High Courts15 Sept 2026
Baljinder Kaur & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2180
BNSS, 2023-Section 528BNS, 2023-Section 106, 281BSA-Section 63
JUDGMENT DATABASE
Search 12,29,655 Indian judgments.
12,29,655 judgments in All Courts · page 510 of 61,483
High Courts15 Sept 2026
Lovepreet Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2181
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 332(c), 118(1), 118(2), 351(2), 3(5)
High Courts15 Sept 2026
Nanak Rai Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2182
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438NDPS Act, 1985-Sections 21(b) & 29
High Courts15 Sept 2026
Swarn Singh Dhillon Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2183
B.N.S.S-Section 528IPC-Sections 420, 120-B
High Courts15 Sept 2026
Pankaj Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2184
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438Bharatiya Nyaya Sanhita, 2023-Section 191(3), 190, 115(2), 117(2), 351(2), 118(1)
High Courts15 Sept 2026Allowed
Gagandeep Singh & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2185
BNSS, 2023-Section 528Bharatiya Nyaya Sahinta, 2023-Section 126(2), 115(2), 3(5), 110, 117(2)Cr.P.C., 1973-Section 482, 320
High Courts15 Sept 2026
Pinnacle Innovatory Services Private Limited Vs Sh. Raj Kumar Singhal & Anr.
Delhi High Court · (2026) 09 DEL CK 2186
Code of Civil Procedure, 1908-Order VIII Rule 1, V Rule 1(1), XL VII Rule 1, Section 114, IX Rule 7, 151, VII Rule 10, VII Rule 11, XI Rule 6, IX Rule 2, 47 Rule 1Commercial Courts Act, 2015Constitution of India-Article 227
High Courts15 Sept 2026
Hardev Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2187
Indian Penal Code-Sections 406, 420, 120-BCode of Criminal Procedure-Section 311Civil Procedure Code-Rule 9 rule 13
High Courts15 Sept 2026
Navjeet Singh @ Navjit Singh @ Love Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2188
BNSS-Section 528NDPS Act-Sections 22/61/85Cr.P.C.-Section 82
High Courts15 Sept 2026
Sandeep Singh @ Kala Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2189
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Sections 302, 452, 148, 149Constitution of India-Article 21
High Courts15 Sept 2026
Kamlesh & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2190
Constitution of India-Article 226IPC-Section 497
High Courts15 Sept 2026
Harjeet Kaur & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2191
High Courts15 Sept 2026
Vikas @ Rahul @ Gamme Wala Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2192
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 105Narcotic Drugs and Psychotropic Substances Act-Section 29
High Courts15 Sept 2026
Seema Rani & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2193
Constitution of India-Article 226, 227IPC-Section 497
High Courts15 Sept 2026
Malkit Singh @ Keetu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2194
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25(8)Explosive Substances Act, 1908-Sections 3, 4, 5
High Courts15 Sept 2026
Sourabh Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2173
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1990-Section 14-A (2), 3(2)(v)IPC-Sections 302, 307, 506, 323, 201, 34, 148, 149Arms Act-Section 25
High Courts15 Sept 2026
Rajesh Malik Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2172
IPC-Section 420, 406, 467, 471Code of Criminal Procedure-Section 239BNSS-Section 262, 293
High Courts15 Sept 2026
Denial Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2171
Indian Penal Code-Section 326, 324, 452, 148, 149, 450CrPC-Section 161, 173, 313
High Courts15 Sept 2026
Narender Vs State
Delhi High Court · (2026) 09 DEL CK 2170
Indian Penal Code, 1860-Section 302, 304, 299, 80Code of Criminal Procedure, 1973-Section 313Evidence Act, 1872-Section 106
High Courts15 Sept 2026Partly Allowed
Surinder Pal @ Shindi & Ors. Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2169
IPC-Sections 147, 148/149, 149, 186, 332, 333, 332/149, 333/149, 353, 353/149, 382, 427, 427/149, 452, 452/149, 506, 506/149Cr.P.C.-Section 173, 313Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 4