JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 599 of 61,517

High Courts09 Sept 2026Allowed

Resham Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1016

IPC-Sections 307, 324, 323, 341, 148, 149Arms Act, 1959-Sections 25/27, 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)

High Courts09 Sept 2026Allowed

Ankush Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1015

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 148, 149, 302, 323, 427, 452 and 120-BArms Act, 1959-Section 25

High Courts09 Sept 2026Disposed Of

Bittu Ram Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1014

BNSS, 2023-Section 483Cr.P.C.-Section 439NDPS Act-Sections 18-65-85, 18

High Courts09 Sept 2026Allowed

Muskan & Anr. Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1027

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 29, 67

High Courts09 Sept 2026Allowed

Gurpreet Singh @ Sahib @ Sam Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1026

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 103, 3(5), 61(2), 49Arms Act-Section 27

High Courts09 Sept 2026Allowed

Aman Alias Munshi Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1025

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 109, 397, 342, 473Arms Act-Sections 25(6)-54-59

High Courts09 Sept 2026Allowed

Veeru @ Jamaldin @ Beeru Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1024

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 103(1), 115(2), 191(3), 190

High Courts09 Sept 2026Disposed Of

Hitesh Verma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1023

BNSS, 2023-Section 483NDPS Act-Sections 21, 21-C, 29

High Courts09 Sept 2026Allowed

Mahavir Prasad Garg Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1032

Code of Criminal Procedure-Section 482, 483, 195, 195(1)(a)(i)IPC-Section 174A, 174-A, 172 to 188Negotiable Instruments Act, 1881-Section 138

High Courts09 Sept 2026Allowed

Marid @ Israel @ Mareed Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1028

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 103(1), 115(2), 191(3), 190

High Courts09 Sept 2026Dismissed

Sandeep Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1029

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 420, 467, 468, 471 and 120B

High Courts09 Sept 2026Allowed

Biliyam @ William Lomga @ Manish Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1030

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 302 and 34

High Courts09 Sept 2026Dismissed

Mangal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1031

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS 2023-Sections 318(4)Code of Criminal Procedure, 1973-Section 438

High Courts09 Sept 2026Dismissed

Ajaz Ahmed Khan Vs Anjuman Ishaat-E-Talim Trust & Ors.

Bombay High Court · (2026) 09 BOM CK 1033

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 34 (3), 37, 37(1), 37(2), 35, 37(2)(f), 34(3), 36(2)(a), 36Punjab Civil Services RulesMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

High Courts09 Sept 2026Allowed

Vinod Prabhakar Sasane Vs The State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 1034

Indian Penal Code-Sections 498-A, 306, 304-B, 323, 107, 109, 504, 506Dowry Prohibition Act, 1961-Section 2Evidence Act-Section 113-B

High Courts09 Sept 2026Dismissed

Ajaz Ahmed Khan Vs Anjuman Ishaat-E-Talim Trust & Ors.

Bombay High Court · (2026) 09 BOM CK 1035

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 34(3), 35, 36, 36(2)(a), 37, 37(1), 37(2), 37(2)(f)Punjab Civil Services RulesMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

High Courts09 Sept 2026Allowed

Dr. Shantaram Tarachand Sonwane Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 1037

Constitution of India-Article 226Puna University ActMaharashtra Civil Services Rules-Rule 27

High Courts09 Sept 2026Dismissed

Shabir Ahmad Beigh Vs Ram Prakash Matta & Anr.

Jammu And Kashmir High Court · (2026) 09 J&K CK 0992

Jammu & Kashmir Migrant Immoveable Property (Preservation, Protection and Restraint On Distress Sales) Act, 1997CPC-Order XII Rule 6

High Courts09 Sept 2026Dismissed

M/S Neelkanth Entrepreneurs Private Limited Thru. Its Director Vs State Of U.P. Thru. Prin. Secy. Deptt. Of State Tax U.P. Lko. & Anr.

Allahabad High Court · (2026) 09 AHC CK 0991

Central Goods and Services Tax Act, 2017-Section 16(2)(c), 74A (1), 61, 74A, 74A(5)(ii), 74, 65, 66, 67, 73, 67 to 72, 74(1), Chapter XVUttar Pradesh Goods and Services Tax Act, 2017-Section 16(2)(c)Constitution of India-Articles 14, 19(1)(g) and 300A, 14 and 300A, 226

High Courts09 Sept 2026Allowed

Dharmendra Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0990

B.N.S.-Sections 49, 70(2), 74, 351(3)POCSO Act-Section 5g/6SC/ST Act-Section 3(2)5