High Courts30 Sept 2026Disposed Of
Narender Kumar @ Tiku Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6143
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 21, 42, 37
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 331 of 61,482
High Courts30 Sept 2026Disposed Of
Jagdish Chander Bisht Vs Golf Link Finance & Resorts
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6141
Negotiable Instruments Act-Section 138, 147Cr.P.C.-Section 320
High Courts30 Sept 2026Disposed Of
Aakash Rana @ Lovely Vs State of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6140
Narcotic Drugs and Psychotropic Substances Act-Sections 21, 25, 29, 37, 67Constitution of India-Article 21Cr.P.C.-Sections 161, 162
High Courts30 Sept 2026Disposed Of
Geeta Ram Vs H.P. State Co-operative Agriculture & Rural Development Bank Ltd.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6138
Negotiable Instruments Act-Section 138, 147Cr.P.C.-Section 320
High Courts30 Sept 2026Disposed Of
Surinder Singh Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6543
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 18, 42, 37
High Courts30 Sept 2026Dismissed
Bhashkar Bhikhabhia Manganbhai Vs Jitendrabhai Bhikhabhai Parmar & Ors.
Gujarat High Court · (2026) 09 GUJ CK 6534
IPC-Section 302, 201, 34, 120(B)Code of Criminal Procedure, 1973-Section 313Evidence Act-Section 27
High Courts30 Sept 2026Disposed Of
Aakash Rana @ Lovely Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6531
Narcotic Drugs and Psychotropic Substances Act-Sections 21, 25, 29, 37, 67Constitution of India-Article 21Cr.P.C.-Sections 161, 162
High Courts30 Sept 2026Disposed Of
Kuldeep Sharma Vs M/s Shakun Chit Fund & Leasing Ltd.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6530
Negotiable Instruments Act-Section 138, 148CrPC-Section 389
High Courts30 Sept 2026Disposed Of
Harka Bahadur Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6529
IPC-Section 302, 201
High Courts30 Sept 2026Disposed Of
Ganga Ram & Ors. Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6527
Constitution of India-Article 226, 300-A, 31, 21, 19 (1) (b), 136, 142, 32Land Acquisition Act-Section 4RFC& TLARR Act, 2013
High Courts30 Sept 2026Dismissed
Hinduja Layland Finance Ltd. Vs M/s. A.K. Traders
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6526
Negotiable Instruments Act-Section 138Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 413Code of Criminal Procedure-Section 372
High Courts30 Sept 2026Partly Allowed
Yagneshkumar Somabhai Aahir Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 6518
Code of Criminal Procedure, 1973-Section 482Constitution of India-Articles 226, 227Indian Penal Code, 1860-Sections 279, 299, 300, 304, 304 Part II, 304A
High Courts30 Sept 2026Partly Allowed
Yagneshkumar Somabhai Aahir Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 6517
Code of Criminal Procedure, 1973-Section 482Constitution of India-Articles 226, 227Indian Penal Code, 1860-Sections 279, 299, 300, 304, 304A
High Courts30 Sept 2026Disposed Of
Dinesh Kumar Vs Sapna Devi & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6516
Criminal Procedure Code-Section 125
High Courts30 Sept 2026Dismissed
Manjuben D/O. Navlabhai Dhiriyabhai Mohaniya Vs State Of Gujarat & Ors.
Gujarat High Court · (2026) 09 GUJ CK 6515
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 413Cr.P.C.-Section 372, 311IPC-Section 363, 366, 376(A), 506(2), 114
High Courts30 Sept 2026Dismissed
State Of Gujarat Vs Vipulbhai Vinubhai Gohil
Gujarat High Court · (2026) 09 GUJ CK 6512
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 418Indian Penal Code, 1860-Sections 363, 366, 354A, 71POCSO Act-Sections 8, 17, 18
High Courts30 Sept 2026Allowed
XYZ Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 6510
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v), 3(1)(w)(i), 3(2)(va), 3(1)(r), 3(1)(s)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413Indian Penal Code-Section 376, 506(2)
High Courts30 Sept 2026Allowed
Oil Palm Developers And Processors Association & Ors. Vs The State Of Ap & Ors.
Andhra Pradesh High Court · 2025 INSC 531
Companies Act, 1956Constitution of India-Article 14, 19(1)(g), 226Andhra Pradesh Oil Palm (Regulation of Production and Processing) Act, 1993-Section 3, 3(2), 4, 5, 11, 11(2), 12, 13, 13(1)
High Courts30 Sept 2026
Chandra Chandrasekhar & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6459
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts30 Sept 2026Dismissed
Marella Siva Prasad & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6457
Constitution of India-Article 226, 14, 16, 19, 21CPC-Section 151