Supreme Court10 Sept 2026
3S And Our Health Society Vs Union Of India & Anr.
Supreme Court Of India · 2026 INSC 988
JUDGMENT DATABASE
Search 12,29,933 Indian judgments.
12,29,933 judgments in All Courts · page 561 of 61,497
Supreme Court10 Sept 2026Dismissed
Abu Salem Abdul Qayoom Ansari Vs The State Of Maharashtra & Ors.
Supreme Court Of India · 2026 INSC 982
Constitution of India-Article 136, 72Terrorist and Disruptive Activities (Prevention) Act, 1987-Section 19Code of Criminal Procedure, 1973-Section 428, 432, 433
Supreme Court10 Sept 2026Dismissed
Bhag Singh (D) Thr. Mahant Kashmir Singh Vs Basant Kaur (D) Thr. Lrs. And Others
Supreme Court Of India · 2026 INSC 983
Code of Civil Procedure, 1908-Section 100Limitation Act, 1963
Supreme Court10 Sept 2026Allowed
Indian Kayaking And Canoeing Association Vs Union Territory Of J&K And Ors.
Supreme Court Of India · 2026 INSC 981
Constitution of India-Article 14
Supreme Court10 Sept 2026Dismissed
Dakschinanchal Vidyut Vitran Nigam Ltd. Vs Vidut Lokpal, Uttar Pradesh And Others
Supreme Court Of India · 2026 INSC 985
Electricity Act, 2003-Section 42(5), 42(6), 56(2), 181(2)(r), 181(2)(s)Limitation Act, 1963U.P. Government Electrical Undertaking (Dues Recovery) Act, 1958-Section 5-A
High Courts10 Sept 2026Dismissed
Sh. Chawngsangliana Vs The Chairman and Disciplinary Authority, Mizoram Rural Bank and Anr.
Gauhati High Court · 2026:GAU-MZ:490
Mizoram Rural Bank (Officers and Employees) Service Regulations, 2003-Regulation 17, 19Constitution of India-Article 226
High Courts10 Sept 2026Allowed
Sh. C. Lalnunpuia Vs The State of Mizoram and 5 Ors
Gauhati High Court · 2026:GAU-MZ:488
Code of Civil Procedure, 1908-Section 151Mizoram (Land Revenue) Act, 2013-Section 16
High Courts10 Sept 2026Allowed
Yachulu Magh Vs Union of India and 3 Ors
Gauhati High Court · (2026) 09 GAU CK 1221
Assam Rifles Act, 2006-Section 11(2)Assam Rifles Rules, 2010-Rules 17, 25, 47, 49, 60, 61, 62Assam Rifles Regulations, 2016-Regulation 107
High Courts10 Sept 2026Dismissed
Ankit Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · 2026:PHHC:127972
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 351(2), 61(2), 112(2), 317(2)
High Courts10 Sept 2026Allowed
Gurmail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128406
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 482(2)
High Courts10 Sept 2026Allowed
Mohammad Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127579
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 20(B)(ii)(C), 37Code of Criminal Procedure, 1973-Section 436, 436-A
High Courts10 Sept 2026Dismissed
Sarabjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128014-DB
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 25, 25-A, 29, 37, 2(xi), 2(xxiii), 2(viia), 2(xxiiia)
High Courts10 Sept 2026Allowed
Malkit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127906
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 27-A, 61, 85Constitution of India-Article 19, 21
High Courts10 Sept 2026Allowed
Shyam Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128125
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 61Emigration Act, 1983-Section 24
High Courts10 Sept 2026Allowed
Bobby Singh @ Bobby Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128089
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 118(1), 115(2), 126(2), 191(3), 190, 118(2)Narcotic Drugs and Psychotropic Substances Act, 1985
High Courts10 Sept 2026Allowed
Chamkour Singh Alias Sunny Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128155
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 25, 21-C, 29, 41(2), 42
High Courts10 Sept 2026Allowed
Karanjit Singh Alias Karanjeet Singh Alias Karan Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128151
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 29, 61, 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts10 Sept 2026Allowed
Manjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128088
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 27, 29, 61, 85
High Courts10 Sept 2026Allowed
Sangeeta Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128188
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 308(2), 308(6), 61(2), 64(1), 64(2)(1), 76, 3(5)Indian Penal Code, 1860-Section 420, 379, 376
High Courts10 Sept 2026Dismissed
Manpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127646
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 22(b), 22(c), 29, 37