High Courts20 May 2026Disposed Of
Deepjyoti Ray Vs Union Of India And 8 Ors
Gauhati High Court · (2026) 05 GAU CK 1565
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 62 of 59,257
High Courts20 May 2026Disposed Of
Baj Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2026) 05 J&K CK 1541
High Courts20 May 2026Disposed Of
Ravikumar Properties Pvt. Ltd Vs State Of Kerala,
High Court Of Kerala · (2026) 05 KL CK 1528
Constitution of India, 1950- Article 14, 21, 38, 39(a), 300ALand Acquisition Act, 1894- Section 4, 4(1), 6, 11, 11(1), 11(2)Right to Fair Compensation and Transparency in Land Acquisition and Rehabilitation and Resettlement Act, 2013- Section 6(1), 11(4), 24, 24(1)(a), 40, 46, 64, 104
Supreme Court20 May 2026Allowed
Pulkit @ Monu Vs State Of Madhya Pradesh
Supreme Court Of India · (2026) 05 SC CK 1515
Indian Penal Code, 1860- Section 120B, 302Arms Act, 1959- Section 25Evidence Act, 1872- Section 27, 65B
High Courts20 May 2026Dismissed
Nitya Ranjan Mallick Vs Punjab National Bank & Anr
Calcutta High Court · (2026) 05 CAL CK 1472
Constitution Of India, 1950-Article 12, 21, 226, 227Indian Penal Code, 1860-Section 409, 420, 467, 468, 471Industrial Disputes Act, 1947-Section 2(s)
High Courts20 May 2026
S.Kanimozhy Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1322
Indian Penal Code, 1860-Section 420, 506(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts20 May 2026
Bheesmar @ Bhismar And Others Vs State Of Tamilnadu
Madras High Court · (2026) 05 MAD CK 1321
Bharatiya Nyaya Sanhita, 2023-Section 269, 305Indian Penal Code, 1860-Section 380
High Courts20 May 2026
P.Arumugam Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1320
Indian Penal Code, 1860-Section 408, 420Essential Commodities Act, 1955-Section 7(1)(a)(i)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts20 May 2026
Muniselvam Vs State Of Tamilnadu
Madras High Court · (2026) 05 MAD CK 1319
Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2)
High Courts20 May 2026
Suresh Vs State Of Tamilnadu
Madras High Court · (2026) 05 MAD CK 1318
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 103(2), 126(2), 191(2), 191(3), 269, 296(b), 351(3)
High Courts20 May 2026
Muthu @ Pechimuthu Vs State Of Tamilnadu
Madras High Court · (2026) 05 MAD CK 1317
Bharatiya Nyaya Sanhita, 2023-Section 110, 269, 296(b), 351(3)
High Courts20 May 2026
Balakrishnan And Others Vs State Of Tamilnadu
Madras High Court · (2026) 05 MAD CK 1316
Bharatiya Nyaya Sanhita, 2023-Section 109, 118(1), 191(2), 191(3), 269, 296(b), 324(4), 351(3)
High Courts20 May 2026Disposed Of
Bachhu Majhi Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1289
Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Code Of Criminal Procedure, 1973-Section 164
High Courts20 May 2026Disposed Of
Saroj Kumar Sahoo Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1288
Odisha Excise Act, 2008-Section 52(a)(i), 71, 71(3), 72Code Of Criminal Procedure, 1973-Section 451, 457Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497, 503
High Courts20 May 2026Disposed Of
Legal Manager, Shriram General Insurance Co. Ltd And Others Vs Ajit Kumar Sahu & Another
Orissa High Court · (2026) 05 OHC CK 1287
Motor Vehicles Act, 1988-Section 166, 173(1)
High Courts20 May 2026Disposed Of
Sanjaya Kumar Baral Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1286
Constitution Of India, 1950-Article 14, 226, 227
High Courts20 May 2026Disposed Of
Jagdish Prasad Tripathi Vs Union Of India And Others
Uttarakhand High Court · (2026) 05 UK CK 1164
High Courts20 May 2026Disposed Of
Narendra Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1163
High Courts20 May 2026Allowed
Arun Kumar & Ors Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 05 UK CK 1162
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 - Section 18Code Of Criminal Procedure, 1973 - Section 386Constitution Of India, 1950 - Article 300A
High Courts20 May 2026Allowed
Vinod Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 05 UK CK 1161
Code Of Criminal Procedure, 1973 - Section 161, 374Indian Penal Code, 1860 - Section 147, 308