Supreme Court20 Apr 2026Allowed
Balaji Madhukar Konkanwar Vs Maharashtra State Road Transport Corporattion
Supreme Court Of India · (2026) 04 SC CK 0506
JUDGMENT DATABASE
Search 11,84,339 Indian judgments.
11,84,339 judgments in All Courts · page 233 of 59,217
High Courts18 Apr 2026Disposed Of
Rajesh Kumar Gupta And Another Vs Consolidation Officer III, Roorkee And Others
Uttarakhand High Court · (2026) 04 UK CK 1705
Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 12Constitution Of India, 1950 - Article 227
High Courts18 Apr 2026Disposed Of
Kishan Singh Bhandari Vs District Magistrate Pithoragarh And Ors.
Uttarakhand High Court · (2026) 04 UK CK 1704
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)
High Courts18 Apr 2026Disposed Of
Ahsan Ali Vs Jameel Hasan (Deceased) Through His Legal Representatives And Others
Uttarakhand High Court · (2026) 04 UK CK 1703
Constitution Of India, 1950 - Article 227
High Courts18 Apr 2026Disposed Of
Devendra Padalia Vs Ram Saran Das (Deceased) And Others
Uttarakhand High Court · (2026) 04 UK CK 1702
Code Of Civil Procedure, 1908 - Order 9 Rule 9Constitution Of India, 1950 - Article 227
High Courts18 Apr 2026Disposed Of
Surjeet Garewal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1701
Constitution Of India, 1950 - Article 227
High Courts18 Apr 2026Disposed Of
Devi Dutt Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1700
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 229BConstitution Of India, 1950 - Article 227
High Courts18 Apr 2026Dismissed
Sukhdev @ Bhanja And Another Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1673
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 358, 482Indian Penal Code, 1860-Section 120B, 148, 149, 302, 341Code Of Criminal Procedure, 1973-Section 319
High Courts18 Apr 2026Disposed Of
Mohit Kumar Vs UT Chandigarh
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1672
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 437(5), 438, 439(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22, 27A, 29, 37
High Courts18 Apr 2026Disposed Of
Gurveer Singh Alias Gurbir Singh Alias DC Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1671
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 490, 528Code Of Criminal Procedure, 1973-Section 445
High Courts18 Apr 2026Disposed Of
M/S Herbicides (India) Ltd. And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1670
Code Of Criminal Procedure, 1973-Section 468, 473, 482Insecticide Rules, 1971-Rule 27(5)Insecticides Act, 1968-Section 3(K)(I), 17, 18, 29, 31, 33
High Courts18 Apr 2026Allowed
Ajay G Piramal And Anr Vs Union Of India And Anr
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1669
Code Of Criminal Procedure, 1973-Section 204, 468, 469, 473, 482Drugs And Cosmetics Act, 1940-Section 16(1)(a), 18(a)(i), 25(4), 27(d)
High Courts18 Apr 2026Allowed
Labh Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1668
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61, 61(2), 316(2), 318(4), 351(2)
High Courts18 Apr 2026Disposed Of
Chanchal Dawre Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1264
Constitution Of India, 1950-Article 226Prevention Of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860-Section 120B, 420
High Courts18 Apr 2026Disposed Of
Pawan Kumar Saket Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1263
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(I), 6
High Courts18 Apr 2026Disposed Of
Devendera Kumar Pradhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1262
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 117(2), 296(B), 351(3)
High Courts18 Apr 2026Disposed Of
Rehan Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1261
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 332(C), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
High Courts18 Apr 2026Allowed
Nitesh Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1260
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34A, 49A
High Courts18 Apr 2026Allowed
Sabeena (Mother And Natural Guardian Of Minor Victim) Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1259
Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts18 Apr 2026Allowed
Svdesh Singh Alias Priyanshu Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1258
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2), 191(3), 296Arms Act, 1959-Section 25, 27