High Courts10 Nov 2026
Sanjay Das & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0757
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 29
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 2 of 61,419
High Courts10 Nov 2026Allowed
Mohamed Shafi Vs The Banking Ombudsman & Ors.
High Court Of Kerala · (2026) 11 KL CK 0756
Banking Regulation Act, 1949-Section 35AReserve Bank of India Act, 1934-Section 45LPayment and Settlement Systems Act, 2007-Section 18
High Courts10 Nov 2026Disposed Of
Sanjay Kumar Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0755
High Courts10 Nov 2026Dismissed
A. Rajasekhar Gowd Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0754
Code of Criminal Procedure, 1973-Section 437/438/439/482, 2(s)BNSS-Section 528Prevention of Corruption Act, 1988-Section 7(a)
High Courts10 Nov 2026
Smt. Sirupa Sarala Vs The Joint Collector & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0753
Constitution of India-Article 226CPC-Section 151Inam Abolition Act, 1956-Section 7, 3, 7(2)
High Courts10 Nov 2026
Pyapili Murali Krishna Vs Smt S Sarala & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0752
Inam Abolition and Conversion into Ryotwari Act, Act 37/56-Section 3, 4, 5, 7, 7(2), 14, 14-A, 15A.P. Charitable and Hindu Religious Institution and Endowments Act, 1987-Section 76CPC-Section 151
High Courts10 Nov 2026Allowed
Pitanikanakam Vs Vanam Sankararao & Anr.
Andhra Pradesh High Court · (2026) 11 AP CK 0751
Negotiable Instruments Act, 1881-Section 138Cr.P.C-Section 437, 438, 439, 482BNSS-Section 528
High Courts10 Nov 2026Partly Allowed
Shaik Azeez Begam & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · 2026 INSC 297
Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 161Indian Penal Code, 1860-Sections 498-A, 323, 34Dowry Prohibition Act, 1961-Sections 3, 4
High Courts10 Nov 2026
Pillalamarri Siva Kumar Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · 2025 INSC 582
Indian Penal Code, 1860-Sections 448, 427, 380, 441 and 425Specific Relief Act, 1963-Section 6Cr.P.C-Sections 437, 438, 439 and 482
High Courts09 Nov 2026Allowed
Hitesh Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0797
Constitution of India-Article 226, 227, 14
High Courts09 Nov 2026
Mansi & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0794
Constitution of India-Articles 226, 227
High Courts09 Nov 2026Disposed Of
Baba Hira Das Ji Ayurvedic Medical College And Hospital Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0793
Constitution of India-Articles 226, 227National Commission for Indian Systems of Medicine (Minimum essential standards, assessment and rating for Undergraduate Ayurveda colleges and attached teaching hospitals) Regulations, 2024-Regulation 55(7)
High Courts09 Nov 2026Disposed Of
Shri Baba Mastnath Ayurvedic College, Asthal Bohar, Rohtak, Haryana & Anr. Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0792
Constitution of India-Articles 226, 227National Commission for Indian Systems of Medicine (Minimum essential standards, assessment and rating for Undergraduate Ayurveda colleges and attached teaching hospitals) Regulations, 2024-Regulation 55(7)
High Courts09 Nov 2026Disposed Of
Khalsa Ayurvedic Medical College And Hospital Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0790
Constitution of India-Articles 226, 227National Commission for Indian Systems of Medicine (Minimum essential standards, assessment and rating for Undergraduate Ayurveda colleges and attached teaching hospitals) Regulations, 2024-Regulation 55(7)
High Courts09 Nov 2026Disposed Of
Manpreet Kaur & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0789
Constitution of India-Articles 226/227
High Courts09 Nov 2026
Guranditta Singh & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0788
Constitution of India-Article 226, 227
High Courts09 Nov 2026Disposed Of
Muskan & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0787
Constitution of India-Article 226
High Courts09 Nov 2026Disposed Of
Sandhya & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0786
Constitution of India-Article 226, 227
High Courts09 Nov 2026Dismissed
Mushahid Ali Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0785
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C-Section 438BNS-Sections 109(1), 111(2)(a), 115, 118(1), 190, 191(2), 351(3)
High Courts09 Nov 2026Disposed Of
Dheeraj Bharti & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0784
Constitution of India-Articles 226, 227