High Courts12 Oct 2026Allowed
Bhukya Ramchandu @ Chandu @ Ramachandru Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 2923
BNSS, 2023-Section 528IPC-Section 420Essential Commodities Act, 1955-Section 7(a), 7
JUDGMENT DATABASE
Search 12,28,520 Indian judgments.
12,28,520 judgments in All Courts · page 183 of 61,426
High Courts12 Oct 2026
Ramnivas Gupta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2665
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 318(4), 319(2), 322, 336(3), 338, 339, 340, 61(2)
High Courts12 Oct 2026Allowed
Rakesh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2666
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Excise Act-Section 34(2)
High Courts12 Oct 2026
Salman Khan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2668
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 137(2), 87, 65(1)POCSO Act-Sections 4 & 6
High Courts12 Oct 2026Allowed
Sameer Uikey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2670
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Section 310(2)
High Courts12 Oct 2026
Anand Chauhan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2672
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 64(2), 3(5)POCSO Act-Sections 4, 6
High Courts12 Oct 2026Allowed
Prakash Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2674
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483C.G. Excise Act-Section 34(2)
High Courts12 Oct 2026
Omprakash Chandravanshi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2678
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 318(2), 319(2), 336(3), 338, 340(2), 61(2)(a)Information and Technology Act-Sections 66C, 66D
High Courts12 Oct 2026Disposed Of
Suresh Kumar Mulwani Proprietor Of Vijay Pharma Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2699
Constitution of India-Article 226GST Act, 2017-Section 73
High Courts12 Oct 2026Disposed Of
Suresh Kumar Mulwani Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2697
Constitution of India-Article 226GST Act, 2017
High Courts12 Oct 2026Dismissed
James V. Kurian & Ors. Vs V.K Sam & Anr.
High Court Of Kerala · (2026) 10 KL CK 2684
Code of Civil Procedure-Section 47, 47(3), 50, 115, Order XXXII Rule 3, XXXII Rule 15, XXXII, 21
High Courts12 Oct 2026
Kuriakose Mor Gregorios & Anr. Vs Kuruvila Abraham Thomas & Ors.
High Court Of Kerala · (2026) 10 KL CK 2736
Code of Civil Procedure, 1908-Section 24, 15Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482CrPC-Section 438
High Courts12 Oct 2026
JM Financial Asset Reconstruction Company Ltd Vs Sivakumar G & Ors.
High Court Of Kerala · (2026) 10 KL CK 2735
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 17
High Courts12 Oct 2026
Manoj Abraham John Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 10 KL CK 2729
Constitution of India-Article 226, 22, 22(5), 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act-Section 3(1), 11Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)B
High Courts12 Oct 2026Dismissed
M/s Super Power Steels Vs The Himachal Pradesh Tax Tribunal & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2720
HP VAT Act, 2005-Section 45(2), 46, 46(3), 47(1), 48, 48(1), 48(2), 48(3), 48(4), 48(5)
High Courts12 Oct 2026Allowed
Morepen Laboratories Limited Vs Union Of India & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2714
Central Goods and Services Tax Rules, 2017-Rule 89(4B), 89(4)(B), 89(4A), 89(4) clauses B, C and E, 89(5) Explanation (a), 96(10), 86(4B) clause (b)Central Excise Rules, 1944-Rule 10A, 10General Clauses Act-Section 6, 3(51)
High Courts12 Oct 2026Dismissed
Deepak Kumar & Ors. Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2708
National Food Security Act, 2013-Section 24(2)(a), Schedule-ITargeted Public Distribution System (Control) Order, 2015-Section 8(3)Constitution of India-Article 14, 19, 19(1)(g)
High Courts12 Oct 2026Dismissed
Dashrathsinh Amarsinh Parmar Vs State Of Gujarat & Ors.
Gujarat High Court · 2026 INSC 67
Indian Penal Code-Sections 363, 366, 376(2)(n), 114Protection of Children from Sexual Offences Act, 2012-Sections 2(d), 4, 6, 12, 29, 30Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419
High Courts12 Oct 2026Dismissed
Besraji Mahadevji Meghval Vs State Of Gujarat & Ors.
Gujarat High Court · 2026 INSC 67
Indian Penal Code-Sections 363, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012-Sections 4, 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 180, 183
High Courts12 Oct 2026Disposed Of
Patel Vishnubhai Chhaganlal Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 2750
Criminal Procedure Code, 1973-Sections 2(wa), 200, 372, 374, 378, 378(4)Bharatiya Nagrik Suraksha Sanhita, 2023-Sections 413, 419(4)Negotiable Instruments Act-Sections 138, 143