JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 91 of 59,257

High Courts11 May 2026Disposed Of/ Allowed

Sourab Nath Vs State Of Tripura

Tripura High Court · (2026) 05 TP CK 1235

Bharatiya Nyaya Sanhita, 2023 - Section 105, 106(1), 125(b), 281Motor Vehicles Act, 1988 - Section 133, 184, 187Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 47

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High Courts11 May 2026

Union Of India And Ors Vs State Of Sikkim And Others

Sikkim High Court · (2026) 05 SIK CK 1074

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High Courts11 May 2026

Jasoda Poudyal Vs State Of Sikkim And Ors

Sikkim High Court · (2026) 05 SIK CK 1073

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High Courts11 May 2026

Zydus Health Care Limited Earlier M/S German Remedies Vs Commissioner, Commercial Tax Division And Ors

Sikkim High Court · (2026) 05 SIK CK 1072

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High Courts11 May 2026Disposed Of

Rupinder Kaur Vs Kiran Bala

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1018

Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413

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High Courts11 May 2026Disposed Of

Rupinder Kaur Vs Kiran Bala

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1017

Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413

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High Courts11 May 2026Disposed Of

Ashok Kumar Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1016

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts11 May 2026Allowed

Deepak Kumar And Others Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1015

Indian Penal Code, 1860-Section 120B, 419, 420, 467, 468, 471Information Technology Act, 2000-Section 66C, 66DCode Of Criminal Procedure, 1973-Section 320, 482

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High Courts11 May 2026Allowed

Gurpal Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1014

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 318(3), 318(4)Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts11 May 2026Disposed Of

Karan Singh Alias Karan And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1013

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts11 May 2026Disposed Of

Balwinder Singh Vs State Of Punjab And Anr

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1012

Indian Penal Code, 1860-Section 305, 317(2), 331(4)Code Of Criminal Procedure, 1973-Section 482

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High Courts11 May 2026Allowed

Avtar Singh And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1011

Indian Penal Code, 1860-Section 34, 323, 324, 341, 506Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts11 May 2026Dismissed

Manoj Kumar And Anr Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1010

Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 174ANegotiable Instruments Act, 1881-Section 138

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High Courts11 May 2026Allowed

Paritosh Kumar Garg Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1009

Punjab Factory Rules, 1952-Rule 66DCode Of Criminal Procedure, 1973-Section 470(3), 482Factories Act, 1948-Section 7A(2), 92, 105, 105(1), 106

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High Courts11 May 2026Disposed Of

Sarfaraj Singh Bajwa Vs Nikku Jewelers

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1008

Code Of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138

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High Courts11 May 2026Dismissed

Wanlumlang Shabong Vs Khasi Hills Autonomous District Council & Ors

Meghalaya High Court · (2026) 05 MEG CK 0913

Khasi Hills Autonomous District Council Service Rules, 1961 - Rule 15

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High Courts11 May 2026Disposed Of

Krishna Bhandari Vs State Of Manipur

Manipur High Court · (2026) 05 MAN CK 0900

Indian Penal Code, 1860 - Section 222(2), 300, 302, 304(ll)Code Of Criminal Procedure, 1973 - Section 222(2), 386

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High Courts11 May 2026Disposed Of

Shailja Sharma Vs State Of Himachal Pradesh And Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0792

Constitution Of India, 1950-Article 309Central Civil Services (Pension) Rules, 1972-Rule 17

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High Courts11 May 2026Disposed Of

Dr. Sanjay Kumar Gupta Vs State Of Himachal Pradesh And Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0791

Constitution Of India, 1950-Article 309Central Civil Services (Pension) Rules, 1972-Rule 17

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High Courts11 May 2026Dismissed/ Disposed Of

Sunita Devi And Another Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0790

Indian Penal Code, 1860-Section 34, 323, 353, 342, 504, 506Code Of Criminal Procedure, 1973-Section 91, 321, 482

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