High Courts11 May 2026Disposed Of
Mamta Pal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1129
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11,86,000 judgments in All Courts · page 253 of 59,300
High Courts11 May 2026Disposed Of
Nadeem Khan And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1128
Motor Vehicles Act, 1988 - Section 88(5), 88(6)
High Courts11 May 2026Allowed
Union Of India Vs Tanmoy Saha & Ors
Tripura High Court · (2026) 05 TP CK 1237
Customs Act, 1962 - Section 125(1)
High Courts11 May 2026Disposed Of
State Of Tripura & Ors Vs Prasenjit Das
Tripura High Court · (2026) 05 TP CK 1236
High Courts11 May 2026Disposed Of/ Allowed
Sourab Nath Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1235
Bharatiya Nyaya Sanhita, 2023 - Section 105, 106(1), 125(b), 281Motor Vehicles Act, 1988 - Section 133, 184, 187Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 47
High Courts11 May 2026Disposed Of
Rupinder Kaur Vs Kiran Bala
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1017
Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
High Courts11 May 2026Disposed Of
Ashok Kumar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1016
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 May 2026Allowed
Deepak Kumar And Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1015
Indian Penal Code, 1860-Section 120B, 419, 420, 467, 468, 471Information Technology Act, 2000-Section 66C, 66DCode Of Criminal Procedure, 1973-Section 320, 482
High Courts11 May 2026Allowed
Gurpal Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1014
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(3), 318(4)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts11 May 2026Disposed Of
Karan Singh Alias Karan And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1013
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 May 2026Disposed Of
Balwinder Singh Vs State Of Punjab And Anr
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1012
Indian Penal Code, 1860-Section 305, 317(2), 331(4)Code Of Criminal Procedure, 1973-Section 482
High Courts11 May 2026Allowed
Avtar Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1011
Indian Penal Code, 1860-Section 34, 323, 324, 341, 506Code Of Criminal Procedure, 1973-Section 320, 482
High Courts11 May 2026Dismissed
Manoj Kumar And Anr Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1010
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 174ANegotiable Instruments Act, 1881-Section 138
High Courts11 May 2026Allowed
Paritosh Kumar Garg Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1009
Punjab Factory Rules, 1952-Rule 66DCode Of Criminal Procedure, 1973-Section 470(3), 482Factories Act, 1948-Section 7A(2), 92, 105, 105(1), 106
High Courts11 May 2026Disposed Of
Sarfaraj Singh Bajwa Vs Nikku Jewelers
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1008
Code Of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138
High Courts11 May 2026Dismissed
Wanlumlang Shabong Vs Khasi Hills Autonomous District Council & Ors
Meghalaya High Court · (2026) 05 MEG CK 0913
Khasi Hills Autonomous District Council Service Rules, 1961 - Rule 15
High Courts11 May 2026Disposed Of
Krishna Bhandari Vs State Of Manipur
Manipur High Court · (2026) 05 MAN CK 0900
Indian Penal Code, 1860 - Section 222(2), 300, 302, 304(ll)Code Of Criminal Procedure, 1973 - Section 222(2), 386
High Courts11 May 2026Disposed Of
Shailja Sharma Vs State Of Himachal Pradesh And Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0792
Constitution Of India, 1950-Article 309Central Civil Services (Pension) Rules, 1972-Rule 17
High Courts11 May 2026Disposed Of
Dr. Sanjay Kumar Gupta Vs State Of Himachal Pradesh And Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0791
Constitution Of India, 1950-Article 309Central Civil Services (Pension) Rules, 1972-Rule 17
High Courts11 May 2026Dismissed/ Disposed Of
Sunita Devi And Another Vs State Of H.P. & Another
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0790
Indian Penal Code, 1860-Section 34, 323, 353, 342, 504, 506Code Of Criminal Procedure, 1973-Section 91, 321, 482