High Courts06 Aug 2026Dismissed
M/S Triveni Road Carriers Pvt Ltd Vs United India Insurance Co Ltd & Ors
Delhi High Court · (2026) 08 DEL CK 0692
Motor Vehicles ActIndian Penal Code, 1860-Section 471
JUDGMENT DATABASE
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12,20,891 judgments in All Courts · page 405 of 61,045
High Courts06 Aug 2026Partially allowed
A.I.I.M.S. Vs Mohd. Rafiq & Ors. And Mohd. Rafiq Vs P O Labour Court
Delhi High Court · 2026:DHC:6366
Industrial Disputes Act, 1947-Section 10Central Civil Services (Classification, Control and Appeal) Rules, 1965Constitution of India-Article 226
High Courts06 Aug 2026Disposed of
M/S Akash Electro Tek Engineers Pvt. Ltd. Vs Northern Railways
Delhi High Court · 2026:DHC:6385
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts06 Aug 2026Petition dismissed
Jagmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0454
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 333, 115(2), 118(1), 118(2), 190, 191(3), 351(2), 303(2)Code of Criminal Procedure, 1973-Section 438
High Courts06 Aug 2026Petition disposed of, with liberty to challenge the FIR by filing a quashing petition
Shinder Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0453
Indian Penal Code, 1860-Section 420, 465, 466, 468, 471, 120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 173(1), 173(4), 175(3)Code of Criminal Procedure, 1973-Section 156(3)
High Courts06 Aug 2026Petition disposed of; petitioner directed to surrender and be released on bail
Sheela Devi alias Shanti Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0452
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 358Bharatiya Nyaya Sanhita, 2023-Section 333, 109Code of Criminal Procedure, 1973-Section 438, 319, 307, 452
High Courts06 Aug 2026Petition allowed; complaint and summoning order quashed qua the petitioners
M/s Mangli and Mangli Technocrats and another Vs State of Punjab through Insecticide Inspector
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0451
Insecticides Act, 1968-Section 3(k)(i), 17, 18, 22, 29, 30, 31(1), 33Insecticides Rules, 1971-Rule 27(5)Code of Criminal Procedure, 1973-Section 482
High Courts06 Aug 2026Petition allowed; FIR and consequential proceedings quashed on the basis of compromise
Gurjant Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0450
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Section 420, 465, 467, 471, 307
High Courts06 Aug 2026Petition dismissed
Harwinder Sethi Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0444
Indian Penal Code, 1860-Section 420, 201Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts06 Aug 2026Petition allowed; FIR and consequential proceedings quashed on the basis of compromise
Gurjant Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · 2026:PHHC:107569
Indian Penal Code, 1860-Section 420, 465, 467, 471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts06 Aug 2026Petition allowed; order declaring petitioner a proclaimed person quashed
Meenu Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:107076
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 528Code of Criminal Procedure, 1973-Section 82, 82(2)
High Courts06 Aug 2026Petition dismissed
Kuldeep Singh Chauhan Vs State of Haryana and others
Punjab And Haryana At Chandigarh · 2026:PHHC:106770
Indian Penal Code, 1860-Section 406, 420, 467, 468, 471, 120-BCode of Criminal Procedure, 1973-Section 156(3), 482
High Courts06 Aug 2026Anticipatory bail petition allowed, subject to conditions
Gurbir Singh Kohli Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:107345
Prevention of Corruption Act, 1988-Section 7, 8Bharatiya Nyaya Sanhita, 2023-Section 318, 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts06 Aug 2026Allowed
Mr. Rohan P. Pai Dhungat Vs The State Of Goa
Bombay High Court · 2026 INSC 490
Indian Penal Code, 1860-Section 201, 302, 364-A, 120-BGoa Children's Act, 2003-Section 8Code of Criminal Procedure, 1973-Section 433-A
High Courts06 Aug 2026Allowed
The State Of Goa, Through CID CB, North Goa, Goa. Vs Tarunjit Tejpal, S/o Inderjit Tejpal, R/o 12 Link Road, Jangpura Extension, New Delhi – 14.
Bombay High Court · (2026) 08 BOM CK 0305
Indian Penal Code, 1860-Section 376(2)(f), 376(2)(k), 354, 354A, 354B, 341, 342, 376, 376-C, 375, Explanation 1 of Section 375, Explanation 2 of Section 375Code of Criminal Procedure, 1973-Section 313, 161Indian Evidence Act-Section 114A, 65-B, 65B, 11, 27
Supreme Court06 Aug 2026Dismissed
Mr Deepak Madhav Surlakar Vs State of Goa
Supreme Court Of India · (2026) 08 BOM CK 0306
Goa Prison Rules, 2021Indian Penal Code, 1860-Section 120-B, 364-A, 302, 201Goa Children’s Act, 2003-Section 8
High Courts06 Aug 2026Allowed
Mr. Shankar Tiwari Vs The State of Goa
Bombay High Court · 2026 INSC 490
Indian Penal Code, 1860-Section 201, 302, 364-A, 120-BGoa Children's Act, 2003-Section 8Code of Criminal Procedure, 1973-Section 433-A
High Courts06 Aug 2026Dismissed
Shaitan Singh Vs State Of Rajasthan
Rajasthan High Court · (2026) 08 RAJ CK 0276
Constitution of India-Article 226, 32Rajasthan Minor Mineral Concession Rules, 2017-Rule al, 27, Schedule-lIl, 27(1)Contract Act
High Courts06 Aug 2026Dismissed
M/S Trio Venture Private Limited & Another Vs Union Of India And Others
Sikkim High Court · 2026 INSC 595
CGST Act, 2017-Section 2(31), 2(52), 7, 9, 15, 9(1), 74(1), Schedule III, Entry 6 of Schedule IIIConstitution of India-Article 246A, 366(12), 366(12A), 14, 19(1)(g), 21, 265CGST Rules, 2017-Rule 31A, 31B, 31C, 31
High Courts06 Aug 2026Dismissed
M/S Teesta Rangit Pvt. Ltd. & Another Vs Union Of India And Others
Sikkim High Court · 2026 INSC 595
CGST Act, 2017-Section 2(31), 2(52), 7, 9, 15, 9(1), 74(1)Constitution of India-Article 246A, 366(12), 366(12A), 14, 19(1)(g), 21, 265CGST Rules, 2017-Rule 31A, 31B, 31C, 31