JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 304 of 61,482

High Courts05 Oct 2026

G. Kishore Vs Union Of India & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0874

Constitution of India-Article 226, 14, 16, 21Visakhapatnam Port Employees (Classification, Control & Appeal) Regulations, 1968-Regulation 7CPC-Section 151

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High Courts05 Oct 2026Dismissed

Richmond Global School Vs Shri Vijay Kumar Jain

Delhi High Court · (2026) 10 DEL CK 0872

Commercial Courts Act, 2015-Section 13, 12ACode of Civil Procedure, 1908-Order XLIII Rule 1(d), IX Rule 13Negotiable Instruments Act, 1881-Section 138

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High Courts05 Oct 2026Allowed

Amit Duggal & Ors. Vs State Nct Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 0865

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 506, 34

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High Courts05 Oct 2026Allowed

Ram Das & Anr. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 0862

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 498A, 406, 34, 509

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High Courts05 Oct 2026Disposed Of

Oriental Foundry Private Limited Vs Union Of India & Anr.

Delhi High Court · (2026) 10 DEL CK 0853

Arbitration and Conciliation Act, 1996-Section 9, 17, 12(2)

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High Courts05 Oct 2026Dismissed

Ravinder Raina Vs Astonfield Renewables Pvt. Ltd. & Anr.

Delhi High Court · (2026) 10 DEL CK 2362

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High Courts05 Oct 2026Dismissed

M/S Satish Chand Rajesh Kumar Pvt Ltd Vs New Delhi Municipal Council

Delhi High Court · (2026) 10 DEL CK 2361

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High Courts05 Oct 2026Allowed

Goutam Dey & Ors. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 2358

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 498A, 406, 34

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High Courts05 Oct 2026Allowed

Rishi Rallan Vs State GNCT of Delhi

Delhi High Court · (2026) 10 DEL CK 2357

Delhi Prison Rules, 2018-Rules 1178, 1197, 1200, 1223

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High Courts05 Oct 2026Partly Allowed

Sasank Mandal @ Sasanko Mandal @ Shashanka Mandal & Ors. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 10 JH CK 2356

Indian Penal Code-Sections 304B, 34, 498A, 30Indian Evidence Act-Section 113BDowry Prohibition Act, 1961-Section 2

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High Courts05 Oct 2026Allowed

Tek Ram Vs Union Of India & Anr.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 2352

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High Courts05 Oct 2026Dismissed

Rajesh Kumar Paswan Vs The State Of Jharkhand

Jharkhand High Court · (2026) 10 JH CK 2350

I.P.C.-Section 376

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High Courts05 Oct 2026Allowed

Mohit Ubhan Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 10 UK CK 0303

Code of Criminal Procedure, 1973-Section 482, 161, 403, 235, 236, 237, 249, 273, 188Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986-Section 2/3IPC-Sections 379, 411, 457, 380, 384, 506

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High Courts05 Oct 2026Disposed Of