High Courts16 Oct 2026Partly Allowed
Pramod Chandra Rath Vs Commissioner, Land Records and Settlement, Cuttack & Anr.
Orissa High Court · (2026) 10 OHC CK 2693
Constitution of India-Article 226, 227OSS Act, 1958-Section 15(b), 15
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 117 of 61,419
High Courts16 Oct 2026
State Represented By CBI/SPE, Cochin By Inspector Of Police Vs Jayaraman Gopal & Ors.
High Court Of Kerala · (2026) 10 KL CK 2692
Indian Penal Code-Sections 120B, 420Prevention of Corruption Act, 1988-Sections 13(1)(d), 13(2)Code of Criminal Procedure-Sections 239, 240, 319
High Courts16 Oct 2026Disposed Of
DRIEMS University Vs Directorate Of Medical Education & Training, Odisha
Orissa High Court · (2026) 10 OHC CK 2691
Constitution of India-Articles 226, 227
High Courts16 Oct 2026Disposed Of
Narendra Naik @ Arakhita & Ors. Vs State Of Odisha
Orissa High Court · (2026) 10 OHC CK 2690
BNSS, 2023-Section 483BNS-Section 310(2)
High Courts16 Oct 2026Dismissed
Renubala Acharya & Ors. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 2688
Constitution of India-Articles 226, 227, 300-A
High Courts16 Oct 2026
Sri Raveendra B Manami Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 2738
Constitution of India-Article 371J, 14, 16, 226, 227Constitution (Ninety-eighth Amendment) Act, 2012Karnataka High Court Act-Section 4
High Courts16 Oct 2026
Smt. Geeta Ramappa Terdal Vs Commissioner, City Municipality Dandeli & Ors.
Karnataka High Court · (2026) 10 KAR CK 2734
Karnataka High Court Act, 1961-Section 4Constitution of India-Article 14, 16, 34(1)(d), 38, 39, 43, 142, 300AHimachal Pradesh Education Code, 1985
High Courts16 Oct 2026Dismissed
Shri. Sidagouda Modagi Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 2733
Karnataka High Court Act, 1961-Section 4Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966-Section 72C, 72D, 72D(1)(b), 72D(1)(c), 72E, 72E(1)(b)Limitation Act, 1963-Section 4, 5, 12, 14, 14(2), 29(2), 4 to 24
High Courts16 Oct 2026
Jojo George Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 10 KL CK 2732
Kerala Revenue Recovery Act, 1968-Sections 52, 53, 48, 83(2), 82, 71, 2(j), 68Rubber Act, 1947-Section 12, 12(3)Kerala Cooperative Societies Act, 1969-S.76(b)
High Courts16 Oct 2026
The New India Assurance Company Vs Reema Devi & Ors.
High Court Of Himachal Pradesh · 2026 INSC 634
Motor Vehicles Act, 1988-Section 173, 170, 189, 149(2)(a)(ii), 149(2)(a) (ii), 149Indian Penal Code-Sections 279, 337, 304A, 420, 407, 471, 474, 467, 471 and 474Code of Civil Procedure-Order 11 Rule 12
High Courts16 Oct 2026Disposed Of
M/s Sri Suryamurthy Stone Crusher and M Sand Unit Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 2721
Karnataka Regulation of Stone Crushers Act, 2011Constitution of India-Articles 226, 227
High Courts16 Oct 2026
The New India Assurance Company Vs Reema Devi & Ors.
High Court Of Himachal Pradesh · 2026 INSC 634
Motor Vehicles Act, 1988-Section 149, 149(2)(a)(ii), 170, 173, 189Indian Penal Code-Sections 279, 304A, 337, 407, 420, 467, 471, 474CPC-Section 11 Rule 12, Order 11 Rule 12
High Courts16 Oct 2026
Shriram General Insurance Company Ltd. Vs Kalyan Singh & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2776
Motor Vehicles Act-Section 173, 166Indian Evidence Act, 1872-Section 60Bharatiya Sakshya Adhiniyam, 2023-Section 55
High Courts16 Oct 2026Dismissed
Kedar Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2772
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 20, 42, 50, 52-A, 52-A(2), 52A(3), 55, 57, 35, 35(2), 54Cr.PC-Section 428, 161, 173(2), 313Evidence Act-Section 65-B
High Courts16 Oct 2026Allowed
Yagya Chand Vs Competent Authority-cum-Collector & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2771
Sikh Gurudwara Act, 1925-Section 3, 7, 16, 29, 38CPC-Section 92National Highways Act
High Courts16 Oct 2026
Shriram General Insurance Company Ltd. Vs Sh. Kalyan Singh & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2770
Motor Vehicles Act-Section 173, 166IPC-Sections 279, 337 & 304AIndian Evidence Act, 1872-Section 60
High Courts16 Oct 2026
Moti Lal Vs Ram Kumar & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2769
Motor Vehicles Act-Section 173, 166IPC-Sections 279, 337, 304ACr.P.C.-Section 154
High Courts16 Oct 2026Disposed Of
State Of Himachal Pradesh Vs Sohan Singh & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2768
Indian Penal Code-Sections 34, 342, 375, 376, 511Prevention of Children from Sexual Offences Act, 2012-Sections 4, 6, 8, 29, 30Code of Criminal Procedure, 1973-Sections 161, 164, 173(2), 313
High Courts16 Oct 2026Allowed
National Highways Authority Of India Vs M S IRB Westcoast Tollway Ltd & Ors.
Delhi High Court · (2026) 10 DEL CK 2767
Arbitration & Conciliation Act, 1996-Section 2(1)(d), 9, 11, 11(6), 12, 12-15, 13, 14, 14(1), 14(1)(b), 14(2), 15, 15(1), 15(1)(a), 15(2), 15(3), 15(4), 16, 17, 25, 25(a), 30, 32, 32(2), 32(2)(a), 32(2)(c), 32(3), 34, 37(2)(b), 38, 38(2), Fourth ScheduleGeneral Clauses Act, 1897-Section 13(2)
High Courts16 Oct 2026Disposed Of
M/s Ehsaas Filling Station & Ors. Vs Indian Oil Corporation Ltd.
Delhi High Court · (2026) 10 DEL CK 2760
Arbitration and Conciliation Act, 1996-Section 11, 12Arbitration Act, 1940Indian Stamp Act, 1899