High Courts10 Apr 2026Disposed Of
Jagtar Singh Dhesi Vs Jalandhar Improvement Trust And Ors
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1617
Constitution Of India, 1950-Article 226, 227
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 171 of 59,258
High Courts10 Apr 2026Disposed Of
Sanjogita Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1616
Constitution Of India, 1950-Article 226, 227
High Courts10 Apr 2026Disposed Of
Inderpal Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1615
Constitution Of India, 1950-Article 226, 227
High Courts10 Apr 2026Disposed Of
Maya Singh And Others Vs Ambala Kurukshetra Gramin Bank And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1614
Constitution Of India, 1950-Article 226
High Courts10 Apr 2026Disposed Of
Srinibash Patel (Minor) Represented Through His Father Guardian, Sri Santanu Patel Vs Central Board Of Secondary Education, New Delhi Represented Through Its Chairman, CBSE Integrated Office Complex, New Delhi & Others
Orissa High Court · (2026) 04 OHC CK 1463
Constitution Of India, 1950-Article 14, 226, 227
High Courts10 Apr 2026Disposed Of
Ayush Joshi & Others Vs Central Board Of Secondary Education, New Delhi Represented Through Its Chairman, CBSE Integrated Office Complex, New Delhi & Others
Orissa High Court · (2026) 04 OHC CK 1462
Constitution Of India, 1950-Article 14, 226, 227
High Courts10 Apr 2026Disposed Of
Bhaskar Sundaray & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1461
Code Of Civil Procedure, 1908-Order 1, Rule 10
High Courts10 Apr 2026Disposed Of
Sujata Pothal Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1460
Constitution Of India, 1950-Article 226, 227
High Courts10 Apr 2026Allowed
Sanjukta Sahu Vs Joginath Sahu & Others
Orissa High Court · (2026) 04 OHC CK 1459
Specific Relief Act, 1963-Section 34Transfer Of Property Act, 1882-Section 44
High Courts10 Apr 2026Dismissed
Kailash Panda Vs Purna Khety And Another
Orissa High Court · (2026) 04 OHC CK 1458
Limitation Act, 1963-Section 5
High Courts10 Apr 2026
Katturaja Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1363
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109(1), 269, 296(b)
High Courts10 Apr 2026Allowed
Ajay @ Ajaykumar Vs Inspector Of Police
Madras High Court · (2026) 04 MAD CK 1362
Indian Penal Code, 1860-Section 34, 120B, 392
High Courts10 Apr 2026
Ajay Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1361
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 115(2), 118(1), 127(2), 191(2), 191(3), 269
High Courts10 Apr 2026
Selvarani Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1360
Bharatiya Nyaya Sanhita, 2023-Section 269Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29(1)
High Courts10 Apr 2026Allowed
P.Sureshkumar Vs Deputy Superintendent Of Police And Others
Madras High Court · (2026) 04 MAD CK 1359
High Courts10 Apr 2026
Antonysamy Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1358
Indian Penal Code, 1860-Section 120B, 420, 465, 467, 468Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts10 Apr 2026Allowed
Kala And Others Vs Additional Chief Secretary To Government And Others
Madras High Court · (2026) 04 MAD CK 1349
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)
High Courts10 Apr 2026
Chanthankumar Vs State
Madras High Court · (2026) 04 MAD CK 1348
Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269
High Courts10 Apr 2026
B.Ajaykumar Vs State
Madras High Court · (2026) 04 MAD CK 1347
Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2)Indian Penal Code, 1860-Section 379
High Courts10 Apr 2026
Mani Vs State
Madras High Court · (2026) 04 MAD CK 1346
Bharatiya Nyaya Sanhita, 2023-Section 49, 61(2), 269, 309(4)