High Courts20 Apr 2026Allowed
Gurwinder Singh Vs State Of Punjab And Anr
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1666
Negotiable Instruments Act, 1881-Section 138
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11,84,599 judgments in All Courts · page 242 of 59,230
High Courts20 Apr 2026Allowed
Surjeet Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1665
Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281, 324(4)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts20 Apr 2026Allowed
Sandeep Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1664
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 108
High Courts20 Apr 2026Allowed
Jyoti Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1663
Bharatiya Nyaya Sanhita, 2023-Section 108
High Courts20 Apr 2026Disposed Of
Guru Gobind Singh Agro Madh Thr Its Proprietor Sushil Kumar Vs Guru Gobind Singh Ji Agro Ratia Thr Its Partner Davinder Singh
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1662
Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Negotiable Instruments Act, 1881-Section 138, 143
High Courts20 Apr 2026Disposed Of
Babu Khan Vs Jakir Hussain
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1661
Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
High Courts20 Apr 2026Allowed
Smruti Ranjan Mohapatra Vs State Of Orissa And Others
Orissa High Court · (2026) 04 OHC CK 1507
High Courts20 Apr 2026Disposed Of
Baba Sidheswar WSHG & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1506
Constitution Of India, 1950-Article 226, 227
High Courts20 Apr 2026Disposed Of
M. Sania @ M. Sanyasi Pradhan And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1505
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 61(2)(a), 103(1), 296, 351(2), 351(3)Arms Act, 1959-Section 25(1)(a), 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193(9)
High Courts20 Apr 2026Disposed Of
Gayatri Sahoo Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1504
Code Of Civil Procedure, 1908-Order 9 Rule 13Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013-Section 64, 64(1)
High Courts20 Apr 2026Allowed
Bharat Behera And Others Vs State Of Orissa And Others
Orissa High Court · (2026) 04 OHC CK 1503
Constitution Of India, 1950-Article 12, 14Orissa Government Press Industrial Employees Classification, Recruitment, Promotion, Conditions Of Service And Appeals Rules, 1978-Rule 18(iv)
High Courts20 Apr 2026
R.Avudayappan @ Manoj Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1417
Bharatiya Nyaya Sanhita, 2023-Section 269, 318(4)Information Technology Act, 2000-Section 66D
High Courts20 Apr 2026
Saravanan @ Kuttai Saravanan And Others Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1416
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts20 Apr 2026
Deena Dhayalan Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1415
Tamil Nadu Prohibition Act, 1937-Section 4(1)(i), 4(1A)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts20 Apr 2026
Ramasamy Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1414
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 269Indian Penal Code, 1860-Section 302
High Courts20 Apr 2026
Sivalingam Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1413
Bharatiya Nyaya Sanhita, 2023-Section 49, 61(2)(a), 103, 103(1), 126(2), 269
High Courts20 Apr 2026
Thirumoorthy Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1412
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 126(2), 191(2), 191(3), 269, 296(b)
High Courts20 Apr 2026
Veerapandi Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1411
Protection Of Children From Sexual Offences Act, 2012-Section 5(1), 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts20 Apr 2026
Kalimuthu @ Vellaikali Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1410
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 29(i)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts20 Apr 2026
Subaharan Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1409
Indian Penal Code, 1860-Section 376, 417Bharatiya Nyaya Sanhita, 2023-Section 269