High Courts04 May 2026Dismissed
Amandeep Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 0363
National Highways Act, 1956 - Section 3H(4)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 112 of 59,257
High Courts04 May 2026Dismissed
Neeraj Kumar Prajapati Vs District Magistrate Collector And Another
Uttarakhand High Court · (2026) 05 UK CK 0362
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4)
High Courts04 May 2026
Ashif Pradhan Vs State Public Service Commission And Anr
Sikkim High Court · (2026) 05 SIK CK 0353
High Courts04 May 2026
Anil Lal S Vs Union Of India And Ors.
Sikkim High Court · (2026) 05 SIK CK 0352
High Courts04 May 2026
Navneet Kishore Dixit Vs Union Of India & Ors
Sikkim High Court · (2026) 05 SIK CK 0351
High Courts04 May 2026Disposed Of
M/S Galoti Overseas Vs Punjab National Bank & Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0954
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts04 May 2026Disposed Of
Sanjay Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0953
Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Section 151
High Courts04 May 2026Disposed Of
Anil Kumar Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0952
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts04 May 2026Disposed Of
Anju Bhandari Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0951
Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Section 151
High Courts04 May 2026Allowed
Irfan Khan Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0950
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts04 May 2026Disposed Of
Rohit Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0949
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 376(3), 450, 506
High Courts04 May 2026Allowed
Vikramjeet Singh @Vikky & Ors. Vs State Of Haryana & Anr
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0948
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 147, 148, 149, 285, 307, 341, 427, 506Arms Act, 1959-Section 25, 27
High Courts04 May 2026Allowed
Vijay Kumar Vs State Of U.T Chandigarh And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0947
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 281Code Of Criminal Procedure, 1973-Section 320, 482
High Courts04 May 2026Allowed
Bhagwan Singh Alias Bhana Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0946
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 109, 120B, 379, 411
High Courts04 May 2026Dismissed
Gurdeep Singh @ Gaggu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0945
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 118(1), 191(3)
High Courts04 May 2026Dismissed
Nishan Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0944
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438
High Courts04 May 2026Disposed Of
Jatinder Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0943
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 201, 379(B)(2), 394
High Courts04 May 2026Disposed Of
Sushanta Dhalasamanta Vs State Of Orissa
Orissa High Court · (2026) 05 OHC CK 1250
Constitution Of India, 1950-Article 21Arms Act, 1959-Section 25, 27Indian Penal Code, 1860-Section 34, 120B, 302
High Courts04 May 2026Disposed Of
Mohammad Sahid @ M.D. Sahid Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1249
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts04 May 2026Allowed/Disposed Of
Jinia Sethi Vs Pradeep Kumar Sethi
Orissa High Court · (2026) 05 OHC CK 1248
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Hindu Marriage Act, 1955-Section 13(1)