High Courts10 Jun 2026Dismissed
Anand Vs Gajanan Bahuuddeshiya Shikshan Sanstha And Others
Bombay High Court · (2026) 06 BOM CK 0548
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 11 of 59,257
High Courts10 Jun 2026Dismissed
Mohammad Shamin Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0535
Constitution Of India, 1950 - Article 226
High Courts10 Jun 2026Disposed Of
Anita Joshi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0541
Uttarakhand Annual Transfer Act For Public Servants, 2017 - Section 17(1)(?)(4)
High Courts10 Jun 2026Disposed Of
Sunny Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0540
High Courts10 Jun 2026Disposed Of
Geeta Devi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0539
High Courts10 Jun 2026Disposed Of
M/s Lavi Traders Vs Superintendent, Sector-4, Central Goods And Service Tax Department, Udham Singh Nagar, Uttarakhand
Uttarakhand High Court · (2026) 06 UK CK 0538
High Courts10 Jun 2026Disposed Of
M/s I. Tech Packaging Systems Vs Superintendent, Central Goods And Service Tax Department, Kichha, Udham Singh Nagar, Uttarakhand
Uttarakhand High Court · (2026) 06 UK CK 0537
High Courts10 Jun 2026Disposed Of
M/s R.V. Enterprises Vs State Of Uttarakhand Another
Uttarakhand High Court · (2026) 06 UK CK 0536
High Courts10 Jun 2026Allowed
Jawhar T. Mordani Vs Sushila Devi Agarwal
Meghalaya High Court · (2026) 06 MEG CK 0538
Code Of Civil Procedure, 1908 - Section 11, 105, 151Code Of Civil Procedure, 1908 - Order 16 Rule 1A, Order 16 Rule 1(3)Constitution Of India, 1950 - Article 227
High Courts10 Jun 2026Disposed Of
Rakesh Chopra Vs Union Of India & Ors
Meghalaya High Court · (2026) 06 MEG CK 0536
High Courts10 Jun 2026Disposed Of
Kartush R. Marak Vs John Marak
Meghalaya High Court · (2026) 06 MEG CK 0535
Representation Of Peoples Act, 1951 - Section 80
High Courts10 Jun 2026Dismissed
Ashok Kumar Pal Vs Directorate Of Enforcement
Delhi High Court · (2026) 06 DEL CK 0536
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 61(2), 318(4), 336(3), 338, 340(2)Information Technology Act, 2000- Section 66D
High Courts10 Jun 2026Disposed Of
Khuram Parvez Vs National Investigation Agency
Delhi High Court · (2026) 06 DEL CK 0535
Constitution of India, 1950- Article 21, 22Code of Criminal Procedure Code, 1973- Section 161, 164, 173, 437(1), 437(1)(i), 437(1)(ii)Indian Penal Code, 1860- Section 120B, 121, 121A
High Courts10 Jun 2026Allowed
Pankaj Prasad Gupta And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0545
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(1), 34(2)
High Courts10 Jun 2026Allowed
Mukesh Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0544
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts10 Jun 2026Allowed
Shubham Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0543
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts10 Jun 2026Allowed/ Disposed Of
Arbi Bai @Harbi Bai And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0542
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 117(2), 118(1), 296, 351(3)
High Courts10 Jun 2026Allowed
Kedar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0541
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts10 Jun 2026Disposed Of
Rahul Rawat Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 06 MP CK 0540
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14(A)(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 109, 126(2), 296
High Courts10 Jun 2026Dismissed
Jitendra Dahiya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 06 MP CK 0539
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(V), 14A(1)Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2)Arms Act, 1959-Section 25, 27