High Courts14 May 2026
Vinoth Alias Osaimani Vs State
Madras High Court · (2026) 05 MAD CK 1283
Indian Penal Code, 1860-Section 294(b), 420, 506(i)Bharatiya Nyaya Sanhita, 2023-Section 269
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 79 of 59,257
High Courts14 May 2026Disposed Of
Kavin Vs State
Madras High Court · (2026) 05 MAD CK 1282
Indian Penal Code, 1860-Section 294(b), 307, 506(ii)
High Courts14 May 2026Disposed Of
Sonia Tripathy Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1279
Information Technology Act, 2000-Section 66(D)Indian Penal Code, 1860-Section 34, 120B, 294, 406, 420, 465, 467, 468, 471, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(6), 482
High Courts14 May 2026Disposed Of
Bhabagrahi Das Vs State Of Odisha And Others
Orissa High Court · (2026) 05 OHC CK 1278
Constitution Of India, 1950-Article 21Orissa Civil Services Classification Control And Appeal Rule, 1962-Rule 15
High Courts14 May 2026Disposed Of
Sonam Saini Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1145
High Courts14 May 2026Dismissed
Mohammad Shamim & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1144
High Courts14 May 2026Disposed Of
Shiv Narayan Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1143
High Courts14 May 2026
Tashi Namgyal Lepcha Vs State Of Sikkim And Others
Sikkim High Court · (2026) 05 SIK CK 1086
High Courts14 May 2026
Sonam Wangdi (I.A.S. Retd.) Vs Meta Platforms Inc. And Another
Sikkim High Court · (2026) 05 SIK CK 1080
High Courts14 May 2026
Zydus Health Care Ltd. Vs Assistant Commissioner Income Tax Circle 3(2) Gangtok
Sikkim High Court · (2026) 05 SIK CK 1079
High Courts14 May 2026Allowed
Shyam Sunder Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1043
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 96, 115, 123, 137, 351(3)
High Courts14 May 2026Dismissed
Harpreet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1042
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18, 27, 29, 37, 61, 85
High Courts14 May 2026Allowed
Hardeep Singh And Another V/S State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1041
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 118(2), 238, 324(3), 324(4)Code Of Criminal Procedure, 1973-Section 320, 482
High Courts14 May 2026Dismissed
Karanbir Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1040
Indian Penal Code, 1860-Section 34, 379B
High Courts14 May 2026Allowed
Manjot Singh Alias Jyoti And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1039
Indian Penal Code, 1860-Section 148, 149, 323, 324, 341, 506
High Courts14 May 2026Dismissed
Meer Singh @ Mir Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1038
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(B)(II)(c), 29, 37
High Courts14 May 2026Allowed
Hawa Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1037
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2), 482(2)
High Courts14 May 2026Allowed
Kartar Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1036
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(4)Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 320, 482
High Courts14 May 2026Dismissed
Sat Narayan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1035
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 201, 406, 419, 420, 467, 468, 417Code Of Criminal Procedure, 1973-Section 438
High Courts14 May 2026
Kynjaimon Amse (Since Deceased) Vs National Highways Authority Of India (NHAI) & Ors
Meghalaya High Court · (2026) 05 MEG CK 0917