High Courts16 Sept 2026
Satyawan @ Lala Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2259
Haryana Excise Act, 2020-Section 61, 61/1/14
JUDGMENT DATABASE
Search 12,29,649 Indian judgments.
12,29,649 judgments in All Courts · page 499 of 61,483
High Courts16 Sept 2026Allowed
Nitin Kumar Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2229
Indian Penal Code, 1860-Sections 120-B, 406, 420HPIDFE Act, 2013-Section 3Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)
High Courts16 Sept 2026Allowed
Manjeet Johar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2228
BNSS, 2023-Section 528IPC-Sections 420, 406, 120-BHaryana Protection of Interest of the Depositors in Financial Establishment Act, 2013-Section 3
High Courts16 Sept 2026
Manjula Dinesh Rita & Ors. Vs Lokmanya Multipurpose Co-operative Society Ltd & Anr.
Bombay High Court · (2026) 09 BOM CK 2239
Arbitration and Conciliation Act, 1996-Section 34, 12(1), 24, 18, 34(2)(a)(iii), 31(3), 2(1)(e), 20, 20(1), 20(2), 20(3), 24(3), 26, 16Multi State Co-operative Societies Act, 2002-Section 84, 84(5), 37, Rule 30Micro, Small and Medium Enterprises Development Act, 2006-Section 18
High Courts16 Sept 2026
Kuldeep @ Koti Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2238
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 193Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 3(5), 351(2) and 61
High Courts16 Sept 2026
Sarabjeet Kaur @ Sarbjit Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2237
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29, 35, 37, 37(1)(b)(ii)Arms Act, 1959-Sections 25, 54, 59
High Courts16 Sept 2026
Mohammed Sharif Hanif Khan Vs Apna Sahakari Bank Limited
Bombay High Court · (2026) 09 BOM CK 2236
Arbitration and Conciliation Act, 1996-Section 3, 28(1)(a), 28(3), 31, 31(3), 34, 34(1), 34(2), 34(2-A), 34(2A), 34(4), 37Multi-State Co-operative Societies Act, 2002-Section 25, 84Constitution of India-Article 136
High Courts16 Sept 2026
Mannat Bansal Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2235
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)BNS, 2023-Sections 318(4), 316(2), 61(2)
High Courts16 Sept 2026
Union Of India Vs B. G. Constructions
Bombay High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(5)Indian Contract Act, 1872-Sections 37, 39, 54, 55
High Courts16 Sept 2026
Kuldeep Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Section 18(b), 27-A, 29, 37, 36-AConstitution of India-Article 21
High Courts16 Sept 2026Allowed
Bikramjeet Singh @ Vikramjeet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2246
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)NDPS Act, 1985-Sections 15 & 29
High Courts16 Sept 2026
Graviss Foods Private Limited Vs The Registrar Of Trade Marks
Bombay High Court · 2025 INSC 981
Trade Marks Act, 1999-Section 9, 9(1), 9(1)(a), 9(1)(b), proviso to Section 9, 11, 11(1), 12, 91
High Courts16 Sept 2026
Jodhbir Singh @ Jodha Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2023 INSC 311
BNSS, 2023-Section 483NDPS Act, 1985-Section 21, 29, 27, 27-A, 37, 36-AConstitution of India-Article 21
High Courts16 Sept 2026Dismissed
Uttam Trimbak Sable & Ors. Vs The Scheduled Tribes Certificate Scrutiny Committee & Ors.
Bombay High Court · (2026) 09 BOM CK 2226
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974-Section 2(h), 2(j), 2(k)Hindu Succession Act-Section 15(2), 15Maharashtra Land Revenue Code-Section 36
High Courts16 Sept 2026Allowed
Jagsir Singh @ Ravi Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2224
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)NDPS Act, 1985-Section 15(b), 27-A
High Courts16 Sept 2026
Shubham Gupta Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2223
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS-Section 318(4)Negotiable Instruments Act, 1881
High Courts16 Sept 2026Allowed
Sopan Namdeo Kale Vs The Secretary & Ors.
Bombay High Court · (2026) 09 BOM CK 2222
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5(1), 5(2), 5(2A), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9, 9(a), 9A, 16(3)Civil Procedure Code 1908-Section 115
High Courts16 Sept 2026
Sarabjit Singh Alias Sunny Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2262
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438BNS, 2023-Sections 318(2), 318(4), 127(2), 127(3), 127(4)
High Courts16 Sept 2026
Nitin @ Bunty S/O Gajanjan Jangale & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 2263
Indian Penal Code, 1860-Sections 143, 147, 452, 448, 294, 323, 506 read with Section 149Maharashtra Medicare Service Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2010-Section 4Code of Criminal Procedure-Section 482
High Courts16 Sept 2026
Vikas @ Vikash Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2265
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 308(4), 351(3), 111(2)(b), 111(3), 111(4), 215, 238(a), 3(5), 61