High Courts22 Sept 2026
Ajmer Singh Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3645
Constitution of India-Article 226, 227
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 430 of 61,482
High Courts22 Sept 2026Partly Allowed
Md. Aftab @ Aftab Alam @ Md. Aftab Alam Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 3646
I.P.C.-Section 302Arms Act-Section 27, 39, 3Indian Evidence Act-Section 27
High Courts22 Sept 2026
Pawandeep Singh Vs Punjab Agro Industries Corporation & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3647
Constitution of India-Articles 226, 227
High Courts22 Sept 2026
Waipho & Anr. Vs Union Of India
Manipur High Court · (2026) 09 MAN CK 3648
BNSS-Section 483Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 22(C), 23, 25, 29, 37, 37(1)(b)(ii), 42, 67Constitution of India-Articles 21, 226, 227
High Courts22 Sept 2026
Lakhbir Singh & Ors. Vs Financial Commissioner, Cooperation, Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3649
Constitution of India-Articles 226, 227Punjab Cooperative Societies Act, 1961Punjab Cooperative Societies Rules, 1963-Rule 45
High Courts22 Sept 2026
Khushwinder Kaur Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3650
Constitution of India-Articles 226, 227
High Courts22 Sept 2026
Hari Narayan Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3651
Negotiable Instrument Act-Section 138Bihar Pension Rules-Rule 43(b)Bihar Service Code-Rule 99, 100, 55, 78, 78 (Appendix-6), 97
Tribunals and Commissions22 Sept 2026
M/s Duke Fashions (India) Ltd. Vs Sh. Pramod Kumar Misra & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3652
Companies ActIBC-Section 5(24), 18, 18(1)(f), 18(1)(f)(vi), 25, 28(1)(k), 35, 35(1), 35(1)(b), 35(1)(d), 35(1)(e), 35(1)(k), 35(1)(l), 36, 36(1), 36(3), 36(3)(a), 60(5), 60(5)(c), 238East Punjab Urban Rent Restriction Act, 1949
High Courts22 Sept 2026
Rahul Krishna Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3653
High Courts22 Sept 2026
Sanjeev Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3654
Constitution of India-Article 226, 227, 14, 16
High Courts22 Sept 2026
Nikki Devi @ Khushboo Kumari Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 3655
Indian Penal Code-Section 171HBihar Panchayat Raj Act, 2006-Sections 125-A(1), 125-A(3)CrPC-Section 155(2), 155, 482
High Courts22 Sept 2026
Amit Choubey @ Amit Kumar Choubey @ Ankit Choubey @ Ajit Choubey & Anr. Vs State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 3656
Indian Penal Code (IPC)-Section 302, 304(A), 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(I)(X), 14, 14-A
High Courts22 Sept 2026
Sakindra Roy Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3657
P.D.S. Control Order, 2016-Clause 29
High Courts22 Sept 2026
Sunil Kumar & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 3658
IPC-Section 323, 379/34Code of Criminal Procedure-Section 482, 245, 245(2)Constitution of India-Article 227
High Courts22 Sept 2026Disposed Of
Sudarshan Paswan Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3659
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32(vii)
High Courts22 Sept 2026
Mihir Kumar Upadhya @ Mihir Kumar Upadhyay & Ors. Vs State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 3660
IPC-Sections 326, 386, 504Code of Criminal Procedure, 1973-Chapter XIV, Section 482, 156(1), 155(2)Constitution of India-Article 226
High Courts22 Sept 2026
Sri K.Eshwar Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 4399
Constitution of India-Article 226, 227Prevention of Corruption Act, 1988-Sections 7, 13(1), 13(2), 13(1)(d) r/w 13(2)Cr.P.C.-Sections 161, 235(1), 437(A)
High Courts22 Sept 2026
Asha Devi & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 3661
Indian Penal Code-Sections 498A, 420
High Courts22 Sept 2026
Mohammad Ayoub Bhat Vs Abdul Rehman Bhat
Jammu And Kashmir High Court · (2026) 09 J&K CK 3662
Constitution of India-Article 227CPC-Order 21 Rule 11, XXI Rule 35, XXI Rule 32
High Courts22 Sept 2026
Anil Kumar Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 3663
Indian Penal Code-Sections 393, 414Arms Act-Sections 25(1-b)a, 26Cr.P.C.-Section 167(2)