High Courts28 Apr 2026Disposed Of
SREI Equipment Finance Ltd. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 04 UK CK 1757
Uttarakhand Goods And Services Tax Act, 2017 - Section 73Insolvency And Bankruptcy Code, 2016 - Section 31(1)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 126 of 59,257
High Courts28 Apr 2026Disposed Of
Deepak Singh Mehra Vs Dr. S.K. Baranwal
Uttarakhand High Court · (2026) 04 UK CK 1751
High Courts28 Apr 2026Allowed
Can Fin Homes Limited, Housing Finance Company Vs District Magistrate, Dehradun And Others
Uttarakhand High Court · (2026) 04 UK CK 1750
High Courts28 Apr 2026Dismissed
Woodstock School Vs Union Of India & Others
Uttarakhand High Court · (2026) 04 UK CK 1749
Employees' Provident Funds And Miscellaneous Provisions Act, 1952 - Section 7(A), 7(I)
High Courts28 Apr 2026Disposed Of
Mukesh Gunsola Vs Excise Commissioner, State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1748
Uttar Pradesh Excise Act, 1910 - Section 11(1)
High Courts28 Apr 2026Disposed Of
Jigme Namgyal Lakar Vs District Collector, Gangtok & Another
Sikkim High Court · (2026) 04 SIK CK 1648
High Courts28 Apr 2026Disposed Of
Damanpreet Kaur Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1693
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts28 Apr 2026Disposed Of
Harminder Kaur Vs State Of Punjab & Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1692
Constitution Of India, 1950-Article 226, 227Indian Penal Code, 1860-Section 120B, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973-Section 173, 438(2), 438(2)(iii)
High Courts28 Apr 2026Disposed Of
Ekta Yadav Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1691
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts28 Apr 2026Dismissed
Kapoor Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1690
Code Of Criminal Procedure, 1973-Section 161, 227, 228, 482Indian Penal Code, 1860-Section 34, 148, 149, 323, 452, 506
High Courts28 Apr 2026Allowed
Jitender Kumar Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1689
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115, 351(2)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts28 Apr 2026Dismissed
Daljit Kaur Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1688
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Code Of Criminal Procedure, 1973-Section 438, 438(1)
High Courts28 Apr 2026Disposed Of
Pishor Singh Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1687
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026Dismissed
Surinder Kumar Dhir Vs State Of Punjab And Anr
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1686
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B, 419, 420, 465, 467, 468, 471Registration Act, 1908-Section 82
High Courts28 Apr 2026Allowed
Harmeet Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1685
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 406, 420Emigration Act, 1983-Section 24
High Courts28 Apr 2026Allowed
Malathi Vs Additional Chief Secretary to Government And Others
Madras High Court · (2026) 04 MAD CK 1446
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)
High Courts28 Apr 2026
G.Sakthivel Vs State
Madras High Court · (2026) 04 MAD CK 1445
Bharatiya Nyaya Sanhita, 2023-Section 75(2), 269, 308(2), 351(2)Indian Penal Code, 1860-Section 354A, 386, 506Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
High Courts28 Apr 2026Allowed
Renuga Vs Secretary To The Government
Madras High Court · (2026) 04 MAD CK 1444
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)
High Courts28 Apr 2026
Iyappan Vs State
Madras High Court · (2026) 04 MAD CK 1443
Indian Penal Code, 1860-Section 302Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts28 Apr 2026Allowed
Harsan Puri Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1442
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)