High Courts01 Apr 2026
State Of Sikkim Vs GVP Infotech Limited
Sikkim High Court · (2026) 04 SIK CK 0348
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 203 of 59,258
High Courts01 Apr 2026
State Of Sikkim Vs Finpanda Technology Private Limited & Ors.
Sikkim High Court · (2026) 04 SIK CK 0347
High Courts01 Apr 2026
Divisional Manager, National Insurance Company Ltd. Vs Pema Tamang & Ors.
Sikkim High Court · (2026) 04 SIK CK 0346
High Courts01 Apr 2026
Sarita Sharma Vs State Of Sikkim And Others
Sikkim High Court · (2026) 04 SIK CK 0345
High Courts01 Apr 2026
Tulshi Das Subba Vs Man Bir Subba & Ors.
Sikkim High Court · (2026) 04 SIK CK 0344
High Courts01 Apr 2026
Chief Secretary, Government Of Sikkim & Ors. Vs Mamta Rai & Ors
Sikkim High Court · (2026) 04 SIK CK 0343
High Courts01 Apr 2026Disposed Of
Prerna Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0336
Constitution Of India, 1950-Article 226, 227Indian Penal Code, 1860-Section 406, 498ADowry Prohibition Act, 1961-Section 4
High Courts01 Apr 2026Disposed Of
Gaurav And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0335
Constitution Of India, 1950-Article 226, 227Bharatiya Nyaya Sanhita, 2023-Section 106, 281
High Courts01 Apr 2026
Savitri Devi @ Kanto Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0334
Constitution Of India, 1950-Article 226, 227
High Courts01 Apr 2026Disposed Of
EASI Ram Niwas Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0333
High Courts01 Apr 2026Disposed Of
Ganpat Kalra @ Ganpat Rai, Government Contractor Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0332
Constitution Of India, 1950-Article 226
High Courts01 Apr 2026Disposed Of
Rifull Sutnga Vs State Of Meghalaya
Meghalaya High Court · (2026) 04 MEG CK 0325
High Courts01 Apr 2026Disposed Of
Ibayatipshai Gyndiang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 0324
High Courts01 Apr 2026Disposed Of
Shaniahlang Suchen Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 0320
Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts01 Apr 2026Disposed Of
Saiantis Suchen Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 0319
Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts01 Apr 2026Disposed Of
Spelmon Shillangam Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 0318
Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts01 Apr 2026
Jeya And Others Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 0285
Bharatiya Nyaya Sanhita, 2023-Section 105, 191(2), 269, 296(b)
High Courts01 Apr 2026Allowed
Thirumaran Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 0284
Indian Penal Code, 1860-Section 120(b), 167, 409, 465, 467, 468, 471Prevention Of Corruption Act, 1988-Section 13(1)(a)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts01 Apr 2026
Ramana @ Betta Ramana Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 0283
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts01 Apr 2026
Rengasamy Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 0282
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109(1), 269, 296(b)