High Courts17 Aug 2026Allowed
Kamlesh Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0554
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482, 82Indian Penal Code-Section 174-A
JUDGMENT DATABASE
Search 12,31,348 Indian judgments.
12,31,348 judgments in All Courts · page 867 of 61,568
High Courts17 Aug 2026Disposed of
Parmjit Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0553
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 18AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 5, 7
High Courts17 Aug 2026Allowed
Suresh Yadav Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0552
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 174-ABharatiya Nyaya Sanhita, 2023-Section 209
High Courts17 Aug 2026Dismissed
Karanbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0551
Bharatiya Nyaya Sanhita, 2023-Section 109, 191(3), 190Arms Act-Section 25, 27Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 91(3)
High Courts17 Aug 2026Dismissed
Sajan Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0550
Bharatiya Nyaya Sanhita, 2023-Section 126(2), 109, 140, 3(5)Indian Penal Code-Section 341, 307, 364, 34Arms Act-Section 25, 54, 59
High Courts17 Aug 2026Disposed of
Manohar Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0548
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 126(2), 304, 351(2), 190, 191(3)Indian Penal Code-Section 323, 341, 506, 148, 149
High Courts17 Aug 2026Allowed
Charanjit Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0547
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482Indian Penal Code-Section 420
High Courts17 Aug 2026Allowed
Sanjay Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0546
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115(2), 190, 191(3), 351(3)
High Courts17 Aug 2026Allowed
Sonu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0545
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 105
High Courts17 Aug 2026Disposed of
Dharam Pal Vs Ram Singh
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0544
Code of Criminal Procedure-Section 378(4), 372Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4), 413Negotiable Instruments Act, 1881-Section 138
High Courts17 Aug 2026Disposed Of
Maharudrappa S/O Irrappa Birajdar, Vilas S/O Maharudrappa Birajdar Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 0542
Indian Penal Code-Section 307, 34, 323, 504, 324Cr.P.C.-Section 313Probation of Offenders Act, 1958-Section 3, 4, 4(1)
High Courts17 Aug 2026Allowed
Sachin Arun Bhingardive Vs 1. The Secretary, Dr. N. J. Paulbudhe Institute Of Technology (Polytechnic), 2. The Head Master/Principal, Dr. N. J. Paulbudhe Institute Of Technology (Polytechnic)
Bombay High Court · (2026) 08 BOM CK 0832
Maharashtra Employees of Private Schools (Conditions of Services) Rules, 1981M.E.P.S. ActConstitution of India-Article 227
High Courts17 Aug 2026Allowed
Dr. Prakash Kahnayalal Kankriya Vs The State Of Maharashtra, through its Collector, Collector Office, Ahilyanagar, District Ahilyanagar
Bombay High Court · (2026) 08 BOM CK 0477
Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6, 11, 13A
High Courts17 Aug 2026Dismissed
Trilok Chand Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 0259
Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960-Rule 12, 2, 3, 2(d), 12(a)Central Inland Water Transport Corporation Ltd. (Service, Discipline and Appeal) Rules, 1979-Rule 9(i), clause (i) of Rule 9Indian Contract Act, 1872-Section 23
High Courts17 Aug 2026Allowed
On Death Of Bhateshwar Boro His Legal Heirs Sita Boro And 2 Ors Vs M/S. North East Refractory And Minerals Rep. By Bishwajit Kar (Proprietor) S/O. Lt. Hritendra Lal Kar
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)Assam Non-Agricultural Urban Areas Tenancy Act, 1955-Section 11, 5, 6(1)
High Courts17 Aug 2026Disposed Of
Bikalanga Kalyan Kendra Vs The Union Of India and 5 Ors
Gauhati High Court · (2026) 08 GAU CK 0245
High Courts17 Aug 2026Disposed Of
Sudhang Kumar Brahma Vs The Bodoland Territorial Council And 3 Ors.
Gauhati High Court · (2026) 08 GAU CK 0244
Constitution of India-Article 226
Supreme Court17 Aug 2026Partly Allowed
The State Of Assam And 4 Ors. Vs Chandreswar Saikia And Ors.
Supreme Court Of India · (2026) 08 GAU CK 0243
Constitution of India-Article 226The Assam Education (Provincialisation of Services of Teachers and Re-organisation of Educational Institutions) Act, 2017
High Courts17 Aug 2026
Moktar Ali Borbhuya Vs The State Of Assam And 5 Ors
Gauhati High Court · (2026) 08 GAU CK 0241
National Highways Act, 1956-Section 3D[2], 3[a], 3H[4], 3G[1]
High Courts17 Aug 2026Allowed
M/s Rds Logistics And Agencies Pvt. Ltd. Vs The Union Of India
Gauhati High Court · (2026) 08 GAU CK 0238
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 74