High Courts10 Sept 2026Allowed
Suraj Gupta Vs State Of Delhi & Anr.
Delhi High Court · 2026:DHC:7743
Indian Penal Code, 1860-Section 354, 354A, 457, 451, 506, 509Protection of Children from Sexual Offences Act, 2012-Section 8, 12, 21
JUDGMENT DATABASE
Search 12,30,122 Indian judgments.
12,30,122 judgments in All Courts · page 570 of 61,507
High Courts10 Sept 2026Allowed
Sh. Rinku Singh & Ors. Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 1279
Railway Claims Tribunal Act, 1987-Section 23
High Courts10 Sept 2026Dismissed
M/S Adigear International Vs Sunita Jain
Delhi High Court · 2026:DHC:7734
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, Section 151Limitation Act, 1963-Article 14, Section 18
High Courts10 Sept 2026Disposed of
Rajender Vs Municipal Corporation Of Delhi And Ors.
Delhi High Court · (2026) 09 DEL CK 1277
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts10 Sept 2026Allowed
Vajid Vs State (Govt Of NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 1276
NDPS Act-Section 20(b)(ii)(c), 25, 29
Supreme Court10 Sept 2026Partially allowed
Pynchemalangaki Bareh Vs State Of Meghalaya
Supreme Court Of India · 2026 INSC 984
Indian Penal Code, 1860-Section 506, 376Protection of Children from Sexual Offences Act, 2012-Section 3(a), 4
Supreme Court10 Sept 2026
3S And Our Health Society Vs Union Of India & Anr.
Supreme Court Of India · 2026 INSC 988
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