JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 151 of 61,419

High Courts14 Oct 2026Allowed

Vinod Kumar Singh & Ors. Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 10 JH CK 2262

Jharkhand Government High School Teaching and Non-Teaching Staff Appointment and Service Condition Rules, 2015-Rule 9(I)(i), 16, 7Constitution of India-Article 309

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High Courts14 Oct 2026Allowed

Priyanka Kumari & Anr. Vs Ranchi University & Ors.

Jharkhand High Court · (2026) 10 JH CK 2261

Constitution of India-Article 14UGC Regulations

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High Courts14 Oct 2026

Pramod Kumar Swain Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 10 JH CK 2259

BNSS, 2023-Section 528

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High Courts14 Oct 2026Disposed Of

Debasish @ Debashish Pradhan Vs State Of Odisha

Orissa High Court · (2026) 10 OHC CK 1826

BNSS, 2023-Section 442, 438CrPC-Section 401, 397BNS-Section 111(2)

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Tribunals and Commissions14 Oct 2026Dismissed

Girraj Bansal Vs Rakesh Kumar Goyal, Proprietor Of Mohini Food Product & Anr.

National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 1828

IBC Code-Section 4, 8, 9Income Tax Act-Section 194(Q)

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High Courts14 Oct 2026Dismissed

Manish Srichand Pardasani Vs The State (NCT) Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 1829

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 409, 120-BCode of Criminal Procedure, 1973-Section 319

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High Courts14 Oct 2026Allowed

Sadiq @ Chand & Anr. Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 10 UK CK 1837

IPC-Section 506, 120B, 376Protection of Children From Sexual Offences Act, 2012-Section 5(j)(ii)/6, 5/6, 16/17, 17Code of Criminal Procedure, 1973-Section 164, 313, 437 A

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High Courts14 Oct 2026Allowed

Sanjay Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 10 UK CK 1840

IPC-Sections 302, 316, 201, 84Code of Criminal Procedure, 1973-Section 273, 313, 328 to 339, 329, 330, 334, 335, 366Mental Healthcare Act, 2017-Section 103, 105

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High Courts14 Oct 2026Disposed Of

MS Kunwar Construction Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 10 UK CK 1843

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High Courts14 Oct 2026

Student Guardian Welfare Committee Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 10 UK CK 1844

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High Courts14 Oct 2026Allowed

Suraj Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1848

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(va), 3(1)(r), 3(1)(d), 3(1)(s), 3(1)(w)BNS-Sections 296, 351(3), 79, 74, 78(2)IT Act-Section 67

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High Courts14 Oct 2026Disposed Of