High Courts09 Oct 2026Disposed Of
Sri D. Vishal Baliga Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 2392
Contempt of Court Act, 1971-Sections 11 and 12, 2(b)Constitution of India-Article 215
JUDGMENT DATABASE
Search 12,29,503 Indian judgments.
12,29,503 judgments in All Courts · page 233 of 61,476
High Courts09 Oct 2026Dismissed
Harshad Sharad Madikar Vs Krupawatibai Nikshow
Karnataka High Court · (2026) 10 KAR CK 2391
Family Court Act-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib)Code of Criminal Procedure, 1973-Section 125
High Courts09 Oct 2026
Chandra Shekhar V (Aka Shekharpoorna) Vs Sriyuth H. Vishwanatha
Karnataka High Court · (2026) 10 KAR CK 2390
Contempt of Courts Act, 1971-Section 2(c), 12, 12(1), 15Constitution of India-Article 215Negotiable Instruments Act-Section 138
High Courts09 Oct 2026Dismissed
Sri. Balachandra M. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 2389
IPC-Sections 465, 468, 471, 34Cr.P.C-Section 482Karnataka Value Added Tax Act, 2003-Sections 80, 72, 79, 42, 39(1), 36, 72(2)
High Courts09 Oct 2026Disposed Of
Sri. H.V. Krishnamurthy Vs Smt. P.N. Anitha & Ors.
Karnataka High Court · (2026) 10 KAR CK 2388
Family Court Act-Section 19(4)BNSS-Section 144(1)
High Courts09 Oct 2026Disposed Of
Dasara Dashamantapa Samithi Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 2395
Constitution of India-Articles 226, 227
High Courts09 Oct 2026
Gandi Sai Kiran Goud & Anr. Vs The State Of Telangana
Telangana High Court · (2026) 10 TEL CK 4706
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 480(3)Bharatiya Nyaya Sanhita, 2023-Sections 110, 351(2), 352, 118(1)Cr.P.C.-Section 437(3)
High Courts09 Oct 2026Dismissed
Mausumee Sahoo Vs Santosh Kumar Bisoi
Orissa High Court · (2026) 10 OHC CK 4705
Constitution of India-Articles 226 and 227C.P.C.-Order VII Rule 11, Section 151Hindu Marriage Act, 1955-Section 13(1)(ib), 13(1)
High Courts09 Oct 2026Dismissed
Sri. C. Mohammed Kaleemulla Vs The Karnataka State Pollution Control Board
Karnataka High Court · (2026) 10 KAR CK 4704
Cr.P.C-Section 482, 197Water (Prevention and Control of Pollution) Act, 1974-Section 49, 25, 44, 48, 24, 43
High Courts09 Oct 2026
Shaik Aamnahmed Vs The State Of Telangana
Telangana High Court · (2026) 10 TEL CK 4703
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 480(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b), 27, 67Cr.P.C.-Section 437(3)
High Courts09 Oct 2026Dismissed
Sri. B.C. Sanjeeva Murthy Vs State By Challakere Police & Anr.
Karnataka High Court · (2026) 10 KAR CK 4702
Cr.P.C-Section 482
High Courts09 Oct 2026Partly Allowed
Kammari Vijayamma Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 4701
Constitution of India-Article 226
High Courts09 Oct 2026Dismissed
Padmavati Tradelink Ltd. Vs Standard Chartered Bank & Ors.
Calcutta High Court · (2026) 10 CAL CK 4749
Code of Civil Procedure-Section 10, Order II Rule 2, 11Transfer of Property Act, 1882-Section 55(4)(b)
High Courts09 Oct 2026
Maheswar @ Mahesh Kanda Vs The State Of Assam
Gauhati High Court · (2026) 10 GAU CK 4747
IPC-Section 302CrPC-Section 154, 164, 313, 313(2)Constitution of India-Article 21
High Courts09 Oct 2026Dismissed
Gajanan Govindrao Munde Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4717
Constitution of India-Article 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963-Section 23, 23-A, Sub Section (2) of Section 23-A, Sub Section (3) of Section 23-A, Sub Section (4)(a) of Section 23-AMaharashtra Act No. X of 1984
High Courts09 Oct 2026Dismissed
The State Of Maharashtra Vs Dinesh Akul & Ors.
Bombay High Court · (2026) 10 BOM CK 2408
Indian Penal Code-Section 498-A, 306, 34
High Courts09 Oct 2026Disposed Of
Ingram Micro India Private Limited Vs Best Hawk Infosystems Private Limited
Bombay High Court · (2026) 10 BOM CK 2403
Arbitration and Conciliation Act, 1996-Section 9Negotiable Instruments Act-Section 138Insolvency and Bankruptcy Code-Section 9
High Courts09 Oct 2026Allowed
Sudeep Dhargalkar Vs State Of Goa & Ors.
Bombay High Court · (2026) 10 BOM CK 0382
Constitution of India-Article 226, 233, 243 UGoa Municipalities Act-Section 10, 10(3), 10(4), 10(5), 10(6), Sub Sections 1 to 3 of Section 10
High Courts08 Oct 2026Allowed
M/s Vikas Constructions Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 4061
Constitution of India-Article 226, 14Civil Procedure Code-Section 34
High Courts08 Oct 2026
Anthonisamy Vs The Superintendent Of Police & Ors.
Madras High Court · (2026) 10 MAD CK 3520
Constitution of India-Article 261, 226