High Courts27 May 2026
Homnath Neopaney And Others Vs NHPC Ltd. And Others
Sikkim High Court · (2026) 05 SIK CK 1104
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Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 46 of 59,257
High Courts27 May 2026
Union Of India And Ors. Vs State Of Sikkim And Others
Sikkim High Court · (2026) 05 SIK CK 1103
High Courts27 May 2026
Pem Choden Lepcha & Ors. Vs Chief Secretary, Government Of Sikkim & Ors
Sikkim High Court · (2026) 05 SIK CK 1102
High Courts27 May 2026Dismissed
Bakshish Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1127
Constitution Of India, 1950-Article 226
High Courts27 May 2026Dismissed
Asheesh Kumar Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1126
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection Of Children From Sexual Offences Act, 2012-Section 3, 5, 6, 7, 9, 29Code Of Criminal Procedure, 1973-Section 164
High Courts27 May 2026Disposed Of
Kanchan Jhamb Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1125
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 May 2026Disposed Of
Gurjant Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1124
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 May 2026Disposed Of
Gurpreet Singh And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1123
Indian Penal Code, 1860-Section 34, 324, 326, 341, 506Code Of Criminal Procedure, 1973-Section 482
High Courts27 May 2026Disposed Of
Prabhjot Kaur Vs State Of Punjab And Anr
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1122
Indian Penal Code, 1860-Section 120B, 420, 465, 467, 468, 471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts27 May 2026Allowed
Iqbal Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1121
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 82, 482
High Courts27 May 2026Disposed Of
Mandhir Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1120
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 May 2026Allowed
Khushi Chourasiya Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1119
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 316(2), 318(4)Protection Of Interest Of Depositors In Financial Establishment Act, 2013-Section 3Banning Of Unregulated Deposit Schemes Act, 2019-Section 21, 22
High Courts27 May 2026Dismissed
Ashok Kumar Vs Dinesh Kumar
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0849
Negotiable Instruments Act, 1881-Section 138, 139Code Of Criminal Procedure, 1973-Section 313, 437AIndian Contract Act, 1872-Section 62
High Courts27 May 2026Allowed
Dharmender Azad Vs State Of HP & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0848
Bharatiya Nyaya Sanhita, 2023-Section 78, 79Information Technology Act, 2000-Section 67ABharatiya Nagarik Suraksha Sanhita, 2023-Section 359
High Courts27 May 2026Dismissed
State Of H.P.Vs Balbir Singh And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0847
Indian Penal Code, 1860-Section 279, 304A, 337, 338Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts27 May 2026Allowed
Inderjeet Singh Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0846
Indian Penal Code, 1860-Section 120B, 302, 382
High Courts27 May 2026Dismissed
Sham Pathak Vs Tilak Raj & Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0845
Negotiable Instruments Act, 1881-Section 118, 118(a), 138, 139, 141, 141(2), 146, 147Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482
High Courts27 May 2026Allowed
Ms Indra Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0743
Constitution of India, 1950- Article 141
Supreme Court27 May 2026Partly Allowed
Small Scale Enterpreneurs Association & Ors Vs State Of Maharashtra & Ors
Supreme Court Of India · (2026) 05 SC CK 0518
Constitution of India, 1950- Article 226, 243P(d), 243P(e), 243Q, 243W, 243X, 265, 366(28), 365Maharashtra Municipal Corporations and Municipal Councils (Amendment Act) 1994-Section 341FMaharashtra Regional Town Planning Act, 1966- Section 3, 40, 115, 154, 159A
Supreme Court27 May 2026Partly Allowed
Tikka Shatrujit Singh & Ors Vs Sukjit Singh & Anr
Supreme Court Of India · (2026) 05 SC CK 0517
Constitution of India, 1950- Article 362, 366(22)Code of Civil Procedure, 1908- Section 96Evidence Act, 1872- Section 48