High Courts13 Aug 2026Dismissed
Surjeet Singh Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0619
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 17(b)
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12,31,517 judgments in All Courts · page 906 of 61,576
High Courts13 Aug 2026Dismissed
Rinku Singh Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0618
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 37
High Courts13 Aug 2026Allowed
Jaswant Kaur & another Vs. State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0616
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code-Section 406, 420, 120-BBharatiya Nyaya Sanhita-Section 482(2)
High Courts13 Aug 2026Allowed
Chamkaur Singh and others Vs. State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0614
Bharatiya Nyaya Sanhita-Section 132, 221
High Courts13 Aug 2026Allowed
Aadarsh Kumar Vs. State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0612
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 111(2)(B), 61(2), 336(2), 337, 199, 340Arms Act, 1959-Section 25(6)-54-59
High Courts13 Aug 2026Dismissed
The Punjab State Cooperative Supply & Marketing Federation Limited Vs. M/s Shree Krishna Rice & General Mills & Anr
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0611
Arbitration and Conciliation Act, 1996-Section 34, 37Limitation Act, 1963-Section 5, 14Commercial Courts Act, 2015-Section 13(1A)
Supreme Court13 Aug 2026Civil Appeals allowed; remand order of the High Court on Item No. 5 of the Suit Schedule set aside; matter restored to the High Court to decide the appeals on merits
Shivappa Vs Shantavva and Others
Supreme Court Of India · 2026 INSC 857
Limitation Act, 1963-Article 58Limitation Act, 1963-Article 59Limitation Act, 1963-Article 109
LandmarkSupreme Court13 Aug 2026Criminal Appeal dismissed; conviction and sentence of the appellant under Section 302 read with Section 34 of the IPC affirmed.
Balku Oram Vs State of Odisha
Supreme Court Of India · 2026 INSC 852
Indian Penal Code, 1860-Section 34, Section 300, Section 302, Section 304Indian Evidence Act, 1872-Section 134Constitution of India-Article 136
Supreme Court13 Aug 2026Special Leave Petition dismissed; judgment of the High Court of Judicature at Bombay dated 01.04.2026 in Civil Revision Application No.280/2024 upheld.
Nazim Shaikh Hasan Vs Nasir Mushtaq Shaikh and Others
Supreme Court Of India · 2026 INSC 853
Transfer of Property Act, 1882-Section 53A, Section 54, Section 55, Section 111(e), Section 111(f)Registration Act, 1908-Section 17(1A)
High Courts13 Aug 2026Partly Allowed
Dipti Sahu Vs Union Of India
Chhattisgarh High Court · (2026) 08 CHH CK 0256
Constitution of India-Article 14Employees’ State Insurance Corporation (Nursing cadres/Posts), Recruitment Regulations, 2010
High Courts13 Aug 2026
M/s Ganesh Trading Through Proprietor Mr. Hasmukh Bhai Patel Vs State Of Chhattisgarh Through Secretary, Department Of Forest
Chhattisgarh High Court · (2026) 08 CHH CK 0255
Biological Diversity Act, 2002-Section 2(a), 2(c), 7, 21, 23, 24, 41, 55, 58, 59Chhattisgarh Biological Diversity Rules, 2015-Rule 17, 17(4), Clause 15-BGuidelines on Access to Biological Resources and Associated Knowledge and Benefit Sharing Regulations, 2014-Clause 3, 15-B, Regulation 3
Tribunals and Commissions13 Aug 2026The OA is accordingly disposed of.
Amarjit Singh And Ors. Vs State Of Punjab & Ors.
National Green Tribunal
Solid Waste Management Rules, 2016-Rule 22Environment (Protection) Act, 1986Jan Vishwas (Amendment of Provisions) Act, 2023
Tribunals and Commissions13 Aug 2026Disposed of
Anil Jain Vs Govt. of NCT of Delhi & Ors.
National Green Tribunal
Tribunals and Commissions13 Aug 2026Petition allowed
Den Networks Limited Vs Skyline Cable Network And Anr
Telecom Disputes Settlement And Appellate Tribunal
Telecom Regulatory Authority of India Act, 1997-Section 14, Section 14AIndian Companies ActCable Television Networks (Regulation) Act, 1995
High Courts13 Aug 2026The petition stands disposed of.
Dalip Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, Section 180, Section 173(1), Section 173(4), Section 175(3)Constitution of India-Article 226Code of Criminal Procedure, 1973
High Courts13 Aug 2026Petition allowed
Amrik Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(1), 351(1), 353(3) and 3(5), Section 109Arms Act, 1959-Section 27
High Courts13 Aug 2026Petition dismissed
Pooja Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 308(2), 308(6) and 61
High Courts13 Aug 2026Petition allowed
Gurwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 420, 465, 467, 468, 471 and 120-BRegistration Act-Section 82
High Courts13 Aug 2026Petition allowed
Parveen Kumari And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh
B.N.S.S.-Section 528Cr.P.C.-Section 482IPC-Section 323, 452, 506, 509, 34
High Courts13 Aug 2026Registry is directed to make the corrections
TI Clean Mobility Pvt Ltd. Vs M/s.Senatla Innovative EV Components Pvt. Ltd.
Madras High Court
Arbitration and Conciliation Act, 1996-Section 11(6); Section 11 and Section 9The MSMED Act-Section 18; Section 17 read with Section 18Arbitration Act-Section 9