High Courts31 Mar 2026Disposed Of
Rankers Hospital SIDCUL Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1397
JUDGMENT DATABASE
Search 11,85,296 Indian judgments.
11,85,296 judgments in All Courts · page 214 of 59,265
High Courts31 Mar 2026Disposed Of
Shyam Chand, Through Power Of Attorney Holder Sri Devendra Chand Vs Rajeev Chopra
Uttarakhand High Court · (2026) 03 UK CK 1396
High Courts31 Mar 2026Disposed Of
Swadhi Health Management Llp Vs State Of Sikkim
Sikkim High Court · (2026) 03 SIK CK 1290
High Courts31 Mar 2026Disposed Of
Sailesh Shrestha Vs District Magistrate, Gangtok And Others
Sikkim High Court · (2026) 03 SIK CK 1289
High Courts31 Mar 2026Disposed Of
Gouri Prasad Das @ Gouri Das Vs State Of Orissa And Others
Orissa High Court · (2026) 03 OHC CK 1096
Negotiable Instruments Act, 1881-Section 138, 148, 148(1), 148ACode Of Criminal Procedure, 1973-Section 389
High Courts31 Mar 2026Dismissed
M/S Ele Animations (P) Ltd., Bhubaneswar Vs Satya Swagat Mohanty
Orissa High Court · (2026) 03 OHC CK 1095
Code Of Civil Procedure, 1908-Section 115, Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Commercial Courts Act, 2015-Section 12A
High Courts31 Mar 2026Dismissed
Susanta Kumar Sahoo & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 03 OHC CK 1094
Constitution Of India, 1950-Article 226, 227
High Courts31 Mar 2026Dismissed
Judhisthir Routray & Another Vs Uttam Bewa & Others
Orissa High Court · (2026) 03 OHC CK 1093
Odisha Survey And Settlement Act, 1958-Section 15(b)
High Courts31 Mar 2026Disposed Of
Pradip Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0912
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 419, 420, 468, 471Madhya Pradesh Recognised Examinations Act, 1937-Section 3(D), 4
High Courts31 Mar 2026Allowed
Ravi Kishor Akhande Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0911
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 126(1), 132, 308(5)
High Courts31 Mar 2026Disposed Of
Jagdish And Others Vs Ramjilal And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0910
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code, 1959-Section 44(3), 44(3)(a)
High Courts31 Mar 2026Allowed
Rohit Bandewar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0909
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 119(1), 126(2), 296(b), 351(2),
High Courts31 Mar 2026Dismissed
Tej Singh Bhee Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0908
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 61, 61(1), 111, 238, 241, 316(4), 318(2), 318(4), 319(2), 336(4), 338, 339, 340(2)Information Technology Act, 2000-Section 43, 66,66C, 66D
High Courts31 Mar 2026Dismissed
Shree Ramlala Sarkar Trade Name Dharmendra Singh Parmar Legal Name Vs Union Of India And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0907
Central Goods And Services Tax Act, 2017-Section 107
High Courts31 Mar 2026Allowed/ Disposed Of
Nandkishore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0906
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 409, 420Code Of Criminal Procedure, 1973-Section 438, 438(2)
High Courts31 Mar 2026Disposed Of
Kusum Kali Gupta And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0905
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 44
High Courts31 Mar 2026Disposed Of
In Reference (Suo Moto) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0904
Constitution Of India, 1950-Article 21, 226Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 127(3), 351(3)Madhya Pradesh Freedom Of Religion Act, 2021-Section 3, 3(2), 4, 5
High Courts31 Mar 2026Dismissed
Regional Manager, Food Corporation Of India Vs Mohandas
High Court Of Kerala · (2026) 03 KL CK 0771
Employees Compensation Act, 1923- Section 10, 10(1)
High Courts31 Mar 2026Disposed Of
N.Prakash Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0770
Constitution of India, 1950- Article 13, 13(1), 13(2), 163, 163(1), 164, 164(1), 164(4), 190, 191, 191(1)(e), 192, 193, 246, 368, 371D(5)Kerala Lok Ayukta Act, 1999- Section 1, 2, 3, 4, 7, 8, 9, 10, 11, 11(3), 12, 12(1), 12(3), 12(4), 12(5), 12(7), 14, 14(1), 14(2), 18, 19, 22Lokpal and Lokayuktas Act, 2013- Section 24, 32, 48, 63
High Courts31 Mar 2026Dismissed
M/s Concilium Marine Group A B Vs Sharath Thazhathe Veedu
High Court Of Kerala · (2026) 03 KL CK 0769
Code of Civil Procedure, 1908- Order 21 Rule 10Arbitration and Conciliation Act, 1996- Section 7(1)(b)(ii), 7(2), 11, 34(2)(b)(ii), 37, 42, 44, 44(a), 47, 47(1), 47(1)(a), 47(1)(b), 48, 48(1), 48(1)(a), 48(2), 48(2)(a), 48(2)(b)