High Courts28 Jul 2026Disposed Of
M/s Gupta Construction Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 07 JH CK 0279
JUDGMENT DATABASE
Search 12,32,444 Indian judgments.
12,32,444 judgments in All Courts · page 1,108 of 61,623
High Courts28 Jul 2026Allowed
Sumit Enterprises Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 07 JH CK 0281
Constitution of India-Article 226The Jharkhand Incentive Rules, 2003-Clause-IV(घ)
High Courts28 Jul 2026Allowed
Savitri Devi & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 07 JH CK 0282
Constitution of India
High Courts28 Jul 2026Dismissed
Raju Sharma Vs The State Of Jharkhand
Jharkhand High Court · (2026) 07 JH CK 0285
I.P.C.-Section 354, 377, 376, 511
High Courts28 Jul 2026Allowed
Ramawtar Kumar & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0287
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 18, 3(1)(r), 3(1)(s)BNS, 2023-Sections 126(2), 329(3), 352, 351(3) & 3(5)B.N.S.S., 2023-Section 482
High Courts28 Jul 2026Allowed
Ashraf Ansari Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0288
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A, 18, 3(1)(r)(s)(g)BNS, 2023-Sections 126(2), 115(2), 329(3), 352, 351(3) and 3(5)B.N.S.S., 2023-Section 482
High Courts28 Jul 2026Allowed
Md. Mustak Alam Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0289
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 18, 3(1)(r)(s)(g)BNS, 2023-Sections 126(2), 115(2), 329(3), 352, 351(3) and 3(5)B.N.S.S., 2023-Section 482
High Courts28 Jul 2026Allowed
Alley Hussain Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0290
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 18, 3(1)(r)(s)(g)BNS, 2023-Section 126(2), 115(2), 329(3), 352, 351(3), 3(5)B.N.S.S., 2023-Section 482
High Courts28 Jul 2026Partly Allowed
Raj Kumar Dom Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0293
I.P.C.-Section 377
High Courts28 Jul 2026Dismissed
Gondwan Shikshan Prasarak Mandal & Ors. Vs Sau. Vijaya & Ors.
Bombay High Court · (2026) 07 BOM CK 0219
MEPS Rules-Rule 36, 36 and 37, 9MEPS Act, 1977-Section 5Industrial Disputes Act, 1947-Section 11-A
High Courts28 Jul 2026Disposed Of
Md. Asraful Islam Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 07 CAL CK 0217
West Bengal Public Distribution System (Maintenance and Control) Order, 2013-Clause 19A
High Courts28 Jul 2026Disposed of
N.Allimuthu Vs The Commissioner, Hindu Religious and Charitable Endowments Department and Others
Madras High Court · (2026) 07 MAD CK 0203
Constitution of India-Article 226
High Courts28 Jul 2026
Baskar @ Murugan Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0194
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Constitution of India-Article 21, 39A
High Courts28 Jul 2026Allowed
Jeyasankar Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0193
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 6(b), 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269
High Courts28 Jul 2026Allowed
C. Dhanalakshmi Vs The Principal District and Sessions Judge, Srivilliputhur
Madras High Court · (2026) 07 MAD CK 0192
Constitution of India-Article 226
High Courts28 Jul 2026Allowed
C. Selvam Vs State of Tamil Nadu and others
Madras High Court · (2026) 07 MAD CK 0191
Bharatiya Nyaya Sanhita, 2023-Section 329(2), 296(b), 351(2)
High Courts28 Jul 2026Disposed of
Mohammed Fazil Khan Vs The District Revenue Officer and another
Madras High Court · (2026) 07 MAD CK 0190
Constitution of India-Article 226
High Courts28 Jul 2026Allowed
Surya Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0178
Indian Penal Code, 1860-Section 406, 420Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts28 Jul 2026Allowed
Murugaperamaiyan Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0174
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 37Bharatiya Nyaya Sanhita, 2023-Section 61, 217, 229, 231, 269Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts28 Jul 2026Dismissed
Thiruvithancode Muslim Jamath and Others Vs G.M.Mohammed Abdul Khader and Others
Madras High Court · (2026) 07 MAD CK 0172
Waqf Act, 1995-Section 6(1), 7(1), 83, 85Code of Civil Procedure, 1908-Section 115, Order VII Rule 11