High Courts09 Apr 2026Disposed Of
Amit Taneja Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1626
Constitution Of India, 1950-Article 226, 227
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 176 of 59,258
High Courts09 Apr 2026
Karnail Singh & Ors Vs Union Of India And Ors
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1625
Constitution Of India, 1950-Article 226, 227
High Courts09 Apr 2026Disposed Of
Mahender Malik Vs Uttar Haryana Bijli Vitran Nigam And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1624
Constitution Of India, 1950-Article 226, 227
High Courts09 Apr 2026Disposed Of
Sarjo Rathi @ Surjit Kaur And Others Vs Ravinder Rathi And Anr
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1623
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 22, 23
High Courts09 Apr 2026Disposed Of
Bhajan Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1622
Rights Of Persons With Disabilities Act, 2016-Section 91
High Courts09 Apr 2026Dismissed
Vaishno Devi Siksha Samitti, Mohindergarh Vs Chaudhary Ranbir Singh Universit, Jind And Ors
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1621
High Courts09 Apr 2026Disposed Of
Sunesh Kumar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1620
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 107
High Courts09 Apr 2026Dismissed/ Disposed Of
Djedje Raymond @ Chijoke Okoye Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1468
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 78(2), 108, 308(5), 318(4), 319(2), 336(2), 336(3), 338, 340(2)Information Technology Act, 2000-Section 67, 67A
High Courts09 Apr 2026Allowed/ Disposed Of
Angel Mishra Vs State Of Orissa
Orissa High Court · (2026) 04 OHC CK 1467
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(6), 483Indian Penal Code, 1860-Section 34, 420, 467, 468
High Courts09 Apr 2026Allowed/ Disposed Of
Jharana Saho Vs State Of Orissa(OPID)
Orissa High Court · (2026) 04 OHC CK 1466
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 120B, 406, 420, 467, 468, 471Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6
High Courts09 Apr 2026Dismissed
Satyabrata Sahoo Vs Pabhasini Sahoo & Another
Orissa High Court · (2026) 04 OHC CK 1465
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145, 447Code Of Criminal Procedure, 1973-Section 125, 126
High Courts09 Apr 2026Dismissed
Abdul Ahad @ Abdul Ahad Khan And Others Vs Sayed Jamal Sahed (Since Dead) Through, His Legal Heirs And Others
Orissa High Court · (2026) 04 OHC CK 1464
Code Of Civil Procedure, 1908-Order 1, Rule 10, Order 1, Rule 10(2), Order 22 Rule 4
High Courts09 Apr 2026Allowed
A.Rajalingam Vs Management Of Tamilnadu State Transport Corporation (Madurai) Ltd And Others
Madras High Court · (2026) 04 MAD CK 1368
High Courts09 Apr 2026
Santhoshkumar @ Santhosh Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1367
Indian Penal Code, 1860-Section 363Bharatiya Nyaya Sanhita, 2023-Section 269Protection Of Children From Sexual Offences Act, 2012-Section 5(1), 6
High Courts09 Apr 2026Disposed Of
N.Selvam And Others Vs Assistant Commissioner And Others
Madras High Court · (2026) 04 MAD CK 1366
High Courts09 Apr 2026Allowed
Ravikumar Vs Election Officer of 200-Bodinayakanur And Others
Madras High Court · (2026) 04 MAD CK 1365
High Courts09 Apr 2026
Rasathi @ Rajathi Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1364
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 191(2), 191(3), 126(2), 269, 296(b)
High Courts09 Apr 2026Disposed Of
M.G.Janakiraman Vs Somasundaram
Madras High Court · (2026) 04 MAD CK 1357
Negotiable Instruments Act, 1881-Section 138
High Courts09 Apr 2026
Anthony Albert @ Albert Vs State
Madras High Court · (2026) 04 MAD CK 1356
Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts09 Apr 2026
Sasikumar Vs State
Madras High Court · (2026) 04 MAD CK 1355
Protection Of Children From Sexual Offences Act, 2012-Section 5(l), 5(j)(ii), 6(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 269