High Courts21 May 2026Allowed
Rehmatullah Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 05 J&K CK 1543
Constitution of India, 1950- Article 22(5)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 58 of 59,257
High Courts21 May 2026Allowed
Vicky Vs Union of India
Jammu And Kashmir High Court · (2026) 05 J&K CK 1542
Supreme Court21 May 2026Disposed Of
Amit Katyal & Anr Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 1514
High Courts21 May 2026
Dr. Smily John Vs Chief Secretary, Andaman & Nicobar Administration Secretariat & Ors
Calcutta High Court · (2026) 05 CAL CK 1478
High Courts21 May 2026Disposed Of
Sanjib Saha And Anr Vs Andrew Yule And Co. Ltd
Calcutta High Court · (2026) 05 CAL CK 1474
High Courts21 May 2026Dismissed
M/S. R.S.H.S Impex Private Limited Vs Union Of India And Others
Calcutta High Court · (2026) 05 CAL CK 1473
Constitution Of India, 1950-Article 136, 226, 227Security Interest (Enforcement) Rules, 2002-Rule 9(1), 9(2), 9(6)
High Courts21 May 2026Disposed Of
S.Sekar Vs Managing Director
Madras High Court · (2026) 05 MAD CK 1315
High Courts21 May 2026Disposed Of
B.Sivakumar Vs Commissioner Of Revenue Administration, Chepauk, Chennai And Others
Madras High Court · (2026) 05 MAD CK 1314
High Courts21 May 2026
Vijayakumar Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1313
Bharatiya Nyaya Sanhita, 2023-Section 269, 296(b), 351(2)Tamil Nadu Public Property (Prevention Of Damage And Loss) Act, 1992-Section 3(1)
High Courts21 May 2026
Shahjahan Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1312
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 269, 318(4), 319(2), 336(2), 336(3), 338, 340(2), 351(2)
High Courts21 May 2026Disposed Of
H.Mohammed Ali Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 05 MAD CK 1311
High Courts21 May 2026Disposed Of
Kavi @ Kavidasan Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1310
Code Of Criminal Procedure, 1973-Section 311
High Courts21 May 2026Allowed
Raju Maharana Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1285
Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 102Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 21(b)
High Courts21 May 2026Disposed Of
Sankar Haripa & Another Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1284
Constitution Of India, 1950-Article 14, 226, 227
High Courts21 May 2026Disposed Of
Gangarapu Brundabavati Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1283
Constitution Of India, 1950-Article 14, 226, 227
High Courts21 May 2026Disposed Of
Dr. Birendra Deo Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1169
High Courts21 May 2026Disposed Of
Chaudhari Lal Vs Asstt. Commissioner, State Goods & Services Tax
Uttarakhand High Court · (2026) 05 UK CK 1168
High Courts21 May 2026Dismissed
MS New Devbhoomi Agro Vs Commissioner, State Tax, Headquarters, Dehradun And Another
Uttarakhand High Court · (2026) 05 UK CK 1167
High Courts21 May 2026
MS Vandana Distributers Vs Commissioner Of The State GST And Others
Uttarakhand High Court · (2026) 05 UK CK 1166
Uttarakhand Goods And Services Tax Act, 2017 - Section 73(9)Goods And Services Tax Act, 2017 - Section 75(4)
High Courts21 May 2026Dismissed
M/S Gurukul Trust (Selaqui International School), Chakrata Road, Selaqui, Dehradun Vs State Infrastructure And Industrial Development Corporation Of Uttarakhand And Another
Uttarakhand High Court · (2026) 05 UK CK 1165