High Courts04 Aug 2026Disposed of
Amit Kumar Verma Vs Ashok Kumar Parmar and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0748
JUDGMENT DATABASE
Search 12,02,014 Indian judgments.
12,02,014 judgments in All Courts · page 385 of 60,101
High Courts04 Aug 2026Disposed of
Mohd. Putto and others Vs Deputy Commissioner, Jammu and anr.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0747
Tribunals and Commissions04 Aug 2026Allowed
Idulupati Srinivasa Rao, Director (Suspended Powers) Of ISR Infra Pvt Ltd Vs Kalvakolanu Murali Krishna Prasad, Liquidator Of ISR Infra Pvt Ltd & 2 Ors.
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0609
Companies Act-Section 230Liquidation Process, Regulations-Regulation 2B(1)
High Courts04 Aug 2026dismissed
David Masih Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0483
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438Arms Act, 1959-Section 25(8)
High Courts04 Aug 2026disposed of
Yadwinder Sharma alias Happy Pandit Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0482
BNSS, 2023-Section 482Punjab Excise Act, 1914-Section 61
High Courts04 Aug 2026dismissed
Tilak Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0481
BNSS, 2023-Section 528, 430(1)Indian Penal Code, 1860-Section 279, 304-A, 427, 337, 338Bharatiya Nyaya Sanhita-Section 281, 106, 324, 125
High Courts04 Aug 2026allowed
M/s Bhagwati Rice Mill Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0480
BNSS-Section 528Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 174-A
High Courts04 Aug 2026disposed of
Balkar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0479
Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)Indian Penal Code, 1860-Section 379, 279, 188Disaster Management Act, 2005-Section 51(b)
High Courts04 Aug 2026allowed
Charanjit Kaur and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0478
BNSS, 2023-Section 528Indian Penal Code, 1860-Section 307, 324, 323, 506, 34, 326, 201
High Courts04 Aug 2026Petition allowed; FIR and consequential proceedings quashed on the basis of compromise
Gurinder Pal Singh alias Baj Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0476
Indian Penal Code, 1860-Section 307, 341, 34Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 Aug 2026Petition allowed; DDR and consequential proceedings quashed on the basis of compromise
Navdeep Sharma Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0475
Indian Penal Code, 1860-Section 307, 341, 34Arms Act, 1959-Section 25, 27, 24, 59Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 Aug 2026Petition allowed; regular bail granted
Paramjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0474
Bharatiya Nyaya Sanhita, 2023-Section 108Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts04 Aug 20263rd bail petition allowed; regular bail granted
Bhupinder Singh @ Billa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0473
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts04 Aug 2026Dismissed
Mrs. Smita Shashank Jade Vs Avishkar’ Institution For Mentally & Ors.
Bombay High Court · (2026) 08 BOM CK 1433
Handicap Code 1997-Rule 49(five)Special School Code of 1997
High Courts04 Aug 2026Allowed
Pramod Vs Maharashtra Jeevan Pradhikaran & Ors.
Bombay High Court · (2026) 08 BOM CK 1431
Qualification Examination Rules-Appendix-IV, Rule 4Public Works Department Manual, 1984-Rule 3Maharashtra Public Works Manual, 1984-Rule-4
High Courts04 Aug 2026Allowed
Sanjay Ramashankar Tiwari Vs The Deputy Collector (Land Acquisition), Kanholi Nala Project, Nagpur
Bombay High Court · (2026) 08 BOM CK 0339
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76, 77, 51, 63, 64Constitution of India-Article 227, 226Land Acquisition Act, 1894-Section 30, 4, 11
High Courts04 Aug 2026Disposed Of
Amit Kumar Verma Vs Ashok Kumar Parmar And Others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0304
High Courts04 Aug 2026Dismissed
Mohd Hussain Vs Ismail And Others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0294
High Courts04 Aug 2026Dismissed
Abdul Majid Beigh Vs UT Of J And K And Others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0327
Constitution of India-Article 226
High Courts04 Aug 2026Allowed
UT Of Jammu And Kashmir And Others Vs Abdul Rashid Durrani
Jammu And Kashmir High Court · (2026) 08 J&K CK 0281
Constitution of India-Article 226, 14 and 16Employees Service Rules of the Jammu and Kashmir Tourism Development Corporation Limited-Rule 145