High Courts18 May 2026Disposed Of
Juli Bhagat Vs Alok Bhagat And Ors
Calcutta High Court · (2026) 05 CAL CK 1465
Arbitration And Conciliation Act, 1996-Section 7, 11(6), 11(6A), 12, 16, 21
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 69 of 59,257
High Courts18 May 2026Allowed/ Dismissed/ Disposed Of
Sudha Kankaria Vs Bhavya Bothra
Calcutta High Court · (2026) 05 CAL CK 1464
Code Of Civil Procedure, 1908- Order 12 Rule 6Bengal Money Lenders Act, 1940-Section 8, 10, 13, 13(1), 13(2), 13(3)
High Courts18 May 2026Partly Allowed
Vinod Patel And Others Vs Ajay Singh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1434
Code Of Criminal Procedure, 1973-Section 161, 162Evidence Act, 1872-Section 27, 32, 106, 145Indian Penal Code, 1860-Section 279, 337, 338
High Courts18 May 2026Dismissed
Aditya Kumar Mohapatra Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1298
Code Of Criminal Procedure, 1973-Section 156(3), 209, 323Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 317(2), 318(4), 319(2), 320, 322, 323, 324(5), 326(c), 334, 337, 338, 340, 351(3)
High Courts18 May 2026Disposed Of
Sushama Bhoi @ Barik Vs Dr. Hrusikesh Barik
Orissa High Court · (2026) 05 OHC CK 1297
Code Of Civil Procedure, 1908-Order 7 Rule 11, Order 7 Rule 11(a)
High Courts18 May 2026Disposed Of
Surajit Kumar Panigrahi Vs State Of Odisha & Ors
Orissa High Court · (2026) 05 OHC CK 1296
Constitution Of India, 1950-Article 14, 16, 21
High Courts18 May 2026Disposed Of
Dr. Nurul Amin And Another Vs State Of Odisha And Others
Orissa High Court · (2026) 05 OHC CK 1295
High Courts18 May 2026Allowed
Santosh Kumar Nayak Vs State Of Odisha And Ors
Orissa High Court · (2026) 05 OHC CK 1280
Constitution Of India, 1950-Article 14, 16, 21
High Courts18 May 2026Disposed Of
Ashok Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1160
High Courts18 May 2026Disposed Of
Nain Singh Negi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1159
High Courts18 May 2026Disposed Of
Vikram Singh Chauhan Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 05 UK CK 1158
High Courts18 May 2026Disposed Of
Radhey Shyam Yadav Vs Assistant Commissioner & Another
Uttarakhand High Court · (2026) 05 UK CK 1157
High Courts18 May 2026Disposed Of
M/s Bhagwati Enterprises Vs Commissioner, Central Goods & Services Tax And Another
Uttarakhand High Court · (2026) 05 UK CK 1156
High Courts18 May 2026Dismissed
M/s Paridhi Associates Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 05 UK CK 1155
High Courts18 May 2026
Uttam Kumar Nandi Vs State Bank Of India
Tripura High Court · (2026) 05 TP CK 1244
High Courts18 May 2026Disposed Of
Ruma Deb Kar Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1243
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viiib), 22(b), 25, 27A, 29, 37
High Courts18 May 2026Disposed Of
Akhi Aktar, W/O- Sadam Hussain Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1242
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 21(c)Constitution Of India, 1950 - Article 22(1)
High Courts18 May 2026Dismissed
Sanjay Deb @ Motu Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1241
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts18 May 2026Disposed Of
Satinder Pal Singh Vs Ashwani Kumar Dhir
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1053
Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 2(wa), 24, 200, 372, 377, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147
High Courts18 May 2026
Vikas Sharma Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1052
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 82(a), 82(c), 82 (2)(i), 82(1), 84, 84(2), 528Negotiable Instruments Act, 1881-Section 138