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Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 132 of 61,419

High Courts15 Oct 2026Partly Allowed

Smt. Ganeshiya Bai Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 2664

Indian Penal Code-Sections 419, 193Code of Criminal Procedure, 1973-Section 313, 437-ABhartiya Nagrik Suraksha Sanhita, 2023-Section 481

High Courts15 Oct 2026Allowed

Satyendra Kumar Rajak & Anr. Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 2682

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Wild Life (Protection) Act, 1972-Sections 9, 39, 48(a), 50, 51, 52

High Courts15 Oct 2026Allowed

Surendra Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 2683

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 180Bharatiya Nyaya Sanhita, 2023-Section 309(4), 3(5)

High Courts15 Oct 2026

Ravi Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 2704

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Chhattisgarh Excise Act-Sections 34(1)(A), 34(2), 59(A), 36(C)

High Courts15 Oct 2026Dismissed

Pulastnandan Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 2701

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 296, 351(3), 118(1), 118(2), 109(1)

High Courts15 Oct 2026Dismissed

Priyanshu Bole Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 2700

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 115(2), 296, 3(5), 351(3), 118(2), 109(1)

High Courts15 Oct 2026Disposed Of

Lord Jagannath Missions School Of Nursing, Khurda Vs State Of Odisha & Ors.

Orissa High Court · (2026) 10 OHC CK 2694

Constitution of India-Articles 226, 227

High Courts15 Oct 2026Dismissed

Saik Abdul Samim @ Sk. Shamim Ahmad Sultan Vs Asfa Begum

Orissa High Court · (2026) 10 OHC CK 2689

CrPC-Section 401, 397, 127, 125Contract Act-Section 23RTI Act

High Courts15 Oct 2026Disposed Of

Pramod Kumar Singh @ Pramod Singh Vs Umamani Mohanty & Ors.

Orissa High Court · 2024 INSC 899

Constitution of India-Article 227CPC-Order 9 Rule 7, 8 Rule 9

High Courts15 Oct 2026

Krishnankutty U P Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 2685

Indian Penal Code-Section 406, 415, 420, 120-B

High Courts15 Oct 2026Disposed Of

Satyaban Rana @ Satyabana Rana Vs State of Odisha

Orissa High Court · (2026) 10 OHC CK 2741

BNSS, 2023-Section 483BNS-Sections 311, 249(b), 111(5), 61(2)Arms Act-Sections 25, 27

High Courts15 Oct 2026

Sreelakshmi P.B Vs Kerala State Pollution Control Board & Ors.

High Court Of Kerala · (2026) 10 KL CK 2737

Constitution of India-Article 226Water (Prevention and Control of Pollution) Act-Section 11A

High Courts15 Oct 2026Allowed

Sandeep Chandrasenan & Anr. Vs Usha Krishnakumar & Ors.

High Court Of Kerala · (2026) 10 KL CK 2728

Companies Act, 2013-Section 421Constitution of India-Article 226I&B Code-Section 31

High Courts15 Oct 2026Dismissed

Mohammed Riyas. P. A. & Anr. Vs Adv. K.M.Shajahan & Ors.

High Court Of Kerala · (2026) 10 KL CK 2726

Prevention of Money Laundering Act, 2002-Section 66(2)Prevention of Corruption Act, 1988-Sections 13(1)(b), 13(1)(d), 13(2)Prevention of Corruption (Amendment) Act, 2018-Sections 12, 13(1)(b), 13(2)

High Courts15 Oct 2026Dismissed

Mohammed Riyas. P. A. & Anr. Vs Adv. K.M.Shajahan & Ors.

High Court Of Kerala · (2026) 10 KL CK 2725

Prevention of Money Laundering Act, 2002-Section 66(2)Prevention of Corruption Act, 1988-Section 13(1)(b), 13(1)(d), 13(2)Prevention of Corruption (Amendment) Act, 2018-Section 12, 13(1)(b), 13(2)

High Courts15 Oct 2026Dismissed

Mohammed Riyas. P. A. & Anr. Vs Adv. K.M.Shajahan & Ors.

High Court Of Kerala · (2026) 10 KL CK 2724

Prevention of Money Laundering Act, 2002-Section 66(2)Prevention of Corruption Act, 1988-Section 13(1)(b), 13(1)(d), 13(2)Prevention of Corruption (Amendment) Act, 2018-Section 12, 13(1)(b), 13(2)

High Courts15 Oct 2026Dismissed

Mohammed Riyas. P. A. & Anr. Vs Adv. K.M.Shajahan & Ors.

High Court Of Kerala · (2026) 10 KL CK 2723

Prevention of Money Laundering Act, 2002-Section 66(2)Prevention of Corruption Act, 1988-Section 13(1)(b), 13(2), 13(1)(d)Prevention of Corruption (Amendment) Act, 2018-Section 12, 13(1)(b), 13(2)

High Courts15 Oct 2026

Thakur Dutt Sharma (since deceased) through LRs & Ors. Vs Luder Mani

High Court Of Himachal Pradesh · (2026) 10 SHI CK 2722

Negotiable Instruments Act-Section 138 (including proviso (b)), 118, 139Code of Criminal Procedure-Section 313, 437ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481

High Courts15 Oct 2026Dismissed

Avishal Manhas Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 2713

Bharatiya Nagarik Suraksha Sanhita (BNSS)-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 25, 29, 42(2), 27

High Courts15 Oct 2026Dismissed

Brahm Prakash Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · 2026 INSC 729

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 20, 42, 42(1), 42(2), 50, 52-A, 55, 57Cr.PC-Section 428, 161, 173(2), 313