CourtKutchehry.com

JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 95 of 61,419

High Courts26 Oct 2026Partly Allowed

Naveen Verma Vs State of H.P.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3241

Narcotic Drugs and Psychotropic Substances Act-Section 21, 21(b), 50Code of Criminal Procedure, 1973-Section 226, 231, 311, 313, 540Evidence Act-Section 114, 134
Read judgment
High Courts26 Oct 2026

State Of H.P. Vs Kamlesh Kumar

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3240

Prevention of Food Adulteration Act, 1954-Sections 16(1-A), 16(1)(a)(i), 7(i), 2(i-a)(i), 13(2), 14-ACode of Criminal Procedure-Section 313, 437 ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
Read judgment
High Courts26 Oct 2026

Sanjeev Kumar Vs State Of Hp

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3239

Narcotic Drugs and Psychotropic Substances Act-Sections 22, 29, 21Drugs and Cosmetics Rules-Schedule H, Rule 62DDrugs and Cosmetics Act-Section 62D
Read judgment
High Courts26 Oct 2026Disposed Of

Sonika Rana Vs State of HP

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3237

Narcotic Drugs and Psychotropic Substances Act-Sections 21, 25, 29, 37, 67Constitution of India-Article 21Cr.P.C.-Sections 161, 162
Read judgment
Supreme Court26 Oct 2026Allowed

N. Arasappa Vs State Of Karnataka & Ors.

Supreme Court Of India · 2026 INSC 1151

Land Acquisition Act, 1894-Section 3, 3(1)(vi), 3(f), 3(f)(vi), 4, 4(1), 5A, 6, 6(1), 11, 11A, 12(2), 16(1), 16(2), 47Land Acquisition (Amendment) Act, 1984Karnataka Government (Transaction of Business) Rules, 1977-Rule 18, 66
Read judgment
Supreme Court26 Oct 2026Disposed Of

Bank Of India & Ors. Vs S.M. Kamal Pasha & Ors.

Supreme Court Of India · 2026 INSC 1154

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12-A, 30, 30(2), 30(4), 31, 31(1), 33, 53, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 18, 30-A, 36AConstitution of India-Article 142
Read judgment
High Courts24 Oct 2026Dismissed

Ravindra Pal Singh Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 10 AHC CK 3269

U.P. Temporary Government Servants (Termination of Service) Rules, 1975-Rule 2Uttar Pradesh State Government Servants Confirmation Rules, 1991-Section 4, Rule 4Constitution of India-Article 311(2), 311
Read judgment