High Courts12 Aug 2026
Harjit Singh & Ors. Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4745
Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983-Rule 8 (2) (iii)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 901 of 61,517
High Courts12 Aug 2026Disposed Of
Rakesh Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4744
Constitution of India-Article 226Contempt of Courts Act, 1971
High Courts12 Aug 2026
Jagmeet Singh Vs Punjab State Power Corporation Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4740
Constitution of India-Article 226, 227
High Courts12 Aug 2026
Sandhu Highway Regd. Faridkot Vs State Transport Appellate Tribunal, Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4738
Constitution of India-Articles 226/227Motor Vehicles Act, 1988-Section 89, 80(2)Punjab Motor Vehicles Rules, 1989-Rule 85
High Courts12 Aug 2026
Amandeep Kaur & Anr. Vs State Transport Appellate Tribunal, Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4770
Constitution of India-Articles 226, 227Motor Vehicles Act, 1988-Section 89Punjab Motor Vehicles Rules, 1989-Rule 85
High Courts12 Aug 2026
Raghbir Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4765
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Sections 25-F, 25-G, 2(oo), 2(oo)(bb)
High Courts12 Aug 2026
Pawan Kumar Vs Punjab State Power Corporation Limited & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4763
Constitution of India-Articles 226/227Rights of the Persons with Disability Act, 2016-Section 34
High Courts12 Aug 2026Allowed
Shel Bai & Ors. Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4353
Code of Criminal Procedure, 1973-Section 374Indian Penal Code-Sections 450, 452, 302, 302/34
High Courts12 Aug 2026
Suraj Pal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4401
Constitution of India-Article 226
High Courts12 Aug 2026
Sukhaveer Singh Yadav Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4424
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts12 Aug 2026
Chokhe Lal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4426
Constitution of India-Article 226
High Courts12 Aug 2026
Negpal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4427
Constitution of India-Article 226
High Courts12 Aug 2026
Rampal Singh Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4428
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts12 Aug 2026
Prahlad Singh Vs M/s Sunrise Inframart Pvt. Ltd & Ors
Delhi High Court · (2026) 08 DEL CK 4419
Code of Civil Procedure, 1908-Section 96, Order XLI, 151, VII Rule 11, VII Rule 11(d), I Rule 10Registration Act, 1908-Section 52, 58, 59 and 60, 71(2), 72, 72(2), 73, 74Delhi Land Reforms Act, 1954-Section 81
High Courts12 Aug 2026
Smt. Asha & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4437
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts12 Aug 2026
Income Tax Dept. Vs Vikas Chaudhary & Ors.
Delhi High Court · (2026) 08 DEL CK 4476
Income Tax Act, 1961-Section 132(1)Black Money (Undisclosed foreign income and assets) and Imposition of Tax Act, 2015-Sections 50, 51, 52, 53 and 56(3)Prevention of Money Laundering Act, 2002
High Courts12 Aug 2026
National Dental Commission Vs Pradeep Kumar & Anr.
Delhi High Court · (2026) 08 DEL CK 4447
High Courts12 Aug 2026
Union Of India & Anr. Vs Manoj Kumar & Ors.
Delhi High Court · (2026) 08 DEL CK 4448
High Courts12 Aug 2026
State (NCT Of Delhi) Vs Sajid Ali
Delhi High Court · (2026) 08 DEL CK 4453
IPC-Section 354A(1)(i)Cr.P.C.-Section 428
High Courts12 Aug 2026
Union Of India Vs Sterlite Technologies Limited
Delhi High Court · 2026 INSC 76
Arbitration and Conciliation Act, 1996-Section 34, 9Indian Contract Act, 1873-Section 73Indian Telegraph Act, 1885-Section 4