High Courts14 Sept 2026
Harpreet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1998
BNSS, 2023-Section 528Mines and Minerals (Regulation of Development) Act, 1957-Sections 21(1), 4(1)(A)
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 518 of 61,483
High Courts14 Sept 2026
Mehtab Ali Mansuri & Ors. Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1997
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 82Bharatiya Nyaya Sanhita, 2023-Section 209
High Courts14 Sept 2026
Pardeep @ Tinku Vs State Of Haryana
Punjab And Haryana At Chandigarh · 2023 INSC 311
BNSS, 2023-Section 483Cr.P.C.-Section 439NDPS Act, 1985-Section 20, 27A, 29/61/85, 37, 36-A
High Courts14 Sept 2026
Salman Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1995
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 318(4) and 61
High Courts14 Sept 2026
Ishu Shukla Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1994
BNSS-Section 483BNS, 2023-Sections 109, 103(1), 190, 191(3) & 118(1)Constitution of India-Article 21
High Courts14 Sept 2026
Mohan Lal Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1993
BNSS, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15-C, 27-A, 37Excise Act
High Courts14 Sept 2026
Dilbag Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1992
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 29
High Courts14 Sept 2026
Amritpal Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2023 INSC 311
BNSS, 2023-Section 483Cr.P.C.-Section 439NDPS Act, 1985-Sections 21, 29, 27A, 25, 37, 36-A
High Courts14 Sept 2026
Harman Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1990
BNSS, 2023-Section 483IPC-Sections 307, 506, 34, 120-B, 473, 201Arms Act, 1959-Sections 25 & 27
High Courts14 Sept 2026
Deepak Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1989
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C.-Section 439NDPS Act-Sections 22, 29
High Courts14 Sept 2026
Vijay Alias Bijju Alias Vijay Sharma Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1988
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 483, 193Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15-C, 27-A, 37, 36Constitution of India-Article 21
High Courts14 Sept 2026
Rahul @ Kala Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1987
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C.-Section 439BNS, 2023-Section 109(1), 121(1), 132, 221, 3(5), 103(1), 333
High Courts14 Sept 2026Allowed
Gurjit Singh & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1986
IPC-Sections 323, 324, 341, 148, 149, 325 and 326
High Courts14 Sept 2026
Gurdeep Singh @ Gaggi Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1985
BNSS-Section 483Cr.P.C.-Section 439BNS, 2023-Section 126(2), 109, 115(2), 118(1), 190, 191(3), 117(2), 1118(2), 238
High Courts14 Sept 2026
Gurdita @ Lali Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1984
BNSS, 2023-Section 483BNS, 2023-Sections 191(2), 119(3), 190, 115(2), 118(1), 118(2), 351(2), 117(2), 109IPC-Sections 147, 327, 149, 323, 324, 326, 506, 325, 307
High Courts14 Sept 2026
ASI Kuldeep Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1983
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 218 (including proviso to Section 218)Bharatiya Sakshya Adhiniyam, 2023-Section 127Bharatiya Nyaya Sanhita, 2023-Section 64, 65, 66, 68, 69, 70, 71, 74, 75, 76, 77, 78, 79, 143, 198, 199, 199(b), 200, 210
High Courts14 Sept 2026
Sky High Agro Expo Pvt Ltd Vs Union Of India & Anr
Delhi High Court · (2026) 09 DEL CK 1980
Land Acquisition Act, 1894-Section 4, 6, 11, 18, 18(1), 28-A, 28A(1), 28A(3), 54Amendment Act, 1987-Para 2 (ix) of the Statement of Objects and Reasons
High Courts14 Sept 2026
P B Agro LLP Vs Union Of India & Ors.
Delhi High Court · 2026 INSC 630
Food Safety and Standards Act, 2006-Section 4, 16(5), 24, 30, 30(2)(a)Constitution of India-Article 226, 226(1), 226(2)Consumer Protection Act, 2019-Section 18
High Courts14 Sept 2026
Bhoori Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 1982
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts14 Sept 2026Partly Allowed
Kancor Ingredients Ltd. & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 1979
Code of Criminal Procedure, 1973-Section 482, 251Prevention of Food Adulteration Act, 1954-Section 5, 2(ix)(k), 2(ix), 16(1), 7, 16, 19(2)Prevention of Food Adulteration Rules, 1955-Rules 32(e) and (f), 32(e), 32, 50(7)