JUDGMENT DATABASE

Search 11,87,562 Indian judgments.

11,87,562 judgments in All Courts · page 260 of 59,379

High Courts08 Jun 2026

Airin Warjri Vs Daling Warjri

Meghalaya High Court · (2026) 06 MEG CK 0394

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High Courts08 Jun 2026

Kynjaimon Amse (Since Deceased) Vs National Highways Authority Of India (NHAI) & Ors

Meghalaya High Court · (2026) 06 MEG CK 0393

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High Courts08 Jun 2026Disposed Of

Daljitsing A. Sangma Vs State Of Meghalaya

Meghalaya High Court · (2026) 06 MEG CK 0392

Indian Penal Code, 1860 - Section 375, 375(a), 376(2), 376(2)(f)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 - Section 3(a), 5(l)(n), 6

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High Courts08 Jun 2026Disposed Of

James Syiemiong Vs Artaban B. Ropmay

Meghalaya High Court · (2026) 06 MEG CK 0391

Limitation Act, 1963 - Section 5Constitution Of India, 1950 - Article 226

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High Courts08 Jun 2026Dismissed

Chief Executive Officer, Shillong Cantonment Board, Shillong Vs Ratan Pradhan & Ors

Meghalaya High Court · (2026) 06 MEG CK 0390

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High Courts08 Jun 2026Disposed Of

Salloi J. Sangma Vs Khasi Hills Autonomous District Council, Represented By Its Secretary, Shillong & Ors

Meghalaya High Court · (2026) 06 MEG CK 0389

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High Courts08 Jun 2026Disposed Of

Bolnington Syiemsad Vs Khasi Hills Autonomous District Council, Represented By Its Secretary, Shillong & Ors

Meghalaya High Court · (2026) 06 MEG CK 0388

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High Courts08 Jun 2026Disposed Of

Julie And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0381

Constitution Of India, 1950-Article 226

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High Courts08 Jun 2026Disposed Of

Komalpreet Kaur And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0380

Constitution Of India, 1950-Article 226

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High Courts08 Jun 2026Disposed Of

Monika Rani And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0379

Constitution Of India, 1950-Article 226

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High Courts08 Jun 2026Disposed Of

Akash Kumar And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0378

Constitution Of India, 1950-Article 226

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High Courts08 Jun 2026Disposed Of

Ruhi And Another Vs State Of Punjab And Other

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0377

Constitution Of India, 1950-Article 226

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High Courts08 Jun 2026

R.Jeyaseelan Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0374

Indian Penal Code, 1860-Section 34, 392, 395, 397, 452, 506(2)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts08 Jun 2026

Ajith @ Sunathan Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0373

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(c), 25, 27A, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts08 Jun 2026Allowed

Vishnu Prakash Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0372

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts08 Jun 2026Allowed

B.Sridhar Vs State And Others

Madras High Court · (2026) 06 MAD CK 0371

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 9(m), 10Bharatiya Nyaya Sanhita, 2023-Section 269, 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183

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High Courts08 Jun 2026Allowed

Senthil Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0370

Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 275Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 7(1), 24(1)

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High Courts08 Jun 2026

K.Jeevanantham And Others Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0369

Bharatiya Nyaya Sanhita, 2023-Section 109(1), 118(1), 191(2), 191(3), 269, 296(b), 311, 317(2), 351(3)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4

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High Courts08 Jun 2026

Suriya Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0368

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(C), 25, 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts08 Jun 2026Dismissed

M.V.Subramanian Vs Indian Overseas Bank

Madras High Court · (2026) 06 MAD CK 0367

Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 18, 18(1)

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