JUDGMENT DATABASE

Search 12,30,332 Indian judgments.

12,30,332 judgments in All Courts · page 798 of 61,517

High Courts20 Aug 2026

Chanchal Singh (deceased) through his LRs. Vs Financial Commissioner Taxation, Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4908

Displaced Persons (Compensation and Rehabilitation) Act, 1954-Section 12, 24Punjab Restitution of Mortgage Lands Act 4 of 1938-Section 4, 10-A1950 Act

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High Courts20 Aug 2026

Raghav Mehra Vs Union Of India & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4909

Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 2009

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High Courts20 Aug 2026

Harshman Sharma Vs Punjab University & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4911

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High Courts20 Aug 2026

Kamal Deep Vs Haryana Public Service Commission & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4914

Constitution of India-Article 226, 227

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High Courts20 Aug 2026

Anil Kumar Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4915

Constitution of India-Article 226, 227

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High Courts20 Aug 2026

Dinesh Kumar Vs Registrar, National Institute of Technology (NIT) (Deemed University), Kurukshetra & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4918

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F

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High Courts20 Aug 2026

Kulwant Singh & Ors. Vs PEPSU Road Transport Corporation Limited & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4920

Constitution of India-Articles 226, 227

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High Courts20 Aug 2026

Inderjit Singh Bagga Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4922

Constitution of India-Article 226, 227

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High Courts20 Aug 2026

Ujjivan Small Finance Bank Limited Vs District Magistrate-cum-Deputy Commissioner Panipat & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4923

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14

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High Courts20 Aug 2026

Shaurya Veer Balhara Vs Panjab University, Chandigarh & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4924

Constitution of India-Article 226, 227

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High Courts20 Aug 2026

Sunil Agnihotri & Ors. Vs The Indian Council Of Social Science Research (ICSSR) & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4928

CRRID Rules-Rule 22(d)Constitution of India-Article 12

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High Courts20 Aug 2026

Harendra & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4330

IPC-Sections 34, 120-B, 147, 148, 149, 302, 307, 376, 395, 396, 404MPDVPK Act-Sections 11, 13Arms Act-Sections 25(1B)(a), 25(1-B)(a), 27

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High Courts20 Aug 2026

Anil Madhav Chincholkar Vs The Central Bank Of India & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4329

Constitution of India-Article 226Right to Information ActCentral Bank of India Employees' Pension Regulations, 1995-Regulation 33, 33(1), 33(2)

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High Courts20 Aug 2026Disposed Of

Madhya Pradesh Madhya Kshetra Vidhyut Vitran Co Ltd & Ors. Vs Om Prakash Likhar

Madhya Pradesh High Court · (2026) 08 MP CK 4355

Madhya Pradesh Uchcha Nayayalay (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005-Section 2(1)

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High Courts20 Aug 2026

Shankhpal Namdeo Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4352

Constitution of India-Article 226

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High Courts20 Aug 2026

Pooja Gupta Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4345

Constitution of India-Article 226Civil Services (CCA) Rules

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High Courts20 Aug 2026

Sitaram Ahirwar & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4343

Constitution of India-Article 226M.P. Industrial Employment (Standing Orders) Act, 1961-Section 21

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High Courts20 Aug 2026Dismissed

Anil Sethi Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4186

CrPC-Section 482, 156(3)RPC-420, 467, 468, 471, 120-B

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High Courts20 Aug 2026

Jai Dev Kaalra & Anr. Vs Union Territory Of Jammu And Kashmir & Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4182

J&K Excise Act-Section 47Liquor Licence and Sale Rules, 1984-Rule 30, 30(5)

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High Courts20 Aug 2026

Karnail Singh & Anr. Vs Rahul Singh Sambyal & Anr.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4185

Code of Criminal Procedure, 1973-Section 482, 197IPC-Section 504, 506Police Act-Section 8

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