JUDGMENT DATABASE

Search 12,29,172 Indian judgments.

12,29,172 judgments in All Courts · page 214 of 61,459

High Courts09 Oct 2026Dismissed

Suryabhan Baheru Shinde & Ors. Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 2058

Bhartiya Nyay Sanhita, 2023-Section 318(4), 3(5)Code of Criminal Procedure-Section 482Constitution of India-Article 226

High Courts09 Oct 2026Disposed Of

Smt. Vimla Sidar Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 2081

Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977

High Courts09 Oct 2026Disposed Of

Bilta Ram & Ors. Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 2083

Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977

High Courts09 Oct 2026Disposed Of

Pranav Khandekar Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 2109

High Courts09 Oct 2026Disposed Of

Chhedilal Gada & Anr. Vs The State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 1807

Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977

High Courts09 Oct 2026

Ankit Kumar Namdev Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1815

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Excise Act-Section 34(2), 36, 42

High Courts09 Oct 2026Allowed

Dr. Dhruo Deo Mali & Anr. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 10 PAT CK 1626

Code of Criminal Procedure, 1973-Section 202, 482Indian Penal Code-Section 34, 144, 147, 148, 323, 384, 386, 427, 447, 504, 506Constitution of India-Article 226

High Courts09 Oct 2026Allowed

Bal Mukund Malakar & Anr. Vs The State Of Bihar

Patna High Court · (2026) 10 PAT CK 1630

IPC-Section 304-B, 34, 306Indian Evidence Act, 1872-Section 113-B, 101Criminal Procedure Code-Section 313, 374(2), 342, 208, 209

High Courts09 Oct 2026Allowed

Anand Mohan Shukla & Ors. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 10 PAT CK 1629

Code of Criminal Procedure-Section 482, 150 (3)Indian Penal Code-Sections 34, 147, 307, 323, 379, 380, 405, 406, 415, 420, 427, 448, 504, 506

High Courts09 Oct 2026Dismissed

Ashok Kumar Verma & Ors. Vs The Union Of India & Ors.

Patna High Court · (2026) 10 PAT CK 1517

SARFAESI Act-Section 14, 18Recovery of Debts and Bankruptcy Act, 1993-Section 30Code of Civil Procedure-Section 2(11)

High Courts09 Oct 2026Allowed

Dinesh Maheshwari @ Dinesh Vs State Of Bihar & Anr.

Patna High Court · 2026 INSC 1086

IPC-Sections 406, 420, 419 and 120(B)

High Courts09 Oct 2026Allowed

Neha Govind Rao @ Neha Singh Vs Shivendra Pratap Rao

Patna High Court · (2026) 10 PAT CK 1536

Hindu Marriage Act, 1955-Section 13(1)(i-a)Code of Criminal Procedure, 1973-Section 125

High Courts09 Oct 2026Allowed

Satyam Kumar Vs The Union Of India Through National Investigation Agency, New Delhi

Patna High Court · (2026) 10 PAT CK 1537

Arms Act-Sections 25(1-AA), 26, 35Indian Penal Code-Section 120(B)Unlawful Activities (Prevention) Act, 1967-Sections 13, 16, 18

High Courts09 Oct 2026Allowed

Umesh Kr. Verma Vs The State Of Bihar & Ors.

Patna High Court · (2026) 10 PAT CK 1538

Bihar Pension Rules, 1950-Rule 43(a), 43(b), Proviso (a)(ii) to Rule 43(b), 139(a)Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule 17(3), 17(4), 18, 18(4)Constitution of India-Article 14, 311(2)

High Courts09 Oct 2026Allowed

Santosh Kumar Vs The State Of Bihar & Anr.

Patna High Court · (2026) 10 PAT CK 1539

Code of Criminal Procedure, 1973-Section 482, 397Indian Penal Code-Section 406, 405

High Courts09 Oct 2026Disposed Of

M/s Surbhi Industries Vs The State Of Bihar & Ors.

Patna High Court · (2026) 10 PAT CK 1540

Bihar & Orissa Public Demand Recovery Act, 1914-Part II, Part IV, Section 9, 43, 44, 60, 62, 63Constitution of India-Article 136

High Courts09 Oct 2026Disposed Of

M/s Surbhi Industries Vs The State Of Bihar & Ors.

Patna High Court · (2026) 10 PAT CK 1541

Bihar & Orissa Public Demand Recovery Act, 1914-Part II, Part IV, Section 9, 43, 44, 60, 62, 63Constitution of India-Article 136

High Courts09 Oct 2026Dismissed

Syed Mohammad Gufran Ahmad Vs The State Of Bihar & Ors.

Patna High Court · (2026) 10 PAT CK 1545

Securitizations and Reconstruction of Finance Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Constitution of India-Article 226

High Courts09 Oct 2026Allowed

Vishwanath Pandey & Ors. Vs State Of Bihar & Anr.

Patna High Court · (2026) 10 PAT CK 1548

Code of Criminal Procedure-Section 482, 245Indian Penal Code-Section 498(A), 406, 120(B)Dowry Prohibition Act-Sections 3 and 4

High Courts09 Oct 2026Allowed

Vimla Devi & Anr. Vs National Insurance Company & Ors.

Uttarakhand High Court · (2026) 10 UK CK 2113

Motor Vehicles Act, 1988-Section 166/140