High Courts19 May 2026Disposed Of
Dillip Kumar Nayak Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1294
Indian Penal Code, 1860-Section 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 209, 323
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11,86,429 judgments in All Courts · page 250 of 59,322
High Courts19 May 2026Disposed Of
Abu Sahik @ Sahid @ Abu Saeid Howladar @ Md.Abu Saeed Howladar Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1293
Constitution Of India, 1950-Article 14, 15, 16, 18, 19, 20, 21, 258(1)Passport (Entry Into India) Rules, 1950-Rule 6Registration Of Foreigners Rules, 1939-Rule 6
High Courts19 May 2026Disposed Of
Nilakantha Rath Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1292
Constitution Of India, 1950-Article 14, 16, 21
Tribunals and Commissions19 May 2026Allowed
Hinduja Global Solutions Limited Vs Sahara India TV Network And ABS Media Services Pvt. Ltd
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1242
Telecom Regulatory Authority of India Act, 1997- Section 14Evidence Act, 1872- Section 102
Tribunals and Commissions19 May 2026Allowed
Hathway Digital Private Limited Vs GCN(Mondal Cable TV) & Anr
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1241
Telecom Regulatory Authority of India Act, 1997- Section 14(A)(1), 14(a)(ii)Evidence Act, 1872- Section 65B, 102
High Courts19 May 2026Disposed Of
Sachin Chandila Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1072
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 482, 482(2), 483(3)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 64, 79, 351(2)Information Technology Act, 2000-Section 66E, 67, 67A
High Courts19 May 2026Allowed
Amandeep Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1071
Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 118(1), 118(2), 190, 191(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 528Code Of Criminal Procedure, 1973-Section 320
High Courts19 May 2026Allowed
Manpreet Kaur Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1070
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 62(2), 109(1), 238, 351(3)
High Courts19 May 2026Disposed Of
Balwinder Kumar Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1069
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B, 419, 420, 465, 466, 467, 468, 471
High Courts19 May 2026Disposed Of
Jagroop Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1068
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)
High Courts19 May 2026Dismissed
Dalbir Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1067
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 347, 348, 392, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973-Section 195, 200
High Courts19 May 2026Disposed Of
Harpreet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1066
Indian Penal Code, 1860-Section 420Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109, 324(4)Arms Act, 1959-Section 25, 27
High Courts19 May 2026Disposed Of
Nanak Chand Tayal And Another Vs Chet Ram @ Chet Ram Gupta
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1065
Code Of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 141
High Courts19 May 2026Dismissed
A.H. Fashion Karma Pvt. Ltd. And Another Vs M/S Cotton And Blends Inc. Through Its Partner Sh. Naresh Kumar Garg
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1064
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 56, 138, 138(b)Indian Penal Code, 1860-Section 174A
High Courts19 May 2026Disposed Of
Ganesh Dkhar Vs Union Of India & Ors
Meghalaya High Court · (2026) 05 MEG CK 0927
High Courts19 May 2026Disposed Of
Dashisha Pariong Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0926
High Courts19 May 2026Partly Allowed
Unnikrishnan, S/o Ramankutty Nair Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0888
Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 320, 320(9), 357(1), 428Indian Penal Code, 1860- Section 34, 143, 147, 148, 149, 294(b), 307, 323, 324, 326
High Courts19 May 2026Dismissed
Prof. (Dr.) J. Sundaresan Pillai Vs Dr. K.K. Seethalakshmi
High Court Of Kerala · (2026) 05 KL CK 0887
Constitution of India, 1950- Article 226Kerala High Court Act, 1958- Section 5(i)Sexual Harassment of Woman At Workplace (Prevention, Prohibition and Redressal) Act, 2013- Section 2(f), 2(g), 2(g)(ii), 4, 5, 6, 6(1), 9, 16
High Courts19 May 2026Allowed
Dr Sumith S. Pillai Vs State Of Kerala Represented By The Chief Secretary
High Court Of Kerala · (2026) 05 KL CK 0886
Constitution of India, 1950- Article 32, 136, 226, 227, 323A, 323A(2)(d), 323A, 323B(2)(d)Administrative Tribunals Act, 1985- Section 14(1)(b), 14(2), 15(1)(a), 15(1)(b), 19, 28Kerala Administrative Tribunals Act, 1985- Section 15(1)(a), 19
High Courts19 May 2026Allowed
A.Raju Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0885
Code of Criminal Procedure, 1973- Section 232, 313, 397, 401Kerala Abkari Act, 1077- Section 8(1), 8(2), 53A, 53A(2)