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
JUDGMENT DATABASE
Search 12,06,118 Indian judgments.
12,06,118 judgments in All Courts · page 391 of 60,306
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
High Courts04 Aug 2026Dismissed
R. Anil Kumar Vs Sree Sudheendra Medical Mission
High Court Of Kerala · (2026) 08 KL CK 0325
Kerala Court Fees and Suits Valuation Act, 1959-Section 7(3), 25(a), 7, 25, 25(b), 27(a), 29, 30, 37(1), 37(3), 38, 45, 48, 26, 19Constitution of India-Article 227
High Courts04 Aug 2026Allowed
Union Territory Of Jammu & Kashmir Through Commissioner Secretary To Govt., Finance Department, Civil Secretariat, Srinagar/Jammu Vs Abdul Wahid Dar
Jammu And Kashmir High Court · (2026) 08 J&K CK 0167
Constitution of India-Article 226
High Courts04 Aug 2026Dismissed
Oinam Ibomcha Singh Vs Oinam Ramesh Singh
Manipur High Court · (2026) 08 MAN CK 0145
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XLIII Rule 1(r)Constitution of India-Article 227
High Courts04 Aug 2026Dismissed
Smt. Nameirakpam Ongbi Manglembi Devi Vs Smt. Haomom Merina Devi
Manipur High Court · (2026) 08 MAN CK 0147
Code of Civil Procedure, 1908-Order XXXII, Rule 15 of Order XXXII, Section 75The Rights of Persons With Disabilities Act, 2016Constitution of India-Article 227
Tribunals and Commissions04 Aug 2026Appeal allowed
Manvir Singh Vs ICICI Bank
Telecom Disputes Settlement And Appellate Tribunal
Information Technology Act, 2000-Section 57; Section 43A; Section 43; Section 43 and 43AIT Act 2000-Section 43 APayment and Settlement Act, 2007
Tribunals and Commissions04 Aug 2026Appeal dismissed
The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj Liquidator Of M/s. Landmark Housing - Projects Chennai Private Limited
National Company Law Appellate Tribunal
I & B Code, 2016-Section 53
Tribunals and Commissions04 Aug 2026IA stands disposed of.
Commissioner Of Customs, Mundra Port Vs Arvind Gaudana, Liquidator Of SPEL Granito Pvt. Ltd.
National Company Law Appellate Tribunal
Tribunals and Commissions03 Aug 2026Allowed
Tanay Securities & Services Private Limited Vs Organic World Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5145
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 3(12), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956