High Courts08 Oct 2026
Md. Islam & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1524
Bihar Jail Mannual-Rule 24, Sub Rule (6), 1051(v)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 245 of 61,482
High Courts08 Oct 2026
Lalbabu Singh Vs The State Of Bihar
Patna High Court · (2026) 10 PAT CK 1525
Indian Penal Code, 1860-Section 302, 34Arms Act-Section 27
High Courts08 Oct 2026Allowed
Md. Sagir & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 1527
Indian Penal Code-Sections 341, 447, 323, 379, 34, 448, 451, 387Code of Criminal Procedure-Sections 154, 156, 157, 162, 169, 170, 173, 173(8)Constitution of India-Article 21
High Courts08 Oct 2026
Natwar Nagar Khan Vs Nikki Kumari
Patna High Court · (2026) 10 PAT CK 1530
Family Courts Act, 1984-Section 19(i)Hindu Marriage Act, 1955-Sections 11 to 18, 13, 13(1), 13(1)(i-a), 13(1)(i-b), 13(1)(ia), 13(1)(ib)The Marriage Law (Amendment) Act, 1976
High Courts08 Oct 2026Dismissed
Punam Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1531
Right of Children to Free and Compulsory Education Act, 2009-Section 23(2)
High Courts08 Oct 2026Allowed
Shambhu Saran Srivastva & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 1542
IPC-Section 34, 420, 467, 468, 472, 504, 506Cr.P.C-Section 482
High Courts08 Oct 2026Allowed
Sunil Kumar Sah @ Sunil Sah @ Sudhir Sah & Ors. Vs State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 1543
Indian Penal Code-Sections 147, 148, 149, 323, 307, 354, 380, 420, 427, 452, 457, 504, 506, 182, 211Cr.P.C.-Section 156(3), 202
High Courts08 Oct 2026Disposed Of
Veena Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1549
High Courts08 Oct 2026Dismissed
Mrs Kshama Gupta Vs Manish Gupta
Uttarakhand High Court · (2026) 10 UK CK 2117
Family Courts Act, 1984-Section 7, 14Code of Civil Procedure-Order VIII Rule 1AIndian Evidence Act, 1872
Tribunals and Commissions08 Oct 2026Disposed Of
Kaushal Kishore Bhashkar & Ors. Vs Sri Sanjay Kumar Agarwal & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2131
Administrative Tribunals Act, 1985-Section 17
Tribunals and Commissions08 Oct 2026Disposed Of
Shri Basant Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2294
Administrative Tribunal Act, 1985-Section 19
Tribunals and Commissions08 Oct 2026Allowed
Praveen Kumar Rai & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2293
Administrative Tribunal, Act, 1985-Section 19
High Courts08 Oct 2026Dismissed
Bashir Ahmed Vs U. T. of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1464
High Courts08 Oct 2026Disposed Of
Devinder Singh & Ors. Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1463
BNSS, 2023-Section 528BNS, 2013-Section 79, 351, 351(2), 352, 3(5)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1), 3(1)(r) & (s)
High Courts08 Oct 2026Disposed Of
Mohammad Ashraf Ganai & Ors. Vs State Of JK & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1451
J&K Civil Services (Special Provision) Act, 2010-Clause 5(v)
High Courts08 Oct 2026Disposed Of
M/S RKAZE Enterprises Th. Its Proprietor Sh. Ebinezer Sotra Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1447
Constitution of India-Article 226, 14
High Courts08 Oct 2026Allowed
Satpal Sharma & Anr. Vs Union Territory Of Jammu & Kashmir & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1443
Bharatiya Nyaya Sanhita, 2023-Sections 127(2), 137(2), 351(2), 49, 238(c), 64Protection of Children from Sexual Offences Act, 2012-Sections 4, 8, 12 & 17IPC-Section 376
High Courts08 Oct 2026Allowed
Vishal Chhetri & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 1072
Cr.P.C.-Section 309BNSS, 2023BUDS Act of 2019-Section 8
High Courts08 Oct 2026Allowed
Mukesh Dugga Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 1089
Code of Criminal Procedure, 1973-Section 374(2), 164, 313, 437-AIndian Penal Code, 1860-Section 376(2)(n), 312, 376, 294, 506 (Part-2)
High Courts08 Oct 2026Allowed
Hitesh Kumar Kewat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 1091
SC/ST (Prevention of Atrocities) Act, 1989-Section 3(2)(V), 14-A(2)BNS-Section 69BNSS-Section 183