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
JUDGMENT DATABASE
Search 12,29,492 Indian judgments.
12,29,492 judgments in All Courts · page 225 of 61,475
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
Tribunals and Commissions09 Oct 2026Dismissed
Manish Kumar Gupta Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2128
Administrative Tribunal Act, 1985-Section 19RTI Act, 2005Constitution of India-Article 226, 142
Tribunals and Commissions09 Oct 2026Dismissed
Mohd. Shafiq Khan Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2132
Administrative Tribunal Act, 1985-Section 19Railway Services (Pension) Rules, 1993-Rule 65, 65(1)
Tribunals and Commissions09 Oct 2026Disposed Of
Rishipal Singh & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2292
Administrative Tribunal Act, 1985-Section 19
Tribunals and Commissions09 Oct 2026Disposed Of
Ashok Kumar Srivastava & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2291
Railway Services (Pension) Rules, 2026
Tribunals and Commissions09 Oct 2026Disposed Of
Sri Kant Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2290
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions09 Oct 2026Disposed Of
Sandeep Boby Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2289
Tribunals and Commissions09 Oct 2026Disposed Of
Vinay Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2288
Indian Penal Code-Sections 498A, 304BDowry Prohibition Act-Section 4Central Civil Services (Pension) Rules, 1972-Rule 41
High Courts09 Oct 2026Dismissed
Abdul Rehman Wagay Gawgojree Vs Nazir Ahmad Wagay & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1468
Constitution of India-Article 227CPC-Section 151
High Courts09 Oct 2026Dismissed
Bal Krishnan Pandita Vs The Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1466
Constitution of India-Article 226, 227, 14J&K Migrant Immovable Property (Preservation, Protection and Restraint on Distress Sales) Act, 1997-Section 2(b)
High Courts09 Oct 2026Dismissed
Commissioner Secretary, PMGSY, Govt., Of J&K & Ors. Vs Mohd. Iqbal
Jammu And Kashmir High Court · (2026) 10 J&K CK 1462
CPC-Order XIV Rule 5, XLI Rule 25, XLI Rule 27Evidence Act-Section 101, 103
High Courts09 Oct 2026Allowed
Gulzar Ahmad Bhat Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1460
Public Safety Act, 1978Unlawful Activities (Prevention) Act, 1967-Section 10, 13Constitution of India-Article 22, 226, 32