Tribunals and Commissions10 Dec 2026
Seth Enterprises Private Limited Vs DCIT, Central Circle 32, New Delhi
Income Tax Appellate Tribunal · (2026) 12 ITAT CK 0003
JUDGMENT DATABASE
Search 12,16,267 Indian judgments.
12,16,267 judgments in All Courts · page 1 of 60,814
High Courts31 Oct 2026Partly Allowed
Sanjeev Sharma Alias Sanju & Ors. Vs Union Territory Of Jammu And Kashmir
Jammu And Kashmir High Court · (2026) 10 J&K CK 4640
RPC-Sections 363, 376, 109Criminal Procedure Code-Sections 161, 164-A, 313, 342, 361(1), 537, 540Evidence Act-Sections 119, 3
High Courts31 Oct 2026Dismissed
Sajad Ahmad Sheikh Vs UT Through Police Station Chanapora & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4638
NDPS Act-Section 8, 22, 29, 37Constitution of India-Article 21
High Courts30 Oct 2026Dismissed
Ab. Aziz Mir Vs Javaid Ahmad Khan & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4649
Constitution of India-Article 227Jammu and Kashmir Right of Prior Purchase Act, SVT, 1993-Section 5Code of Civil Procedure-Section 47
High Courts30 Oct 2026Dismissed
Aijaz Ahmad Rather Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4647
High Courts30 Oct 2026Dismissed
J&K Cooperative Housing Corporation Ltd. Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4645
Jammu and Kashmir Cooperative Societies Act, 1989-Sections 41, 177Cooperative Societies Act, Samvat 1993-Section 30Jammu and Kashmir Cooperative Societies Act, 1960-Sections 35, 35(2)(b), 123, 123(2), 125
High Courts30 Oct 2026Allowed
Kamal Saini Vs Pritam Singh Saini
Jammu And Kashmir High Court · 2023 INSC 675
Code of Criminal Procedure-Section 561-A, 156(1), 155(2), 157(1), 482Ranbir Penal Code-Sections 499 (including Exception 8), 500, 501 and 502Right to Information Act, 2005
High Courts30 Oct 2026Dismissed
Mohammad Khurshid Alam & Ors. Vs Sarita Bhateja & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4642
Constitution of India-Article 226, 227Code of Civil Procedure-Order VIII Rule 9, VI Rule 1, Section 115Transfer of Property Act-Section 41
High Courts30 Oct 2026Dismissed
Raghuvir Singh Panwar Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4635
High Courts30 Oct 2026Dismissed
Showkat Hussain Rather Vs J&K Bank Limited & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4631
RPC-Sections 420, 467, 409Officers Service Manual, 2000-Rules 375(b), 376Service Code-Clause 22(x)
High Courts30 Oct 2026Allowed
Umer Hamid Sheikh Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4630
Jammu & Kashmir Public Safety Act-Section 8, 8(1), 13Constitution of India
High Courts30 Oct 2026Allowed
Vikash Singh Vs Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4629
Arms ActJammu and Kashmir Public Safety Act-Section 8(1), 13Constitution of India
High Courts30 Oct 2026Dismissed
Zareena Akhter & Anr. Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4624
Constitution of India-Article 226, 14, 16
High Courts30 Oct 2026
Kuruburu Reshme Belegarara Haagu Raithara Seva Sahakara Sangha Niyamitha Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 4618
Karnataka Co-operative Societies Act, 1959-Section 20(2)(b)(iv), 20(2)(b)(iv)(a), 20(2)(b)(iv)(b)Karnataka High Court Act-Section 4
High Courts30 Oct 2026Allowed
B.P. Mahendra Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 4615
Societies Registration ActKarnataka Land Reforms Act, 1961-Section 2(18), 74, 66, 63, 64, 67, 44, 109(1), 1A, proviso to Section 80(1), 79-B-1, 79B(3), 77, 133Karnataka Land Revenue Act, 1964-Section 136(2)
High Courts30 Oct 2026
Basavarappa & Ors. Vs The State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 4610
BNSS, 2023-Section 483, 482Cr.P.C.-Section 439, 438Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 189(2), 191(2), 329(4), 103(1), 352, 351(2), 190
High Courts30 Oct 2026Dismissed
Anwarsab Mugalikatti Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 4608
BNSS, 2023-Section 482BNS, 2023-Section 115(2), 78, 352, 351(2)SC and ST Amendment Act, 2015-Section 3(1)(r), 3(1)(w)(ii), 3(2)(va)
High Courts30 Oct 2026Dismissed
K.V. Raghavendra Vs Union Of India & Anr.
Karnataka High Court · (2026) 10 KAR CK 4605
Indian Penal Code-Sections 143, 145, 147, 448 and 353 read with Section 149; Section 285; Sections 384 and 465Cr.P.C.-Section 482; Section 468; Section 473; Chapter XXXVIRailways Act, 1989-Section 146; Section 174; Section 179(2)
High Courts30 Oct 2026Allowed
Gurupad Hukkeri Vs State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 4604
Cr.P.C.-Section 439BNSS, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(a)(i), 2(iii)(b)
High Courts30 Oct 2026Dismissed
Iram Pathan & Ors. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 4603
Information Technology Act, 2000-Sections 66C, 66D, 67IPC-Sections 384, 419, 420, 506, 507, 149, 354D, 509, 417, 494, 495Criminal Procedure Code-Section 2(j), 154, 156, 157, 162, 174 to 184, 186, 218 to 223, 482, 531, Chapter XIII