High Courts16 Oct 2026Partly Allowed
Jainulabedin Abbasali Saiyed Vs Noorbanu Ibrahim Kureshi & Ors.
Gujarat High Court · (2026) 10 GUJ CK 2753
Constitution of India-Article 227CPC-Order 41 Rule 27, 6 Rule 17
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 118 of 61,419
High Courts16 Oct 2026Allowed
Amankumar Anilbhai Bhatiya Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 2751
Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A, 18, 3(2)(v), 3(1)(r)(s)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 108, 115(2), 54
High Courts16 Oct 2026Disposed Of
Kesav Credit Co-Operative Society Ltd. Thro Dilipsinhji Jashvantsinhji Gohil Vs Bhaveshbhai Nandrambhai Nimavat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 2743
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 419, 413N.I. Act-Section 138, 143CrPC-Section 372, 378, 374, 200, 2(wa), 378(4)
High Courts16 Oct 2026Dismissed
State Of Gujarat Vs Dinesh @ Lot Shravan Sonkar
Gujarat High Court · 2026 INSC 67
Criminal Procedure Code, 1973-Section 235(1), 154 to 172, 228(1)(b), 231(1)Indian Penal Code, 1860-Section 302Gujarat Police Act, 1951-Section 135
High Courts16 Oct 2026Partly Allowed
Smt. Rajeshwari & Anr. Vs State Of U.P.
Allahabad High Court · (2026) 10 AHC CK 2782
Cr.P.C.-Section 302 r/w 149, 313IPC-Sections 498-A, 304-B, 302/149Dowry Prohibition Act-Section 3/4
High Courts16 Oct 2026Partly Allowed
Ram Karan Arya Vs State Of U.P.
Allahabad High Court · (2026) 10 AHC CK 2783
Indian Penal Code-Sections 141, 147, 148, 149, 300, 302, 302/34, 304, 304 (Part-I), 304 (Part-II), 504, 506Cr.P.C.-Sections 157, 313
High Courts16 Oct 2026Allowed
Shital Maulik Thakkar Guardian Of Akshat Maulik Thakkar Vs Regional Passport Authority
Gujarat High Court · (2026) 10 GUJ CK 2784
Constitution of India-Article 226Passport ActPassport Rules, 1980-Rule 4(A)(3)(a) of Schedule III, Section 4(A)(3) of Schedule II, 4(3) of Schedule II
High Courts16 Oct 2026Allowed
Shital Maulik Thakkar Mother Of Mauilk Thakkar Vs Regional Passport Authority
Gujarat High Court · (2026) 10 GUJ CK 2785
Constitution of India-Article 226Passport ActPassport Rules, 1980-Rule-4(A)(3)(a) of Schedule-III, Section 4(A)(3), 4(3) of Schedule-II
High Courts16 Oct 2026Dismissed
Krishna Kumar Vs State Of U.P.
Allahabad High Court · (2026) 10 AHC CK 2786
I.P.C.-Section 302Cr.P.C.-Section 161, 313Indian Evidence Act, 1872-Section 32(1)
High Courts16 Oct 2026
Rajendra Kumar & Anr. Vs State Of U.P. Thru Secy.Tacation And Registration Lko. & Ors.
Allahabad High Court · (2026) 10 AHC CK 2778
Registration Act, 1908-Sections 35, 35(3)(a), 36, 71, 72, 73, 75(1)Constitution of India-Article 226U.P. Revenue Code-Section 80
High Courts16 Oct 2026Allowed
Manisha Tyagi Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 2779
Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974-Rule 2(c), 2(c)(iii)Constitution of India-Articles 14, 15
Tribunals and Commissions16 Oct 2026Dismissed
Sandeep Dash Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 2793
Administrative Tribunals Act, 1985-Section 19CCS (CCA) Rules, 1965-Rule 14, 15(2)CCS (Conduct) Rules, 1964-Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 3(2)(i)
High Courts16 Oct 2026Allowed
Pujari Kesavachary & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2514
Constitution of India-Article 226CPC-Section 151Inam Abolition Act-Section 4, 4(4)
High Courts16 Oct 2026Disposed Of
Smt. Roshni Devi & Ors. Vs The New India Insurance Company Ltd. & Anr.
Uttarakhand High Court · (2026) 10 UK CK 2513
Motor Vehicle Act, 1988-Section 173
High Courts16 Oct 2026Dismissed
Nagesh Marrimekala Vs The Registrar (Recruitment), High Court of A.P. & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2510
RTI ActEasement Act-Section 15Constitution of India-Article 226
High Courts16 Oct 2026
Smt. Chadipiralla Jyothi & Anr. Vs The Election Commission Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2508
High Courts16 Oct 2026
Dasari Kiran Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2507
High Courts16 Oct 2026Allowed
Bharat Singh Vs State Of Uttakhard & Anr.
Uttarakhand High Court · (2026) 10 UK CK 2505
IPC-Section 302, 300, 207, 208Cr.P.C.-Section 313
High Courts16 Oct 2026Dismissed
Gagandeep Singh Alias Gagan Ratanpuriya Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2474
BNS, 2023-Sections 109, 190, 191(3), 351 (2), 352IPC-Section 307
High Courts16 Oct 2026Partly Allowed
Hem Shikha Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 10 UK CK 2472
Constitution of India-Article 226Uttar Pradesh Control of Goondas Act, 1970-Section 2(b), 3(1), 3(1)(c), 3(2), 3(3), 6, 6(3), 8Motor Vehicles Act, 1939-Section 64