High Courts22 Oct 2026Dismissed
State Of Gujarat Vs Gambhirbhai Kababhai & Anr.
Gujarat High Court · (2026) 10 GUJ CK 3079
Cr.P.C.-Section 378, 313IPC-Sections 376, 348, 342 and 114
JUDGMENT DATABASE
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12,28,363 judgments in All Courts · page 104 of 61,419
High Courts22 Oct 2026Disposed Of
Pinki Verma & Anr. Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 10 AHC CK 3060
Cr.P.C.-Section 125BNSS-Section 144CPC-Order 47 Rule 1
High Courts22 Oct 2026Disposed Of
Koteswara Reddy Choppa & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 3047
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482, 528, 35(3)Cr.P.C-Sections 437, 438, 439, 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 324(2), 324(4), 351(2) read with 3(5)
High Courts22 Oct 2026
Babu Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 3004
Indian Penal Code-Sections 323, 324, 325, 326, 306, 307, 498A, 34
High Courts22 Oct 2026
Rajesh A. Nair Vs The District Police Chief Thrissur (Rural) & Ors.
High Court Of Kerala · (2026) 10 KL CK 2998
High Courts22 Oct 2026Dismissed
Smt Mamta Yadav & Anr. Vs The State Of Tripura
Tripura High Court · (2026) 10 TP CK 2995
BNSS-Section 483NDPS Act-Sections 20(b)(ii)(c), 25, 29 and 37MV Act-Sections 177, 192A and 197
High Courts22 Oct 2026Dismissed
Smt. Mandira Das & Anr. Vs The State Of Tripura
Tripura High Court · (2026) 10 TP CK 2994
BNSS-Section 483(1)(a)
High Courts22 Oct 2026Disposed Of
Sri Anil Kumar Roy & Ors. Vs Tripura State Of Tripura
Tripura High Court · (2026) 10 TP CK 2993
BNS-Sections 126(2), 118(2), 109, 304(2), 3(5), 126BNSS-Section 35
High Courts22 Oct 2026Disposed Of
Rahan M.P. Vs State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 2987
BNSS, 2023-Section 483BNS-Sections 140(3), 127(2), 115(2), 118(1), 351(2), 352, 109, 190Karnataka Education Act, 1983-Section 116(2)
High Courts22 Oct 2026
Bhushan Suryakant Moye Vs Directorate Of Enforcement
Bombay High Court · (2026) 10 BOM CK 2960
Prevention of Money Laundering Act, 2002-Section 3, 8, 17, 17(1)(f), 19(1), 23, 24, 45, 45(1), 50BNS 2023-Section 3(5), 318(4), 319(2), 336(3)Information Technology Act, 2000-Section 66-D
High Courts22 Oct 2026Allowed
Shrikant Devidas Uplekar & Ors. Vs Malegaon Municipal Corporation & Ors.
Bombay High Court · (2026) 10 BOM CK 2959
Maharashtra Regional and Town Planning Act, 1966-Section 127, 31(1), 126(2) or (4)Land Acquisition Act-Section 6
High Courts22 Oct 2026Allowed
Shrikant Devidas Uplekar & Ors. Vs Malegaon Municipal Corporation & Ors.
Bombay High Court · (2026) 10 BOM CK 2958
Maharashtra Regional and Town Planning Act, 1966-Section 127, 126, 31(1)Land Acquisition Act-Section 6Bombay Provincial Municipal Corporation Act
High Courts22 Oct 2026Allowed
Kanija Asad Mehatar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2957
Constitution of India-Article 226, 14Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28, Items 5, 6, 9 and 10 of Schedule IV
High Courts22 Oct 2026Dismissed
The State Of Maharashtra Vs Gautam Salve & Ors.
Bombay High Court · (2026) 10 BOM CK 2956
Indian Penal Code-Section 498-A, 306, 34
High Courts22 Oct 2026Disposed Of
The State Of Maharashtra Vs Milind Govind Kshirsagar
Bombay High Court · (2026) 10 BOM CK 2955
Indian Penal Code (IPC)-Sections 324, 504, 506Probation of Offenders Act-Section 4
High Courts22 Oct 2026Allowed
Santosh Atmaram Morey Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2954
High Courts22 Oct 2026Allowed
Shivganga Ayurvedic Medical College and Research Centre Vs National Commission for India System of Medicine & Ors.
Bombay High Court · (2026) 10 BOM CK 2953
National Commission for Indian System of Medicine Act, 2020-Section 9(6), 27, 28(1)(f), 29(2), 29(3), 29(5), 29(7)National Commission for Indian System of Medicine (Minimum Essential standards, Assessment and Rating for Undergraduate Ayurveda Colleges and Attached Teaching Hospitals) Regulations, 2024-Regulation 55(7), 65, 71(3), 71(3)(a), 73(3)(a)
High Courts22 Oct 2026Disposed Of
Surya Alloy Industries Limited Vs South Eastern Railway & Ors.
Calcutta High Court · (2026) 10 CAL CK 2952
Arbitration and Conciliation Act, 1996-Section 9
High Courts22 Oct 2026
Ramdas Madhav Nayak & Anr. Vs Rajesh Prakash Timblo Expired Thr Legal Representative Mrs Vilda Alias Vidya Timblo
Bombay High Court · (2026) 10 BOM CK 2951
Negotiable Instruments Act, 1881-Section 138
High Courts22 Oct 2026Allowed
Padmakar Mohanrao Hanmante Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2950
Constitution of India-Article 226