High Courts13 May 2026Disposed Of
Management Of Mahakali Tea Estate Vs State Of Assam
Gauhati High Court · (2026) 05 GAU CK 1574
Industrial Disputes Act, 1947- Section 9(A), 10, 18Companies Act, 2013- Section 77, 78, 85
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 82 of 59,257
Tribunals and Commissions13 May 2026Disposed Of
People For Animals (PFA) Vs Venkateshwara Hatcheries Pvt. Ltd. and Others
Competition Commission Of India · (2026) 05 CCI CK 1554
Competition Act, 2002- Section 3(4), 4, 19(1)(a), 26(1), 33
High Courts13 May 2026Dismissed
Union Of India Vs N.P. Arora
Rajasthan High Court · (2026) 05 RAJ CK 1499
Information Technology Act, 2000- Section 10(B), 260(A), 263
High Courts13 May 2026Allowed
Liladhar Allias Gatiya Vs State Of Rajasthan
Rajasthan High Court · (2026) 05 RAJ CK 1498
Indian Penal Code, 1860- Section 302, 307, 324, 326Code of Criminal Procedure, 1973- Section 161, 313
High Courts13 May 2026Disposed Of
Bahadur Singh Vs State Of Rajasthan
Rajasthan High Court · (2026) 05 RAJ CK 1497
Code of Criminal Procedure, 1973- Section 397, 401Indian Penal Code, 1860- Section 436
High Courts13 May 2026Disposed Of
Naresh Kumar Vs Panch Oswal Jain Pedhi Shivganj
Rajasthan High Court · (2026) 05 RAJ CK 1496
Code of Civil Procedure, 1908- Section 96, 151, Order 7 Rule 11
High Courts13 May 2026Disposed Of
Gupta Power Infrastructure Limited Vs South Bihar Power Distribution Company Limited
Patna High Court · (2026) 05 PAT CK 1487
Constitution Of India, 1950- Article 14, 226, 298
High Courts13 May 2026Allowed
Md. Nasib Ali @ Nasim Alam Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1484
Indian Penal Code, 1860- Section 361, 363Code of Criminal Procedure, 1973- Section 164
High Courts13 May 2026Disposed Of
Rameez Ahmed Vs Union of India
Jammu And Kashmir High Court · (2026) 05 J&K CK 1478
Narcotic Drugs and Psychotropic Substances Act, 1985- Section 52, 52(A)
High Courts13 May 2026Dismissed
Balloo @ Rampal Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1431
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Madhya Pradesh Excise Act, 1915-Section 34(1), 34(2), 49A, 59, 59A(i)
High Courts13 May 2026Dismissed
Sanjay Das Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1413
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
High Courts13 May 2026Disposed Of
Govind Singh Thakur And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1412
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 248
High Courts13 May 2026Dismissed
Mohhamad Shafi @ Shefu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1411
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 64(1), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts13 May 2026Allowed
Ajay Pal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1410
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 480(2)
High Courts13 May 2026Allowed/ Disposed Of
Lucky @ Monty Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1409
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 342, 376, 376(2)(k), 376(3), 405, 506Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
High Courts13 May 2026Allowed
Mukesh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1408
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 127(3), 137(2)
High Courts13 May 2026Disposed Of
Niranjana And Others Vs State Of M P Throgh Collector And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1407
Constitution Of India, 1950-Article 226Security Interest (Enforcement) Rules, 2002-Rule 9(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14, 17
High Courts13 May 2026
Pandian Vs State
Madras High Court · (2026) 05 MAD CK 1301
Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(C)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts13 May 2026
Peter @ John Peter And Others Vs State
Madras High Court · (2026) 05 MAD CK 1300
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 269, 296(b)
High Courts13 May 2026
Arikrishnan Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1299
Cigarettes And Other Tobacco Products Act, 2003-Section 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269