JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 15 of 61,419

High Courts05 Nov 2026Allowed

Patel Hirenbhai Raychanbhai Vs State Of Gujarat & Ors.

Gujarat High Court · (2026) 11 GUJ CK 0504

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

Read judgment

High Courts05 Nov 2026Dismissed

State Of Gujarat Vs Thakor Pravinji Rajuji & Ors.

Gujarat High Court · (2026) 11 GUJ CK 0500

Code of Criminal Procedure, 1973-Section 378 (1)(3), 209, 207, 313Indian Penal Code, 1860-Section 498-A, 306, 114, 107Dowry Prohibition Act, 1961-Sections 3 and 7

Read judgment

High Courts05 Nov 2026Allowed

Rakesh Champakbhai Patel Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0497

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

Read judgment

High Courts05 Nov 2026Dismissed

State Of Gujarat Vs Vijaykumar Bhanubhai Baraiya

Gujarat High Court · (2026) 11 GUJ CK 0494

Code of Criminal Procedure, 1973-Section 378, 209, 207, 313Indian Penal Code, 1860-Section 498(A), 306, 504, 107, 109

Read judgment

High Courts05 Nov 2026Allowed

Shetanbhai Zithrabhai Gundiya Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0493

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

Sureshkumar Ramjivan Khilery Vs State Of Gujarat

Gujarat High Court · (2026) 11 GUJ CK 0489

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

Sureshkumar Shamjibhai Myatra Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0487

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

Read judgment

High Courts05 Nov 2026Allowed

Vikramsinh Mavsinh Chavda Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 11 GUJ CK 0481

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

Read judgment

High Courts05 Nov 2026Dismissed

Smt Chandri Devi & Anr. Vs Smt. Lalita Chauhan & Anr.

Allahabad High Court · (2026) 11 AHC CK 0476

Provincial Small Cause Courts Act, 1887-Section 25, 23Code of Civil Procedure, 1908-Order I Rule 10, I Rule 10(2), Section 151U.P. Regulation of Urban Premises Tenancy Act, 2021-Section 21

Read judgment

High Courts05 Nov 2026Dismissed

Neeraj Pathak Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 11 AHC CK 0475

Prevention of Corruption Act, 1988-Section 17A, 17-AB.N.S.-Section 316, 318, 61(2)Constitution of India-Article 226

Read judgment

High Courts05 Nov 2026Dismissed

Smt. Rama Chaurasia Vs Debut Recovery Appellant Tribunal Thro. Its Registrar & Ors.

Allahabad High Court · (2026) 11 AHC CK 0474

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 13(8), 17, 17(1), 17(2), 17(3), 18, 31, 31(i)Uttar Pradesh Zamindari Abolition and Land Reforms Act-Section 143Indian Penal Code-Sections 467, 468, 471, 419, 420

Read judgment

High Courts05 Nov 2026Dismissed

Northern Railway Administration Vs Nasruddin & Anr.

Allahabad High Court · (2026) 11 AHC CK 0473

Industrial Disputes Act, 1947-Section 25-F, 25-B, 25-B(2), 2(oo), 2(oo)(bb), 33-CConstitution of India-Article 226Limitation Act, 1963-Article 137

Read judgment

High Courts05 Nov 2026Allowed

Dilip Singh Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 11 AHC CK 0471

Read judgment

Supreme Court05 Nov 2026Allowed

Sujit Das & Ors. Vs Union Of India

Supreme Court Of India · 2026 INSC 1195

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(C), 9A, 20(b)(ii)(c), 21(C), 22(C), 23(C), 25, 25A, 28, 29, 37, 41, 41(2), 42, 42(1)(d), 43, 43(b), 50, 51, 52A, 67 and 76Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 35, 36, 43, 43(1), 58 and 187Constitution of India-Part III; Articles 21, 22, 22(1), 22(2), 22(3) and 22(4) to 22(7)

Read judgment

Supreme Court05 Nov 2026Dismissed