High Courts11 Jun 2026Disposed Of
Swaran Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0560
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 8 of 59,257
High Courts11 Jun 2026Allowed
Ashok Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0559
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention Of Corruption Act, 1988-Section 7, 13(1)(b), 13(2)
High Courts11 Jun 2026Allowed
Pahlad Singh Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0558
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(c), 25, 29(A)
High Courts11 Jun 2026Disposed Of
Pappu Kumar Kesari @ Pappu Kesari Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0557
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 18(c), 25, 29
High Courts11 Jun 2026Disposed Of
Rajesh Kumar Chaurasia And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0556
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Sonu Chauhan And Another Vs State Of U.T.,Chandigarh And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0555
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Priya And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0554
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Yashika Garg And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0553
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Ravneet Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0552
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Disposed Of
Ramanjot And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0551
Constitution Of India, 1950-Article 226
High Courts11 Jun 2026Allowed
Usha Vs State Of Maharashtra And Others
Bombay High Court · (2026) 06 BOM CK 0547
High Courts11 Jun 2026Partly Allowed
Kushagra S/O Shalabh Jhalani Vs Ruchika W/O. Kushagra Jhalani
Bombay High Court · (2026) 06 BOM CK 0546
High Courts11 Jun 2026Partly Allowed
Kailash Vs Scheduled Tribe Certificate Scrutiny Committee, Nagpur Division, Office At Adiwasi Bhawan, Giripeth, Nagpur And Others
Bombay High Court · (2026) 06 BOM CK 0545
High Courts11 Jun 2026Dismissed
Vidarbha Irrigation Development Corporation, Through Executive Engineer, Minor Irrigation Division No.2, Chikhali Vs Kamalbai Dagdu Ghadyale, Aged Adult, Occ: Agriculture, R/O Warkhed, Tq Chikhali, District Buldana And Others
Bombay High Court · (2026) 06 BOM CK 0544
Land Acquisition Act, 1984-Section 4, 18
Supreme Court11 Jun 2026Allowed
Shishu Pal @ Shish Ram & Ors Vs Surjeet & Ors
Supreme Court Of India · (2026) 06 SC CK 0542
Constitution of India, 1950- Article 32Motor Vehicles Act, 1988- Section 169
Supreme Court11 Jun 2026Dismissed
Dr. Ramesh Vs State Of Maharashtra & Anr
Supreme Court Of India · (2026) 06 SC CK 0541
Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 204Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994- Section 4(3), 5, 6, 20(1), 23, 23(2), 29, 32
High Courts11 Jun 2026Disposed Of
Milon Dev & Ors Vs Gayatri Deb
Meghalaya High Court · (2026) 06 MEG CK 0537
High Courts11 Jun 2026Partly Allowed
Jeeva And Others Vs K. Nanda Kumar And Others
Madras High Court · (2026) 06 MAD CK 0556
Supreme Court11 Jun 2026Allowed
Makardhwaj Ram Vs Jagdish Rai (Dead) Th. Lrs. & Anr
Supreme Court Of India · (2026) 06 SC CK 0540
Constitution of India, 1950- Article 32, 226Code of Civil Procedure 1908- Section 11
Supreme Court11 Jun 2026Disposed Of
Commissioner, Bruhat Bangalore Mahanagara Palike Vs K.K.Umesh Kumar & Ors
Supreme Court Of India · (2026) 06 SC CK 0539
Constitution of India, 1950- Article 142Motor Vehicles Act, 1988- Section 140, 163A, 165(1), 166