High Courts24 Aug 2026Dismissed
Dhiraj Kumar Sharma Vs 1. The State Of Jharkhand 2. Shri Puran Prasad
Jharkhand High Court · (2026) 08 JH CK 0995
CrPC-Section 482, 216, 218, 228IPC-Sections 467, 468, 120B and 420
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12,30,331 judgments in All Courts · page 771 of 61,517
High Courts24 Aug 2026Allowed
Neha Hansda, Hopan @ Hopna @ Manjhi, Koka Manjhi @ Koka Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 0994
BNS, 2023-Section 132, 324(4) and 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts24 Aug 2026Allowed
Jugesh Yadav Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 0993
BNS, 2023-Section 303(2), 317(2) and 3(5)Mines and Minerals (Development and Regulation) Act, 1957-Section 4 and 21Jharkhand Minor Mineral Concession Rules, 2004-Rules 54
High Courts24 Aug 2026Dismissed
Union Of India Represented By The Senior Intelligence Officer, Directorate Of Revenue Intelligence, Agartala Regional Unit, Under Ministry Of Finance, Department Of Revenue, Govt. Of India. Vs Smt. Gopa Debnath Roy, Sri Jakir Hussain, Sri Abdul Rahaman
Tripura High Court · (2026) 08 TP CK 0960
BNSS, 2023-Section 438, 442Cr.P.C., 1973-Section 397, 401, 451NDPS Act-Section 63
High Courts24 Aug 2026Disposed Of
Sri Pallab Das Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0943
NDPS Act, 1985-Sections 20(b)(ii)(C), 29, 20(b)(ii)(C)/29, 67, 37Cr.P.C.-Section 82, 82/83, 299, 162, 161, 84Indian Evidence Act-Section(s) 25, 26, Section(s) 24, 28, 29, Section 17, 21
High Courts24 Aug 2026Dismissed
Union Of India Represented By The Senior Intelligence Officer, Directorate Of Revenue Intelligence, Agartala Regional Unit, Under Ministry Of Finance, Department Of Revenue, Govt. Of India Vs Smt. Gopa Debnath Roy, Sri Jakir Hussain, Sri Abdul Rahaman
Tripura High Court · (2026) 08 TP CK 0920
BNSS, 2023-Section 438, 442Cr.P.C., 1973-Section 397, 401, 451NDPS Act-Section 63
High Courts24 Aug 2026Disposed Of
Shri Kedar Chettri Vs Smt. Bharati Sharma
Sikkim High Court · (2026) 08 SIK CK 0912
Family Courts Act, 1984-Section 19(1)The Hindu Marriage Act, 1955
High Courts24 Aug 2026Allowed
Hemlata Agarwal Vs Travel Venture International Express P. Ltd. & Ors.
Sikkim High Court · (2026) 08 SIK CK 0909
Code of Criminal Procedure, 1973-Section 200, 244, 245, 245(1), 245(2), 397, 401, 482Indian Penal Code, 1860-Section 120B, 409, 420, 468, 471
High Courts24 Aug 2026Partially allowed
Shahnawaz S/o. Shahnoor Patel and Others Vs. The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AUG:38167-DB
Constitution of India-Article 14, Article 226
Tribunals and Commissions24 Aug 2026Allowed
Mr. Babu Manoharan Jaikumar Christhurajan Vs Mr. Umesh Garg, Liquidator Of Jeppiaar Cements Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0591
IBC-Section 33(1), 33(2), 12A, 60(5), 12(3), 31, 7, 9, Chapter III, Chapter IIIBBI (Liquidation Process) Regulation-Regulation 2BConstitution of India
High Courts24 Aug 2026allowed
Vaneet Saini and others Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:117707
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 148, 149, 201, 323, 326, 427, 307, 452, 120-B, 324Arms Act, 1959-Section 25, 54, 59
High Courts24 Aug 2026dismissed
Jagjeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117358
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 106(1), 281, 125(a), 125(b)BNS-Section 338, 345(3), 340(2), 339, 61(2)
High Courts24 Aug 2026dismissed
Jodhbir Singh @ Jodha Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117290
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 23, 29
High Courts24 Aug 2026dismissed
Satgur Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117742
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420, 406, 120-B
High Courts24 Aug 2026dismissed
Penny @ Simran Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:117540
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 105
High Courts24 Aug 2026dismissed
Ravi Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:117780
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21
High Courts24 Aug 2026dismissed
Davinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0495
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 319, 318(4), 335, 336, 340, 61(2)
High Courts24 Aug 2026disposed of
Sukhminder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0494
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 3(5)Code of Criminal Procedure, 1973-Section 154, 156(3)
High Courts24 Aug 2026allowed
Satinder Singh Sangha Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0493
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 82, 84Indian Penal Code, 1860-Section 420, 201, 120-BCode of Criminal Procedure, 1973-Section 82(1)
High Courts24 Aug 2026disposed of
Ravinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0492
Indian Penal Code, 1860-Section 406, 120-BBharatiya Nyaya Sanhita, 2023-Section 316(2), 61(2)