High Courts04 Nov 2026Allowed
Ajit Kumar Singh & Anr. Vs M/S Bharat Coaking Coal Limited & Ors.
Jharkhand High Court · (2026) 11 JH CK 0668
Coal India Executives House Rent Allowance Rules, 2010-Clause 4.2
JUDGMENT DATABASE
Search 12,27,379 Indian judgments.
12,27,379 judgments in All Courts · page 17 of 61,369
High Courts04 Nov 2026Allowed
Dhananjay Kumar Sinha Vs The State Of Jharkhand & Anr.
Jharkhand High Court · 2024 INSC 314
Civil Services (Classification, Control and Appeal) Rules, 1930-Rule 55Limitation Act, 1963-Section 22Limitation Act, 1908-Section 23
High Courts04 Nov 2026Dismissed
Som Krishan Vs State of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0673
Right of Children to Free and Compulsory Education Act, 2009-Section 23(1)Recruitment and Promotion Rules, 2024-Rule 7, Clause 7
High Courts04 Nov 2026Dismissed
Yudhvir Singh & Anr. Vs The State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0681
High Courts04 Nov 2026Dismissed
XYZ Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0714
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 413Cr.P.C.-Section 372, 313, 164, 161IPC-Section 376(2)(N), 354(D), 506(1), 114
High Courts04 Nov 2026Allowed
Dashrathbhai Anakbhai Khachar Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0716
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451
High Courts04 Nov 2026Dismissed
XYZ Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0712
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 413Cr.P.C.-Section 372, 313, 164, 161IPC-Sections 376(2)(N), 354(D), 506(1), 114
High Courts04 Nov 2026Allowed
Kababhai Virambhai Babutar Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0725
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Gujarat Prohibition Act, 1949-Section 98, 98(2)
High Courts04 Nov 2026Dismissed
Shailesh Tiwari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 11 PAT CK 0736
Bihar Panchayat Primary Teacher (Employment and Service Conditions) Rules, 2006
High Courts04 Nov 2026Allowed
Vidya Singh @ Vidya Nand Sharma & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 11 PAT CK 0737
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 498ADowry Prohibition Act, 1961-Sections 3, 4
High Courts04 Nov 2026Allowed
Kartik Mohanbhai Patel Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0525
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451
High Courts04 Nov 2026
Naynaben Girishbhai Rathod Vs State Of Gujarat
Gujarat High Court · (2026) 11 GUJ CK 0507
High Courts04 Nov 2026Dismissed
State Of Gujarat Vs Pravinbhai Badabhai Manat
Gujarat High Court · (2026) 11 GUJ CK 0503
Code of Criminal Procedure, 1973-Section 378, 209, 207, 313, 417, 482Indian Penal Code, 1860-Sections 306, 498A, 107, 309
High Courts04 Nov 2026Allowed
Punjabhai Manchabhai Bambhava Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0501
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451
High Courts04 Nov 2026Allowed
Rohit Bhupatbhai Mathasuriya Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0499
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451
High Courts04 Nov 2026Allowed
Thakor Jigneshkumar Maheshbhai (As Per Name Lower Court Order) Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0486
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Code of Criminal Procedure, 1973-Section 451
High Courts04 Nov 2026Dismissed
Yamuna Expressway Industrial Dev. Authority Thru. Authorized Representative Sh. Gajendra Singh Vs Akriti Garg
Allahabad High Court · (2026) 11 AHC CK 0479
Real Estate (Regulation and Development) Act, 2016-Section 58Code of Civil Procedure, 1908-Section 100
High Courts04 Nov 2026Allowed
Vikramsinh Jetusinh Vaghela Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0478
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Gujarat Prohibition Act, 1949-Section 98, 98(2)
High Courts04 Nov 2026Disposed Of
Rathod Rishi Rajendra Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 11 TEL CK 0238
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts04 Nov 2026Disposed Of
Bantanahal Sai Navya Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 11 TEL CK 0237
Constitution of India-Article 226, 14, 21CPC-Section 151