JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 135 of 61,419

High Courts15 Oct 2026Disposed Of

Uday Choudhary & Anr. Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 2485

Bharatiya Nyaya Sanhita, 2023-Sections 217, 248(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 175(3), 223SC/ST Act

High Courts15 Oct 2026Disposed Of

Pallerla Ramesh Reddy Vs The Union Of India & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2563

Constitution of India-Article 226, 14, 21CPC-Section 151

High Courts15 Oct 2026Disposed Of

A. Radhakrishna & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2555

Constitution of India-Article 226, 14, 19, 21, 300 ACPC-Section 151

High Courts15 Oct 2026

Larsen And Tourbo Limited Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2554

Constitution of India-Article 226, 14, 19(1)(g), 300ABuilding and Other Construction Workers' Regulation of Employment and Conditions of Service Act, 1996Building and Other Construction Workers' Welfare Cess Act, 1996-Section 3, 4, 6

High Courts15 Oct 2026Disposed Of

Patta Tejal Vs Dr. NTR Health University of Sciences & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2553

High Courts15 Oct 2026Disposed Of

Sundara Babu Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2552

Constitution of India-Article 226, 14A.P. Public Employment (Regulation of Age of Superannuation) Act, 1984CPC-Section 151

High Courts15 Oct 2026Disposed Of

Somu Durga Reddy Vs State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2551

Andhra Pradesh Municipalities Act, 1965-Section 11Representation of the People Act, 1950-Sections 22, 23Constitution of India-Article 226

High Courts15 Oct 2026

Parimi Ravi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2550

University Grants Commission (Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education) Regulations, 2018-Clause 10(f)

High Courts15 Oct 2026

B. Ravi Kumar Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2549

Constitution of India-Article 226, 14, 16, 21Fundamental Rules-Rule 24Code of Civil Procedure, 1908-Section 151

High Courts15 Oct 2026

Ch.Ramesh & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2548

Andhra Pradesh Regularisation of Services of Contract Employees Act, 2023Constitution of India-Article 226, 14, 16, 21CPC-Section 151

High Courts15 Oct 2026

Kolluri Naga Venkata Satyanarayana Vs The Ex Officio Special Chief Secretary, Agriculture, Cooperation And Marketing Department, Government Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2547

Constitution of India-Article 226, 14, 300-ACPC-Section 151

High Courts15 Oct 2026

Sri Jagannadhaswamy Educational Society Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2546

Constitution of India-Article 226, 14, 19(1)(g)CPC-Section 151

High Courts15 Oct 2026Disposed Of

Appikatla Vasavi & Anr. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2544

Constitution of India-Article 226, 14, 21, 19(1)(g)APMMC Rules, 1966Bharatiya Nyaya Sanhita, 2023-Section 303(2)

High Courts15 Oct 2026Disposed Of

P. Obula Narayana Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2543

Constitution of India-Article 226, 14, 21CPC-Section 151

High Courts15 Oct 2026Dismissed

Yerukula Ravi Kumar Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2542

Constitution of India-Article 243-T, 243-ZG

High Courts15 Oct 2026Disposed Of

Eruvarakm Hema Chandra Vs Union Of India & Ors.

Andhra Pradesh High Court · 2025 INSC 117

Constitution of India-Article 226, 14, 19 and 21CPC-Section 151

High Courts15 Oct 2026Allowed

Billa Yadav @ Jaidular Yadav Vs The State Of Jharkhand

Jharkhand High Court · (2026) 10 JH CK 2174

Indian Penal Code-Section 302Cr.P.C.-Section 313

High Courts15 Oct 2026Allowed

Young Bengal Cooperative Labour Contract Society Limited & Anr. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 10 JH CK 2254

B.N.S.S., 2023-Section 528Indian Penal Code-Section 405, 406, 415, 417, 420

High Courts15 Oct 2026Disposed Of

Lalgarh Welfare Society Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 10 JH CK 2253

High Courts15 Oct 2026

Dipak Kumar @ Dipak Kumar Yadav & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 10 JH CK 2247

Negotiable Instruments Act-Section 138