High Courts09 Oct 2026
Rajesh N Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 0771
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442
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12,29,503 judgments in All Courts · page 230 of 61,476
High Courts09 Oct 2026
Marupudi Surendranath & Ors. Vs The State Election Commission, Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0772
Constitution of India-Article 226, 14, 243ZARepresentation of the People Act, 1950-Sections 22, 23A.P. Municipal Corporations Act, 1955-Section 12(1), 12
High Courts09 Oct 2026
Dhulipalla Prasanna Vs The State Of A P & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0773
IPC-Sections 409, 420, 109Criminal Procedure Code-Section 397, 401, 378, 378(2), 378(3)CPC-Section 151
High Courts09 Oct 2026
Puvvada Swamy Vs The State Of Ap & Anr.
Andhra Pradesh High Court · 2025 INSC 278
Negotiable Instrument Act, 1881-Section 138Criminal Procedure Code, 1973-Section 372, 374(2), 378(4), 2(wa), 200BNSS-Section 413
High Courts09 Oct 2026
Karangula Sunil Kumar & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0881
Constitution of India-Article 226CPC-Section 151
High Courts09 Oct 2026
J Lakshmi Bhai Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0775
Constitution of India-Article 226, 14, 16, 300(A)CPC-Section 151
High Courts09 Oct 2026
Boya Ramanjini Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0776
Constitution of India-Article 226, 19(g), 21
High Courts09 Oct 2026Disposed Of
Sirapura Venkata Rama Rao Vs Karri Kameswara Rao & Anr.
Andhra Pradesh High Court · 2025 INSC 278
Negotiable Instrument Act, 1881-Section 138Criminal Procedure Code, 1973-Section 372, 374(2), 378, 378(4), 200, 2(wa)CPC-Section 151
High Courts09 Oct 2026Partly Allowed
Barik & Anr. Vs State Of U.P.
Allahabad High Court · (2026) 10 AHC CK 0793
Cr.P.C.-Section 366, 313, 174, 162, 161, 235(2), 428, 357(3), 357-AI.P.C.-Section 302, 34, 307Arms Act-Section 4/25/27, 4/25
High Courts09 Oct 2026Allowed
Rakesh Kumar Yadav Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 0812
BNSS-Section 126, 135, 170, 173, 173(4), 174, 175, 175(1), 175(2), 175(3), 175(4), 175(4)(a), 175(4)(b), 210BNS-Section 74, 115(2), 333, 351, 351(3), 352SC/ST Act-Section 3(1)(r), 3(1)(s)
High Courts09 Oct 2026Allowed
Smt. Madhu Vs State of U.P.
Allahabad High Court · 2024 INSC 368
IPC-Section 302, 328Cr.P.C.-Section 173(2), 313, 161Indian Evidence Act, 1872-Section 106, 114
High Courts09 Oct 2026Allowed
Smt. Shashi Vs Smt. Sona Devi & Anr.
Allahabad High Court · (2026) 10 AHC CK 0829
Hindu Marriage Act-Section 9, 16Cr.P.C.-Section 125(3)Indian Succession Act-Section 372, Part X
High Courts09 Oct 2026Dismissed
Mrs. Radha Goyal Vs Gaurav Goyal & Anr.
Delhi High Court · (2026) 10 DEL CK 0834
Code of Civil Procedure, 1908-Section 96, 151, Order VI Rule 17, VII Rule 11, VII Rule 11(b) and (d)Suits Valuation Act, 1887-Section 8, 11Hindu Succession Act, 1956
High Courts09 Oct 2026Disposed Of
Axis Finance Limited Vs M/s Bansal Manish And Associates & Ors.
Delhi High Court · (2026) 10 DEL CK 0860
Arbitration and Conciliation Act, 1996-Section 9, 17, 21
High Courts09 Oct 2026Disposed Of
Axis Finance Limited Vs Venkata Parvathisam Sanapala & Ors.
Delhi High Court · (2026) 10 DEL CK 0859
Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts09 Oct 2026Disposed Of
Om Shankar Metal (Through Its Proprietor Mr. Sidhant Sharma) Vs Assistant Commissioner Mohan Co Operative Industrial Estate Division Delhi East Delhi CBIC
Delhi High Court · (2026) 10 DEL CK 0858
Central Goods and Services Tax Act, 2017-Section 74, 74(1), 74(5) to 74(7), 75(4), 50(3), 65, 107, Rule 37Limitation Act, 1963-Section 14Constitution of India-Article 226
High Courts09 Oct 2026
Sk. Safikul Islam Vs Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 2351
Constitution of India-Article 226Bharatiya Nyaya Sanhita, 2023-Section 340(2), 353(1)(b)(2), 353(1)(b), 353(2), 353, 352IPC-Section 420
High Courts09 Oct 2026Dismissed
Jakir Hussain Malik Hussain Lohawala Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 2349
Indian Penal Code (IPC)-Section 376(2)(f)(i)(n), 506Protection of Children from Sexual Offences Act (POCSO Act)-Sections 4, 6
High Courts09 Oct 2026Dismissed
Abhishek Sen & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · 2025 INSC 1249
Constitution of India-Article 226, 227, 32, 14, 15, 16, 19(1)(a), (b) and (g), 20 and 21Indian Penal Code, 1860-Sections 143, 188, 341, 269, 270Disaster Management Act, 2005-Section 51
High Courts09 Oct 2026Dismissed
Sukumar Durlov Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 2347
Constitution of India-Article 226