JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 13 of 61,419

High Courts05 Nov 2026Allowed

Anjali Devi Vs Shashi Kumar Pandey & Anr.

Jharkhand High Court · 2025 INSC 43

Family Courts Act, 1984-Section 7, 7(1), 19, 19(1)Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(i-a), 13(1)(iii)Code of Civil Procedure-Section 96

Read judgment

High Courts05 Nov 2026Disposed Of

Md. Abdul Hafiz Vs Bibi Masina Khatoon

Jharkhand High Court · (2026) 11 JH CK 0641

Muslim Women (Protection of Rights on Divorce) Act, 1986-Section 3

Read judgment

High Courts05 Nov 2026Dismissed

M/s R.K. Industries & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 11 JH CK 0643

Companies Act

Read judgment

High Courts05 Nov 2026Dismissed

Pinki Kumari Vs Ravi Kumar

Jharkhand High Court · (2026) 11 JH CK 0645

Family Courts Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 7, 13(1)(i-a), 13(1)(i-b)Indian Penal Code-Section 498-A

Read judgment

High Courts05 Nov 2026

Jagjeet Singh Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 11 JH CK 0611

Read judgment

High Courts05 Nov 2026

Janani Pradhan Vs The State Of Jharkhand

Jharkhand High Court · (2026) 11 JH CK 0608

Indian Penal Code, 1860-Section 304B, 34, 30Indian Evidence Act-Section 113B, 113-BDowry Prohibition Act, 1961-Section 2

Read judgment

High Courts05 Nov 2026Allowed

Mahendra Kumar Mishra @ Mahendra Mishra Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 11 JH CK 0606

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 156(3)Indian Penal Code-Sections 418, 34, 415, 420

Read judgment

High Courts05 Nov 2026Dismissed

Vikash Kumar @ Vikash Kumar Manjhi Vs The State Of Jharkhand

Jharkhand High Court · (2026) 11 JH CK 0659

BNSS, 2023-Section 528, 84Bharatiya Nyaya Sanhita (BNS), 2023-Sections 69, 351(2), 351(3), 3(5)Dowry Prohibition Act-Sections 3, 4

Read judgment

High Courts05 Nov 2026Allowed

Love Kumar Singh @ Lav Kumar Singh & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 11 JH CK 0658

BNSS, 2023-Section 528B.N.S, 2023-Section 126(2), 303(2), 115(2), 109, 351(2), 352Indian Penal Code-Section 341, 379, 323, 307, 506, 504

Read judgment

High Courts05 Nov 2026Allowed

The Oriental Insurance Company Ltd. Vs Sumitra Devi & Ors.

High Court Of Himachal Pradesh · (2026) 11 SHI CK 0656

Motor Vehicles Act, 1988-Section 173, 166, 147, 2(35)Motor Vehicles (Amendment) Act, 1994-Section 46Motor Vehicles Act, 1939-Section 95(1), 2(25)

Read judgment

High Courts05 Nov 2026Allowed

Anilbhai Prabhudas Patel & Anr. Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0684

Code of Criminal Procedure, 1973-Section 482, Chapter XIIIPC-Sections 498(A), 323, 504, 114, 506(2)Dowry Prohibition Act-Sections 3, 4

Read judgment

High Courts05 Nov 2026Allowed

Balubhai Karshanbhai Shamla Vs State Of Gujarat

Gujarat High Court · (2026) 11 GUJ CK 0687

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Gujarat Prohibition Act, 1949-Section 98, 98(2)

Read judgment

High Courts05 Nov 2026Allowed

Avniben Shrikant Patel Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0689

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451

Read judgment

High Courts05 Nov 2026Allowed

Azharali Abdulbhai Shekh Vs State Of Gujarat

Gujarat High Court · (2026) 11 GUJ CK 0691

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Gujarat Prohibition Act, 1949-Section 98, 98(2)

Read judgment

High Courts05 Nov 2026

ABC Vs State Of Gujarat & Ors.

Gujarat High Court · (2026) 11 GUJ CK 0702

Constitution of India-Article 14, 21, 226, 227, 32Medical Termination of Pregnancy Act, 1971BNSS, 2023-Section 528

Read judgment

High Courts05 Nov 2026Allowed

Bharatbhai Senabhai Gamar Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0713

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Gujarat Prohibition Act, 1949-Section 98, 98(2)

Read judgment

High Courts05 Nov 2026Allowed

Desai Lakhabhai Manabhai Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0717

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451

Read judgment

High Courts05 Nov 2026Allowed

Hirenkumar Ganeshbhai Patel Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0720

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Gujarat Prohibition Act, 1949-Section 98, 98(2)

Read judgment

High Courts05 Nov 2026Allowed

Jentibhai Ambalal Patodiya & Anr. Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0727

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 323, 504, 114

Read judgment

High Courts05 Nov 2026Allowed

Kadarbhai Mahamadbhai Manek Vs State Of Gujarat & Ors.

Gujarat High Court · (2026) 11 GUJ CK 0729

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451

Read judgment