High Courts30 Apr 2026
Annie Raja @ Aniamma Kt & Anr. Vs State Of Manipur & 2 Ors.
Manipur High Court · (2026) 04 MAN CK 1044
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 120 of 59,257
High Courts30 Apr 2026
Ranjita Oinam Vs State Of Manipur & 2 Ors
Manipur High Court · (2026) 04 MAN CK 1043
High Courts30 Apr 2026
Wangjam Birbal Singh Vs State Of Manipur & 3 Ors
Manipur High Court · (2026) 04 MAN CK 1042
High Courts30 Apr 2026Dismissed
Yaseen Vs State Of HP
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1031
Bharatiya Nyaya Sanhita, 2023-Section 105, 352
High Courts30 Apr 2026Allowed/ Disposed Of
Ayush Vs State Of H.P
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1030
Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 20(b), 21, 29, 35, 37, 54
High Courts30 Apr 2026Disposed Of
Raj Chander Negi Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1017
Indian Penal Code, 1860-Section 34, 201, 307Arms Act, 1959-Section 25
High Courts30 Apr 2026Allowed
Manish Gopaldas Shah Vs State Of Gujarat
Gujarat High Court · (2026) 04 GUJ CK 1784
Code Of Criminal Procedure, 1973-Section 227, 397, 401Indian Penal Code, 1860-Section 307
High Courts30 Apr 2026Allowed
Nurrudinali Hasanali Lalani Vs Rahulbhai Ishakbhai Shora & Anr
Gujarat High Court · (2026) 04 GUJ CK 1783
Code Of Criminal Procedure, 1973-Section 227, 397, 401Indian Penal Code, 1860-Section 114, 212, 363, 366, 376(2)(N), 465Protection Of Children From Sexual Offences Act, 2012-Section 6, 8, 12
High Courts30 Apr 2026Dismissed
Aditya Ajaykumar Choksi Vs Honourable High Court Of Gujarat
Gujarat High Court · (2026) 04 GUJ CK 1782
Constitution Of India, 1950-Article 226Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 14(A), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 483
High Courts30 Apr 2026Disposed Of
Jahindra Brahma Vs State Of Assam And 5 Ors
Gauhati High Court · (2026) 04 GAU CK 0909
High Courts30 Apr 2026Allowed
Sandeep Bharali Vs State Of Assam And 8 Ors
Gauhati High Court · (2026) 04 GAU CK 0908
Assam Services (Pension) Rules, 1969- Rule 62(A)
High Courts30 Apr 2026Disposed Of
Dipali Baruah Vs State Of Assam And 5 Ors
Gauhati High Court · (2026) 04 GAU CK 0907
Indian Penal Code, 1860- Section 34, 384
High Courts30 Apr 2026Disposed Of
Ravi Arora Vs J.S. Malik
Delhi High Court · (2026) 04 DEL CK 0890
Specific Relief Act, 1963- Section 16(c)Contract Act, 1872- Section 55
High Courts30 Apr 2026Disposed Of
Savita & Ors. Vs National Insurance Company Ltd
Delhi High Court · (2026) 04 DEL CK 0889
Motor Vehicles Act, 1988- Section 165, 169Evidence Act, 1872- Section 57
High Courts30 Apr 2026Disposed Of
Mahender Chawla Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0888
Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 120B, 406, 420
High Courts30 Apr 2026Dismissed
Blackberry Limited Vs Controller Of Patents And Designs
Delhi High Court · (2026) 04 DEL CK 0887
Patents Act, 1970- Section 2(j), 2(1)(j), 2(1)(ja), 3(k), 11(A), 15, 77(1)(f), 117A
High Courts30 Apr 2026Disposed Of
Ms. Samaira Kapur & Anr Vs Mrs. Priya Kapur & Ors
Delhi High Court · (2026) 04 DEL CK 0886
Code of Civil Procedure, 1908- Section 16, 16(b), 151, Order 6 Rule 17, Order 39 Rule 1, Order 39 Rule 2Companies Act, 2013- Section 161(4), 196Indian Succession Act, 1925- Section 63, 57, 229, 223, 231, 281
High Courts30 Apr 2026Dismissed
State (Nct Of Delhi) Vs Dilavar Singh
Delhi High Court · (2026) 04 DEL CK 0885
Code of Criminal Procedure, 1973- Section 161, 164, 313Indian Penal Code, 1860- Section 342, 376, 506Protection of Children from Sexual Offences Act, 2012- Section 4, 29, 30
High Courts30 Apr 2026Dismissed
Global Services Vs Indraprastha Gas Limited & Anr
Delhi High Court · (2026) 04 DEL CK 0884
Constitution of India, 1950- Article 12, 14, 226Specific Relief Act, 1963- Section 14(1), 14(i)(c), 41, 41(e)Arbitration and Conciliation Act, 1996- Section 9, 9(ii)(e)
High Courts30 Apr 2026Allowed
Faizan Ahmad Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0883