High Courts21 May 2026Allowed
Uttam Kumar Nandi, S/o Late Ramani Mohan Nandi Vs State Bank Of India
Tripura High Court · (2026) 05 TP CK 1249
Constitution Of India, 1950 - Article 14, 21, 226, 300A
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 59 of 59,257
High Courts21 May 2026Disposed Of
Vivekananda Mehta Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1248
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 21(a)(c), 21(c), 22(a), 25, 27A, 29, 37
High Courts21 May 2026
Bikash Bhattarai Vs Government Of Sikkim
Sikkim High Court · (2026) 05 SIK CK 1095
High Courts21 May 2026Disposed Of
Gurpreet Kaur And Another Vs Harinder Singh
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1089
Code Of Criminal Procedure, 1973-Section 125
High Courts21 May 2026Allowed
Shankar Bahadur @ Sankar Saud Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1088
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 37, 42, 50
High Courts21 May 2026Allowed
Amarjeet Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1087
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts21 May 2026Allowed
Monu Alias Sahil Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1086
Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts21 May 2026Disposed Of
Puran Singh And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1085
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 4Indian Penal Code, 1860-Section 34
High Courts21 May 2026Dismissed
Devender Khurana Vs Kuldeep Kumar Jain
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1084
Code Of Criminal Procedure, 1973-Section 357, 421, 482Negotiable Instruments Act, 1881-Section 138, 139, 143A, 143A(1)
High Courts21 May 2026Disposed Of
Rama Rani Since Deceased Through Her Husband Gurbax Rai Vs Mukesh Chander And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1083
Constitution Of India, 1950-Article 14, 21Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 372, 378, 378(4)
High Courts21 May 2026Allowed
Mohit @ Mohit Bhadana Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1082
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 156(3)
High Courts21 May 2026Allowed
Manjeet Kaushal Vs State Of Meghalaya, Through The Superintendent Of Police, CID, Meghalaya, Shillong
Meghalaya High Court · (2026) 05 MEG CK 0942
Code Of Criminal Procedure, 1973 - Section 173
High Courts21 May 2026Disposed Of
Dr. Meena Sehdave & Ors Vs Sapna Mordani & Ors
Meghalaya High Court · (2026) 05 MEG CK 0940
High Courts21 May 2026Allowed
Ummer C.K. Vs Oriental Insurance Company Ltd
High Court Of Kerala · (2026) 05 KL CK 0879
Motor Vehicles Act, 1988- Section 168
High Courts21 May 2026Allowed
Kariyappa K. & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0857
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita (BNS), 2023 - Section 3(5), 115(2), 118(1), 324(2), 351(2), 352
High Courts21 May 2026Allowed
B S Marirangaiah Vs State By Karnataka
Karnataka High Court · (2026) 05 KAR CK 0856
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(k)
High Courts21 May 2026Allowed
Rohith Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0855
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 107, 351(2)
High Courts21 May 2026Allowed
Lohithaswa B.K. Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0854
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts21 May 2026Allowed
Rahul David. C (A-12) Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0853
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b), 20(b)(ii)(b), 22, 22(c)
High Courts21 May 2026Allowed
Chandavva Wife Of Tammaray Sarawad Vs State By Jigani Police Station Bengaluru Rural District (Represented By State Public Prosecutor High Court Building, Bengaluru)
Karnataka High Court · (2026) 05 KAR CK 0852
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 80