High Courts17 Oct 2026
Sri. Mr. Akash.J. Vs State By Kengeri Police Station
Karnataka High Court · (2026) 10 KAR CK 2831
BNS, 2023-Sections 54, 69, 89BNSS, 2023-Section 483Cr.PC-Section 439
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 112 of 61,419
High Courts17 Oct 2026Allowed
Sri. Basavachetan Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 2830
Constitution of India-Article 226, 227
High Courts17 Oct 2026Dismissed
Atheeq Ur Rehman Vs The State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 2829
I.T Act, 2000-Section 66(d)BNS, 2023-Section 318(4), 319(2)Cr.P.C-Section 438
High Courts17 Oct 2026Allowed
Sri. A. Ashok Rao & Anr. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 2828
Factories Act, 1948-Section 92Cr.P.C-Section 482Bharatiya Nagarik Suraksha Sanhita-Section 528, 359(2)
High Courts17 Oct 2026
Sri Ashraf @ Ansari Vs State By Town Police Station
Karnataka High Court · (2026) 10 KAR CK 2827
BNS, 2023-Sections 310(2), 310(4), 61BNSS, 2023-Section 483Cr.PC-Section 439
High Courts17 Oct 2026Dismissed
Mr. Abbas Khan & Ors. Vs Sri. Sharukh Shaikh Ali Khan
Karnataka High Court · (2026) 10 KAR CK 2826
Constitution of India-Article 227
High Courts17 Oct 2026Dismissed
Smt. A. Saroja Devi Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 2825
Cr.P.C-Section 482Prevention of Corruption Act-Section 7(a), 7A
Tribunals and Commissions17 Oct 2026Disposed Of
Neeraj Kumar & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2815
Constitution of India-Article 14, 16
Tribunals and Commissions16 Oct 2026
Ansal Housing Ltd. & Ors. Vs Gaurav Bhardwaj
National Consumer Disputes Redressal Commission · 2026 INSC 170
Code of Civil Procedure-Order XLI Rule 33
High Courts16 Oct 2026
Vasireddy Krishna & Anr. Vs The Collector And District Magistrate, East Godavari District, Rajamahendravaram & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4853
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Sections 13(2), 13(4), 14Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
Tribunals and Commissions16 Oct 2026Disposed Of
Suresh AS Vs Deepak Kumar Gupta & Anr.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4804
I & B Code-Section 9
High Courts16 Oct 2026Partly Allowed
Ram Prasad Vs State Of U.P. & Anr.
Allahabad High Court · 2024 INSC 642
B.N.S.S.-Section 175(3), 175(4), 223, 225, 226POCSO Act
Tribunals and Commissions16 Oct 2026Partly Allowed
The Sonepat Central Co-Operative Bank Ltd. Vs ITO Ward-1
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4364
Income Tax Act, 1961-Section 250, 143(3), 144B, 143(1), 143(2), 142(1), 14AIncome Tax Rules, 1962-Rule 8D
Tribunals and Commissions16 Oct 2026
Kusum Garg Vs CIT (E), Exemptions Ward, Faridabad
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4363
Income Tax Act, 1961-Section 12AB(1)(b)(ii), 80G, 12A(1)(ac)(iii), 12AB
Tribunals and Commissions16 Oct 2026Dismissed
ACIT Vs Vrinda Farms Pvt Ltd
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4687
Income Tax Act, 1961-Section 68, 69C, 132, 133(6), 147, 148, 115BBE
Tribunals and Commissions16 Oct 2026Disposed Of
Mr. Pradeep Kumar Vs Arindam Modak & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 4273
Central Administrative Tribunal's Rules of Practice, 1993-Rule 32
Tribunals and Commissions16 Oct 2026Partly Allowed
Raj Mani Yadav Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4348
Administrative Tribunal Act, 1985-Section 19IPC-Sections 147, 148, 149 and 302Railway Services (Pension) Rules, 1993-Rule 10, 10(1)(c), 6
High Courts16 Oct 2026Dismissed
Ashok Kumar Mittal Vs State Of Chhattisgarh & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4055
High Courts16 Oct 2026Dismissed
Smt. Asha Agrawal & Ors. Vs Hemraj And Company & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4042
Court Fees Act, 1870-Section 7(iv)(c), 7(iv)(d), 7(v), 7(vi), 7(x)(d), Article 17 of Schedule IISuit Valuation Act, 1887-Section 3, 4CPC-Order 7 Rule 10
High Courts16 Oct 2026Dismissed
Central Board Of Trustees, Employees Provident Fund Organization Vs Shiv Kumar Singh & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 3999
Code of Civil Procedure-Order 47 Rule 1