JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 130 of 59,257

High Courts27 Apr 2026Allowed

Punjab National Bank Vs District Magistrate Nainital And Another

Uttarakhand High Court · (2026) 04 UK CK 1740

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14

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High Courts27 Apr 2026Allowed

T.H.D.C. India Ltd Through Its CMD & Ors Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1739

The Uttarakhand Water Tax On Electricity Generation Act, 2012 - Section 2(c), 2(f), 2(h), 2(i), 3, 3(1), 4, 12, 12(1), 14, 17, 17(1), 17(2), 18, 19Uttarakhand High Court Rules, 2020 - Rule 3Constitution Of India, 1950 - Article 13, 14, 304(a), 245, 245(1), 246, 248, 265, 285, 286, 287, 288, 288(1), 288(2), 289, 366(28)

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High Courts27 Apr 2026Disposed Of

Aditya Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1738

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High Courts27 Apr 2026

Mingma Sangay Vs State Of Sikkim

Sikkim High Court · (2026) 04 SIK CK 1646

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High Courts27 Apr 2026

General Manager, Reliance General Insurance Vs Mani Kumar Bisukarma And Others

Sikkim High Court · (2026) 04 SIK CK 1645

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High Courts27 Apr 2026Disposed Of

Sunil Kumar And Ors Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1801

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 190, 191(3), 333, 351(2)Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 307, 326

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High Courts27 Apr 2026Disposed Of

Bikramjit Singh Bajwa Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1800

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High Courts27 Apr 2026Disposed Of

Husandeep Singh @ Husan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1799

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439

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High Courts27 Apr 2026Dismissed

Harpal Singh @ Bhalu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1798

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439

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High Courts27 Apr 2026Disposed Of

Akash And Ors Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1797

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts27 Apr 2026Disposed Of

Amrish Sharma And Another Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1796

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts27 Apr 2026Allowed/ Disposed Of

Jaswant Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1795

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29, 37, 61, 85

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High Courts27 Apr 2026Disposed Of

Binod Bihari Sahu And Others Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1510

Electricity Act, 2003-Section 12(2), 14, 28, 51, 67, 68, 164Indian Telegraph Act, 1885-Section 10, 10(b), 10(d), 16

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High Courts27 Apr 2026Disposed Of

Laxman Rohidas And Others Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1509

Constitution Of India, 1950-Article 19(1)(g), 21Odisha Grama Panchayat Rules, 2014-Rule 48(2) Orissa Irrigation Act, 1959-Section 54

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High Courts27 Apr 2026Dismissed/ Disposed Of

Swayam Shree Padmapur Mission Shakti Federation And Others Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1508

Constitution Of India, 1950-Article 19, 77(2), 166(2)

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High Courts27 Apr 2026

Dhanasekar And Others Vs State

Madras High Court · (2026) 04 MAD CK 1448

Wild Life (Protection) Act, 1972-Section 9, 39(1), 50(1)(b)(c), 51Explosives Act, 1884-Section 9B(1)(a)(b), 13Explosive Substances Act, 1908-Section 5

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High Courts27 Apr 2026Allowed

G.Manikandan Vs Secretary To Government And Others

Madras High Court · (2026) 04 MAD CK 1447

Tamil Nadu Preventive Detention Act, 1982-Section 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)

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High Courts27 Apr 2026Dismissed

Vaibhav Jatav And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1792

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High Courts27 Apr 2026Allowed/Disposed Of

Gyarsibai And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1316

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 51Code Of Civil Procedure, 1908-Section 51, 51(2), 51(ia), 210

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High Courts27 Apr 2026

Amir Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1315

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3) 483Bharatiya Nyaya Sanhita, 2023-Section 303(2), 317(2)

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