High Courts10 Jun 2026Dismissed
R. Prakash Vs Vinutha
Karnataka High Court · (2026) 06 KAR CK 0595
Negotiable Instruments Act, 1881 - Section 139
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11,85,135 judgments in All Courts · page 10 of 59,257
High Courts10 Jun 2026
Man Bahadur Rai Vs Umesh Kumar Mundra
Sikkim High Court · (2026) 06 SIK CK 0593
Code Of Civil Procedure, 1908 - Section 24
High Courts10 Jun 2026Dismissed
Sharda Gupta And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0586
High Courts10 Jun 2026Dismissed
Rajesh Kumar And Another Vs Debt Recovery Appellate Tribunal And Others
Uttarakhand High Court · (2026) 06 UK CK 0583
High Courts10 Jun 2026Disposed Of
Mahendra Pal Singh Parmar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 06 UK CK 0582
High Courts10 Jun 2026Dismissed
M/s Konark Infrastructure Limited Vs Nagar Nigam Dehradun
Uttarakhand High Court · (2026) 06 UK CK 0581
High Courts10 Jun 2026Disposed Of
M/s Sarik Infratech Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0580
High Courts10 Jun 2026Allowed
Gurpreetpal Singh And Anr Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0572
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 34, 323, 423, 452, 506
High Courts10 Jun 2026Dismissed
Jarnail Singh Rangi And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0571
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(1)
High Courts10 Jun 2026Allowed
Anita Rani @ Nisha And Another Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0570
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Protection Of Children From Sexual Offences Act, 2012-Section 6, 17Prohibition Of Child Marriage Act, 2006-Section 9, 10
High Courts10 Jun 2026Disposed Of
Kashi @ Bataari Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0569
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 34, 379B, 411
High Courts10 Jun 2026Allowed
Gurparkash Vir Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0568
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 303(2), 316(2), 316(5), 318(4), 336(2), 336(3), 338, 340(2)
High Courts10 Jun 2026Allowed
Vinod Kumar @ Parmod @ Bunty Tota @ Ambulance Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0567
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20
High Courts10 Jun 2026Allowed
Pankaj Dhawan Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0566
Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 115(2), 190, 305, 351(2)Indian Penal Code, 1860-Section 149, 323, 380, 506
High Courts10 Jun 2026Allowed
Bikramjit Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0565
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 436, 436A, 439
High Courts10 Jun 2026Allowed
Gurvinder Singh @ Gurbinder Singh @ Rinku Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0564
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 22, 25
High Courts10 Jun 2026Allowed
Lovepreet Singh @ Sonu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0563
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 436, 436A, 439
High Courts10 Jun 2026Allowed
Manshu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0562
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438
High Courts10 Jun 2026Allowed
Santosh Kumar Singh Vs State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Appointment And Personnel Deptt. LKO And 2 Others
Allahabad High Court · (2026) 06 AHC CK 0550
Uttar Pradesh Government Servant (Discipline And Appeal) Rules, 1999-Rule 7, 7(3), 7(5)
High Courts10 Jun 2026Dismissed
Tapish Sharma Vs State Of U.P. Thru. Addl. Chief Deptt. Of Home Govt. Of U.P. And 2 Others
Allahabad High Court · (2026) 06 AHC CK 0549