High Courts15 May 2026Disposed Of
Sofior Rahman Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0918
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 76 of 59,257
High Courts15 May 2026Partly Allowed
Hari Devageeth Vs Union Of India Represented By Secretary
High Court Of Kerala · (2026) 05 KL CK 0898
Constitution of India, 1950- Article 14, 15, 21Assisted Reproductive Technology (Regulation) Act, 2021- Section 2(1)(e), 2(1)(n), 2(1)(u), 7, 21, 21(g), 21(h), 22(1), 27, 27(2)(a), 27(2)(b), 27(6)(i), 45Transgender Persons (Protection of Rights) Act, 2019- Section 2(k), 3, 3(d), 6, 7(2), 7(3), 15, 15(d), 22
High Courts15 May 2026Dismissed
Suraj Mani Vs State Of H.P
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0814
Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 18, 20, 22, 25, 29, 37, 37(b)(ii), 52A(2), 67
High Courts15 May 2026Dismissed
State Of H.P. Vs Naval Kishore
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0813
Indian Penal Code, 1860-Section 279, 337, 338Code Of Criminal Procedure, 1973-Section 313, 378, 386, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts15 May 2026Dismissed
Ramesh Chand Vs Reshamu Devi (Since Deceased) Through Lrs & Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0812
Indian Succession Act, 1925-Section 63Evidence Act, 1872-Section 68Transfer Of Property Act, 1882-Section 3
High Courts15 May 2026Dismissed
Shyam Chander Paul Singh & Ors Vs Nain Tara Paul Singh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0811
Constitution Of India, 1950-Article 141, 372Code Of Civil Procedure, 1908-Section, Order 2 Rule 2 , Order 22 Rule 3Hindu Succession Act, 1956-Section 4, 4(1)(a), 5(ii), 6, 7(1), 7(3), 14
High Courts15 May 2026Allowed
Karmo & Ors Vs State Of HP & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0810
Code Of Civil Procedure, 1908-Section 80Transfer Of Property Act, 1882-Section 5Indian Succession Act, 1925-Section 2(h)
High Courts15 May 2026Dismissed
Aditya Singh Vs State Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0665
Bharatiya Nyaya Sanhita, 2023- Section 61(2), 204, 308(2), 319, 318(4), 336(3), 338, 340(2)Indian Penal Code, 1860- Section 120B, 170, 384, 416, 419, 420, 467, 468, 471
High Courts15 May 2026Allowed
Arun Kumar Sharma & Ors. Vs State Govt Of Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0664
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts15 May 2026Disposed Of
Sh Shyam Arora @ Shyam Sunder Arora & Anr. Vs State Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0663
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 329(4), 332(c)Indian Penal Code, 1860- Section 34, 448, 451
High Courts15 May 2026Allowed
Ashok Kamal & Ors. Vs Prabhat Kamal Gupta & Ors
Delhi High Court · (2026) 05 DEL CK 0652
Registration Act, 1908- Section 17(2)
High Courts15 May 2026Disposed Of
Jai Maa Chandi Machhua Sahkari Samiti Maryadit Singhra Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0596
High Courts15 May 2026Disposed Of
Shivnarayan Yadav & Ors Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0595
Tribunals and Commissions15 May 2026Allowed
Jitendra Prasad, Son Of Chhotu Prasad, Cabin Master- BPO Uttar Madhya Railway, Bhaupur, R/O Village- Jamalpur, P.O. - (Pratappur) Kolbigha, District- Nalanda (Bihar State) Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0579
Administrative Tribunals Act, 1985 - Section 19Constitution Of India, 1950 - Article 311(2)
Tribunals and Commissions15 May 2026Allowed
Kripa Shankar, Son Of Late Raghuveer Sahay Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0578
Administrative Tribunals Act, 1985 - Section 19
Tribunals and Commissions15 May 2026Dismissed
S.P. Bahuguna Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0577
Central Administrative Tribunal Act, 1985 - Section 19
High Courts15 May 2026Dismissed
Baba Saheb Manjre And Others Vs Harshad Shrihari Bhandarkar
Bombay High Court · (2026) 05 BOM CK 0564
Code Of Civil Procedure, 1908-Order 7 Rule 11, Order 37Arbitration And Conciliation Act, 1996-Section 23(4), 29ACommercial Courts Act, 2015-Section 12A
High Courts15 May 2026Disposed Of
Mallareddy Ranjith Kumar Reddy Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0544
Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
Rowthu Naga Ravi Shankar & Ors Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0543
Bharatiya Nyaya Sanhita, 2023 - Section 85Dowry Prohibition Act, 1961 - Section 3, 4Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
Sk Imambi, W/O. Chinna Rahamtulla, Muslim Vs State Of Ap
Andhra Pradesh High Court · (2026) 05 AP CK 0542
Constitution Of India, 1950 - Article 226