High Courts13 Oct 2026Allowed
Sahid Sarthi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2681
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 309(6), 3(5), 115(2), 126(2), 296, 351(3), 118(1)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 165 of 61,419
High Courts13 Oct 2026Dismissed
Prakash Dhurve Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2702
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act-Section 20(b)
High Courts13 Oct 2026
The Bank Of India & Ors. Vs The Kerala State Nirmithi Kendra & Anr.
High Court Of Kerala · (2026) 10 KL CK 2740
Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226, 14Banking Regulation Act, 1949-Section 21, 35A
High Courts13 Oct 2026
T.V. Raffy Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 10 KL CK 2731
Kerala Prisons and Correctional Services (Management) Rules, 2014-Rule 397, 397(b), 397(h)
High Courts13 Oct 2026Disposed Of
M/s ADS Dhalli, Shimla Vs Rajinder Chauhan & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2718
Negotiable Instruments Act-Section 138, 118(a), 139
High Courts13 Oct 2026Allowed
Puneet Sood Vs State Of H.P & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2717
Recruitment and Promotion Rules, 1997-Rule 11
High Courts13 Oct 2026Dismissed
Deepak Jain Vs Directorate of Enforcement
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2716
Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 24, 45, 50, 50(2), 50(3), 70Cr.P.C.-Section 482Companies Act, 2013-Section 141, 141(3), 143
High Courts13 Oct 2026Dismissed
Shri Dharjya Kumar Jamatia Vs State Of Tripura
Tripura High Court · (2026) 10 TP CK 2764
Code of Criminal Procedure, 1973-Section 374, 313Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(c), 20(c), 29, 35, 35(2), 37, 54, 57
High Courts13 Oct 2026Allowed
Sri Abhimanya Tanti @ Mannya Vs The State Of Tripura
Tripura High Court · (2026) 10 TP CK 2758
CrPC-Section 374, 313Indian Penal Code-Section 457, 376(1), 506
High Courts13 Oct 2026Allowed
Mohammad Yusuf Mohammad Punjani Vs Gujarat State Waqf Board & Ors.
Gujarat High Court · (2026) 10 GUJ CK 2748
Waqf Act, 1995-Section 3(i), 3(r), 32, 32(2)(g), 33, 38, 42, 67, 70, 71, 83, 83(5), 83(7), 85Code of Civil Procedure, 1908
High Courts13 Oct 2026Dismissed
State Of Gujarat Vs Nagabhai Dhanabhai Patel
Gujarat High Court · (2026) 10 GUJ CK 2746
Cr.P.C.-Section 378, 313, 161, 162IPC-Sections 498A, 302, 304BBombay Police Act-Section 135
Tribunals and Commissions13 Oct 2026Disposed Of
Anil Kumar & Anr. Vs Union Of India Through Ms. Debashree Mukherjee & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 2797
Tribunals and Commissions13 Oct 2026Partly Allowed
Abhishek Tiwari Vs Director & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2796
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 311(2), 311(2)(b), second proviso to Article 311(2)Delhi Special Police Establishment (Subordinate Ranks) (Discipline and Appeal) Rules, 1961-Rule 11
Tribunals and Commissions13 Oct 2026
Kewal Ram Vs Director & Ors.
Central Administrative Tribunal · 2026 INSC 234
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 311, 311(2), 311(2)(b)Delhi Special Police Establishment (Subordinate Ranks) (Discipline and Appeal) Rules, 1961-Rule 11
Tribunals and Commissions13 Oct 2026Disposed Of
Priyanka Ramesh Salvi Vs Deputy Controller And Auditor General & Ors.
Central Administrative Tribunal · 2022 INSC 956
AT Act, 1985-Section 19
Tribunals and Commissions13 Oct 2026Disposed Of
Vikas Kumar & Ors. Vs Union of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2817
Administrative Tribunals Act 1985-Section 19
Tribunals and Commissions13 Oct 2026Disposed Of
Vikas Prajapat & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2814
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions13 Oct 2026
Akashay Kumar Vs Commissioner Of Police & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2813
Code of Criminal Procedure, 1973-Section 156(3)Indian Penal Code, 1860-Sections 380, 451, 506, 509, 120-B read with Section 34
Tribunals and Commissions13 Oct 2026Disposed Of
M. Sudhakar & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2808
Recruitment Rules for Postal Assistant/Sorting Assistant, 2002AAO Recruitment Rules, 2018FR-22(I)(a)(1)
Tribunals and Commissions13 Oct 2026
Sanjeev Kumar & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2802
Constitution of India-Articles 14, 16NCB (Sepoy) Recruitment Rules, 2018