High Courts20 Apr 2026Allowed
Nawaz Sharif @ Nawaz @ Nawaz Shareef Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1101
Indian Penal Code, 1860- Section 147, 148, 323, 329, 341, 504Code of Criminal Procedure, 1973- Section 469
JUDGMENT DATABASE
Search 11,84,688 Indian judgments.
11,84,688 judgments in All Courts · page 248 of 59,235
High Courts20 Apr 2026Disposed Of
Bernard G. Marak & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1051
National Highways Act, 1956 - Section 3H, 3(H)3, 3(H)(4)
High Courts20 Apr 2026Disposed Of
Anjali Devi Vs Union Of India And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0994
Arbitration And Conciliation Act, 1996-Section 11, 23(4), 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9)National Highways Act, 1986-Section 3G(5)Right To Fair Compensation And Transparency In Land Acquisition And Rehabilitation And Resettlement Act, 2013-Section 26, 30
High Courts20 Apr 2026Disposed Of
Madan Lal And Others Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0993
High Courts20 Apr 2026Disposed Of
Ram Singh Vs Rakesh Kanwar And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0992
High Courts20 Apr 2026Dismissed
Ajay Kumar Sharma Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0991
Constitution Of India, 1950-Article 226
High Courts20 Apr 2026Dismissed
Beasa Thakur Vs State Of HP And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0990
High Courts20 Apr 2026Disposed Of
Narender Kumar Vs Mahesh Sharma
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0989
Negotiable Instruments Act, 1881-Section 138
High Courts20 Apr 2026Disposed Of
Bishwa Nath Sharma Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0988
Constitution Of India, 1950-Article 226Himachal Pradesh Town And Country Planning Act, 1977-Section 31, 32, 33
High Courts20 Apr 2026Dismissed
Jiva Ganesha Bala Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0947
Constitution Of India, 1950-Article 14, 16, 21, 226Right To Information Act, 2005-Section 18, 18(1), 20
High Courts20 Apr 2026Dismissed
Rameshbhai Shantilal Shah Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0946
Code Of Criminal Procedure, 1973-Section 313, 374, 397, 401Negotiable Instruments Act, 1881-Section 20, 87, 118, 138, 139
High Courts20 Apr 2026Allowed
Subhodeep Roy Vs Madhu Sudan Koiri
Gauhati High Court · (2026) 04 GAU CK 0904
Code of Civil Procedure, 1908- Section 114, 115, 151, Order 47 Rule 1, Order 13 Rule 10(2)
High Courts20 Apr 2026Disposed Of
Uttam Choudhury Vs State Of Assam And 6 Ors
Gauhati High Court · (2026) 04 GAU CK 0903
High Courts20 Apr 2026Disposed Of
Vijay Verma Vs M/s Aggarwal Traders Doors Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 0781
Code of Criminal Procedure, 1973- Section 251, 319Negotiable Instruments Act, 1881- Section 138
High Courts20 Apr 2026Disposed Of
Rohit Bharadwaj & Ors Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0780
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 377, 406, 498A
High Courts20 Apr 2026Dismissed
Amar Singh Vs Union Of India & Anr
Delhi High Court · (2026) 04 DEL CK 0779
Constitution of India, 1950- Article 226
High Courts20 Apr 2026Dismissed
Gaurav Bhardwaj Vs State Government Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0752
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 305(B), 316, 318(4), 336, 338, 339, 340
High Courts20 Apr 2026Allowed
Rihan Khan @ Dulare Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0751
Indian Penal Code, 1860- Section 120B, 304B, 313, 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts20 Apr 2026Dismissed
Mamraj Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0750
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110
High Courts20 Apr 2026Dismissed
Md. Karimunnisa Vs National Highways Authority Of India Through Its Chairman & Anr.
Delhi High Court · (2026) 04 DEL CK 0749
Constitution of India, 1950- Article 14, 226