High Courts27 Aug 2026Allowed
Shri Sunil Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · 2025 INSC 998
Constitution of India-Article 14, 16, 21
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12,30,331 judgments in All Courts · page 733 of 61,517
High Courts27 Aug 2026Allowed
Sahib Singh (since deceased) through his LRs. Smt. Gaytri Devi & others Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1168
High Courts27 Aug 2026Disposed Of
Surbhe Shaw Vs Ajit Kumar
Jharkhand High Court · (2026) 08 JH CK 1041
Family Court Act, 1984-Section 19(i)Code of Civil Procedure-Order VII Rule 11, 10, 7 Rule 12, clauses (a) and (d) of Rule 11 Order 7, (a) and (d) of Order VII Rule 11Hindu Minority and Guardianship Act, 1956-Section 13 (6 & 7), 10, 13(6) and (7)
High Courts27 Aug 2026Dismissed
Ganesh Kumar Singh Vs Smt. Anita Devi
Jharkhand High Court · (2026) 08 JH CK 1040
Family Courts Act, 1984-Section 19(1), 7, 7(1), 19Hindu Marriage Act, 1955-Section 13 (1) (i-a), (i-b), 13(i) (ia)(ib), 25, 13(1) (i-a) and (i-b), 27, 9, 13(1) (i-a), 13, 13 (1), 23 (i)(d), 13(1)(ib)Cr.P.C.-Section 107, 307, 207
High Courts27 Aug 2026Dismissed
National Insurance Company Limited Vs Savitri Devi, Anisa Kumari, Krish Kumar, Gultan Bhandari, Sandhaya Devi, Rajeev Kumar Singh
Jharkhand High Court · 2025 INSC 468
Motor Vehicles Act, 1988-Section 14 (2) (a)Central Motor Vehicles Rules, 1989-Rule 9Code of Civil Procedure-Order XLI Rule 33
High Courts27 Aug 2026Dismissed
Harjit Singh Vs Birendra Pal Singh
Jharkhand High Court · (2026) 08 JH CK 1038
Code of Civil Procedure, 1908-Order XLIII Rule 1(s), Section 104, XL Rule 1, VIII Rule 6(A)GST Act, 2017
High Courts27 Aug 2026Disposed Of
The State Of Jharkhand Through The Chief Secretary, Government Of Jharkhand Vs Govind Mandal
Jharkhand High Court · (2026) 08 JH CK 1037
Jharkhand Pension Rules, 2000-Rule 145, 56, 58, 61Uttar Pradesh Regularisation of Ad Hoc Appointments (On Posts within the Purview of the Public Service Commission) Rules, 1979Constitution of India-Articles 14 and 16
High Courts27 Aug 2026Partly Allowed
Safiran Bibi Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1036
Indian Penal Code-Sections 304B, 498A, 30, 304-B, 498-ADowry Prohibition Act, 1961-3/4, Section 2Indian Evidence Act
High Courts27 Aug 2026Dismissed
Manik Singh, Surendra Singh, Nagendra Singh Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1035
I.P.C.-Section 307, 147, 148, 149, 323, 379, 307/149, 148 & 379, 300, 324, 334Arms Act-Section 27, 5, 7, u/s 27(1), 27(2), 27(3), 5 and 27, 27(1)
High Courts27 Aug 2026Allowed
Baban Sharma Vs Union Of India
Jharkhand High Court · (2026) 08 JH CK 1034
Constitution of India-Article 226, 323-A, 323-B, 227, 32, 311(2), 311, 136Railway Servants (Discipline and Appeal) Rules, 1968-Rule 9, 6, 10, 11Public Servants (Inquiries) Act, 1850
High Courts27 Aug 2026Disposed Of
Ramesh Kumar Agarwalla Vs The Union Of India
Jharkhand High Court · (2026) 08 JH CK 1033
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 9
High Courts27 Aug 2026Disposed Of
Enamul Haque Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1032
Cooperative Societies Act
High Courts27 Aug 2026Allowed
Neeraj Jalota Vs The State of Jharkhand
Jharkhand High Court · 2023 INSC 1088
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 323, 504 and 506/34, 504 and 506, 506, 504
High Courts27 Aug 2026Dismissed
Amit Gupta Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1030
Code of Criminal Procedure-Section 482, 203Indian Penal Code-Section 420, 506Constitution of India-Article 226
High Courts27 Aug 2026Dismissed
Jatin Jyoti Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 1029
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 379, 215, 380, 528Code of Criminal Procedure-Sections 340, 195
High Courts27 Aug 2026Dismissed
Rekha @ Rekha Ladhar and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0827
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 331(4), 305, 317(2)
High Courts27 Aug 2026Dismissed
Pawan Kumar Vs State of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0826
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 420, 511, 120-BCode of Criminal Procedure-Section 173(8)
High Courts27 Aug 2026Dismissed
Pawan Kumar Vs State of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0822
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 420, 511, 120-BCode of Criminal Procedure-Section 173, Section 173(8)
High Courts27 Aug 2026Allowed
Binder Singh @ Bindri Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0821
Punjab Excise Act-Section 61/1/14Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, Section 482(2)
High Courts27 Aug 2026Allowed
Rishi Raj @ Rishi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0820
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 111(2)(b), 126, 190, 191(3), 238(b)Arms Act, 1959-Sections 25, 25(1-B)(a)