JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 117 of 59,257

High Courts01 May 2026Disposed Of

Ajay Maini And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0958

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 406, 420, 467, 471

Read judgment Generate summary

High Courts01 May 2026Disposed Of

Mukesh Devi Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0957

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482

Read judgment Generate summary

High Courts01 May 2026Allowed

Hardeep Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0956

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109, 109(1), 115(2), 126(2), 126(3), 190, 191(3), 333, 351(2), 351(3)Code Of Criminal Procedure, 1973-Section 320, 482

Read judgment Generate summary

High Courts01 May 2026Allowed

Maninder Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0955

Read judgment Generate summary

High Courts01 May 2026

Surajit Chandra Nath Vs State Of Tripura And 7 Others

Tripura High Court · (2026) 05 TP CK 0213

Read judgment Generate summary

High Courts01 May 2026

Pradip Paul Vs State Of Tripura And 5 Others

Tripura High Court · (2026) 05 TP CK 0212

Read judgment Generate summary

High Courts01 May 2026

Subhash Chakraborty Vs State Of Tripura & Ors

Tripura High Court · (2026) 05 TP CK 0206

Read judgment Generate summary

High Courts01 May 2026

V Venkateswara Rao, Died & Ors Vs C Sathyanarayana & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0047

Code Of Criminal Procedure, 1973 - Section 372, 378(4)Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413

Read judgment Generate summary

High Courts01 May 2026Disposed Of

Shaik Saleem, S/O Mastanvali @ Mabusubhani@Mabula Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 05 AP CK 0046

Indian Penal Code, 1860 - Section 376ABProtection Of Children From Sexual Offences Act, 2012 - Section 6Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 9, 94

Read judgment Generate summary

High Courts01 May 2026Disposed Of

Santosh Kumar Mishra Vs State Of UP And 5 Others

Allahabad High Court · (2026) 05 AHC CK 0397

Read judgment Generate summary

High Courts01 May 2026Dismissed

Lalloo Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0396

Code Of Criminal Procedure, 1973-Section 294, 313, 374, 386Indian Penal Code, 1860-Section 34, 302, 304II, 307Evidence Act, 1872-Section 6, 8, 85(a)(i)(b), 106

Read judgment Generate summary

High Courts30 Apr 2026

Rakesh Juyal Vs Assistant Commissioner & Another

Uttarakhand High Court · (2026) 04 UK CK 1773

Uttarakhand Goods And Services Tax Act, 2017 - Section 39, 73Central Goods And Services Tax (CGST) Act, 2017 - Section 39, 73Integrated Goods And Services Tax Act, 2017 - Section 20

Read judgment Generate summary

High Courts30 Apr 2026Dismissed

Shishya Society, Atak Farm Vs State Of Uttarakhand & Ors

Uttarakhand High Court · (2026) 04 UK CK 1762

Uttarakhand Zamindari Abolition And Land Reforms Act, 1950 - Section 154, 154(1), 154(3), 154(4), 154(4)(1)(a), 154(4)(3), 154(4)(3)(a), 154(5)(a), 154(5)(b), 166, 167Transfer Of Property Act, 1882 - Section 5, 122

Read judgment Generate summary

High Courts30 Apr 2026Disposed Of