High Courts16 Jun 2026Disposed Of
Karam Singh & Others Vs State Of H.P. & Another
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0709
Indian Penal Code, 1860-Section 34, 149, 323, 498A, 504, 506Code Of Criminal Procedure, 1973-Section 320, 320(3)
JUDGMENT DATABASE
Search 11,88,173 Indian judgments.
11,88,173 judgments in All Courts · page 270 of 59,409
High Courts16 Jun 2026Disposed Of
Pawan Kumar Vs State Of H.P. & Another
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0708
Indian Penal Code, 1860-Section 201, 323, 325, 504Code Of Criminal Procedure, 1973-Section 320
High Courts16 Jun 2026Allowed
Rajeev Kumar Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0707
Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281Motor Vehicles Act, 1988-Section 185Indian Penal Code, 1860-Section 279, 337, 338
High Courts16 Jun 2026Allowed
Purshotam Lal Vs State Of HP
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0706
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 188, 269, 270Disaster Management Act, 2005-Section 51
Tribunals and Commissions15 Jun 2026Dismissed
Employees Provident Fund Organisation, Regional Provident Fund Commissioner Regional Office, (Hubli), Bhavishya Nidhi Bhawan, New Block 10, Hubili-580025. Vs CA Shirley Mathew, Resolution Professional, M/s. Soubhagya Laxmi Sugars Ltd., #31, Wheeler Road Extension, St. Thomas Town, Bengaluru- 5600084
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0758
Tribunals and Commissions15 Jun 2026Dismissed
Ayra Consortium Vs Trupro Insolvency Services LLP, Resolution Professional Of M/s. Amar Prakaash Developers Pvt. Ltd
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0751
I & B Code-Section 30(2)(a), 30(2)(e), 30 (2), 31 (1), 31 (2)IBBI (CIRP) Regulations, 2016-Regulation 34B, Schedule II, 36B(4A), 38(1B), 39(4), 39(2)
High Courts15 Jun 2026
Mariselvam Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0746
Bharatiya Nyaya Sanhita, 2023-Section 132, 269, 296(b), 351(3)Arms Act, 1959-Section 25(1A)
High Courts15 Jun 2026
Selvam Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0745
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(c), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts15 Jun 2026
Eswaran Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0744
Wildlife Protection Act, 1972-Section 2(1), 2(14), 2(16), 2(20), 2(36), 2(37), 9, 39, 44, 49(A), 49(B), 50, 51, 57Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts15 Jun 2026
Muthu Manikandan Vs State Of Tamil Nadu
Madras High Court · (2026) 06 MAD CK 0743
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 8(c), 20(b)(ii)(B)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts15 Jun 2026Allowed
S.Ayyadurai Vs Additional Chief Secretary To Government Of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0742
Industrial Disputes Act, 1947-Section 12(3)
High Courts15 Jun 2026Allowed
M.Marimuthu Vs Additional Chief Secretary To Government Of Tamil Nadu Transport Department And Others
Madras High Court · (2026) 06 MAD CK 0741
Industrial Disputes Act, 1947-Section 12(3)
High Courts15 Jun 2026
Pothirajan Vs State Of Tamilnadu
Madras High Court · (2026) 06 MAD CK 0740
Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269
High Courts15 Jun 2026Allowed
A.Selvaraj Vs Additional Chief Secretary To Government Of Tamil Nadu Transport Department And Others
Madras High Court · (2026) 06 MAD CK 0739
Industrial Disputes Act, 1947-Section 12(3)
High Courts15 Jun 2026Allowed
R.Ravichandran Vs Additional Chief Secretary To Government Of Tamil Nadu Transport Department And Others
Madras High Court · (2026) 06 MAD CK 0738
Industrial Disputes Act, 1947-Section 12(3)
High Courts15 Jun 2026
Sudhakar Vs State Of Tamil
Madras High Court · (2026) 06 MAD CK 0737
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts15 Jun 2026Allowed
J. Lakshmi Vs Additional Chief Secretary To Government And Others
Madras High Court · (2026) 06 MAD CK 0736
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(e)Code Of Criminal Procedure, 1973-Section 167(2)
High Courts15 Jun 2026
Kasinathan And Others State
Madras High Court · (2026) 06 MAD CK 0735
Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts15 Jun 2026
Prakash Vs State
Madras High Court · (2026) 06 MAD CK 0733
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b)Bharatiya Nyaya Sanhita, 2023-Section 269