High Courts24 Apr 2026
Th. Achouba Singh Vs Union Of India & Ors
Manipur High Court · (2026) 04 MAN CK 1040
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 136 of 59,257
High Courts24 Apr 2026Disposed Of
HPSEB & Others Vs Rakesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1011
High Courts24 Apr 2026Disposed Of
Prem Chand Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 1010
Constitution Of India, 1950-Article 20Indian Penal Code, 1860-Section 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 438
High Courts24 Apr 2026Partly Allowed
Dilipsinh @ Dako Kishorsinh Rathod & Ors Vs State Of Gujarat
Gujarat High Court · (2026) 04 GUJ CK 0957
Code Of Criminal Procedure, 1973-Section 227, 397, 401Indian Penal Code, 1860-Section 114, 201, 307Arms Act, 1959-Section 3, 25(1)(B)(A
High Courts24 Apr 2026Dismissed
Vasantbhai Premjibhai Vekariya Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0956
Code Of Criminal Procedure, 1973-Section 125, 125(3), 397, 401
High Courts24 Apr 2026Allowed
Hiteshbhai Vasantray Parekh(Deceased) & Anr Vs Bharatbhai Ganshaymbhai Pardhari & Anr
Gujarat High Court · (2026) 04 GUJ CK 0955
Code Of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 147
High Courts24 Apr 2026Disposed Of
Surajit Deka Vs Union Of India And 3 Ors
Gauhati High Court · (2026) 04 GAU CK 0912
Constitution of India, 1950- Article 226Limitation Act, 1963- Section 14
High Courts24 Apr 2026Disposed Of
Anuj Khattar & Ors. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 0847
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 323, 342, 506, 509Protection of Women from Domestic Violence Act, 2005- Section 12
High Courts24 Apr 2026Disposed Of
Chhavi Khattar Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0846
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 323, 342, 506, 509Protection of Women from Domestic Violence Act, 2005- Section 12
High Courts24 Apr 2026Disposed Of
Abhishek Varma And Anr Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0845
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts24 Apr 2026Disposed Of
Nathu Ram Jain Vs Akhil Bhartiya Agrawal Sammelan Through National General Secretary Gopal Goyal & Ors
Delhi High Court · (2026) 04 DEL CK 0844
Code of Civil Procedure, 1908- Section 151Arbitration and Conciliation Act, 1996- Section 8, 9, 11, 11(6), 34(2)(b), 48(2)
High Courts24 Apr 2026Disposed Of
Umesh Chaudhary Vs Municipal Corporation Of Delhi And Ors
Delhi High Court · (2026) 04 DEL CK 0843
Constitution of India, 1950- Article 226
High Courts24 Apr 2026Disposed Of
Sh Sanjay Gupta & Ors Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2026) 04 DEL CK 0842
Constitution of India, 1950- Article 226, 227
High Courts24 Apr 2026Disposed Of
Sanjay Mehra Vs Sharad Mehra & Ors
Delhi High Court · (2026) 04 DEL CK 0828
High Courts24 Apr 2026Disposed Of
Mandeep Mann Vs Registrar Of Co-Operative Societies & Ors
Delhi High Court · (2026) 04 DEL CK 0827
Constitution of India, 1950- Article 226, 227
High Courts24 Apr 2026Dismissed
Najim Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0826
Bharatiya Nayaya Sanhita, 2023- Section 64(1)Protection of Children from Sexual Offences Act, 2012- Section 6
High Courts24 Apr 2026Dismissed
Parth Dhananjay Tandon Vs State Of Nct Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 0825
Bharatiya Nayaya Sanhita, 2023- Section 3(5), 79, 115, 272, 332, 351(2)Indian Penal Code, 1860- Section 376
High Courts24 Apr 2026Dismissed
Sachin Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2026) 04 DEL CK 0824
Indian Penal Code, 1860- Section 120B, 201, 302
High Courts24 Apr 2026Disposed Of
Yogender Chandolia Vs Vishesh Ravi & Ors.
Delhi High Court · (2026) 04 DEL CK 0823
Representation of People Act, 1951- Section 8A, 36(2), 100(1)(b), 100(1)(d), 123, 123(2), 123(4), 125A
High Courts24 Apr 2026Dismissed
Rajinder Singh Tokas Vs Akshay Kumar Rathi
Delhi High Court · (2026) 04 DEL CK 0822
Criminal Procedure Code, 1973- Section 397, 401Negotiable Instruments Act, 1881- Section 118(a), 138, 139