High Courts30 Apr 2026Disposed Of
Kuldeep Construction Company And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1788
Constitution Of India, 1950-Article 226, 227
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 118 of 59,257
High Courts30 Apr 2026Disposed Of
Sulekh Chand And Others Vs Haryana Dairy Development Co-Operative Federation Ltd. And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1787
Constitution Of India, 1950-Article 226
High Courts30 Apr 2026Disposed Of
Virender Singh Dahiya Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1786
High Courts30 Apr 2026Disposed Of
Mandeep Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1785
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts30 Apr 2026Dismissed
Jaspreet Singh Alias Jassa Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1784
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 308, 323, 325, 341, 506
High Courts30 Apr 2026Allowed
Manish Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1783
Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 366A
High Courts30 Apr 2026Disposed Of
Sulinder Kumar Alias Pinku Gujjar Alias Sulinder Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1782
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 186, 201, 379, 411, 420Mines And Minerals (Development And Regulation) Act, 1957-Section 21(1)
High Courts30 Apr 2026Dismissed
Kashmir Singh Vs Randhir Singh And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1781
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471
High Courts30 Apr 2026Dismissed
Dalbir Singh Vs Rohtash And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1780
Code Of Criminal Procedure, 1973-Section 195, 195(1)(b)(ii), 340, 482Indian Penal Code, 1860-Section 420, 467, 468, 471
High Courts30 Apr 2026Allowed
Harsimran Singh @Kaka & Anr Vs State Of Punjab & Anr
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1779
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 148, 149, 307, 323, 324, 427, 506Arms Act, 1959-Section 27
High Courts30 Apr 2026
Aswini Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1788
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 22(c), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts30 Apr 2026
Vidathan Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1787
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 191(2), 191(3), 269, 296(B), 329(4), 351(3)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992-Section 3(1)
High Courts30 Apr 2026Allowed/ Disposed Of
B.Mohammad Iqbal Vs Assistant Commissioner Of Income Tax
Madras High Court · (2026) 04 MAD CK 1786
Income Tax Act, 1961-Section 7(A), 116, 119, 120(1), 120(2), 127, 127(1), 129, 139, 139(1), 139(1)(b), 142, 143, 144, 147, 148, 271(f), 276CC, 276(CC) (ii)(b), 278(E), 279(1)Code Of Criminal Procedure, 1973-Section 482
High Courts30 Apr 2026
Siogupta And Others Vs State
Madras High Court · (2026) 04 MAD CK 1784
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts30 Apr 2026
Kala Ram Purohit Vs State
Madras High Court · (2026) 04 MAD CK 1783
Central Goods And Services Tax Act, 2017-Section 132(1), 132(1(b)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts30 Apr 2026
Jaison Vs State
Madras High Court · (2026) 04 MAD CK 1782
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b), 22(c), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts30 Apr 2026Allowed
Chairman And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1787
Constitution Of India, 1950-Article 19(1)(f), 30, 30(1), 226Kerala Education Rules, 1959-Rule 34(a), 34(b), 44AMadhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)
High Courts30 Apr 2026Dismissed
M/S Mpm Homes Developers Llt Through Its Partner Smt. Annapurna Maheshwari And Others Vs M/S Amarjot Developers And Finance Pvt. Ltd Through Authorized Signatory Vivek Chugh
Madhya Pradesh High Court · (2026) 04 MP CK 1786
Limitation Act, 1963- Article 59Arbitration And Conciliation Act, 1996-Section 8, 9, 9(1), 9(2), 9(3), 11, 17, 36, 37(1)(b)Commercial Courts Act, 2015-Section 13(1A)
High Courts30 Apr 2026Allowed
Harsh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1785
Constitution Of India, 1950-Article 20, 20(1), 20(2)Code Of Criminal Procedure, 1973-Section 188, 220(1), 221(1), 258, 300, 300(1), 482General Clauses Act, 1897-Section 26