High Courts17 Aug 2026
Randhir Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4812
JUDGMENT DATABASE
Search 12,31,117 Indian judgments.
12,31,117 judgments in All Courts · page 851 of 61,556
High Courts17 Aug 2026
Balwinder Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4811
Constitution of India-Article 226
High Courts17 Aug 2026
M/S Parexel International Services India Pvt. Ltd. Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4809
High Courts17 Aug 2026
Vijay Kumar Gupta Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4808
Constitution of India-Articles 226, 227Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006-Section 7(1), 7(2)Punjab Pollution Control Board Employees Service Regulations, 2002
High Courts17 Aug 2026
Bhawna & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4805
Constitution of India-Article 14, 16
High Courts17 Aug 2026
Central Board of Trustees, Employees Provident Fund Organization Vs Inder Industries & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4804
Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 7-A, 14-B and 7QConstitution of India-Articles 226 and 227Limitation Act, 1963
High Courts17 Aug 2026
M/s GRS Impex Private Limited Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4803
High Courts17 Aug 2026
The Gurdaspur Central Cooperative Bank Ltd Vs Bakshish Singh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4801
Constitution of India-Articles 226, 227, Part IIIPunjab Cooperative Societies Act, 1961-Sections 3(5), 55, 56, 69
High Courts17 Aug 2026Allowed
Prakash @ Munna Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4340
Indian Penal Code-302, 364, 302/34, 120-B, 201Criminal Procedure Code, 1973-374(2), 174, 313, 315Indian Evidence Act-27, 65-B
High Courts17 Aug 2026
Lajja Shankar Mishra Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4375
Constitution of India-Article 226Madhya Pradesh Police Regulations-Regulation 214(ii), 214 to 217, 214 to 247, 221, 228, 270, 270(1), 270(2)M.P. Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 12(2), 18(1)
High Courts17 Aug 2026
Tejbhan Singh Gaud Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4374
Indian Penal Code, 1860-Section 302, 302/34, 304 Part-II/34, 300 (fourth exception), 304 Part-II, 34
High Courts17 Aug 2026
M/s Harisons & Ors. Vs S. Bhag Singh (D) Thr Lrs & Ors.
Delhi High Court · (2026) 08 DEL CK 4229
Code of Civil Procedure-Order XII Rule 6Delhi Rent Control Act, 1958-Section 3(c), 6A, 8, 15, 50, 50(1)Transfer of Property Act, 1882-Section 106
High Courts17 Aug 2026
M.M. Dhonchak Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4227
Constitution of India-Article 226The Recovery of Debts and Bankruptcy Act, 1993The Tribunals Reforms Act, 2021-Section 4
High Courts17 Aug 2026Disposed Of
The Mizoram State Health Care Society & Ors. Vs State Information Commission, Mizoram & Ors.
Gauhati High Court · (2026) 08 GAU CK 3875
Constitution of India-Article 226, 32, 136Right to Information Act, 2005-Section 19 (3), 8, 19 (4), 19 (9), 8 (1)(d), 11(1), 22, 11, 8(1)(e), 19(7), 2(n), 10, 8(1)(j), 8(2), 7(1), 7(2), 20, 23Official Secrets Act, 1923
High Courts17 Aug 2026Allowed
Mahesh Enterprise Pvt. Ltd. Vs Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3977
Railway Claims Tribunal Act, 1987-Section 23, 16Railway Claims Tribunal (Procedure) Rules, 1989-Rule 24Railways Act, 1989-Section 199, 198, 30
High Courts17 Aug 2026Partly Allowed
The State Of Assam & Ors. Vs Chandreswar Saikia & Ors.
Gauhati High Court · (2026) 08 GAU CK 4948
Constitution of India-Article 226The Assam Education (Provincialisation of Services of Teachers and Re-organisation of Educational Institutions) Act, 2017
High Courts17 Aug 2026
Nabajyoti Baruah Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3983
High Courts17 Aug 2026
Moktar Ali Borbhuya Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3985
National Highways Act, 1956-Section 3D[2], 3[a], 3H[4], 3G[1]
High Courts17 Aug 2026Allowed
Bhateshwar Boro & Ors. Vs M/s. North East Refractory And Minerals
Gauhati High Court · 2025 INSC 520
Code of Civil Procedure-Section 115, Order 41 Rule 31Assam Urban Areas Rent Control Act, 1972-Section 5, 5(4), 5(1)Assam Non-Agricultural Urban Areas Tenancy Act, 1955-Section 11, 5
High Courts17 Aug 2026Disposed Of
Bikalanga Kalyan Kendra Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3988