High Courts08 May 2026
VPR Intcon Pvt. Ltd. Vs Manipur Tribal Development Corporation Ltd. & Anr
Manipur High Court · (2026) 05 MAN CK 0190
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 96 of 59,257
High Courts08 May 2026
G. Kakhangai Kabui Vs State Of Manipur & 2 Ors
Manipur High Court · (2026) 05 MAN CK 0189
High Courts08 May 2026
Heisnam Kumar Vs Union Of India & 2 Ors
Manipur High Court · (2026) 05 MAN CK 0188
High Courts08 May 2026Dismissed
Kirankumar Laishram Vs State Of Manipur & 3 Ors.
Manipur High Court · (2026) 05 MAN CK 0187
High Courts08 May 2026
Keisham Meghachandra Singh Vs Union Of India & 3 Ors.
Manipur High Court · (2026) 05 MAN CK 0186
High Courts08 May 2026Dismissed
Hans Raj Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0788
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20
High Courts08 May 2026Dismissed
Surinder Mohan Kanwar Vs CBI
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0787
Code Of Criminal Procedure, 1973-Section 441, 482Indian Penal Code, 1860-Section 409, 419, 465, 466, 471
High Courts08 May 2026Dismissed
Amin Chand Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0786
High Courts08 May 2026Allowed
Vijay Kumar Thakur Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0785
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 37
High Courts08 May 2026Dismissed
Hem Lata Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0784
Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 103
High Courts08 May 2026Dismissed
State Of H.P. Vs Iqwal Singh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0782
Indian Penal Code, 1860-Section 279, 337, 338Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts08 May 2026Allowed
Satnam Singh @ Sodi Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0781
Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21
High Courts08 May 2026Partly Allowed
Parveen Kumar Vs State (Nct Of Delhi)
Delhi High Court · (2026) 05 DEL CK 0134
Code of Criminal Procedure, 1973- Section 161, 162, 162(1), 164, 207, 216, 232, 313(1)(b), 374(2), 383Indian Penal Code, 1860- Section 323, 324, 42, 363, 377, 506, 506(Il)Protection of Children from Sexual Offences Act, 2012- Section 3, 4, 5, 5(l), 5(n), 6, 29
High Courts08 May 2026Disposed Of
Workmen Represented By Delhi Offices And Establishment Employees Union Vs Management Of Air India (Formerly Known As Indian Airlines Ltd.)
Delhi High Court · (2026) 05 DEL CK 0133
Constitution of India, 1950- Article 12, 136, 226, 227Industrial Disputes Act, 1947- Section 2(oo), 17A(1), 17(2), 25B, 25F, 25G
High Courts08 May 2026Disposed Of
Workmen Represented By Delhi Offices And Establishment Employees Union Through Its President Vs Management Of Air India (Formerly Known As Indian Airlines Limited)
Delhi High Court · (2026) 05 DEL CK 0132
Constitution of India, 1950- Article 12, 136, 226, 227Industrial Disputes Act, 1947- Section 2(oo), 17A(1), 17(2), 25B, 25F, 25G
High Courts08 May 2026Disposed Of
Workmen Represented By Delhi Offices And Establishment Employees Union Vs Management Of Air India
Delhi High Court · (2026) 05 DEL CK 0131
Constitution of India, 1950- Article 12, 136, 226, 227Industrial Disputes Act, 1947- Section 2(oo), 17A(1), 17(2), 25B, 25F, 25G
High Courts08 May 2026Disposed Of
Sauraj Singh Vs M/s Indian Airlines Ltd And Anr
Delhi High Court · (2026) 05 DEL CK 0130
Constitution of India, 1950- Article 12, 136, 226, 227Industrial Disputes Act, 1947- Section 2(oo), 17A(1), 17(2), 25B, 25F, 25G
High Courts08 May 2026Disposed Of
Fateh Education Consulting Private Limited Vs Assistant Commissioner, Cgst Division, Wazirpur & Anr
Delhi High Court · (2026) 05 DEL CK 0129
Constitution of India, 1950- Article 226Central Goods and Services Tax Act, 2017- Section 54.Integrated Goods and Services Tax Act, 2017- Section 2(13), 5
High Courts08 May 2026Allowed
Roshni & Ors Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0128
Railway Claims Tribunal Act, 1987Railways Act, 1989- Section 123(c), 124A
High Courts08 May 2026Allowed
Lakshami Bai Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0127
Railway Claims Tribunal Act, 1987Railways Act, 1989- Section 123(c), 124A