High Courts08 Oct 2026Allowed
Vishal Sharma Vs State Of Nct Delhi
Delhi High Court · (2026) 10 DEL CK 2338
BNS-Section 318(4), 61(2), 3(5)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 252 of 61,482
High Courts08 Oct 2026Dismissed
Surender Gupta Vs Asstt. Commissioner Of Income Tax, Circle - 59(1), & Anr.
Delhi High Court · (2026) 10 DEL CK 2335
High Courts08 Oct 2026Allowed
Kritika Rajpal & Anr. Vs Nemo & Anr.
Delhi High Court · (2026) 10 DEL CK 2334
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 28, 13B(1), 13B(2), 14, 14(1), 14(2)Code of Civil Procedure, 1908-Section 151
High Courts08 Oct 2026Allowed
Freecharge Payment Technologies Private Limited Vs Collector Of Stamps Government Of NCT Of Delhi
Delhi High Court · (2026) 10 DEL CK 2319
Indian Stamp Act, 1899-Article 23 of Schedule IA, Section 40, 31Companies Act, 2013-Sections 230 to 232
High Courts08 Oct 2026Dismissed
M/S A. K. Construction Company Vs National Highways And Infrastructure Development Corporation Limited
Delhi High Court · (2026) 10 DEL CK 2315
Constitution of India-Article 226
High Courts08 Oct 2026Dismissed
Pooja Vs The State (Govt Of Nct Of Delhi)
Delhi High Court · (2026) 10 DEL CK 2310
NDPS Act-Section 20, 25, 27A, 29BNS-Section 95JJ Act-Section 78
High Courts08 Oct 2026Disposed Of
Dipinder Kaur Vs Bar Council Of Delhi & Ors.
Delhi High Court · (2026) 10 DEL CK 3256
Advocates Act, 1961-Section 8A, 24, 24(1)(f), 26, 26(1), 35BCI Rules of Legal Education-Rule 7
High Courts08 Oct 2026Dismissed
Rajiv Bhatia Vs Assistant General Manager, Syndicate Bank
Delhi High Court · (2026) 10 DEL CK 3262
Constitution of India-Article 226, 227
High Courts08 Oct 2026Allowed
Sabir & Ors. Vs Union Of India
Delhi High Court · 2026 INSC 1056
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts08 Oct 2026Allowed
Arikatla Rajesh Reddy @ Rajesh Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0740
Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 195(1)(a)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 353, 188, 349, 350
High Courts08 Oct 2026
Kona Sankar Rao Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0748
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 79, 115(2), 318(4), 351(2)Banning of Unregulated Deposit Schemes Act, 2019-Section 3, 7, 8, 21(1), 21(2), 21(3), 27, 29, 30
High Courts08 Oct 2026Dismissed
Triplex Agencies & Ors. Vs Hindustan Petroleum Corporation Ltd & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0749
Constitution of India-Article 226CPC-Section 151
High Courts08 Oct 2026
Anneboina Venkateshwarlu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0752
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts08 Oct 2026
Pakalapati Narasimha Raju Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 0754
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 3(5)Banning of Unregulated Deposit Schemes Act, 2019-Section 3, 7, 8, 21(1), 21(2), 21(3), 23, 27, 29, 30
High Courts08 Oct 2026
Sajja Suresh & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0755
Constitution of India-Article 226, 14CPC-Section 151
High Courts08 Oct 2026
Muppasani Girish Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 0757
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 336(3), 338, 340(2), 3(5)
High Courts08 Oct 2026
Gollapallli Surekha Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0758
Constitution of India-Article 226CPC-Section 151
High Courts08 Oct 2026
Harijana Adaiah Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0759
Constitution of India-Article 226CPC-Section 151Prevention of Corruption Act, 1988
High Courts08 Oct 2026
Mala Gangadhar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0760
Constitution of India-Article 226
High Courts08 Oct 2026Dismissed
Goluguri Venkata Rama Reddy Vs Padala Satyanarayana Reddy & Anr.
Andhra Pradesh High Court · 2009 INSC 702
Code of Criminal Procedure, 1973-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 142