CourtKutchehry.com

JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 303 of 61,482

High Courts05 Oct 2026

Dama Lakshmi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0785

Constitution of India-Article 226, 300-AA.P. Panchayat Raj Act, 1994-Section 128Rules relating to Certain Taxes & Lodging of Moneys received by the Gram Panchayat and Payment of Money from the Gram Panchayat Fund-Rule 9
Read judgment
High Courts05 Oct 2026Partly Allowed

Dr. Chandra Mohan Singhal & Ors. Vs State Of U.P.

Allahabad High Court · 2024 INSC 875

Zamindari Abolition and Land Reforms Act, 1950U.P. Urban Areas Zamindari Abolition and Land Reforms Act, 1956-Chapter IIU.P. Urban Areas Zamindari Abolition and Land Reforms Rules, 1957
Read judgment
High Courts05 Oct 2026Allowed

Sher Singh Yadav Vs State Of U.P.

Allahabad High Court · (2026) 10 AHC CK 0823

Indian Penal Code (45 of 1860)-Section 376, 497, 452, 494, 495, 498, Chapter XXCr.P.C.-Section 313, 198(1), 198(2), 437-AEvidence Act-Section 114
Read judgment
High Courts05 Oct 2026Dismissed

Priti Bind Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 10 AHC CK 0825

Constitution of India-Article 226, 21Medical Termination of Pregnancy Act, 1971-Section 2(b), 3, 3(2), 3(2)(b), 3(2)(b)(i), 3(3), 6Medical Termination of Pregnancy (Amendment) Act, 2021
Read judgment
High Courts05 Oct 2026

Rachna Malhotra & Anr. Vs Smt. Jasbir Kaur & Ors.

Delhi High Court · (2026) 10 DEL CK 0826

Civil Procedure Code, 1908-Order VI Rule 17, I Rule 10, Section 151, II Rule 3, VI Rule 18Indian Penal Code, 1860-Section 420, 34Limitation Act, 1963-Article 59, Section 21, 14, 17(1), 97
Read judgment
High Courts05 Oct 2026Partly Allowed

Seelam Surya Chandra Sekhar Azad Vs The State Of AP & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0827

Constitution of India-Article 226Criminal Law (Amendment) Ordinance, 1944-Section 3, 3(1), 4, 4(1), 4(2)(3), 6, 6(2), 7(A), 8, 9, 10, 10(a), 10(b), 11Prevention of Corruption Act, 1988-Section 13(2) read with 13(1)(e), 29
Read judgment