High Courts08 Apr 2026
Dr. Sham Kumar Sharma Vs Union Of India & Ors
Calcutta High Court · (2026) 04 CAL CK 0033
Constitution Of India, 1950-Article 14, 16
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 186 of 59,258
High Courts08 Apr 2026Disposed Of
Sudhan Mondal Vs Union Of India & Ors
Calcutta High Court · (2026) 04 CAL CK 0032
Border Security Force Act, 1968-Section 19(b)
High Courts08 Apr 2026Dismissed/ Disposed Of
Harish Kumar Agarwal & Ors Vs Bank Of Baroda & Ors
Calcutta High Court · (2026) 04 CAL CK 0031
High Courts08 Apr 2026Allowed
Naba Kumar Koley And Others Vs State Of West Bengal
Calcutta High Court · (2026) 04 CAL CK 0029
Indian Penal Code, 1860-Section 34, 47, 307, 324, 325, 379, 447
Tribunals and Commissions07 Apr 2026
In Re: Alleged bid rigging in Tenders invited by Assam Police Housing Corporation Limited for “Internal and External Electrification works in Police Station Buildings” across the State of Assam. Vs M/s Purbanchal Enterprise, M/s Kalita Electric Works, M/s Ramani Enterprise, M/s D.B. Electricals, M/s Horizon Enterprise, M/s Deys Electric, M/s Sri Krishna Electricals, M/s Satyajit Electricals, M/s R.M. Electricals, M/s Choudhury Engineering Works, M/s Sarmah Electricals, M/s B.N. Enterprise, M/s G.B. Enterprise, M/s Assam Engineering Electrical Construction, M/s Dee Dees Brilliance, M/s Ganesh Electricals, M/s Kamakhya Electricals,
Competition Commission Of India · (2026) 04 CCI CK 1778
Competition Act, 2002- Section 3(1), 3(3), 3(3)(d), 26(1), 27, 48, 48(1)
Tribunals and Commissions07 Apr 2026Disposed Of
Kshitij Srivastava Vs M/s Arthur Flury India Private Limited
Competition Commission Of India · (2026) 04 CCI CK 1777
Competition Act, 2002- Section 4, 19(1)(a), 26(2)
High Courts07 Apr 2026Partly Allowed
State Of Haryana And Others Vs Dukh Haran Parshad And Another
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1641
Constitution Of India, 1950-Article 226, 227
High Courts07 Apr 2026Dismissed
Om Murari Seva Ashram Samiti Vs State Of Punjab And Anr
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1640
Constitution Of India, 1950-Article 226, 227
High Courts07 Apr 2026Dismissed
State Of Haryana Vs Harnam
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1639
Constitution Of India, 1950-Article 226, 227Industrial Disputes Act, 1947-Section 33C(2)
High Courts07 Apr 2026Dismissed
Amarjit Singh Vs Deputy Commissioner Cum Appellate Tribunal And Ors.
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1638
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 16, 23
High Courts07 Apr 20261991 (3) RSJ 280"
Gurpreet Singh Saini & Ors Vs FCI & Ors
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1637
Constitution Of India, 1950-Article 14, 16, 226, 227Food Corporation Of India (Staff) Regulations, 1971- Regulation 54(iii), 58, 69, 70, 74
High Courts07 Apr 2026Disposed Of
Jai Singh Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1636
Constitution Of India, 1950-Article 311(2)(b)Haryana Civil Services (Leave) Rules, 2016-Rule 68Indian Penal Code, 1860-Section 376(2)(a)(ii)
High Courts07 Apr 2026
M.Subash Chandra Bose Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1379
Bharatiya Nyaya Sanhita, 2023-Section 127(7), 269, 310(2), 311, 332(b), 333, 351(3)
High Courts07 Apr 2026Allowed
C.Nachimuthu Vs Managing Director And Others
Madras High Court · (2026) 04 MAD CK 1378
High Courts07 Apr 2026Disposed Of
Arumainathan Vs Regional Passport Officer And Others
Madras High Court · (2026) 04 MAD CK 1377
Passports Act, 1967-Section 6
High Courts07 Apr 2026
Hari @ Hari Prasath @ Poonaian Hari Vs State Of Tamil
Madras High Court · (2026) 04 MAD CK 1376
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 22(b), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts07 Apr 2026Allowed
Murugeswaran @ Easwaran Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1375
Indian Penal Code, 1860-Section 34, 294(b), 302, 341, 506(ii)
High Courts07 Apr 2026Allowed
G.Padmanabhan Vs Managing Director And Others
Madras High Court · (2026) 04 MAD CK 1374
High Courts07 Apr 2026Dismissed
Sajithanand S. @ Sajitha Manoharan Vs Union Of India Ministry Of Health And Family Welfare
High Court Of Kerala · (2026) 04 KL CK 1220
Constitution of India, 1950- Article 14, 21, 226Surrogacy (Regulation) Act, 2021- Section 4(iii)(c)(I)
High Courts07 Apr 2026Allowed
Shamna C.K Vs Manappuram Home Finance Ltd
High Court Of Kerala · (2026) 04 KL CK 1219