JUDGMENT DATABASE

Search 11,97,773 Indian judgments.

11,97,773 judgments in All Courts · page 353 of 59,889

High Courts05 Aug 2026Petition allowed

Paramjeet Singh And Anr Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0460

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 126(2), 351(3), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482

Read judgment Generate summary

High Courts05 Aug 2026Petition dismissed; order allowing recall of witness affirmed

Jatin Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0458

Indian Penal Code, 1860-Section 302, 34Code of Criminal Procedure, 1973-Section 313

Read judgment Generate summary

High Courts05 Aug 2026Anticipatory bail petition allowed; interim anticipatory bail made absolute

Bhagirath Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0457

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 351(2), 191(3), 190, 115, 190(1), 238(b), 117(2)Arms Act, 1959-Section 25

Read judgment Generate summary

High Courts05 Aug 2026Appeal remitted to the Sessions Judge, Patiala, to be treated as filed under Section 372 Cr.P.C./Section 413 BNSS

Hans Raj Vs Rakesh Kumar

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0456

Code of Criminal Procedure, 1973-Section 372, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138

Read judgment Generate summary

High Courts05 Aug 2026Appeal dismissed, with no order as to costs

Hartej Estates Pvt. Ltd. Vs Brahm Prakash

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0455

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order 7 Rule 11, Section 151Arbitration and Conciliation Act, 1996-Section 34

Read judgment Generate summary

High Courts05 Aug 2026Allowed

Smt. Leela W/o Bhaurao Gondhule, Hema D/o Bhaurao Gondhule Vs Smt. Prachi W/o Deepak Gondule, @ Prachi Gunjesh Zopade

Bombay High Court · (2026) 08 BOM CK 0331

Domestic Violence ActAlternative Dispute Resolution and Mediation Rules, 2006-Rule 20, 20[4], 20[4][a]Mediation Act, 2023-Section 22, 23, 3[r], 23[2], Rule 23, 23(2)(b), 3(r)

Read judgment Generate summary

High Courts05 Aug 2026Allowed

Mr. Jaden Mikael Monteiro Vs 1. He Village Panchayat Of Camorlim 2. He Town Planner, Town And Country Planning Department

Bombay High Court · (2026) 08 BOM CK 0298

Panchayat Raj Act-Section 66

Read judgment Generate summary

High Courts05 Aug 2026Disposed Of

Talaniti Nulaxi Vs State Of Goa & Another

Bombay High Court · (2026) 08 BOM CK 0290

Emigration Act, 1983-Section 10, 24Information Technology Act, 2000-Section 66-D, 66DBhartiya Nyaya Sanhita, 2023-Section 143(3), 318(4), 61(2), 60, 3(5)

Read judgment Generate summary

High Courts05 Aug 2026Allowed

Orrin Dev Singh, Vikas Kotwal, Virender Singh Vs U T Of Jammu & Kashmir, Rashpal Singh @ Rachpal Singh

Jammu And Kashmir High Court · (2026) 08 J&K CK 0329

BNSS, 2023-Section 528IPC-Sections 451, 147, 149, 504 & 506, 504 and 506

Read judgment Generate summary

High Courts05 Aug 2026Disposed Of

United India Insurance Company Limited Vs Hajira Bano And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0320

Motor Vehicles Act, 1988-Section 173CSR-Rule 20 (bb), 20 (bbb)Family-Pension-cum-Gratuity Rules (Schedule XV)-Rule 20, clause (c )

Read judgment Generate summary

High Courts05 Aug 2026Dismissed

Showkat Yousuf Shah & Ors. Vs Union of India And Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 0323

Constitution of India-Article 226, 14, 16 and 21, 12Societies Registration Act XXI of 1860

Read judgment Generate summary

High Courts05 Aug 2026Allowed

Fateh Rai Soni Vs The State Of Rajasthan

Rajasthan High Court · (2026) 08 RAJ CK 0275

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958-Rule 16Rajasthan Tenancy Act, 1955-Section 88, 16(1)Right to Information Act

Read judgment Generate summary

High Courts05 Aug 2026Partly Allowed