 BOM CK 0748
Noise Pollution (Regulation and Control) Rules, 2000
High Courts06 Nov 2026Disposed Of
Communist Party Of India (Marxist), Tripura State Committee & Ors. Vs The State Election Commission, Tripura & Ors.
Tripura High Court · (2026) 11 TP CK 0531
Representation of People Act, 1952
High Courts06 Nov 2026Allowed
Shri. Donlang Sohkhlet Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0533
Meghalaya Minor Minerals Concession Rules, 2016-Rule 3(ii)
High Courts06 Nov 2026Dismissed
Shri. Grikseng Ch. Marak Vs State Of Meghalaya
Meghalaya High Court · (2026) 11 MEG CK 0538
High Courts06 Nov 2026Dismissed
Grikseng Ch. Marak Vs State Of Meghalaya
Meghalaya High Court · (2026) 11 MEG CK 0540
High Courts06 Nov 2026Disposed Of
Shri. Shashikumar Bhagat Vs Grid Controller of India Ltd. & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0546
High Courts06 Nov 2026Disposed Of
Ialong Village Vs Jaintia Hills Autonomous District Council & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0548
Jaintia Hills Autonomous District Council (Establishment of Elaka and Village and Election, Appointment, Powers, Function and Jurisdiction of Dolloi/Sirdar and Waheh Shnong) Act of 2015-Section 20 (3) (a)
High Courts06 Nov 2026Dismissed
Shri. Grikseng Ch. Marak Vs State Of Meghalaya
Meghalaya High Court · (2026) 11 MEG CK 0549
High Courts06 Nov 2026Dismissed
Shri Hassain Ali Sarker & Ors. Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0550
High Courts06 Nov 2026Disposed Of
Smti Sistina Muksiar Vs Shri W.R. Lyngdoh
Meghalaya High Court · (2026) 11 MEG CK 0552
High Courts06 Nov 2026Dismissed
Md. Mustafa @ Gulam Mustafa & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 11 JH CK 0579
I.P.C.-Section 302/34, 302/34/120(B)Arms Act-Section 27, 25(1-B)(a)/26Cr.P.C.-Section 161, 313
High Courts06 Nov 2026
Hapan Sardar Vs The State Of Jharkhand
Jharkhand High Court · (2026) 11 JH CK 0597
Indian Penal Code-Section 302Cr.P.C.-Section 313, 161
High Courts06 Nov 2026Dismissed
Rafique Sk. & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 11 JH CK 0600
Indian Penal Code-Sections 147, 148, 149, 307, 323, 324, 341Arms Act-Section 27