High Courts03 Jun 2026Allowed
S. Kavitha Vs Secretary To The Government And Others
Madras High Court · (2026) 06 MAD CK 0135
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 30 of 59,257
High Courts03 Jun 2026Allowed
S.Saranya Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0134
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)
High Courts03 Jun 2026
Mohamed Adham Vs State
Madras High Court · (2026) 06 MAD CK 0133
Bharatiya Nyaya Sanhita, 2023-Section 103, 109, 269, 296(b), 118(1)
High Courts03 Jun 2026
Sriram Vs State
Madras High Court · (2026) 06 MAD CK 0132
Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 278
High Courts03 Jun 2026
Kamatchi Vs State Rep. By The Station House Officer
Madras High Court · (2026) 06 MAD CK 0131
Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(i), 4(1)(A)Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)
High Courts03 Jun 2026Allowed
Gurdeep Singh @ Deep Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0118
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2)
High Courts03 Jun 2026Allowed
Sukhjit Singh Johal @ Sukh Johal Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0117
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2)
High Courts03 Jun 2026Dismissed
Kirna Rani And Others Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0116
Bharatiya Nyaya Sanhita, 2023-Section 61, 318(4), 319, 336(3), 338, 340
High Courts03 Jun 2026Allowed
Sanjeev Kumar @ Teetu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0115
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 27A, 29, 37
High Courts03 Jun 2026Allowed
Gurwinder Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0114
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 25, 27A, 29, 37
High Courts03 Jun 2026Allowed
Narayan Dass Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0113
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 22Code Of Criminal Procedure, 1973-Section 313
High Courts03 Jun 2026Disposed Of
Baljinder Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0112
Constitution Of India, 1950-Article 226
High Courts03 Jun 2026Disposed Of
Deepak And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0111
Constitution Of India, 1950-Article 226
High Courts03 Jun 2026Dismissed
Uttarakhand Subordinate Service Selection Commission Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0110
High Courts03 Jun 2026Disposed Of
Jagdish Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0109
Uttaranchal Forest Panchayat Rules, 2005 - Rule 7, 15
High Courts03 Jun 2026Disposed Of
Sunil Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0108
Uttarakhand Panchayati Raj Act, 2016 - Section 138
High Courts03 Jun 2026Disposed Of
M/s Naruma Industries Priviate Limited Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0107
High Courts03 Jun 2026Disposed Of
Geeta Devi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0106
High Courts03 Jun 2026Disposed Of
Danish Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0105
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 120B
High Courts03 Jun 2026Allowed
Ms Icici Bank Ltd Vs District Magistrate Udham Singh Nagar & Others
Uttarakhand High Court · (2026) 06 UK CK 0104
Securitization And Reconstructions Of Financial Assets And Enforcement Of The Security Interest Act, 2002 - Section 13(2), 13(4), 14