High Courts01 Jun 2026Dismissed
Rajendra Singh Dev Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0039
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 37 of 59,257
High Courts01 Jun 2026Dismissed
Prathamesh Krishi Vikas Kendriya Sahkari Sangh Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0038
Constitution Of India, 1950 - Article 226
High Courts01 Jun 2026Disposed Of
Tenzin Tsomo Vs District Magistrate Dehradun And Anr.
Uttarakhand High Court · (2026) 06 UK CK 0037
Citizenship Act, 1955 - Section 5(1)(c)Citizenship Rules 2009 - Rule 12
High Courts01 Jun 2026Disposed Of
Betaleshwar Mahadev Stone Crusher Vs Nainital Bank Ltd. And Others
Uttarakhand High Court · (2026) 06 UK CK 0036
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4)
High Courts01 Jun 2026Dismissed
BCL Secure Premises (P) Limited. Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0035
High Courts01 Jun 2026Dismissed
SIDCUL Solution Network And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0034
High Courts01 Jun 20262024 SCC Online SC 4354
Anmoldeep Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0028
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2), 305, 310(2), 317, 331(4)
High Courts01 Jun 2026Dismissed
Nand Lal Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0027
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Prevention Of Corruption Act, 1988-Sectioon 7, 13(1)(b), 13(2)Code Of Criminal Procedure, 1973-Section 167(2), 437, 438
High Courts01 Jun 2026Allowed
Subhash Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0026
Bharatiya Nyaya Sanhita, 2023-Section 70(1), 332(B), 351(2)Indian Penal Code, 1860-Section 34, 323, 328, 342, 364, 365, 370A, 376D, 406Code Of Criminal Procedure, 1973-Section 173
High Courts01 Jun 2026Dismissed
Nizammuddin Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0025
Indian Penal Code, 1860-Section 304B, 363, 366, 498A, 504Evidence Act, 1872-Section 113B
High Courts01 Jun 2026Disposed Of
Mangat Rai Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0024
Constitution Of India, 1950-Article 226, 227Punjab Good Conduct Prisoners (Temporary Release) Act, 1962-Section 3
High Courts01 Jun 2026Disposed Of
Manisha And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0023
Constitution Of India, 1950-Article 226, 227
High Courts01 Jun 2026Partly Allowed
M/S E.C.Bose & Company Private Limited ECB Towers Vs M/S Sugesan Transport Pvt. Ltd
Madras High Court · (2026) 06 MAD CK 0022
Arbitration And Conciliation Act, 1996-Section 34
High Courts01 Jun 2026
Chote Lal Nag And Others Vs State
Madras High Court · (2026) 06 MAD CK 0021
Bharatiya Nyaya Sanhita, 2023-Section 103(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts01 Jun 2026
Kanna Das Vs Inspector Of Police
Madras High Court · (2026) 06 MAD CK 0020
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts01 Jun 2026Dismissed
Rakesh Kumar Sood Vs Kesru Ram
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0013
Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 256, 309, 309(2), 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts01 Jun 2026Disposed Of
Naveen Sharma Vs Krishan Lal And Anr
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0012
Negotiable Instruments Act, 1881-Section 138
High Courts01 Jun 2026
Mahender Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0011
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18
High Courts01 Jun 2026Dismissed
Pradeep Kumar Vs Reeta Devi
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0010
Hindu Marriage Act, 1955-Section 13, 13(1) (ia), 13(1)(ib)Code Of Criminal Procedure, 1973-Section 125
High Courts01 Jun 2026Allowed
Dugla (Deceased) Through Lrs & Others Vs Chaman Lal (Deceased) Through Lrs
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0009
Code Of Civil Procedure, 1908-Section 11(viii), Order 5 Rule 2Evidence Act, 1872-Section 90, 114Himachal Pradesh Land Revenue Act, 1954-Section 45, 46, 134, 171, 171(2)(Xvii), 171(2)(Xviii), 173