High Courts01 Oct 2026Dismissed
Smt. Rani Vs Sh. Ram Sarup & Ors.
Delhi High Court · (2026) 10 DEL CK 0883
CPC-Section 100, Order XLIIIPC-Section 420, 406Indian Evidence Act, 1872-Section 101, 111
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Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 315 of 61,482
High Courts01 Oct 2026Allowed
Subhash Kashyap Vs State Of U.P. And 3 Ors.
Allahabad High Court · (2026) 10 AHC CK 0824
First Statutes of the Agra University-Clause 20.06(1)
High Courts01 Oct 2026Disposed Of
Rajendra Kumar Sharma Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 10 DEL CK 0877
Constitution of India-Article 226
High Courts01 Oct 2026Allowed
M/s Continental Engineering Corporation Ltd. Vs Union Of India
Delhi High Court · (2026) 10 DEL CK 0876
Arbitration and Conciliation Act, 1996-Section 37(1), 34, 34(2A), 34(2)(b)(ii)the 2015 Amendment Act
High Courts01 Oct 2026Dismissed
Poonam Patwal Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 10 DEL CK 0861
Delhi School Education Rules, 1973-Rule 43Constitution of India-Articles 14 and 16, Part IX-A
High Courts01 Oct 2026Disposed Of
Mohd Yunus Vs State NCT Of Delhi & Ors.
Delhi High Court · (2026) 10 DEL CK 2360
Constitution of India, 1950-Articles 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 473Indian Penal Code, 1860-Section 376
High Courts01 Oct 2026Disposed Of
Dheeraj Toor Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 10 DEL CK 2355
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 302, 201, 120B, 34Code of Criminal Procedure, 1973-Sections 437(1), 439(1)
High Courts01 Oct 2026Partly Allowed
Haider Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 10 UK CK 0304
IPC-Section 302, 34, 304 Part I, 304 Part IICode of Criminal Procedure, 1973-Section 366, 313, 354(3), 43, 437 AIndian Evidence Act, 1872-Section 65 B
High Courts01 Oct 2026Allowed
Tilak Ram Joshi Vs State of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 10 UK CK 0338
IPC-Section 211, 376, 323, 504 and 506Cr.P.C.-Section 482, 161, 164
High Courts01 Oct 2026Dismissed
Arya Construction Company Vs Uttarakhand Rural Roads Development Agency & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0336
Constitution of India-Article 226
High Courts01 Oct 2026Partly Allowed
The New India Assurance Company Ltd. Vs Smt. Kamla Devi & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0332
High Courts01 Oct 2026Allowed
Rajnish Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 10 UK CK 1403
Code of Criminal Procedure-Section 482IPC-Sections 452, 323, 504, 506, 498ADowry Prohibition Act-Section 3/4
High Courts01 Oct 2026Dismissed
State Of Rajasthan & Ors. Vs Mukesh Kumar Meena
Rajasthan High Court · (2026) 10 RAJ CK 0286
Limitation Act-Section 5
High Courts01 Oct 2026Dismissed
Satish Kumar Sharma & Ors. Vs State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0283
Constitution of India-Article 226, 243D, 243D(4), 243D(6), 334Rajasthan Panchayati Raj Act, 1994-Section 15, 16Rajasthan Panchayati Raj (Election) Rules, 1994-Rule 6, 7, 7(13), 9, 10
High Courts01 Oct 2026Allowed
Lal Singh Vs The State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0272
Rajasthan Prisoners Release on Parole Rules, 1958-Rule 18
High Courts01 Oct 2026Dismissed
Jayant Kumar Vs Jodhpur Vidyut Vitran Nigam Ltd. & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0270
High Courts01 Oct 2026Allowed
Govind Vs State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0264
Rajasthan Service Rules, 1951
Tribunals and Commissions01 Oct 2026Dismissed
Gunjan Kumar Dinu Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 0225
Tribunals and Commissions01 Oct 2026Disposed Of
Devendra Prasad Singh Vs Sri Jitendra Gupta & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 0224
Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24
Tribunals and Commissions01 Oct 2026Disposed Of
Kunal Kumar Vs M.U.Abdali & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 0223
Administrative Tribunals Act-Section 27Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24