High Courts07 Apr 2026Disposed Of
K.B.Soman Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 1218
Indian Penal Code, 1860- Section 34, 465, 468, 471Kerala Civil Services (Vigilance Tribunal) Rules, 1960- Rule 3(a), 4, 4(1), 4(2), 5, 8
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 187 of 59,258
High Courts07 Apr 2026Dismissed
Abdal Rahim H Vs Union Of India Represented By Secretary
High Court Of Kerala · (2026) 04 KL CK 1217
Constitution of India, 1950- Article 19(2), 226Cinematograph (Certification) Rules, 1983- Rule 24(1)
High Courts07 Apr 2026Dismissed
Shaji Mon C.K Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 1216
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 120B, 468, 471Prevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts07 Apr 2026Dismissed
Manager, Majlis English Medium School Vs Deputy Labour Commissioner
High Court Of Kerala · (2026) 04 KL CK 1215
Constitution of India, 1950- Article 226, 329Payment of Gratuity Act, 1972- Section 7(7)
High Courts07 Apr 2026Disposed Of
G. Sasidharan Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 1214
Constitution of India, 1950- Article 226Companies Act, 1956-Section 21
High Courts07 Apr 2026Disposed Of
Sanjay Kumar Srivastava Vs State Of Bihar
Patna High Court · (2026) 04 PAT CK 1093
Constitution Of India, 1950- Article 14, 16
High Courts07 Apr 2026Dismissed
Manohar Lal And Others Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0981
Code Of Civil Procedure, 1908-Section, Order 2 Rule 2
High Courts07 Apr 2026
Neeta Ram Vs H.P. Co-Operative Agriculture & Rural Development Bank
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0980
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138, 147
High Courts07 Apr 2026Dismissed
Himachal Pradesh University & Ors Vs Dr. Sanjeet Sharma
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0979
Limitation Act, 1963-Section 5
High Courts07 Apr 2026Disposed Of
Sheela Thakur Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0978
Himachal Pradesh Land Revenue Act, 1954-Section 75A
High Courts07 Apr 2026
Bala Dass Vs Central Bank Of India
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0977
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138, 147
High Courts07 Apr 2026Disposed Of
Satpal Singh And Others Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0976
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 126(2), 299, 351(2)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts07 Apr 2026Dismissed
Amit Enterprises Vs Ramawati And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0975
Workmen’s Compensation Act, 1923-Section 21, 22, 30Employees' State Insurance Act, 1948-Section 4A(3)(b), 53, 75(2(b), 75(3), 77(3), 74
High Courts07 Apr 2026Dismissed
Nitin Chauhan Vs Narain Singh (Deceased) Through Lrs
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0974
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 118, 138, 139Code Of Criminal Procedure, 1973-Section 313
High Courts07 Apr 2026Allowed/ Disposed Of
Bahadur Singh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0973
High Courts07 Apr 2026Dismissed
State Of H.P. Vs Yogesh Kumar @ Yadu
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0972
Indian Penal Code, 1860-Section 302Code Of Criminal Procedure, 1973-Section 154, 173, 313
High Courts07 Apr 2026
Om Parkash Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0971
High Courts07 Apr 2026Dismissed
Naranbhai Pragjibhai Gohil Vs Paschim Gujarat Vij Company Limited
Gujarat High Court · (2026) 04 GUJ CK 0954
Constitution Of India, 1950-Article 14, 19, 21, 226Electricity Act, 2003-Section 126, 135, 136, 137, 138, 139, 140, 153
High Courts07 Apr 2026Allowed
Ravilal Keshrabhai Patel & Anr Vs JT. Charity Commissioner, Rajkot & Ors
Gujarat High Court · (2026) 04 GUJ CK 0953
Constitution Of India, 1950-Article 14, 19(1)(g), 226, 227, 300AGujarat Public Trust Act, 1950-Section 41A
High Courts07 Apr 2026Allowed
Jatin Shailesh Patel Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0952
Constitution Of India, 1950-Article 226