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12,28,610 judgments in All Courts · page 184 of 61,431

High Courts12 Oct 2026Disposed Of

Hasmukhbhai Jivrajbhai Bhensjaliya Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 10 GUJ CK 2745

Criminal Procedure Code, 1973-Section 378(4), 372, 200, 374, 378, 2(wa)Bharatiya Nagrik Suraksha Sanhita, 2023-Section 419, 413Negotiable Instruments Act, 1881-Section 138, 143

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High Courts12 Oct 2026Partly Allowed

Omega Elevators Vs Hotel Plaza & Ors.

Gujarat High Court · 2026 INSC 135

Indian Contract Act, 1872-Section 73

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High Courts12 Oct 2026Allowed

Sanjay Harishbhai Acharya Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 10 GUJ CK 2781

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 354, 114Constitution of India-Article 226

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High Courts12 Oct 2026Dismissed

State Of Gujarat Vs Kanubhai Dalabhai Baria & Ors.

Gujarat High Court · 2026 INSC 67

Indian Penal Code, 1860-Sections 302, 201, 34, 120(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419Criminal Procedure Code, 1973-Sections 209, 313, 378

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Tribunals and Commissions12 Oct 2026Disposed Of

Sh. Kanhiya Lal Vs Delhi Transport Corporation & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 2812

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Tribunals and Commissions12 Oct 2026Allowed

Omvati & Ors. Vs Municipal Corporation Of Delhi & Anr.

Central Administrative Tribunal · (2026) 10 CAT CK 2810

Administrative Tribunals Act, 1985-Section 21

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Tribunals and Commissions12 Oct 2026Disposed Of

Aniket Ahirwar Vs Govt. Of Nct Of Delhi & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 2798

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Tribunals and Commissions12 Oct 2026Disposed Of

Bhupender Chopra Vs Government Of National Capital Territory Of Delhi & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 2823

Right to Information Act, 2005

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Tribunals and Commissions12 Oct 2026Dismissed

Union Of India & Anr. Vs Narayan Telang

Central Administrative Tribunal · (2026) 10 CAT CK 2656

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High Courts12 Oct 2026

B. Muni Prabhakar Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2506

Constitution of India-Article 226, 14, 16, 21CPC-Section 151

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High Courts12 Oct 2026Dismissed

APSRTC, Ananthapuramu Dist, Rep. By Its Regional Manager Vs U Thippaiah & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2516

Indian Penal Code-Sections 337, 338CPC-Section 151, Order 41, 41 Rule 33Motor Vehicles Act, 1988-Section 173

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High Courts12 Oct 2026Disposed Of

Ravi Kumar Pallavolu Vs The Union Of India & Ors.

Andhra Pradesh High Court · 2025 INSC 117

Constitution of India-Article 226, 14, 19, 21CPC-Section 151

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High Courts12 Oct 2026Disposed Of

Atkuri Gayatri & Anr. Vs The Reserve Bank Of India & Ors.

Andhra Pradesh High Court · 2025 INSC 117

Constitution of India-Article 226, 14, 19, 21CPC-Section 151

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High Courts12 Oct 2026

Challa Prasanna Kumar Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2529

Constitution of India-Article 226, 14CPC-Section 151

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High Courts12 Oct 2026

Shaik Ameer Vs The State Of AP & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2528

Constitution of India-Article 226, 14, 16, 21Rights of Persons with Disabilities Act, 2016-Section 20, 2(s)CPC-Section 151

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High Courts12 Oct 2026

Chatarajupalli Vijaya Lakshmi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2527

Constitution of India-Article 226CPC-Section 151Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 324(4), 351(2)

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High Courts12 Oct 2026

Namepally Naresh Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 2525

BharatiyaNagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)

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High Courts12 Oct 2026

Masana Alias Tadiboyina Alias Rajya Lakshmi Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 2524

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 3(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v), 18

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High Courts12 Oct 2026

Elari Sireesh Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 2523

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Andhra Pradesh Excise Act, 1968-Sections 34(a), 11(2), 14(2), 15(1), 34(1)(ii)Evidence Act-Sections 24, 25, 26, 28, 29, 30

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High Courts12 Oct 2026

United India Insurance Co. Ltd Vs Tatikonda /Tadikonda Syamala Devi & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 2522

Indian Penal Code-Section 304-ACPC-Order 41, 41 Rule 33, Section 151Motor Vehicles Act, 1988-Section 173

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