High Courts20 May 2026Disposed Of
Litan Das Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1251
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 22(b)(ii)(c), 25, 27A, 29Constitution Of India, 1950 - Article 22(1)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 63 of 59,257
High Courts20 May 2026Disposed Of
Mihir Kanti Nath Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1250
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 180, 183, 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m)
High Courts20 May 2026
Chandu Sherpa And Others Vs Raju Rai And Another
Sikkim High Court · (2026) 05 SIK CK 1089
High Courts20 May 2026Disposed Of
Nikhil Saraf Vs Government Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1063
Constitution Of India, 1950-Article 226
High Courts20 May 2026Disposed Of
Sanjay Sharma Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1062
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)
High Courts20 May 2026Disposed Of
Gurdeep Singh @ Raja Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1061
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 303(2), 307, 317(2)
High Courts20 May 2026Allowed
A. K. Patnaik Vs Rajiv Seth & Anr
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1060
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 500
High Courts20 May 2026Disposed Of
Farjeena Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1059
Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts20 May 2026Allowed
Dharminder Kumar @ Katta Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1058
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts20 May 2026Disposed Of
Diksha Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1057
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 34, 212, 216, 302Arms Act, 1959-Section 25
High Courts20 May 2026Allowed
Akashdeep Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1056
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 310(4), 310(5)
High Courts20 May 2026Disposed Of
Hardeep Singh Alias Honey Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1055
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21
High Courts20 May 2026Disposed Of
Amarjit Singh Udhowali Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1054
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22
High Courts20 May 2026Disposed Of
State Of Meghalaya Vs Surat Zamal & Ors
Meghalaya High Court · (2026) 05 MEG CK 0943
High Courts20 May 2026Disposed Of
Subham Sunar & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0937
Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6Code Of Criminal Procedure, 1973 - Section 313
High Courts20 May 2026Disposed Of
Sandarsing Wahlang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0935
Indian Penal Code, 1860 - Section 376(2)(f)(l)
High Courts20 May 2026
Shanborlang Thabah Vs State Of Meghalaya Represented By Commissioner & Secretary Home, Shillong.
Meghalaya High Court · (2026) 05 MEG CK 0934
Protection Of Children From Sexual Offences Act, 2012 - Section 6Code Of Criminal Procedure, 1973 - Section 164, 357A
High Courts20 May 2026Dismissed
Dresster Kurbah Vs State Of Meghalaya Through Public Prosecutor
Meghalaya High Court · (2026) 05 MEG CK 0933
Protection Of Children From Sexual Offences Act, 2012 - Section 5(j)(ii), 6, 8Code Of Criminal Procedure, 1973 - Section 161, 164, 313
High Courts20 May 2026Disposed Of
M/S P.K. Construction Co. 95-D, Saket, Meerut (U.P) Vs Union Of India Through Chief Engineer, Shillong Zone (Mes) Spread Eagle Falls, Shillong-793011. & Ors
Meghalaya High Court · (2026) 05 MEG CK 0932
Arbitration And Conciliation Act, 1996 - Section 11, 11(a), 12(1)
High Courts20 May 2026Disposed Of
Monowara Begum Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0931