High Courts01 Sept 2026Dismissed
Leela Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 09 SHI CK 0155
Indian Nursing Council Act, 1947Fundamental Rules-FR-22 (1) (a) (i)Constitution of India-Articles 14 and 16
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 700 of 61,517
High Courts01 Sept 2026Dismissed
Harish Bhardwaj Vs Kumari Trisha
High Court Of Himachal Pradesh · (2026) 09 SHI CK 0154
Code of Criminal Procedure-Section 125Hindu Marriage Act, 1955-Section 13(B)(1), 13-BFamily Courts Act-Section 19(4)
High Courts01 Sept 2026Allowed
Principal Commissioner Of Income Tax-1 Vs M/s SBS Biotech Unit-II
High Court Of Himachal Pradesh · 2025 INSC 1104
Income Tax Act-Section 260 A (2A)
High Courts01 Sept 2026Dismissed
State Of H.P. Vs Khem Singh
High Court Of Himachal Pradesh · (2026) 09 SHI CK 0164
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20
Supreme Court01 Sept 2026Disposed of
Ras Al Khaimah Investment Authority Vs Matrix Pharmacorp Private Limited & Anr.
Supreme Court Of India · 2026 INSC 932
Code of Civil Procedure, 1908-Section 44A, Section 47, Section 60, Section 13Contempt of Courts Act, 1971-Section 2(b), Section 19Companies Act, 2013-Section 230
Supreme Court01 Sept 2026Allowed
V. Balakrishnan Vs State Rep by the Deputy Superintendent of Police
Supreme Court Of India · 2026 INSC 936
Indian Penal Code, 1860-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)
Supreme Court01 Sept 2026Allowed
M/s. Saudi Arabian Airlines Vs Union of India & Ors.
Supreme Court Of India · 2026 INSC 933
Finance Act, 1979-Section 33, 35, 35A, 37, 38, 38A, 40, 42Finance Act, 1994-Section 97Foreign Travel Tax Rules, 1979-Rule 4, 5, 7, 8, 9, 10, 10A, 11, 12, 13, 14, 15
Supreme Court01 Sept 2026Allowed
Dhrub Singh Etc. Vs The State of Bihar
Supreme Court Of India · 2026 INSC 935
Indian Penal Code, 1860-Section 302, 307, 149, 148, 147Arms Act, 1959-Section 27Code of Criminal Procedure, 1973-Section 161
High Courts01 Sept 2026Disposed of
Manjit Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0054
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138
High Courts01 Sept 2026Allowed
Gurwinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0053
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), 27A, 29, 37, 36-A
High Courts01 Sept 2026Allowed
Rahul @ Mitha Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0052
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 457, 380, 411
High Courts01 Sept 2026Allowed
Karamvir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0051
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 406, 420, 467, 468, 471, 120-B, 204
High Courts01 Sept 2026Allowed
Gurcharan Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0050
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita-Section 109(1), 115(2), 190, 191(3), 238, 351(3)
High Courts01 Sept 2026Allowed
Ashwani Kumar and Others Vs. State of Punjab and Another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0049
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3Indian Penal Code, 1860-Section 506, 504, 34
High Courts01 Sept 2026Allowed
Kuldeep Singh @ Keepa Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0048
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), 29, 37, 36-ABharatiya Nyaya Sanhita, 2023-Section 346
High Courts01 Sept 2026Allowed
Samsher Singh @ Shamsher @ Shera Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0047
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2), 309(4), 351(3), 310(2), 61(2), 238
High Courts01 Sept 2026Allowed
Lucky Bawa Singh Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0046
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 29, 37, 36-ACode of Criminal Procedure, 1973-Section 436-AConstitution of India-Article 21
High Courts01 Sept 2026Allowed
Khushpreet Kaur @ Khushi Vs. State of Punjab and Another
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0045
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 143, 61(2)Emigration Act-Section 24
High Courts01 Sept 2026Disposed of
Kuldeep Singh @ Gobinda Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0044
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 191(3), 190
High Courts01 Sept 2026Allowed
Deepak Kumar Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0043
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 29