High Courts08 Oct 2026Dismissed
S And P Infrastructure Developers (Pvt) Ltd Vs National Highways Authority Of India
Delhi High Court · (2026) 10 DEL CK 0855
Indian Stamp Act, 1899
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 254 of 61,482
High Courts08 Oct 2026
Sajina C V Vs Union Of India & Ors.
High Court Of Kerala · (2026) 10 KL CK 0854
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 20(b)(ii)(B)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974Constitution of India-Article 21, 22, 22(5), 32
High Courts08 Oct 2026Disposed Of
Parshu Tandi Vs State Of Odisha
Orissa High Court · (2026) 10 OHC CK 0399
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20 (b)(ii)(C), 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27A, 24 ACode of Criminal Procedure, 1973-Section 439
High Courts08 Oct 2026Dismissed
Apurwa Sharma Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 10 MP CK 0413
Madhya Pradesh School Education Service (Teaching Cadre) Service Conditions and Recruitment Rules, 2018-Schedule IIIMadhya Pradesh Tribes and Scheduled Castes Teaching Cadre (Service and Recruitment) Rules, 2018Right to Free and Compulsory Education Act, 2009-Section 23(1), 23(2)
High Courts08 Oct 2026
Allasha CTP 4423 Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 0424
Indian Penal Code-Section 302Constitution of India-Articles 226, 227
High Courts08 Oct 2026Disposed Of
Kathula Sai Kiran Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 0384
B.N.S.S.-Section 528Code of Criminal Procedure, 1973-Section 311
High Courts08 Oct 2026Dismissed
B. Suresh Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 0433
Constitution of India-Article 226, 14CPC-Section 151
High Courts08 Oct 2026Allowed
Dundhigalla Smitha Varshini & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 0432
Constitution of India-Article 226, 14, 21, 300-ATelangana Municipalities Act, 2019-Sections 174, 178, 180, 181, 185CPC-Section 151
High Courts08 Oct 2026Disposed Of
M/s. Aisha Traders Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 0430
Constitution of India-Article 226CPC-Section 151
High Courts08 Oct 2026Allowed
Jaya Shree Textiles Vs Prabhu Nath Yadav & Anr.
Calcutta High Court · (2026) 10 CAL CK 4754
Industrial Disputes Act, 1947-Section 2A(2)Constitution of India-Article 142, 137, 21, 14Indian Evidence Act, 1872
High Courts08 Oct 2026
Makbul Hussain @ Magbul Hussain Vs The Union Of India & Ors.
Gauhati High Court · (2026) 10 GAU CK 4753
Constitution of India-Article 226, 227IM(D)T Act, 1983Foreigners Tribunal Act, 1946-Section 9
High Courts08 Oct 2026Allowed
Sandesh Suresh Shirodkar Vs Anil Vithal Mandrekar & Anr.
Bombay High Court · (2026) 10 BOM CK 4752
Negotiable Instruments Act, 1881-Section 138, 138(b), 143, 145, 145(2)Code of Criminal Procedure-Section 251, 254, 273
High Courts08 Oct 2026Disposed Of
Magma HDI Gen. Ins. Co. Ltd. Vs Sk. Kasem & Anr.
Calcutta High Court · (2026) 10 CAL CK 4745
Motor Vehicles Act 1988-Section 166, 168
High Courts08 Oct 2026Disposed Of
ICHOR Biologics Private Limited Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 4742
Drug Rules, 1945-Rule 2(b), 21(b), 22, 68A, 68A(4), 79, 81, 122(I), 122F, 122F(1), 122F(5), 122F(6), 122H, Part X-B, Form 26(I), Form 27E, Form 28(E)Drugs and Cosmetics (9th Amendment) Rules, 1992
High Courts08 Oct 2026Dismissed
Obuk Mize Vs The State Of AP & Ors.
Gauhati High Court · (2026) 10 GAU CK 4738
Gauhati High Court Rules-Chapter XCPC-Order XLVII Rules 1 and 2, Section 114Constitution of India-Article 226, 215
High Courts08 Oct 2026
Jahangir Mohammad Vs The State Of West Bengal & Anr.
Calcutta High Court · 2025 INSC 32
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 443, 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 303(1), 316(2), 317(2)Essential Commodities Act, 1955-Section 3, 6A, 6B, 6C, 6E, 7(1)(a)(i), 7(1)(a)(ii)
High Courts08 Oct 2026
The Kolhapur Municipal Corporation Vs Fairdeal Construction
Bombay High Court · (2026) 10 BOM CK 4734
Arbitration and Conciliation Act, 1996-Section 34, 11, 31A, 31(7)(a), 31(7)(b), 34(2A), 26, 36(3), 28(3), 31(8), 33, 31(3), 31(7)Bombay Provincial Municipal Corporations Act, 1949-Rule 35 of Chapter VIII of the ScheduleRight to Information Act (RTI), 2005
High Courts08 Oct 2026Dismissed
Shri Kali Kishore Bagchi Vs Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 4732
Companies Act, 1956Securities and Exchange Board of India Act, 1992-Section 11(1), 11(4), 11A, 11B, 28A
High Courts08 Oct 2026Dismissed
Saibal Kumar Nag Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 10 CAL CK 4729
Industrial Disputes Act, 1947-Section 2A(2), 9-CWest Bengal Industrial Disputes Rules, 1958-Rule 27, 27(ii)Sales Promotion Employees (Conditions of Service) Act, 1976-Section 6
High Courts08 Oct 2026Dismissed
Charan Kawal Singh Gujral Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 4728
Constitution of India-Article 14, 21Maharashtra Goods and Services Tax Act, 2017-Section 3, 4, 5, 10, 20, 51, 52, 67, 67(1), 67(2), 69, 69(2), 69(3), 70, 72, 122, 132, 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(e), 132(1)(f), 132(6), 134Central Goods and Services Tax Act-Section 67