JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 35 of 59,257

High Courts02 Jun 2026Dismissed

Leela Thakur And Another Vs Himachal Shiksha Samiti Saraswati Vidya Mandir

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0016

Himachal Pradesh Urban Rent Control Act, 1987-Section 11(3), 14(2)(iii), 14(3), 24(5)Himachal Pradesh Municipal Corporation Act, 1994-Section 116, 211Tamil Nadu Buildings (Lease And Rent Control) Act. 1960-Section 25

Read judgment Generate summary

High Courts02 Jun 2026Dismissed

Meenakshi Rana And Others Vs State Of H.P. And Another

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0015

Read judgment Generate summary

High Courts02 Jun 2026Dismissed

Dr. Rajesh Kumar Verma And Others Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0014

Constitution Of India, 1950-Article 14

Read judgment Generate summary

Supreme Court01 Jun 2026Dismissed

CA Ramchandra Dallaram Choudhary Vs Adani Infrastructure And Developers Private Limited

Supreme Court Of India · (2026) 06 SC CK 0535

Constitution of India, 1950- Article 142Insolvency and Bankruptcy Code, 2016- Section 30(2), 61, 61(3), 62, 62(1), 62(2)

Read judgment Generate summary

High Courts01 Jun 2026Dismissed

Chelliah Vs State And Others

Madras High Court · (2026) 06 MAD CK 0323

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Rules, 1995-Rule 7(2)

Read judgment Generate summary

High Courts01 Jun 2026Allowed

M.Arul Soosai Alocious Vs Managing Director Tamil Nadu State Transport Corpn., (KMB) Ltd And Others

Madras High Court · (2026) 06 MAD CK 0322

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Shabira Banu Vs Home Secretary (Prisons) And Others

Madras High Court · (2026) 06 MAD CK 0321

Read judgment Generate summary

High Courts01 Jun 2026Disposed Of

P.Vasanth Vs State Of Tamilnadu Represented By And Others

Madras High Court · (2026) 06 MAD CK 0320

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 218(1), 296(b), 351(3)

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Mahalakshmi Vs State of Tamil Nadu And Others

Madras High Court · (2026) 06 MAD CK 0319

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)Arms Act, 1959-Section 25(1)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3(1)

Read judgment Generate summary

High Courts01 Jun 2026Allowed/ Disposed Of

V.Nagarajan Vs State Of Tamilnadu And Others

Madras High Court · (2026) 06 MAD CK 0318

Read judgment Generate summary

High Courts01 Jun 2026Dismissed

Dheeraj Vyas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0299

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 22, 29

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Shivraj Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0298

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442Code Of Criminal Procedure, 1973-Section 397(1)Indian Penal Code, 1860-Section 34, 323, 325

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Nagesh Dholpuriya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Rajkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0296

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Public Gambling Act, 1976-Section 3, 4

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Akshat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0295

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 112(2), 318(4)

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Lal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0294

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 115(2), 296(b), 351(2)

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Child In Conflict Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0293

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 102Bharatiya Nyaya Sanhita, 2023-Section 69, 89Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)

Read judgment Generate summary

High Courts01 Jun 2026

Dinesh And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0292

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 87, 430(1)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6, 17Code Of Criminal Procedure, 1973-Section 164

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Range Officer Vs Anilkumar

High Court Of Kerala · (2026) 06 KL CK 0284

Indian Easements Act, 1882- Section 15Kerala Forest Act, 1961- Section 4, 6, 16, 18, 19, 20, 22Forest (Conservation) Act, 1980- Section 2

Read judgment Generate summary

High Courts01 Jun 2026Allowed

Authorized Officer, Axis Bank Ltd Vs Reji Paulose

High Court Of Kerala · (2026) 06 KL CK 0283

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002- Section 14

Read judgment Generate summary