High Courts02 Sept 2026Dismissed
Sandeep Goyal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0117
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 351(2), 61Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 676 of 61,517
High Courts02 Sept 2026Allowed
Paramjit Singh @ Pamma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0116
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21C, 27-A, 29, 36-A, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
High Courts02 Sept 2026Allowed
Akashdeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0115
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts02 Sept 2026Allowed
Shamsher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0114
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 27-A, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
High Courts02 Sept 2026Dismissed
Himanshu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0113
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts02 Sept 2026Dismissed
Sandeep Goyal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0112
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 351(2), 61Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts02 Sept 2026Allowed
Paramjit Singh @ Pamma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0111
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21C, 27-A, 29, 37, 36-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
High Courts02 Sept 2026Allowed
Akashdeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0110
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts02 Sept 2026Dismissed
Karamjeet Kaur Vs State of Punjab & Another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0109
Bharatiya Nyaya Sanhita, 2023-Section 238(a), 3(5), 316(2), 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 201, 34, 406, 420
High Courts02 Sept 2026Allowed
Simranjeet Singh alias Sammi alias Mannu Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123496
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 61, 29
High Courts02 Sept 2026Allowed
Shamsher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0103
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 27-A, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 21
High Courts02 Sept 2026Dismissed
Bashar Ahmed Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123002
Bharatiya Nyaya Sanhita, 2023-Section 305, 306, 61(2)
High Courts02 Sept 2026Disposed of
JXXXXX Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123087
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 126(2), 115(2), 118(1), 118(2), 351(2)(3), 191(3), 190
High Courts02 Sept 2026Allowed
Amandeep Singh @ Amandeep Singh Dhillon Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:123586
High Courts02 Sept 2026Dismissed
Ashok Kumar Soni and others Vs M/s Tata Housing Development Company Limited
Punjab And Haryana At Chandigarh · 2026:PHHC:123123
Real Estate (Regulation and Development) Act, 2016-Section 58, 88, 89Code of Civil Procedure, 1908-Order II Rule 2
Supreme Court02 Sept 2026Partially allowed
Edelweiss Custodial Services Limited Vs NSE Clearing Ltd. & Anr.
Supreme Court Of India · 2026 INSC 941
Securities Contract (Regulations) Act, 1956-Section 18A, 9(3)(b), 12ASecurities and Exchange Board of India Act, 1992-Section 11BCode of Civil Procedure, 1908-Section 144, 151
Supreme Court02 Sept 2026Allowed
M.R.R. Setty (Dead), by LRs Vs Government of Karnataka and others
Supreme Court Of India · 2026 INSC 944
Karnataka Land Revenue Act, 1964-Section 56, 52, 25, 24Limitation Act, 1963-Section 4, 5, 12Code of Civil Procedure, 1908-Section 54
Supreme Court02 Sept 2026Partially allowed
Kotak Mahindra Bank Limited Vs Trupti Sanjay Mehta and others
Supreme Court Of India · 2026 INSC 943
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(1)(c), 2(1)(d), 2(1)(f), 2(1)(k), 2(1)(m), 2(1)(o), 2(1)(zb), 2(1)(zc), 2(1)(zd), 2(1)(zf), 5, 13(2), 13(4), 14, 17(2), 31Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 2(g), 2(h)Banking Regulation Act, 1949-Section 5(c)
Supreme Court02 Sept 2026Disposed of
Fisherman Care Vs The Government of India Department of Animal Husbandry, Dairying and Fisheries
Supreme Court Of India · 2026 INSC 937
Tamil Nadu Marine Fishing Regulation Act, 1983-Section 3(k), 5, 7Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976-Section 7(1)Constitution of India-Article 19(1)(g), Article 32, Seventh Schedule List I Entry 57, List II Entry 21
Supreme Court02 Sept 2026Allowed
Mahavir @ Avnish Vs The State of Madhya Pradesh
Supreme Court Of India · 2026 INSC 942
Indian Penal Code, 1860-Section 34, 82, 83, 201, 302, 304BCode of Criminal Procedure, 1973-Section 362, 397, 482Juvenile Justice Act, 1986-Section 2, 3, 18, 20, 21, 22