High Courts13 May 2026Allowed
Savita Vs Union Of India And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1022
Constitution Of India, 1950-Article 226, 227Notaries Rules, 1956-Rule 8(4), 8B
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 84 of 59,257
High Courts13 May 2026Disposed Of
Kirpal Singh Sangwan Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1021
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107
High Courts13 May 2026Disposed Of
Savita Rani Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1020
Constitution Of India, 1950-Article 226, 227
High Courts13 May 2026Disposed Of
Parminder Singh Vs Punjab State Power Corporation Limited And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1019
Constitution Of India, 1950-Article 226, 227
High Courts13 May 2026Dismissed
State Of H.P. & Anr Vs Suresh Chauhan & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0804
Land Acquisition Act, 1894-Section 4, 18, 54
High Courts13 May 2026Disposed Of
M/S Bir Singh Fruit/Vegetable Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0803
Constitution Of India, 1950-Article 14, 19(1)(a), 19(1)(g)Himachal Pradesh Agricultural And Horticultural Produce Marketing (Development And Regulation) Act, 2005-Section 29
High Courts13 May 2026Disposed Of
Manish Chand Katoch And Others Vs Union Of India And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0802
High Courts13 May 2026Disposed Of
Ilyas Ali Vs Bhag Singh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0801
Negotiable Instruments Act, 1881-Section 138, 147Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 528Code Of Criminal Procedure, 1973-Section 320, 482
High Courts13 May 2026
Rohit Kumar Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0800
High Courts13 May 2026Dismissed
Shakotla Mishra Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0644
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 438Code of Criminal Procedure, 1973- Section 164, 313, 397Indian Penal Code, 1860- Section 354A(1)(i), 509
High Courts13 May 2026Disposed Of
Prahlad Kumar Vs State Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0643
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3), 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 2(iii)(b), 20(b)(ii)(C), 37, 50, 52A
High Courts13 May 2026Allowed
Surender Vs State
Delhi High Court · (2026) 05 DEL CK 0642
Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 120B, 302, 363, 366, 368, 376, 397, 450Evidence Act, 1872- Section 24, 26, 27
High Courts13 May 2026Allowed
Heera Lal Vs State (Nct Of Delhi)
Delhi High Court · (2026) 05 DEL CK 0641
Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 120B, 302, 363, 366, 368, 376, 397, 450Evidence Act, 1872- Section 24, 26, 27
High Courts13 May 2026Disposed Of
Naresh Singh Vs State Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0640
Indian Penal Code, 1860- Section 34, 120B, 380, 419, 420, 468, 471Juvenile Justice (Care and Protection of Children) Act, 2015- Section 24
High Courts13 May 2026Allowed
Kiran Devi Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0639
Railway Claims Tribunal Act, 1987- Section 23
High Courts13 May 2026Allowed
Vikash Kumar Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0638
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts13 May 2026Allowed
Sh. Aftab Vs State (Gnct Of Delhi)
Delhi High Court · (2026) 05 DEL CK 0637
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 318(4), 319, 340
High Courts13 May 2026Allowed
Rifat Ali @ Danish Vs State Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0636
Constitution of India, 1950- Article 21Narcotic Drugs And Psychotropic Substances, Act, 1985- Section 21, 25, 29, 37
High Courts13 May 2026Dismissed
Housing Development Finance Corporation Ltd Vs Pankaj Saini
Delhi High Court · (2026) 05 DEL CK 0635
Code of Civil Procedure, 1908- Section 151, Order 1 Rule 10, Order 41 Rule 1
High Courts13 May 2026Dismissed
Paramjit Singh Khurana Vs Davinder Singh & Ors
Delhi High Court · (2026) 05 DEL CK 0634
Code of Civil Procedure, 1908- Section 96, Order 7 Rule 11, Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2Code of Criminal Procedure, 1973- Section 107, 145, 146, 150Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471