High Courts28 Apr 2026
Registrar General, High Court Of Meghalaya Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1072
Motor Vehicles Act, 1988 - Section 179, 190(2), 192
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 128 of 59,257
High Courts28 Apr 2026
Banpyntngenlang Swer & Anr Vs State Of Meghalaya & 3 Ors
Meghalaya High Court · (2026) 04 MEG CK 1071
High Courts28 Apr 2026
Cleophas B. Syiem & Anr Vs State Of Meghalaya & Anr
Meghalaya High Court · (2026) 04 MEG CK 1070
High Courts28 Apr 2026
Dharamukkala Srinivasa Rao Vs. State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1069
High Courts28 Apr 2026Allowed/ Disposed Of
Pankaj @ Panku Vs State Of HP
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1015
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29
High Courts28 Apr 2026Allowed/ Disposed Of
Dupal Singh Vs State Of HP
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1014
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 29, 37
High Courts28 Apr 2026Dismissed
Chet Ram Vs State Of HP
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1013
Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 34, 302
High Courts28 Apr 2026Dismissed
Anuj Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1012
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 108Code Of Criminal Procedure, 1973-Section 161, 439(2)Indian Penal Code, 1860-Section 34, 120B, 302
High Courts28 Apr 2026Disposed Of
Bhupendra Shanalal Kachia & Ors Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 1788
Constitution Of India, 1950-Article 14, 226Gujarat Prohibition Of Transfer Of Immovable Property And Provision For Protection Of Tenants From Eviction From Premises In Disturbed Areas Act, 1991-Section 5
High Courts28 Apr 2026Allowed
Arvind Ashwinkumar Trivedi Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0959
Code Of Criminal Procedure, 1973-Section 397, 401
High Courts28 Apr 2026Dismissed
Dhajen Chiring Alias Gogoi Vs State Of Assam
Gauhati High Court · (2026) 04 GAU CK 0906
Protection of Children from Sexual Offences Act, 2012- Section 6Bharatiya Nyaya Sanhita, 2023- Section 64(1)Code of Criminal Procedure, 1973- Section 167(2), 173(2)
High Courts28 Apr 2026Disposed Of
M/S Moneywise Financial Services Pvt Ltd Vs Sh Prashant Sarup And Anr
Delhi High Court · (2026) 04 DEL CK 0868
Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 21, 37
High Courts28 Apr 2026Dismissed
Employees State Insurance Corporation, Through Its Director General Vs Esic Medical Officers Association (Regd.) Through Its Secretary Dr Md Mozaffar Uddin & Ors.
Delhi High Court · (2026) 04 DEL CK 0867
Code of Civil Procedure, 1908- Section 151
High Courts28 Apr 2026Allowed
Ravinder Kumar Chopra Vs State C.B.I.
Delhi High Court · (2026) 04 DEL CK 0866
Code of Criminal Procedure, 1973- Section 161, 162, 162(1), 207, 248(1), 313(1)(b), 374(2)Indian Penal Code, 1860- Section 34, 120B, 379, 457Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(2)
High Courts28 Apr 2026Disposed Of
Kushal Kanwar Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 0864
Indian Penal Code, 1860- Section 34, 406, 420, 467
High Courts28 Apr 2026Disposed Of
Shalini & Ors. Vs Lieutenant Governor Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 0863
High Courts28 Apr 2026Disposed Of
Syed Mohd Shajer & Anr. Vs Lieutenant Governor Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 0862
High Courts28 Apr 2026Disposed Of
Anamika Pandey And Ors Vs Lieutenant Governor Of Delhi & Ors
Delhi High Court · (2026) 04 DEL CK 0861
High Courts28 Apr 2026Allowed
Mohd. Shamsher Ansari Vs State Of Nct Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 0860
Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 34, 302Arms Act, 1959- Section 25, 27
High Courts28 Apr 2026Dismissed
Sanjay Lakra Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0859
Maharashtra Control of Organised Crime Act, 1999- Section 3, 4