High Courts15 May 2026Allowed
Rajesh Kumar Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1555
Constitution Of India, 1950- Article 226Bihar Mineral Prevention of Illegal Mining, Transportation and Storage Rules, 2019- Rule 43, 56
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 74 of 59,257
High Courts15 May 2026Disposed Of
Karan Pratap Singh Rathore Vs State Of Rajasthan
Rajasthan High Court · (2026) 05 RAJ CK 1503
Rajasthan Compassionate Appointment of Dependents of Permanent Total Disabled Government Servants Rules, 2023- Rule 2, 2(f), 5, 35
High Courts15 May 2026Allowed
Mohinder Kour & Ors Vs State
Jammu And Kashmir High Court · (2026) 05 J&K CK 1476
Ranbir Penal Code, 1989- Section 302, 304(B), 306, 498(A)
High Courts15 May 2026Disposed Of
Lipi Biswas Vs Siliguri Municipal Corporation & Ors
Calcutta High Court · (2026) 05 CAL CK 1460
High Courts15 May 2026Dismissed/ Disposed Of
Santosh Kumar Sah Vs Union Of India & Ors
Calcutta High Court · (2026) 05 CAL CK 1459
Constitution Of India, 1950-Article 226Central Goods And Services Tax Act, 2017-Section 122, 132, 157(2)
High Courts15 May 2026Dismissed
M/S Cholamandalam Investment And Finance Company Limited Vs Sayan Goswami And Anr
Calcutta High Court · (2026) 05 CAL CK 1458
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36
High Courts15 May 2026Dismissed
M/S Cholamandalam Investment And Finance Company Limited Vs SKK Sahauddin And Anr
Calcutta High Court · (2026) 05 CAL CK 1457
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36
High Courts15 May 2026Allowed
Ashok Kumar Pal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1436
Constitution Of India, 1950-Article 226
High Courts15 May 2026Dismissed
Dr Sajan Kurien Mathew Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1435
Constitution Of India, 1950-Article 14, 15, 19(1)(g), 21, 32, 141, 226Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 14, 14(2), 15Madhya Pradesh Civil Services (Conduct) Rules, 1965-Rule 22, 22(3)
High Courts15 May 2026Partly Allowed
IDA And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1428
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Code Of Criminal Procedure, 1973-Section 313, 397, 401Indian Penal Code, 1860-Section 34, 323, 324
High Courts15 May 2026Disposed Of
AU Small Finance Bank Lim Ited Through Authrized Signatory Mr Madhur Gupta S/O Shri M L Gupta Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1427
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14
High Courts15 May 2026Dismissed/ Disposed Of
Subash Mohapatra Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1277
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 336(2), 338, 340(2)Advocates Act, 1961-Section 45
High Courts15 May 2026Dismissed
Naman Kumar Goel @ Goyal And Others Vs Bibekananda Behera & Another
Orissa High Court · (2026) 05 OHC CK 1276
Motor Vehicles Act, 1988-Section 166, 173(1)
High Courts15 May 2026Dismissed
Rohit Kumar Sahoo And Others Vs Nihar Ranjan Sahoo And Another
Orissa High Court · (2026) 05 OHC CK 1275
Motor Vehicles Act, 1988-Section 166, 173(1)
High Courts15 May 2026Allowed
Divisional Manager, M/S. Oriental Insurance Co. Ltd., Rourkela Vs Sita Tanty And Others
Orissa High Court · (2026) 05 OHC CK 1274
Motor Vehicles Act, 1988-Section 166, 173(1)
High Courts15 May 2026Disposed Of
M/S. Bajaj Allianz General Insurance Co. Ltd., BBSR And Others Vs Akshaya Kumar Sahoo & Another
Orissa High Court · (2026) 05 OHC CK 1273
Motor Vehicles Act, 1988-Section 166, 173(1)
High Courts15 May 2026Dismissed
Ranveer Singh Saini Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1154
Code Of Civil Procedure, 1908 - Section 92
High Courts15 May 2026Dismissed
Bhojraj Sharma Vs District Magistrate Dehradun & Others
Uttarakhand High Court · (2026) 05 UK CK 1153
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts15 May 2026Dismissed
Rajendra Prasad Badoni Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1152
Bharatiya Nyaya Sanhita, 2023 - Section 152
High Courts15 May 2026Disposed Of
Parmanand Popli Vs District Magistrate Haridwar & Others
Uttarakhand High Court · (2026) 05 UK CK 1151