High Courts13 Oct 2026Dismissed
State of H.P. Vs Ram Nath
High Court Of Himachal Pradesh · (2026) 10 SHI CK 0969
Indian Penal Code-Section 279, 337, 338Code of Criminal Procedure-Section 313, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
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Search 12,28,414 Indian judgments.
12,28,414 judgments in All Courts · page 180 of 61,421
High Courts13 Oct 2026
State Of H.P. Vs Mohan Lal
High Court Of Himachal Pradesh · (2026) 10 SHI CK 0967
Indian Forest Act-Sections 41, 42HP Forest Produce Transit (Land Routes) Rules, 1978-Rules 11, 20Motor Vehicles Act-Sections 180, 207
High Courts13 Oct 2026Disposed Of
Uttam Ram Vs State Of HP
High Court Of Himachal Pradesh · (2026) 10 SHI CK 0964
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 29, 37, 67Cr.P.C.-Section 161, 162Indian Evidence Act-Section 21, 24, 25
High Courts13 Oct 2026Allowed
State (Govt Of NCT Of Delhi) Vs Bajrang Bali Singh
Delhi High Court · (2026) 10 DEL CK 0954
Code of Criminal Procedure, 1973-Section 378(3), 378, 164Protection of Children from Sexual Offences Act, 2012-Section 9(m), 10, 9, 29Indian Penal Code, 1860-Section 354, 354-A, 506
High Courts13 Oct 2026
Aatif Javeed Merchant Vs S.S. Crown Infrastructure & Ors.
Bombay High Court · (2026) 10 BOM CK 0892
Arbitration and Conciliation Act, 1996-Section 9, 7, 9(2)Indian Partnership Act, 1932-Section 11(1), 19, 19(1), 19(2), 19(2)(g), 22Indian Arbitration Act, 1940
High Courts13 Oct 2026
Mubineez Ali M Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 0891
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 420 r/w 34Bharatiya Nyaya Sanhita, 2023-Section 318(4)
Tribunals and Commissions12 Oct 2026Allowed
Daaksh Jute LLP Vs Karnataka Food and Civil Supplies Corporation Limited
National Company Law Tribunal · (2026) 10 NCLT CK 4879
Insolvency and Bankruptcy Code, 2016-Section 3(7), 4, 8, 9, 14, 14(3), 15, 17, 18, 20, 21, sub-section (1) of Section 31, 33, 238MSME Act, 2006-Section 16Karnataka Transparency in Public Procurements Act, 1999-Section 4, 4(c), 4(g), 5, 6
High Courts12 Oct 2026
Arvind Kumar Mishra Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 4851
Stamp Act 1899Constitution of India-Article 14, 19, 226, 227Interest Act, 1978-Section 3, 4, 4(2)(a)
Tribunals and Commissions12 Oct 2026Dismissed
Tono Thomas Vs Nowon Technologies Private Limited & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4803
Companies Act, 2013
Tribunals and Commissions12 Oct 2026
Seth Enterprises Private Limited Vs DCIT, Central Circle 32, New Delhi
Income Tax Appellate Tribunal · (2026) 12 ITAT CK 0003
High Courts12 Oct 2026Dismissed
Vicky Barvey @ Bade Mirchi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4051
High Courts12 Oct 2026Disposed Of
Karunasagar Patel Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3963
High Courts12 Oct 2026Dismissed
Narayan Kumar Mishra Vs Uma Mishra & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3956
High Courts12 Oct 2026Dismissed
Pankaj Kumar & Ors. Vs State Of U.P. Thru. Prin./ Addl.Chief Secy. Deptt. Of Food Safety Drug Administration & Ors.
Allahabad High Court · 2023 INSC 309
Uttar Pradesh Food Safety and Drug Administration Department Analysts (Food and Drug Laboratory) Service Rules, 2017 (as amended by the First Amendment Rules, 2020)-Rule 5, 8(2)Food Safety and Standards Rules, 2011-Rule 2.1.4, 2.1.4(1), 2.1.4(1)(ii), Clause 2 of Rule 2.1.4Food Safety and Standards Act, 2006-Section 30, 45, 46, 91, 91(2)(e), 94, 97(1), 98
High Courts12 Oct 2026Allowed
Shantanu Singh Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3853
National Highway Act, 1956-Section 2 (2)Constitution of India-Article 226, 21
High Courts12 Oct 2026Allowed
Smt. Jyotsana Devi Vs State Of U.P. Thru. Secy. Deptt. Of Irrigation Lko., U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3852
U.P. Fundamental Rules-Rule 54B, 53Civil Service Regulations-Regulation 422
High Courts12 Oct 2026Allowed
Dr. Himanshu Mohan Vs Chancellor Lko. University. Lko. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3770
U.P. State Universities Act, 1973-Section 68, 31(4)(a), 50(6), 50(1)University Grants Commission (Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Other Measures for Maintenance of Standards in Higher Education) Regulations, 2010-Regulation 4.4.5
High Courts12 Oct 2026Dismissed
Dinesh Kumar Vs State Of U.P. Thru Secy. Revenue & Ors.
Allahabad High Court · (2026) 10 AHC CK 3768
Collection Amins Service Rules, 1974-Rule 5, 17-AConstitution of India-Article 14, 21
High Courts12 Oct 2026
Raghul & Anr. Vs The State Rep.By The Inspector Of Police
Madras High Court · 2025 INSC 993
BNSS Act-Section 483NDPS Act-Sections 8(c), 20(b)(ii)(C), 25, 29(1), 37, 37(1)(b)(ii), 50Constitution of India-Article 21
High Courts12 Oct 2026Dismissed
State of Uttarakhand & Ors. Vs Mahendra Singh & Ors.
Uttarakhand High Court · (2026) 10 UK CK 3556