High Courts10 Sept 2026Allowed
Pankaj Malik Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128167
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 132, 221, 3(5)Arms Act, 1959-Section 25
JUDGMENT DATABASE
Search 12,30,005 Indian judgments.
12,30,005 judgments in All Courts · page 566 of 61,501
High Courts10 Sept 2026Allowed
Naseem @ Chota Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128053
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 29
High Courts10 Sept 2026Allowed
Pardeep Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128080
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts10 Sept 2026Allowed
Satpal Singh & others Vs U.T. Chandigarh & others
Punjab And Haryana At Chandigarh · 2026:PHHC:127617
Indian Penal Code, 1860-Section 188Code of Criminal Procedure, 1973-Section 173, 195, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Sept 2026Allowed
Vikas @ Budli Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127253
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 324, 325, 326, 341, 506, 201Arms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Arshdeep Singh @ Arshi Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:128106
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 115, 118, 127, 109, 191, 351, 190, 126, 238, 61, 117
High Courts10 Sept 2026Allowed
Gurdial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127731
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Mines and Minerals Act, 1957-Section 21(1)Indian Penal Code, 1860-Section 379, 279, 188
High Courts10 Sept 2026Allowed
Mandeep @ Mandhu Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:127215
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 212, 120BArms Act, 1959-Section 25
High Courts10 Sept 2026Allowed
Mustak Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:127844
Bharatiya Nyaya Sanhita, 2023-Section 123, 275Essential Commodities Act, 1955-Section 7
High Courts10 Sept 2026Allowed
Sunil Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:128192
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts10 Sept 2026Allowed
Suryakant Baburao Khaladkar Vs State of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 1188
Maharashtra Prohibition Act, 1949-Section 54Bombay Foreign Liquor Rules, 1953-Rule 25, 40, 40(1A), 61-AIndian Partnership Act, 1932-Section 42
High Courts10 Sept 2026Dismissed
Navina Dinesh Shetty Vs Shaikh Ayub Rehman
Bombay High Court · 2026:BHC-AS:37423
Transfer of Property Act, 1882-Section 105Indian Easements Act, 1882-Section 52Code of Civil Procedure, 1908-Section 7, Section 8, Section 9, Section 91, Section 92, Section 94, Section 95, Section 96 to 112, Section 115, Section 141, Section 2(12), Order XX Rule 12, Order XXII Rule 4, Order XLI Rule 22, Order XLI Rule 33
High Courts10 Sept 2026Partially allowed
Mahalakshmi Glass Works Pvt. Ltd. Vs Sunil V. Magar and others
Bombay High Court · 2026:BHC-AS:37424
Industrial Disputes Act, 1947-Section 25-O, 25-N, 36, 10, 12Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971Bombay Shop and Establishments Act, 1948
High Courts10 Sept 2026Partially allowed
The Deccan Co-operative Housing Society Limited Vs The State of Maharashtra
Bombay High Court · 2026:BHC-AS:37412
Constitution of India-Article 226, 227Maharashtra Land Revenue Code, 1966-Section 50, 53Limitation Act, 1963-Section 27
High Courts10 Sept 2026Dismissed
Navnath Sitaram Waghmare Vs State of Maharashtra & Anr
Bombay High Court · (2026) 09 BOM CK 1150
Code of Criminal Procedure, 1973-Section 397, 401, 227Indian Penal Code, 1860-Section 306, 107
High Courts10 Sept 2026Dismissed
Subhash Pande Vs Gangadharprasad Pande
Bombay High Court · 2026:BHC-AUG:41878
Code of Civil Procedure, 1908-Order VI Rule 17
High Courts10 Sept 2026Partially allowed
JM Financial Asset Reconstruction Company Ltd. Vs Mumbai Port Authority
Bombay High Court · 2026:BHC-AS:37425-DB
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 5(1), 7(1)(2)(2A)Major Port Authorities Act, 2021-Section 3Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3
High Courts10 Sept 2026Rejected
Narmadabai Vs Vijay Uttamchand Bothra and Others
Bombay High Court · 2026:BHC-NAG:12035
Maharashtra Land Revenue Code, 1966-Section 36, 150, 247, 48(7), 48(8)(2), 13(4)Guardians and Wards Act, 1890-Section 29, 30, 36Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974
High Courts10 Sept 2026Dismissed
The State of Maharashtra Vs Gorakh Arjun Marathe and Another
Bombay High Court · 2026:BHC-AUG:41740
Prevention of Food Adulteration Act, 1954-Section 2, 7, 13, 16Prevention of Food Adulteration Rules, 1955-Rule 9(A), 28, 29
High Courts10 Sept 2026Partially allowed
Crest Paper Mills Ltd. Vs Dy. Commissioner of Income Tax 9(2)(2), Mumbai & Ors.
Bombay High Court · 2026:BHC-OS:20025-DB
Income Tax Act, 1961-Section 254(2)Income Tax (Appellate Tribunal) Rules, 1963-Rule 29