High Courts03 Nov 2026Allowed
Sunder Lal Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0796
Constitution of India-Articles 226, 227Right to Information Act, 2005-Section 8(1)(j), 8(1)(e)
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Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 29 of 61,419
High Courts03 Nov 2026Allowed
Sunder Lal Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 11 P&H CK 0766
Constitution of India-Articles 226, 227Right to Information Act, 2005-Section 8(1)(e), 8(1)(j)
High Courts03 Nov 2026Dismissed
Vincent Joseph Chowalloor Vs The State Represented By Inspector Of Police, CBI/SPE, Cochin
High Court Of Kerala · 2010 INSC 193
Indian Penal Code-Section 120B, 147, 148, 149, 153-A, 295, 302, 396, 427, 436, 449, 505, 201, 109Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d) r/w 13(2)Code of Criminal Procedure-Sections 161, 164, 227, 228, 239, 209, 306, 306(4)
High Courts03 Nov 2026Disposed Of
Nilesh Tiwari Vs Sikkim Manipal Institute Of Medical Sciences & Ors.
Sikkim High Court · (2026) 11 SIK CK 0534
High Courts03 Nov 2026Disposed Of
Deepa Chettri Vs Munna Chettri Alias Khima Devi Chettri
Sikkim High Court · (2026) 11 SIK CK 0537
High Courts03 Nov 2026Disposed Of
Shri. Rohit Bajoria Vs Shillong Co-operative Urban Bank Limited & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0541
High Courts03 Nov 2026Allowed
Sukhchain Singh Kapoor Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0528
Negotiable Instrument Act, 1881-Section 138IPC-Sections 406, 418 and 420
High Courts03 Nov 2026Dismissed
V.K Varghese Vs Anta Builders And Developers Pvt Ltd & Ors.
High Court Of Kerala · 2026 INSC 384
Arbitration and Conciliation Act, 1996-Section 7, 9, 11, 11(6), 11(6-A), 21
High Courts03 Nov 2026
M.S. Sreerajkrishnan Potti & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · 2026 INSC 1144
Constitution of India-Article 226, 25, 26, 25(2)(a), Part III
High Courts03 Nov 2026Dismissed
Mohanan Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0571
Indian Penal Code, 1860-Sections 324, 308, 300, 299, 323, 325, 334, 319
High Courts03 Nov 2026Dismissed
State Of Kerala Vs Rajan @ Theyila Rajan & Ors.
High Court Of Kerala · (2026) 11 KL CK 0575
Kerala Forest Act, 1961-Sections 27(1)(e)(iii) and (iv), 47C read with 47GBharatiya Nagarik Suraksha Sanhita, 2023-Section 419(1)(a), 419(1)(b), 419(2), 419(3), 419(5), 419(6)Code of Criminal Procedure, 1973-Section 173(1), 173(2), 372 (proviso), 377(1), 378, 378(1), 378(1)(a), 378(1)(b), 378(2), 378(2)(b), 378(3), 378(4), 378(5), 378(6)
High Courts03 Nov 2026
Sree Sankaracharya University Of Sanskrit & Ors. Vs Archana P.S. & Ors.
High Court Of Kerala · (2026) 11 KL CK 0566
Constitution of India-Article 14, 136, 226Kerala High Court Act, 1958-Section 5, 5(i), 5(ii)Bharatiya Nyaya Sanhita, 2023
High Courts03 Nov 2026Dismissed
Shobha Singh Parihar Vs Sanjay Singh
Jharkhand High Court · (2026) 11 JH CK 0583
Hindu Marriage Act-Section 9Prevention of Domestic Violence Act, 2005C.P.C.-Order XVIII Rule 4, XVIII Rule 5, VIII Rule 10
High Courts03 Nov 2026Partly Allowed
Badri Narayan Lal & Ors. Vs The State Of Jharkhand Through Vigilance (Now ACB)
Jharkhand High Court · (2026) 11 JH CK 0630
Prevention of Corruption Act, 1947-Section 5Indian Penal Code-Section 161, 34Prevention of Corruption (Amendment) Act, 2018-Section 7(a)
High Courts03 Nov 2026Partly Allowed
Etwari Singh Vs The State Of Jharkhand
Jharkhand High Court · (2026) 11 JH CK 0617
Indian Penal Code-Section 299, 300, 302, 304 Part-ICr.P.C.-Section 313
High Courts03 Nov 2026Dismissed
Jharkhand Urja Vikas Nigam Ltd. Vs M/s Khatu Shyam Udyog & Anr.
Jharkhand High Court · 2026 INSC 1157
Constitution of India-Article 226Electricity Act, 2003-Section 50, 126, 127, 135, 138, 139, 154, 181(2)(t), 181(2)(v), 181(2)(w), 181(2)(x)Orissa Electricity Reforms Act, 1995
High Courts03 Nov 2026Partly Allowed
Ursila Toppo & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 11 JH CK 0637
B.N.S.S., 2023-Section 528B.N.S., 2023-Sections 85, 115(2), 126(2), 352, 351(2)
High Courts03 Nov 2026Dismissed
Surendra Kumar Thakur Vs Babita Devi @ Baby Devi & Anr.
Jharkhand High Court · (2026) 11 JH CK 0642
Family Courts Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13, 13(1)(i-a), 13(1)(i-b), 24Dowry Act
High Courts03 Nov 2026Partly Allowed
Kaishav Mohali @ Kesho Mohli & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 11 JH CK 0614
I.P.C.-Sections 302/34, 323/34, 302, 34, 304 Part-I or Part-II and 323
High Courts03 Nov 2026Disposed Of
Soroti Kumari Vs Radheram Manjhi
Jharkhand High Court · (2026) 11 JH CK 0644
Hindu Marriage Act, 1955-Section 13 (1) (ia) (ib)