High Courts12 May 2026Disposed Of
Kaustav Bhowmik Vs State Of Tripura & Ors
Tripura High Court · (2026) 05 TP CK 1238
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 87 of 59,257
High Courts12 May 2026Dismissed
Union Of India Vs M/s Mahabir Prasad Agarwal
Sikkim High Court · (2026) 05 SIK CK 1077
Arbitration And Conciliation Act, 1996 - Section 34
High Courts12 May 2026
Tulshi Prasad Gupta Vs Muni Gupta And Ors.
Sikkim High Court · (2026) 05 SIK CK 1076
High Courts12 May 2026
Jasiel Sething Subba Vs State Of Sikkim
Sikkim High Court · (2026) 05 SIK CK 1075
High Courts12 May 2026Dismissed
Jagmohan Singh Bhatti Advocate Vs State Of Punjab & Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1007
High Courts12 May 2026Allowed
Baljinder Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1006
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(c), 29, 36A, 37, 61, 85
High Courts12 May 2026Dismissed
Sanjay Vashisth, J
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1005
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 120B, 148, 149, 302, 323, 341, 506Code Of Criminal Procedure, 1973-Section 161
High Courts12 May 2026Allowed
Lavish Dewan Vs Balwant Singh Gurpartap Singh
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1004
Code Of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)Companies Act, 2013-Section 5(e), 5(f)
High Courts12 May 2026Dismissed
Balwinder Singh @ Bholi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1003
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Punjab Excise Act, 1914-Section 1, 14, 61
High Courts12 May 2026Disposed Of
Aalam Vs State Of Haryana & Ors
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1002
Bharatiya Nyaya Sanhita, 2023-Section 140(3)
High Courts12 May 2026Allowed
Dilraj Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1001
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 109, 111, 115, 126, 238, 304, 317(2)
High Courts12 May 2026Dismissed
Gaurav Alias Saurav Alias Gora Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1000
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4)
High Courts12 May 2026Disposed Of
Ridis Amkhloo Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0912
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109, 118(2), 132, 191(3)Arms Act, 1959 - Section 27
High Courts12 May 2026Disposed Of
Kewan K. Marak Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0911
Protection Of Children From Sexual Offences Act, 2012 - Section 3(a), 4
High Courts12 May 2026Disposed Of
Banriki Hynthong Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0910
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109, 118(2), 132, 191(3)Arms Act, 1959 - Section 27
High Courts12 May 2026Disposed Of
Kutmon Syad Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0909
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109, 118(2), 132, 191(3)Arms Act, 1959 - Section 27
High Courts12 May 2026Disposed Of
Yowanki Amkhloo Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0908
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109, 118(2), 132, 191(3)Arms Act, 1959 - Section 27
High Courts12 May 2026Disposed Of
Nimon Syad Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 05 MEG CK 0907
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109, 118(2), 132, 191(3)Arms Act, 1959 - Section 27
High Courts12 May 2026Disposed Of
Asra Anjum A G Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0835
High Courts12 May 2026Disposed Of
Umraz Khan N Vs Azra Zaiba Fathima
Karnataka High Court · (2026) 05 KAR CK 0834
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 24, 94, 432