High Courts15 Apr 2026Disposed Of
Jaspal Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1677
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 165 of 59,258
High Courts15 Apr 2026Disposed Of
M/s Swastik Enterprises Vs Uttarakhand Power Corporation Limited And Others
Uttarakhand High Court · (2026) 04 UK CK 1676
High Courts15 Apr 2026Dismissed
Rajesh Mehta Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2026) 04 UK CK 1675
High Courts15 Apr 2026Allowed
Ranawat Solar Private Limited Vs Union Of India And Others
Uttarakhand High Court · (2026) 04 UK CK 1669
High Courts15 Apr 2026Disposed Of
Sudhir Kumar And Another Vs Makhan Singh And Others
Uttarakhand High Court · (2026) 04 UK CK 1668
Constitution Of India, 1950 - Article 227
High Courts15 Apr 2026Dismissed
Dr. Naveen Prakash Nautiyal Vs HNB Garhwal University And Others
Uttarakhand High Court · (2026) 04 UK CK 1667
Central Universities Act, 2009 - Section 11(i), 27University Grants Commission (Minimum Qualification For Appointment Of Teachers And Other Academic Staff In Universities And Colleges And Other Measures For Maintenance Of Standards In Higher Education Regulations, 2018 - Regulation 7(3)(i)
High Courts15 Apr 2026Disposed Of
Iliyas Vs District Magistrate Haridwar And Others
Uttarakhand High Court · (2026) 04 UK CK 1666
Waqf Act, 1995 - Section 83
High Courts15 Apr 2026Disposed Of
Dhanesh Gupta Alias Dhanesh Kumar Gupta Vs Divisional Manager, National Insurance Company Limited, NH-10, Gangtok, P.O. & P.S. Gangtok, Pin No:737101 & Ors
Sikkim High Court · (2026) 04 SIK CK 1624
Motor Vehicles Act, 1988 - Section 171
High Courts15 Apr 2026Disposed Of
Branch Manager, Cholamandalam Ms General Insurance Company Limited And Another Vs Mina Kumari Pradhan And Others
Sikkim High Court · (2026) 04 SIK CK 1623
Motor Vehicles Act, 1988 - Section 66(3)(i), 173(1)
High Courts15 Apr 2026Disposed Of
Prabir Kumar Mukherjee Vs Union Of India (CBI)
Orissa High Court · (2026) 04 OHC CK 1481
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 483Indian Penal Code, 1860-Section 34, 120(B), 409, 420Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6
High Courts15 Apr 2026Dismissed/ Disposed Of
Ashutosh Kumar Goutam @ Bablu Kilo @ Ashutosh Goutam Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1480
Arms Act, 1959-Section 25, 27Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 127(2), 140(1), 238, 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts15 Apr 2026Disposed Of
Udhab Charan Nayak And Others Vs State Of Odisha & Another
Orissa High Court · (2026) 04 OHC CK 1479
Constitution Of India, 1950-Article 14, 226, 227
High Courts15 Apr 2026
Sathishkumar Vs State
Madras High Court · (2026) 04 MAD CK 1398
Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts15 Apr 2026
Pinjara Vittal Babu Vs State
Madras High Court · (2026) 04 MAD CK 1397
Bharatiya Nyaya Sanhita, 2023-Section 269, 316(2), 318(4), 336(2), 336(3), 340(2)Indian Penal Code, 1860-Section 405, 406, 420, 463, 464, 468, 471
High Courts15 Apr 2026Disposed Of
B.Poongothai Vs State
Madras High Court · (2026) 04 MAD CK 1396
Bharatiya Nyaya Sanhita, 2023-Section 303(a), 305(a), 331(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 187(3)
High Courts15 Apr 2026
M.Karthikeyan Vs State
Madras High Court · (2026) 04 MAD CK 1395
Bharatiya Nyaya Sanhita, 2023-Section 49, 109, 111, 143, 269, 303(2), 318(4), 336, 340(2)
High Courts15 Apr 2026
Mohan Vs State
Madras High Court · (2026) 04 MAD CK 1394
Prevention Of Corruption Act, 1988-Section 7(b), 12Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts15 Apr 2026Dismissed
Gajendra Kumar Jain Vs Kedarmal Bansal And 2 Ors. And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1271
Code Of Civil Procedure, 1908-Section 96, Order 9, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule4, Order 9 Rule 13, Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 4, Order 22 Rule 10
High Courts15 Apr 2026Dismissed
Sunil Kumar Kukreti Vs Managing Director And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1270
Constitution Of India, 1950-Article 32, 226Code Of Civil Procedure, 1908-Section, Order 2 Rule 2Madhya Pradesh Co-Operative Societies Act, 1960-Section 64, 77
High Courts15 Apr 2026Allowed/ Disposed Of
Sachin Pandey Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1269
Constitution Of India, 1950-Article 14, 16Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966- Rule 14Prevention Of Corruption Act, 1988-Section 7, 13(1)(b), 13(2)