JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 465 of 61,482

High Courts18 Sept 2026

Rajendra Singh Negi & Anr. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2529

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 64Arbitration and Conciliation Act, 1996-Section 37

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High Courts18 Sept 2026

Kanchan Tamta Vs Uttarakhand Cooperative Election Tribunal & Ors.

Uttarakhand High Court · (2026) 09 UK CK 5432

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Supreme Court18 Sept 2026Allowed

Kartika @ Kirtan @ Kirtan Charan Jena & Ors. Vs The State Of Odisha

Supreme Court Of India · 2026 INSC 1015

Indian Penal Code, 1860-Sections 148, 506, 302, 149

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High Courts18 Sept 2026

Manish Kumar Arya Vs Union Of India & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2530

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High Courts18 Sept 2026

Reena Shukla Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2531

Uttarakhand Annual Transfer For Public Servants Act, 2017-Section 17(1)(b)(v)

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High Courts18 Sept 2026

Municipal Council, Nangal Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2532

Punjab Municipal Act, 1911-Section 3(c), 3(2), 65, 67, 67(1), 73, 80(2)Companies ActConstitution of India-Entry 49 of List II of the Seventh Schedule

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High Courts18 Sept 2026

Sweta Chaudhary & Ors. Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 2533

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High Courts18 Sept 2026

Maninder Kaur Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2534

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High Courts18 Sept 2026

Rajmal Vs Kamal

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2535

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 419(4), 413Negotiable Instruments Act-Section 138Cr.P.C.-Section 372, 378, 378(4)

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High Courts18 Sept 2026

Gurcharan Singh Sangha Vs Election Commission Of India & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2536

Representation of People Act, 1951-Section 11, 78Conduct of Election Rules, 1961-Rule 89(5)Constitution of India-Article 226

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High Courts18 Sept 2026

Market Committee Sirhind Vs M/s Verma Commission Agent & Ors

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2537

Cr.P.C.-Section 372, 378, 378(4)Bhartiya Nagrik Suraksha Sanhita, 2023-Section 413Negotiable Instruments Act-Section 138

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High Courts18 Sept 2026

Vivek Aggarwal & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2538

Constitution of India-Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-ALand Acquisition Act, 1894-Section 4, 6

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High Courts18 Sept 2026Allowed

The Swa-Griha CHS Ltd. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 2539

Maharashtra Co-operative Societies Act, 1960-Sections 9, 17, 17(2), 18, 18(1), 154B-1, 154B-2, Rule 17Transfer of Property Act, 1982Indian Registration Act, 1908

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High Courts18 Sept 2026Partly Allowed