High Courts16 Sept 2026
Baljinder Singh @ Mithu Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2266
Narcotic Drugs and Psychotropic Substances Act, 1985
JUDGMENT DATABASE
Search 12,29,651 Indian judgments.
12,29,651 judgments in All Courts · page 500 of 61,483
High Courts16 Sept 2026Allowed
Lokesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2267
Indian Penal Code, 1860-Sections 166, 201, 420, 120-BPrevention of Corruption Act-Section 13(1)(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)
High Courts16 Sept 2026
Gurwinder Singh @ Gacchu Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21-C, 27-A, 29, 61, 85, 37, 36-AConstitution of India-Article 21
High Courts16 Sept 2026
M/s. Saia Builders & Anr. Vs Canara Bank
Bombay High Court · (2026) 09 BOM CK 2220
Code of Civil Procedure, 1908-Section 115, 2(12)
High Courts16 Sept 2026
Sunny Kumar alias Ganja Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(c), 29, 37, 36-AConstitution of India-Article 21
High Courts16 Sept 2026
Shri Deorao Motiram Aakre & Ors. Vs Purushottam Motiram Kharabe & Ors.
Bombay High Court · (2026) 09 BOM CK 2218
Transfer of Property Act, 1882-Section 44
High Courts16 Sept 2026
Harsh Chhabra Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2217
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483PC Act-Sections 7, 13(1), 13(2)BNS-Section 308(2)
High Courts16 Sept 2026
Yashbir Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2268
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-316(2), 316(5), 318(4)Prevention of Corruption Act-7, 12, 13(2)
High Courts16 Sept 2026
M/s. Saia Builders & Ors. Vs Canara Bank
Bombay High Court · (2026) 09 BOM CK 2269
Code of Civil Procedure, 1908-Section 115, 2(12)
High Courts16 Sept 2026Allowed
Gursewak Alias Guri Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2270
Cr.P.C.-Section 439BNS-Sections 483, 109(1), 3(5), 341(2), 61IPC-Sections 34, 120-B, 307, 473, 201
High Courts16 Sept 2026
Ajay Masih Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2024 INSC 290
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C.-Section 439NDPS Act, 1985-Sections 21/29, 67, 37
High Courts16 Sept 2026Allowed
Vikash Surendraji Kejriwal & Ors. Vs Kishorkumar Chuunilalji Mantri & Ors.
Bombay High Court · (2026) 09 BOM CK 2272
Constitution of India-Article 226, 227Civil Procedure Code, 1908-Order 6 Rule 17Code of Civil Procedure (Amendment) Act, 2002-Section 16(2)(b)
High Courts16 Sept 2026
Nectar Lifesciences Limited Vs United India Insurance Company Ltd & Ors
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2276
Arbitration and Conciliation Act, 1996-Section 34, 34(4), 37, 31(7)(b)C.P.C.-Section 151Constitution of India-Article 142
High Courts16 Sept 2026
Boota Singh @ Buta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2024 INSC 290
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 25, 67
High Courts16 Sept 2026
Shri. Ramdas Ganpat Pawar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 2278
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5, 5(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
High Courts16 Sept 2026Allowed
Miss. Anna Nikolaevna Kotovskaia Vs State Of Goa & Anr.
Bombay High Court · (2026) 09 BOM CK 2279
Cedigo de Registo Civil (Portuguese Civil Registration Code)-Article 248
High Courts16 Sept 2026
Vikas Sharma Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2280
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21 and 29
High Courts16 Sept 2026
Navdeep @ Fauji Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2281
Bharatiya Nyaya Sanhita, 2023-Section 140(4)
High Courts16 Sept 2026
Alaknanda Coop. Group Housing Society Ltd. Vs Chief Commissioner Of Income Tax & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2175
Societies Registration Act, 1860Income-tax Act, 1961-Section 80P, 80AC(ii), 139(1), 139(4), 143(3), 144B, 246A, 119, 119(2)(b)Finance Act, 2018
High Courts16 Sept 2026
Rajveer Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2176
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 15(c), 25, 29, 67