High Courts15 Oct 2026Dismissed
Devta Bansheera Maharaj Sidhwan Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2775
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 133 of 61,419
High Courts15 Oct 2026Dismissed
Ashwani Kumar Vs Dasi Alias Uma Devi
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2774
Code of Criminal Procedure-Section 125
High Courts15 Oct 2026
Jyoti Mukhi & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2766
Indian Penal Code-Section 147, 148, 149, 302Arms Act-Section 27
High Courts15 Oct 2026Allowed
Dr. Sumanta Chakrabarti Vs The Union Of India & Ors.
Tripura High Court · (2026) 10 TP CK 2765
Central Civil Services (Pension) Rules, 1972-Rule 14Central Civil Services (Leave) Rules, 1972Central Provident Fund (Central Services) Rules, 1960
High Courts15 Oct 2026
Jyoti Mukhi Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 2761
Indian Penal Code-Sections 147, 148, 149, 302Arms Act-Section 27
High Courts15 Oct 2026
Suleman Umarbhai Ibrahimbhai Dal Vs State Of Gujarat
Gujarat High Court · (2026) 10 GUJ CK 2749
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Electricity Act, 2003-Section 135Probation of Offenders Act, 1958-Section 16(1), 6, 4
High Courts15 Oct 2026Dismissed
Vijay Jindal & Ors. Vs State Of U.P.
Allahabad High Court · 2025 INSC 477
BNS-Sections 111, 111(1), 111(3), 308(6), 316, 316(2), 351(3) and 352BNSS-Section 482IPC-Sections 34, 406, 415, 418 and 420
High Courts15 Oct 2026Disposed Of
Snehhalbhai Sundarbhai Patel Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 2788
Criminal Procedure Code, 1973-Section 378(4), 372, 378, 374, 200, 2(wa)BNSS-Section 413N.I. Act-Section 138, 143
High Courts15 Oct 2026
Mohd Saakir @ Mohd Sakir Vs State of U.P.
Allahabad High Court · (2026) 10 AHC CK 2790
BNS-Sections 69, 352, 351(3), 2(35), 2(10)BNSS-Sections 180, 183, 69Transgender Persons (Protection of Rights) Act, 2019-Section 2(k), 2, 18(d)
High Courts15 Oct 2026Disposed Of
Suleman Umarbhai Ibrahimbhai Dal Vs State Of Gujarat
Gujarat High Court · (2026) 10 GUJ CK 2777
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Electricity Act, 2003-Section 135Probation of Offenders Act, 1958-Section 16(1), 6, 4
High Courts15 Oct 2026Dismissed
Ajai Yadav & Ors. Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 10 AHC CK 2780
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act-Section 2(bd), 3(1)(r), 3(1)(x), 14, 14(1), proviso to Section 14, second proviso to Section 14Criminal Procedure Code, 1973-Section 190(1)(a), 190(1)(b), 193, 200, 202, 207, 209, 460, 460(e), 461Penal Code, 1860-Section 114, 323, 325, 452, 504, 506, 506 Part II
Tribunals and Commissions15 Oct 2026Disposed Of
Sumit Rathaur Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2811
Tribunals and Commissions15 Oct 2026Allowed
Chhote Lal Meena Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2809
CCS (CCA) Rules, 1965-Rule 14, 15(2), 27Constitution of India-Article 311(2)
Tribunals and Commissions15 Oct 2026Disposed Of
Anmol Jain Vs Staff Selection Commission & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 2822
Tribunals and Commissions15 Oct 2026Disposed Of
Vishal J Dahiya Vs Staff Selection Commission & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 2820
Tribunals and Commissions15 Oct 2026
Baldev Singh Sandhu Vs Union Of India & Anr.
Central Administrative Tribunal · 2025 INSC 548
Central Civil Services (Pension) Rules, 2021-Rule 8, 8(2)(c)(ii)Central Civil Services (Conduct) Rules, 1964-Rule 2(c), 18(2), 18(3), 3(1)(i), (ii) and (iii)Administrative Tribunals Act, 1985-Section 19
High Courts15 Oct 2026Dismissed
Mitali Bahmaniya Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 3213
Uttarakhand State Industrial Training Institute (Instructor) Service (Amendment) Rules 2022-Rule 14
High Courts15 Oct 2026Dismissed
Shaik Afifa Tabasum & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2511
High Courts15 Oct 2026Allowed
Girish Chandra Kukreti Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 10 UK CK 2475
IPC-Section 302, 34, 120-B, 201Cr.P.C.-Section 313, 164
High Courts15 Oct 2026Disposed Of
Chandra Bhushan Prasad Vs Union Of India & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2473