High Courts26 Aug 2026Dismissed
Sattar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0583
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 737 of 61,517
High Courts26 Aug 2026Allowed
Madan Lal and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0582
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 351(3), 61(2), 338, 336(3), 340(2)
High Courts26 Aug 2026Partially allowed
Tarun Trikha Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0581
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Haryana Protection of Interest of Depositors in Financial Establishments Act, 2013-Section 32Indian Penal Code, 1860-Section 120-B, 420
High Courts26 Aug 2026Allowed
Vishal alias Gullu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0580
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 123, 3(5), 351(2)
High Courts26 Aug 2026Dismissed
Rohit Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0579
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 304(2), 115(2), 126(2), 190, 191(3)
High Courts26 Aug 2026Dismissed
Mehboob Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0578
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29
High Courts26 Aug 2026Dismissed
Simerjot Singh Dhaliwal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0577
Bharatiya Nyaya Sanhita, 2023-Section 305, 331(4), 316(4), 408Narcotic Drugs and Psychotropic Substances Act, 1985
High Courts26 Aug 2026Dismissed
M (Minor) through his natural guardian Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0576
Bharatiya Nyaya Sanhita-Section 103, 109, 333, 351(2), 191(2), 191(3), 190, 61
High Courts26 Aug 2026Allowed
Omanpreet Singh @ Laddi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0575
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 379-B, 34Bharatiya Nyaya Sanhita, 2023-Section 304
High Courts26 Aug 2026Allowed
Gagandeep Singh Alias Jugnu and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0574
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320, 307Indian Penal Code-Section 323, 324, 325, 326, 341, 506, 201, 148, 149
High Courts26 Aug 2026Allowed
Gagandeep Singh alias Jugnu and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0563
Indian Penal Code, 1860-Section 323, 324, 325, 326, 341, 506, 201, 148, 149Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
Tribunals and Commissions25 Aug 2026Allowed
Parveen Kumar Vs Income Tax Officer, Ward 3(1), Gurgaon
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6786
Income Tax Act, 1961-Section 148, 148(1), 147, 142(1), 144, 144(B)(6)(ii)(a)
High Courts25 Aug 2026Disposed Of
Virender Vs Krishan Chhajta
High Court Of Himachal Pradesh · (2026) 08 SHI CK 6766
Tribunals and Commissions25 Aug 2026Dismissed
Deputy Commissioner Of Income Tax, Central Circle-28 Vs Sunil Bhala
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6571
Income-tax Act, 1961-Section 250, 153C, 139(1), 142(1), 69A, 153A, 132, 132A, 153B, 158B to 158BH, 158BA, 113, 158BI, 139, 147, 148, 149, 151, 153, 142(2A), 143(2), 260A, 153C(1), 153C(2), 153A(1), Explanation 1 to Section 153A, 150(1), 153D, 132(1), 158BC, 4(2)Constitution of India-Article 14Stamp Duties Act, 1898 (NSW)-Section 49
Tribunals and Commissions25 Aug 2026Partly Allowed
Chitra Lekha Gupta Vs Income Tax Officer Ward 63(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6552
Income-tax Act, 1961-Section 119, 144B, 147, 147 to 151, 148, 148A, 148A(b), 148A(d), 149, 149(1), 151Finance Act 2021Constitution of India-Article 142
Tribunals and Commissions25 Aug 2026Allowed
Usha Jain Vs ACIT, Circle 54 (1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6549
Income Tax Act, 1961-Section 68, 143(3), 147, 148, 151, 159
Tribunals and Commissions25 Aug 2026Allowed
IKKI Saree Centre Vs DCIT, Central Circle 32
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6546
Income Tax Act, 1961-Section 153C, 153C(1), first proviso to Section 153C(1), 153C(3), 148, 132, 132A, 127, 143(3)Finance Act, 2021
Tribunals and Commissions25 Aug 2026
Friends Associates Charitable Trust Vs Income Tax Officer, Ward Exempt 1(1), Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6544
Income-tax Act, 1961-Section 143(1), 11, 12A, 11(2), 139(1), 119(2)(b)
Tribunals and Commissions25 Aug 2026Allowed
Neelkanth Mahadev Greet Udyog Vs ITO, Charkhi Dadri
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6543
Income Tax Act, 1961-Section 147, 143(3), 143(3A), 143(3B)
Tribunals and Commissions25 Aug 2026Allowed
Amit Agarwal Vs Income Tax Officer Ward 70(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6542
Income-tax Act, 1961-Section 37, 139(1), 132, 132(4), 148A(b), 148A(d), 148, 145(3), 147