JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 266 of 61,482

High Courts07 Oct 2026

Sirajuddin Qureshi & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 2328

Constitution of India-Article 14, 19, 20, 21, 375Indian Penal Code, 1860-Section 403, 415, 120-B read with 420Prevention of Corruption Act, 1988-Section 13(2) read with 13(1)(d)

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High Courts07 Oct 2026Allowed

Neeraj Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 10 DEL CK 2318

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 279, 304A

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High Courts07 Oct 2026Dismissed

Sachin Kumar Daksh Vs Director-Admin And Finance & Anr.

Delhi High Court · (2026) 10 DEL CK 2317

Right to Information Act, 2005-Rule 8(j), Section 8, 8(1)(j)

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High Courts07 Oct 2026Allowed

Mohd Ali & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 2316

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34Cr.P.C.-Section 125

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High Courts07 Oct 2026Dismissed

Rajeev Kansal Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2026) 10 DEL CK 2311

NDPS Act-Section 21/22/29/38

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High Courts07 Oct 2026Allowed

Vidhya Ram & Anr. Vs Union Of India

Delhi High Court · 2026 INSC 1056

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 123(c)(2)

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High Courts07 Oct 2026Dismissed

Raghunath (Now Deceased) Thr LR Vs Sh. Bharat Bhushan (Deceased) Through LRs & Ors.

Delhi High Court · (2026) 10 DEL CK 4762

Code of Civil Procedure, 1908-Section 96, 151, Order VII Rule 3, VII Rule 11, XII Rule 6Delhi Rent Control Act, 1958-Section 50Indian Succession Act, 1925-Section 88

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High Courts07 Oct 2026Allowed

Gitanjali Ringola @ Gitanjali Virendra Prasad Ringola & Ors. Vs Union Of India

Delhi High Court · (2026) 10 DEL CK 4761

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A

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High Courts07 Oct 2026

Pattapu Yesubabu Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0723

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhitha, 2023-Sections 109(1), 118(1), 115(2), 351(2), 3(5)

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High Courts07 Oct 2026

Derangula Ramanjaneyulu & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 0735

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 61(2), 3(5)Andhra Pradesh Forest (Amendment) Act, 2016-Sections 20(1)(c)(d), 20(1)(d)(i)(a), 29

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High Courts07 Oct 2026

Sree Sai MBA College Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0737

Constitution of India-Article 226, 14AICTE Act, 1987Andhra Pradesh Education Act, 1982

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High Courts07 Oct 2026

Bandaru Babu Rao & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 0738

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Section 108 read with 3(5)Protection of Children from Sexual Offences Act, 2012

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High Courts07 Oct 2026

Palaparthi Sridevi Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 0739

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C)

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High Courts07 Oct 2026

Palaparthi Sridevi Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 0741

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C)

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High Courts07 Oct 2026

V.S. Karthikeyan Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0743

Constitution of India-Article 21, 226, 300ABharatiya Nyaya Sanhita-Sections 329(3), 324(4), 196(1)(a) r/w 3(5)Criminal Procedure Code 1973

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High Courts07 Oct 2026

Chirri Ashok Alias Ashok Kumar & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 0746

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 140(2), 127(2), 118(2) and 351(3) read with 3(5)

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High Courts07 Oct 2026

D Bhavani Siva Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 0747

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 78(2), 137(2)Protection of Children from Sexual Offences Act, 2012-Section 12 read with Section 11

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High Courts07 Oct 2026

Shaik Zakeer Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 0750

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 326(f), 326(g)

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High Courts07 Oct 2026

Balorda Kotibabu & Ors. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 0751

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)

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High Courts07 Oct 2026

Sri Koppala Madhu Sudan & Ors. Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 10 AP CK 0753

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482, 35(3)Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 118(2), 79, 351(2), 3(5)

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