High Courts04 May 2026
Union Of India Vs M/s Varindera Construction Ltd
Meghalaya High Court · (2026) 05 MEG CK 0198
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 114 of 59,257
High Courts04 May 2026
Mark. D.G. Ropmay Vs Sestina Kharnaior & 2 Ors
Meghalaya High Court · (2026) 05 MEG CK 0197
High Courts04 May 2026Disposed Of
H.P. Housing & Urban Development Authority Vs M/S Kapil Construction
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0780
High Courts04 May 2026Disposed Of
Keshav Gupta And Others Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0779
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 74, 85, 351(2), 352Hindu Marriage Act, 1955-Section 13(B)
High Courts04 May 2026Disposed Of
Sudesh Kumar Vs Punjab National Bank And Another
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0778
Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026Allowed
Inderjeet Singh @ Indu Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0777
Indian Penal Code, 1860-Section 147, 148, 149, 307, 452Arms Act, 1959-Section 25Evidence Act, 1872-Section 27
High Courts04 May 2026Allowed
Sita Ram Vs Ram Kumar Verma And Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0776
Code Of Criminal Procedure, 1973-Section 91, 227, 311, 482Indian Penal Code, 1860-Section 500, 501
High Courts04 May 2026Allowed
Roopa Devi Vs Ram Kumar Verma And Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0775
Code Of Criminal Procedure, 1973-Section 91, 227, 311, 482Indian Penal Code, 1860-Section 500, 501
High Courts04 May 2026Disposed Of
Flowcet Industries Llp Vs State Of Gujarat & Ors.
Gujarat High Court · (2026) 05 GUJ CK 1409
Constitution Of India, 1950-Article 14, 19, 226
High Courts04 May 2026Disposed Of
M/S. Devikrupa Stone Crusher Vs Paschim Gujarat Vij Company Limited
Gujarat High Court · (2026) 05 GUJ CK 1408
Constitution Of India, 1950-Article 226Gujarat Electricity Regulatory Commission, 2015-Rule 7.6, 7.7, 26Electricity Act, 2003-Section 135, 140, 153, 154, 154(5)
High Courts04 May 2026Partly Allowed
Sanjaykumar Mahasukhlal (Datrania) Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 05 GUJ CK 1407
Code Of Criminal Procedure, 1973-Section 227, 397, 401Indian Penal Code, 1860-Section 405, 409, 427Electricity Act, 2003-Section 140
High Courts04 May 2026Disposed Of
Vakhatsinh Aaitabhai Parmar Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 05 GUJ CK 1406
Code Of Criminal Procedure, 1973-Section 173(8), 319, 397, 401
High Courts04 May 2026Dismissed
M/s Rajbir Timber Traders Vs Anik Walia
Delhi High Court · (2026) 05 DEL CK 0098
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 16 Rule 1, Order 16 Rule 1(A), Order 18 Rule 17Evidence Act, 1872- Section 65B
High Courts04 May 2026Disposed Of
Mohd. Wahid & Ors Vs State Of Nct Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0097
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498AProtection of Women from Domestic Violence Act, 2005- Section 12
High Courts04 May 2026Disposed Of
Jitender Aggrawal & Ors. Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2026) 05 DEL CK 0096
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498AHindu Marriage Act, 1995- Section 13(1)(ia)
High Courts04 May 2026Disposed Of
Mr. Arpit Goel & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0095
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 406, 498A
High Courts04 May 2026Disposed Of
Devender Sehrawat & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0094
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A, 506Protection of Women from Domestic Violence Act, 2005- Section 12
High Courts04 May 2026Disposed Of
Vipin And Anr Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0093
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita (BNS), 2023- Section 3(5), 115(2), 126(2)Indian Penal Code, 1860- Section 34, 323, 341
High Courts04 May 2026Disposed Of
Shivpuri Buildtech Pvt Ltd And Ors Vs State Nct Of Delhi And Ors
Delhi High Court · (2026) 05 DEL CK 0092
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 120B, 406, 420, 506
High Courts04 May 2026Disposed Of
Abhishek Aggarwal & Anr. Vs State (Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0091
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 498AProtection of Women from Domestic Violence Act, 2005- Section 12