High Courts04 Aug 2026
Manoj Vashisht Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5059
Constitution of India-Articles 226, 227
JUDGMENT DATABASE
Search 12,00,515 Indian judgments.
12,00,515 judgments in All Courts · page 374 of 60,026
High Courts04 Aug 2026
Dr. Munish Malik Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5058
Constitution (Scheduled Castes) Order 1950IPC-Section 182Constitution of India-Article 226
High Courts04 Aug 2026
Jaswant Singh Grewal Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5057
High Courts04 Aug 2026
Dalbir Singh Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court, Rohtak & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5056
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 2-A, 2(s), 2(oo), 25-B, 25-B(1), 25-B(2), 25-F, 25-G, 25-H
High Courts04 Aug 2026
Pardeep Kumar & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5055
Constitution of India-Articles 226, 227
High Courts04 Aug 2026
Patwinder Singh Vs The Punjab State Power Corporation Limited & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5054
Constitution of India-Articles 226, 227
High Courts04 Aug 2026Disposed Of
Ashok Kumar & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5053
Constitution of India-Article 226, 227Land Acquisition Act-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A
High Courts04 Aug 2026
Rajkumar Singh Vs Election Commission Of India & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4322
Constitution of India-Article 226, 329(b), 141, 327, 328Representation of the People Act, 1951-Section 33, 33-A, 36, 66, 80, 81, 81(1), 86, 100(1)(d)(i), 101, 125-ASocieties Registration Act, 1860
High Courts04 Aug 2026
Sushil Kumar Pandey Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4357
Constitution of India-Article 226M.P. General Provident Fund Rules, 1955-Rule 32(3)(iii), 14(7)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 65, Explanation-1 to Rule 65
High Courts04 Aug 2026
Rambharosi & Ors. Vs Board Of Revenue, Gwalior & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4354
Constitution of India-Article 227Madhya Pradesh Land Revenue Code, 1969-Section 109, 110, Rule 22, 24, 32Transfer of Property Act, 1882-Section 3, 100
High Courts04 Aug 2026Dismissed
Purushotam Rawat & Anr. Vs Director, Directorate Of Enforcement & Anr.
Delhi High Court · (2026) 08 DEL CK 4397
Constitution of India-Article 226, 14, 19(1)(g), 21, 300APrevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 5, 5(1), 5(3), 5(5), 26, 26(1), 42, 50, 66(2)Information Technology Act, 2000-Sections 66, 43, 66(D)
High Courts04 Aug 2026Disposed Of
Hurba Petro & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 4403
National Investigation Agency Act, 2008-Section 21, 21(1), 21(2), 21(3), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 43D, 43D(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167, 378(3), 482
High Courts04 Aug 2026
Rajeshwar Singh Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4404
Constitution of India-Article 226
High Courts04 Aug 2026
Madan Lal Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4429
Constitution of India-Article 226
High Courts04 Aug 2026
Mohammad Naseem Vs Commissioner Of Police & Ors.
Delhi High Court · (2026) 08 DEL CK 4430
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Cantonment Act, 2006
High Courts04 Aug 2026
Akhilesh Kumar Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4431
Constitution of India-Article 226
High Courts04 Aug 2026
Hakim Prasad Mehto Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4318
Constitution of India-Article 226
High Courts04 Aug 2026
Rajveer Singh Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4432
Constitution of India-Article 226
High Courts04 Aug 2026
Arun Birla Vs Nirmal Singh & Anr.
Delhi High Court · (2026) 08 DEL CK 4409
Code of Civil Procedure, 1908-Section 100, Order XLII, XXIII Rule 1, 2 Rule 2, XXXIVSpecific Relief Act-Section 38Arbitration and Conciliation Act, 1996-Section 8, 34
High Courts04 Aug 2026
Brij Raj & Anr. Vs Chand Babu
Delhi High Court · (2026) 08 DEL CK 4410
CPC-Section 100, 96 read with Section 41