Tribunals and Commissions07 Oct 2026Allowed
Lakhan Lal Sahu Vs Union of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3322
Administrative Tribunals Act, 1985-Section 19
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 258 of 61,482
High Courts07 Oct 2026
Ganeshkumar Vs The State Rep By The Sub Inspector Of Police & Anr.
Madras High Court · (2026) 10 MAD CK 3193
BNSS-Section 528IPC-Sections 294(b), 324, 427, 506(2)
High Courts07 Oct 2026Dismissed
Sachin Sao Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2015
Chhattisgarh Land Revenue Code, 1959-Chapter IXConstitution of India-Article 300A
High Courts07 Oct 2026Partly Allowed
Monu Kumar Vs The State Of Bihar
Patna High Court · (2026) 10 PAT CK 1520
Indian Penal Code-Sections 302, 323, 34, 504, 325, 341, 324, 326, 307, 506, 300, 147, 148, 379Code of Criminal Procedure-Sections 313, 156(3), 154(3)Arms Act-Section 27
High Courts07 Oct 2026Disposed Of
Kumar Ram Ranjan Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1523
High Courts07 Oct 2026Disposed Of
Masiha Services Infra Pvt. Ltd. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1526
High Courts07 Oct 2026Disposed Of
Raju Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1529
Bihar Targeted Public Distribution System (Control) Order, 2016-Clause 9(v), Rule 8, 9, 8(v)
High Courts07 Oct 2026Allowed
Rupesh Kumar Yadav @ Rupesh Kumar Yadav & Ors. Vs The State Of Bihar & Anr.
Patna High Court · 2025 INSC 132
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Amendment) Act, 1989-Sections 14(A)(2), 3(1)(r), 3(1)(s), 3(2)(va), 18, 18ABharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 74, 351(2), 352, 3(5)Code of Criminal Procedure, 1973-Section 438
High Courts07 Oct 2026Disposed Of
Rashid Imam @ Md. Rashid Imam Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1535
High Courts07 Oct 2026Allowed
Sonal Kumar Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 1544
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14(A)(2), 3(1)(r)(s)(w), 3(2)(va)B.N.S., 2023-Section 191(2), 190, 126(2), 115(2), 109, 76, 303(2), 352, 351(2), 118(1), 74, 329(4), 3(4)B.N.S.S.-Section 482(2)
High Courts07 Oct 2026Disposed Of
Ankush Sharma Vs U. T. of J&K & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1465
RPC-Sections 420, 467, 468, 471IPC-Sections 26, 471
High Courts07 Oct 2026Dismissed
Brij Lal & Ors. Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1461
IPC-Sections 451, 354, 323, 34, 511, 504, 201Cr.P.C.-Sections 156(3), 107, 117RPC-Sections 294, 341
High Courts07 Oct 2026Dismissed
Farhat Ali Khanday Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1459
Unlawful Activities (Prevention) Act, 1967-Sections 13, 18, 20, 40, 7, 19 and 21Constitution of India-Article 311(2), proviso, sub-clause (c)
High Courts07 Oct 2026Dismissed
Jabina Akhter & Anr. Vs State Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1456
High Courts07 Oct 2026Allowed
Kawalpreet Singh Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1454
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528RPC-Sections 341, 323, 336Prevention of Corruption Act
High Courts07 Oct 2026Dismissed
Meenakshi Rapyal Vs State Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1450
High Courts07 Oct 2026Disposed Of
Paramjeet Singh-II Vs Bashir Ahmed Khan, Provident Fund Commissioner
Jammu And Kashmir High Court · (2026) 10 J&K CK 1449
J&K Reorganization Act, 2019J&K Employees' Provident Fund Act, 1961Central Employees Provident Fund (EPF) Act, 1952
High Courts07 Oct 2026Allowed
Raj Sharma (Bharti) & Anr. Vs Collector Land Acquisition & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1448
J&K Land Acquisition Act, Svt., 1990-Section 52, 18Constitution of India-Article 19(1)(f)J&K Reorganization Act, 2019
High Courts07 Oct 2026Disposed Of
Rohit Sharma & Ors. Vs Union Territory Of J And K & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1446
CrPC-Section 482, 156, 156(3), 190, 397(2)IPC-Section 376-D, 452, 109, 147BNSS-Section 175(3)
High Courts07 Oct 2026Disposed Of
Romelu Ram Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1445
Constitution of India-Article 226J&K Public Safety Act, 1978-Section 8(3)(b), 8(4), 15, 16Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 129, 136