High Courts14 Oct 2026
M.Srinivasan Vs Sakthivel & Anr.
Madras High Court · (2026) 10 MAD CK 3114
Constitution of India-Article 227CPC-Order IX Rule 13
JUDGMENT DATABASE
Search 12,27,598 Indian judgments.
12,27,598 judgments in All Courts · page 140 of 61,380
High Courts14 Oct 2026
Aravind Vs The State Rep by the Inspector of Police
Madras High Court · (2026) 10 MAD CK 3108
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 123NDPS Act
High Courts14 Oct 2026Disposed Of
Ujjal Sharma Vs Sikkim State Co-Operative Bank Limited
Sikkim High Court · (2026) 10 SIK CK 3103
High Courts14 Oct 2026Disposed Of
Prashant Dadul Shangderpa Vs Sikkim State Cooperative Bank Limited (Sisco Bank) & Anr.
Sikkim High Court · (2026) 10 SIK CK 3102
High Courts14 Oct 2026Disposed Of
Swadhi Health Management LLP Vs State Of Sikkim
Sikkim High Court · (2026) 10 SIK CK 3099
High Courts14 Oct 2026Disposed Of
Zydus Healthcare Limited Vs Assistant Commissioner Of Income Tax, Circle 3(2), Gangtok
Sikkim High Court · (2026) 10 SIK CK 3095
Constitution of India-Article 226Income Tax Act, 1961-Sections 32, 41, 80IE, 90, 90A, 115JB, 115JC, 132, 132A, 133A, 135A, 142, 143(2), 143(3), 144B, 147, 148, 148A, 148A(a), 148A(b), 148A(c), 148A(d), 148A proviso clause (c), 149, 149(1)(a), 149(1)(b), 149(1-A), 151, 153, 153A, 153C, 246A, 271(1)(c), Explanation 1 to Section 148, Explanation 1(ii) to Section 148, Explanation 2 to Section 148, Explanation 3 to Section 148, Explanation to Section 149(1)(b), proviso to Section 148Direct Tax Laws (Amendment) Act, 1987
High Courts14 Oct 2026Dismissed
Karunesh Tiwari Vs State Of U.P
Allahabad High Court · (2026) 10 AHC CK 3063
Code of Criminal Procedure, 1973-Section 374(2), 161, 207, 313Indian Penal Code-Section 304-B, 498-A, 302, 34Dowry Prohibition Act, 1961-Section 2, 3, 4
High Courts14 Oct 2026Partly Allowed
Ali Hasan Vs State of U.P.
Allahabad High Court · (2026) 10 AHC CK 3054
Indian Penal Code-Sections 302/149, 307/149, 324/149, 148, 147, 323/149, 302, 307Code of Criminal Procedure, 1973-Section 207, 313Juvenile Justice (Care and Protection of Children) Act, 2000-Section 7, 7A, 20, 2 clause (l)
High Courts14 Oct 2026Dismissed
Arun Kumar Alias Mintu & Anr. Vs State Of U.P. & Anr.
Allahabad High Court · 2024 INSC 642
IPC-Sections 376, 506Cr.P.C.-Sections 91, 161, 164, 227, 228, 239
High Courts14 Oct 2026Allowed
Saeeda Fatima Ashraf Vs State Of U.P. Thru. Collector Barabanki & Ors.
Allahabad High Court · 2024 INSC 985
Constitution of India-Article 226, 227, 32, 136U.P. Imposition of Ceiling on Land Holdings Act, 1960-Section 3(13), 3(17), 4-A, 5, 5(2), 9, 10, 10(2), 11, 11(1), 11(2), 12, 12(1), 12(2), 13, 37, 38, 38-BCode of Civil Procedure, 1908-Section 10
High Courts14 Oct 2026Disposed Of
Harshith Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 2924
Constitution of India-Article 226CPC-Section 151
High Courts14 Oct 2026Disposed Of
Debendra Kumar Paik Vs State Of Odisha
Orissa High Court · (2026) 10 OHC CK 2792
Indian Penal Code, 1860-Sections 34, 201, 217, 218, 279, 302, 304, 304-A, 323, 325, 342, 345, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 483, 183Cr.P.C.-Sections 164, 281
High Courts14 Oct 2026Disposed Of
Ujjal Sharma Vs Sikkim State Co-Operative Bank Limited
Sikkim High Court · (2026) 10 SIK CK 2791
High Courts14 Oct 2026Allowed
Hasnain @ Afsar Jilani Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2663
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 64(2)(m), 65(2), 126(1), 294 & 351(3)POCSO Act-Sections 4, 5(ठ), 6
High Courts14 Oct 2026Dismissed
Ashish Tandan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2669
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 103(1), 238 and 3(5)
High Courts14 Oct 2026Dismissed
Moinnuddin Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2673
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 29, 37
High Courts14 Oct 2026
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 2686
Protection of Children from Sexual Offences Act, 2012-Sections 2(d), 3(a), 3(b), 4, 5(l), 5(m), 5(n), 6, 7, 9(m), 9(n), 10Indian Penal Code-Sections 323, 324, 376(2)(f), 376(2)(n), 376ABJuvenile Justice (Care and Protection of Children) Act, 2015-Section 75
High Courts14 Oct 2026Dismissed
Bureau Of Indian Standards Vs M/S.Mars Veneers And Boards & Ors.
High Court Of Kerala · (2026) 10 KL CK 2739
Bureau of Indian Standards Act, 1986-Section 11(1), 12(b), 33, 31, 11, 12, 14, 15
High Courts14 Oct 2026
District Court Bar Association Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 10 KL CK 2727
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(20)Protection of Children from Sexual Offences Act, 2012-Section 32, 32(1)Commissions for Protection of Child Rights Act, 2005
High Courts14 Oct 2026
State Of H.P. Vs Labh Singh & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2715
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 29, 42Code of Criminal Procedure-Sections 313, 100, 437-AIndian Evidence Act-Section 27