High Courts14 May 2026
Meena Giri Vs Union Of India & Ors.
Meghalaya High Court · (2026) 05 MEG CK 0916
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Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 80 of 59,257
High Courts14 May 2026
Sapna Tamang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0915
High Courts14 May 2026
Bank of Baroda & Anr. Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0914
High Courts14 May 2026Allowed
Boby Clippy Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0842
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 126(2), 324(5), 329(3), 351(2), 352Arms Act, 1959 - Section 5, 25(1)(A), 27(1)
High Courts14 May 2026Allowed
Fayaz Khan Vs State By Kollegala Rural Ps, Kollegala Circle, Chamrajanagara District
Karnataka High Court · (2026) 05 KAR CK 0841
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(A), 25, 27(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts14 May 2026Allowed
Manoj Kumar Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0840
Bharatiya Nyaya Sanhita, 2023 - Section 316(4), 318(2)
High Courts14 May 2026Allowed
Muniraju K R Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0839
Bharatiya Nyaya Sanhita, 2023 - Section 351(4)Protection Of Children From Sexual Offences Act, 2012 - Section 12Information Technology Act, 2008 - Section 67
High Courts14 May 2026Allowed
Abhilash G K Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0838
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 69, 351(2), 352
High Courts14 May 2026Allowed
Ravikumar C Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0837
Bharatiya Nyaya Sanhita, 2023 - Section 64(1), 115(2), 137(2), 351(1), 351(2)Protection Of Children From Sexual Offences Act, 2012 - Section 4, 8, 12Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 483
High Courts14 May 2026Allowed
Shamsheer @ Mohammed Shamsheer Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0836
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 22(c), 42, 52Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts14 May 2026Disposed Of
Neha. R Vs Amith Kumar. M
Karnataka High Court · (2026) 05 KAR CK 0830
High Courts14 May 2026Disposed Of
Jayadevi Arakerimath Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0829
Karnataka Civil Services Rules, 1958 - Rule 32
High Courts14 May 2026Allowed
Nagaraju Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0828
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(iii)(b), 20(a)(i)
High Courts14 May 2026Dismissed
State Of HP Vs Sham Lal & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0799
Code Of Civil Procedure, 1908-Section 96, 100, Order 43, Order 43 Rule 1Himachal Pradesh Land Revenue Act, 1954-Section 2(14), 38(b), 163
High Courts14 May 2026Dismissed
Shanti Devi (Since Deceased), Through Her LR & Another Vs Lachhman Dass & Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0798
Himachal Pradesh Nautor Land Rules, 1968-Rule 27aHimachal Pradesh Grant Of Nautor Land To Landless Persons And Other Eligible Persons Scheme 1975-Rule 11Transfer Of Property Act, 1882-Section 5, 118
High Courts14 May 2026Disposed Of
Reema Devi Vs State Of H.P. And Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0797
Himachal Pradesh Town And Country Planning Act, 1977-Section 39(1)
High Courts14 May 2026Dismissed
Jagdish (Deceased) Through Lrs Vs Inder Singh & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0796
Code Of Civil Procedure, 1908-Section 100, Order 41 Rule 27(1)Code Of Criminal Procedure, 1973-Section 125
High Courts14 May 2026Allowed/ Disposed Of
Surender Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0795
Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 34, 109, 201, 302, 396
High Courts14 May 2026Dismissed
State Of Himachal Pradesh Vs Desh Raj
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0794
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20Code Of Criminal Procedure, 1973-Section 313
High Courts14 May 2026Dismissed
Ashok Kumar & Ors Vs State Of H.P
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0793