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12,31,517 judgments in All Courts · page 926 of 61,576

High Courts12 Aug 2026Appeal dismissed

Veena Devi Vs Prakash Vashisht

High Court Of Himachal Pradesh

Negotiable Instruments Act-Section 138; Sections 118 and 139; Section 139; Section 118Code of Criminal Procedure-Section 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481

High Courts12 Aug 2026Appeal allowed and disposed of

Ashok Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh

IPC-Section 302Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481

High Courts12 Aug 2026MCC allowed

Ramji Pandey Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0309

High Courts12 Aug 2026Appeal dismissed

United India Insurance Company Ltd. Vs Upinder Kumar & Others.

High Court Of Himachal Pradesh

Motor Vehicles Act, 1988-Section 173, 166

High Courts12 Aug 2026Appeal dismissed

Om Prakash (Deceased) Through LRs Vs Jagan Nath

High Court Of Himachal Pradesh

HP Tenancy and Land Reforms ActConstitution of India-Article 226CPC-Section 100

High Courts12 Aug 2026Petition allowed

Sukhwinder @ Tochi @ Sukhminder Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(b); Section 37NDPS Act-Section 37

High Courts12 Aug 2026Petition allowed

Major Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh

BNSS, 2023-Section 528BNS-Sections 140(3), 333, 115(2)Cr.P.C., 1973-Section 482

High Courts12 Aug 2026Petition allowed

Naveen Kumar @ Naveen Yadav Vs State Of Haryana

Punjab And Haryana At Chandigarh

BNSS, 2023-Section 483IPC, 1860-Sections 166, 167, 201, 218, 406, 409, 420, 467, 468, 471, 120-BPrevention of Corruption Act, 1988 as amended by Prevention of Corruption Act, 2018-Sections 2(i), 7, 13(1)(a) & 13(2); Sections 2and Sections 2(i), 7, 13(1)(a) & 13(2), 7, 13(1)(a) & 13(2)

High Courts12 Aug 2026Petition dismissed

Joginder Singh and another Vs State of Haryana

Punjab And Haryana At Chandigarh

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482IPC-Sections 471, 468, 467, 420, 419 and 120-BCode-Section 438

High Courts12 Aug 2026Petition allowed and disposed of

Ram Kumar Jha Vs State Of Haryana

Punjab And Haryana At Chandigarh

BNSS, 2023-Section 482, Section 482(2)Cr.P.C.-Section 438IPC-420, 406, 408, 120-B

High Courts12 Aug 2026Petition disposed of

Manpreet Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh

BNSS, 2023-Section 528Cr.P.C.-Section 482BNS, 2023-Section 109, Sections 115(2), 118(2), 351(2) and 3(5)

High Courts12 Aug 2026Writ petition dismissed

Madhabi Biswas Chakraborty @ Madhavi Biswas Chakraborty @ Moon Moon Biswas Vs The State of Tripura

Tripura High Court

Constitution of India-Section 226, Article 21BNSS, 2023-Section 528BNS, 2023-Sections 356(2), 356, 356(3)

High Courts12 Aug 2026Writ petition disposed of

Smt. Kheema Vs State Of Uttarakhand And Others

Uttarakhand High Court

High Courts12 Aug 2026Second appeal dismissed

Chhajju Ram Vs Babu Singh

Allahabad High Court

Code of Civil Procedure-Section 100CPC-Order XLI Rule 31, Order XXI Rule 58, Rule 63, Section 100Transfer of Property Act-Section 52

High Courts12 Aug 2026Writ petition dismissed

Ved Pati Tripathi and 2 Ors Vs State of U.P. Thru Secretary Secondary Education and 4 Ors

Allahabad High Court

Constitution of India-Article 226; Article 311Payment of Salaries of Teachers and Other Employees) Act, 1971

High Courts12 Aug 2026Appeal disposed of

In The Goods Of: Sri Krishna Koiri (Dec) Vs Shankar Prasad Kuswaha And Ors

Calcutta High Court

Evidence Act-Section 69

Tribunals and Commissions12 Aug 2026Appeal allowed for statistical purpose

Indian Coal Forum Vs ITO Ward Exemption 1 (2), Delhi

Income Tax Appellate Tribunal

Income Tax Act, 1961-Section 12A, Section 2(15)

Tribunals and Commissions12 Aug 2026Appeal allowed

Mohan Lal Gupta Vs ITO Ward 36(1), Delhi

Income Tax Appellate Tribunal

Income Tax Act, 1961-Section 143(3), 144B, 131(1A), 69C

Tribunals and Commissions12 Aug 2026Appeal dismissed

Rajesh Kumar Maurya Vs Assessing Officer, Ward 43(5)

Income Tax Appellate Tribunal

Income Tax Act, 1961-Section 144, section 69A, section 115BBE, section 139, section 142(1)

Tribunals and Commissions12 Aug 2026Appeal allowed for statistical purposes

Shiva Constech Private Limited Vs ACIT Circle 22(2) New Delhi

Income Tax Appellate Tribunal

Income-tax Act, 1961-Section 147 r.w.s. 144, section 147, section 147 r.w.s. 144B, section 68