JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 635 of 61,517

High Courts07 Sept 2026Allowed

Varinder Singh @ Ghugga Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124884

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), 29, 36-A, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439

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High Courts07 Sept 2026Allowed

Inderjit Kaur Vs State of Haryana and another

Punjab And Haryana At Chandigarh · 2026:PHHC:123861

Indian Penal Code, 1860-Section 120-B, 365, 406, 420, 506Code of Criminal Procedure, 1973-Section 155(2), 156(1), 173, 320, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 Sept 2026Dismissed

Dilbagh Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:125329

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 118(2), 126(2), 190, 191(3), 298, 324(4), 351(2)Code of Criminal Procedure, 1973-Section 438

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High Courts07 Sept 2026Allowed

Hem Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:123960

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 117(2), 190, 191(3), 238(c), 351(2)

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High Courts07 Sept 2026Disposed Of

Santosh Kumar Patra Vs State Of Odisha & Ors.

Orissa High Court · 2026 INSC 156

Constitution of India-Articles 226 and 227, 226, 227, 14, 16 and 39(d), 309, 162, 142, proviso to Article 309, 21, 136, 14 and 16, 16 and 21, l6 read with Article 34(1)(d), 23Administrative Tribunals Act, 1985-Section 19Odisha Group-C and Group-D Posts (Contractual Appointment) Rules, 2013

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High Courts07 Sept 2026Allowed

Ravi Dutt Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:125170

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22-C, 29, 42Bharatiya Nyaya Sanhita, 2023-Section 238-A

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High Courts07 Sept 2026Dismissed

Sanjeev Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:125188

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115, 333, 351(2)Code of Criminal Procedure, 1973-Section 438

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High Courts07 Sept 2026Allowed

Bibhu @ Prabhudutta Parida & Anr. Vs State Of Odisha

Orissa High Court · (2026) 09 OHC CK 0568

Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A, Sec. 3(1)(r)(s)/2(v)(va)BNS-U/Ss. 126(2)/296/117(2)/118(2)/109/103/3(5)

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High Courts07 Sept 2026Disposed Of

Sibaram Pradhan Vs State Of Odisha

Orissa High Court · (2026) 09 OHC CK 0543

BNSS, 2023-Section 483NDPS Act-U/Ss.20(b)(ii)(C)/25/29, Sec.37Constitution of India-Article 21

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High Courts07 Sept 2026Disposed Of

Papun Bhuyan & Anr. Vs State of Odisha

Orissa High Court · (2026) 09 OHC CK 0546

BNSS, 2023-Section 483IPC-Section 302/201/34

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High Courts07 Sept 2026Allowed

Sunder Vs State of Punjab and another

Punjab And Haryana At Chandigarh · 2026:PHHC:125200

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138Payment and Settlement Systems Act, 2007-Section 25

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High Courts07 Sept 2026Dismissed

Ram Avtar Garg and another Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:122919

Insecticides Act, 1968-Section 3(k)(i), 17, 18, 29, 31(1), 33Insecticides Rules, 1971-Rule 27(5)Code of Criminal Procedure, 1973-Section 200, 202, 482

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High Courts07 Sept 2026Allowed

Vishal Satinder Sood and another Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124752

Indian Penal Code, 1860-Section 174-ACode of Criminal Procedure, 1973-Section 82, 195, 482Negotiable Instruments Act, 1881-Section 138

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High Courts07 Sept 2026Dismissed

Subramanya Construction & Development Co. Limited & Anr. Vs Swan Corp Limited & Ors.

Bombay High Court · (2026) 09 BOM CK 0513

Arbitration and Conciliation Act, 1996-Section 9, 11, 34, 36

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High Courts07 Sept 2026Partially allowed

Empire Realty Vs Virani Tower Cooperative Housing Society Limited & Ors.

Bombay High Court · 2026:BHC-OS:19814

Arbitration and Conciliation Act, 1996-Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(4), 13(6), 14, 34, 35Transfer of Property Act, 1882-Section 63, 72, 76, 76A

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High Courts07 Sept 2026Dismissed

U. P. Industrial Consultants Limited Vs Bank of Baroda

Bombay High Court · 2026:BHC-OS:19819

Arbitration and Conciliation Act, 1996-Section 11, 11(5)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970

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High Courts07 Sept 2026Disposed of

R.A. Ghule, through it's sole Proprietor Rajabhau Apparao Ghule Vs Sinnar Municipal Council and Others

Bombay High Court · 2026:BHC-OS:19811

Arbitration and Conciliation Act, 1996-Section 7, 11, 11(8), 12(1), 12(5), Seventh Schedule

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High Courts07 Sept 2026Disposed of

Shivkumar Enterprises Vs TATA Projects Limited

Bombay High Court · 2026:BHC-OS:19818

Arbitration and Conciliation Act, 1996-Section 7, 7(5), 11, 11(8), 12(1)

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High Courts07 Sept 2026Allowed

Ramachandran Subramaniyam Vs UltraTech Cements Limited

Bombay High Court · (2026) 09 BOM CK 0508

Arbitration and Conciliation Act, 1996-Section 11, 21Insolvency and Bankruptcy Code, 2016-Section 8, 17, 18, 20, 238

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High Courts07 Sept 2026Rejected

Tata Capital Limited Vs Pravin Rewachand Bablani and Another

Bombay High Court · 2026:BHC-OS:19808

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 9Limitation Act, 1963-Article 137, Article 62Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

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