JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 256 of 61,482

High Courts08 Oct 2026

Smt. Gudoori (Guduru) Maheswari Vs Union Of India

Telangana High Court · 2026 INSC 870

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c) read with Section 22(c), 25, 28, 29, 67, 38, 37Constitution of India-Article 21

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High Courts08 Oct 2026

Oneal Gupta Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4829

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483 (1) (A), 582

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High Courts08 Oct 2026

Mahadev Vs Shakilahmed & Ors.

Karnataka High Court · (2026) 10 KAR CK 4827

Constitution of India-Article 226, 227Code of Civil Procedure-Section 47, Order XXI Rules 97 to 101

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High Courts08 Oct 2026

Tapan Mandal Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4821

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480, 483, 480(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 20(ii)(B)Code of Criminal Procedure, 1973-Section 437(3)

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High Courts08 Oct 2026

Jammisetty Dinesh Karthik Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4820

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 480(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)Cr.P.C.-Section 437(3)

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High Courts08 Oct 2026

Shaik Laqman & Ors. Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4819

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 480(3)BNS-Section 3(5)Cr.P.C.-Section 437(3)

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High Courts08 Oct 2026

Maredubudi Raju Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4818

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 480(3)NDPS Act-Section 20 (b)(ii)(B)Cr.P.C.-Section 437(3)

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High Courts08 Oct 2026

E.Chandrakanth Goud & Anr. Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4815

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)-Sections 480, 480(3), 483NDPS Act, 1985-Sections 8(c), 20(b)(ii)(B), 27(b)Cr.P.C.-Section 437(3)

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High Courts08 Oct 2026

Bajraing Lal & Anr. Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4814

NDPS Act, 1985-Sections 8(c), 17(b), 29(1)Cr.P.C.-Section 437(3)BNSS-Section 480(3)

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High Courts08 Oct 2026

Sohail Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4813

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High Courts07 Oct 2026Disposed Of

Sahaj Ram Vs State Of U.P. Thru. Its Addl. Chief Secy. Deptt. Of Revenue Lko. & Ors.

Allahabad High Court · (2026) 10 AHC CK 4060

U.P. Zamindari Abolition and Land Reforms Act, 1950-Section 131-B, 131, 195U.P. Revenue Code, 2006-Section 76U.P. Bhoodan Yagna Act, 1952

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High Courts07 Oct 2026Allowed

Adarsh Kumar Tiwari & Anr. Vs State Of U.P. Through Its Secy. Basic Education Civil Lko.

Allahabad High Court · (2026) 10 AHC CK 3883

Persons with Disabilities (equal opportunities, protection of rights and full participation), Act 1955-Rules 4 and 5Constitution of India-Article 14, 226Basic Education Board Staff Clauses Rules, 1973

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High Courts07 Oct 2026Dismissed

Ms. Startup Engineers & Anr. Vs Bank Of Baroda & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 3384

Code of Civil Procedure-Order 7 Rule 11, 7 Rule 11(d)

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Tribunals and Commissions07 Oct 2026Disposed Of

Dr. Pradeep Kumar Tandon Vs Shri Apurva Chandra & Anr.

Central Administrative Tribunal · (2026) 10 CAT CK 3381

Administrative Tribunals Act, 1985-Section 17CCS(RP) Rules, 2008-Rule 13CGHS Rules, 1996

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Tribunals and Commissions07 Oct 2026Disposed Of

Vikash Malik Vs Rajesh Kumar Singh & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3377

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Tribunals and Commissions07 Oct 2026Dismissed

K. Krishnan Vs Union Of India

Central Administrative Tribunal · 2009 INSC 1288

The Rights of Persons and Disabilities Act, 2016-Section 20, 2(s)Administrative Tribunals Act, 1985-Section 19, 20, 20(1), 20(2), 21Railway (Conduct) Rules, 1966-Rule 3(1)(a)

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Tribunals and Commissions07 Oct 2026Disposed Of