High Courts01 Oct 2026
Kuriyachan Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 0028
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 74, 75(1)(i), 75(2), 85
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 317 of 61,482
High Courts01 Oct 2026
Prakash.V @ Kottaram Prakash Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 0027
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 118(1), 126(2), 324(2), 109 r/w 3(5)
High Courts01 Oct 2026
Arun Dev V Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 0026
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 118(1), 351(3), 126(2), 115(2), 110 read with Section 3(5)
High Courts01 Oct 2026Partly Allowed
Sri Gadagadeswar Mahadev Bije Vs State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 0025
Constitution of India-Article 226, 227, 265, 13, 162Orissa Survey and Settlement Rules, 1962-Rule 32, 34, 35, 36, 37, 38Orissa Survey and Settlement Act-Section 2(11), 3, 3(3), 43
High Courts01 Oct 2026
Abhishek Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 0024
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Protection of Children from Sexual Offences Act, 2012-Section 12, 11(iii)(iv)Bharatiya Nyaya Sanhita, 2023-Section 351, 3(5)
High Courts01 Oct 2026
Raju & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 10 KL CK 0023
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 118(1), 118(2), 324, 3(5)
High Courts01 Oct 2026
Yeddula Muthyalamma & Ors. Vs Yeddula Jaipal Reddy & Anr.
Telangana High Court · (2026) 10 TEL CK 0022
Hindu Succession Act, 1956-Section 8Evidence Act-Section 68Registration Act-Section 58
High Courts01 Oct 2026
Chothish Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 0021
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Kerala Abkari Act I of 1077-Sections 8(1), 8(2)
High Courts01 Oct 2026
Jaber Bin Jaffer Hassan Bin Hajab Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 0020
High Courts01 Oct 2026Disposed Of
Dr. V.Vasavi Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 0019
High Courts01 Oct 2026
Purna Chandra Nayak Vs Tahasildar, Ghatagaon, Keonjhar & Ors.
Orissa High Court · (2026) 10 OHC CK 0018
Constitution of India-Article 226, 227Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13, 13(8), 17OSS Act-Section 32
High Courts01 Oct 2026Allowed
Sabita Agarwal Vs State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 0017
Constitution of India-Article 226, 227O.L.R. Act-Section 8-A, 39(b)Limitation Act-Section 5
High Courts01 Oct 2026Allowed
State Of Odisha & Anr. Vs Dhirendra Sahu
Orissa High Court · (2026) 10 OHC CK 0016
Orissa Forest Act, 1972-Section 56, 66, 67, 72Orissa Forest (Detection, Enquiry and Disposal of Forest Offences) Rules, 1980-Rule 4(2), 7Orissa Timber and Other Forest Produce Transit Rules, 1980-Rule 4, 12, 14
High Courts01 Oct 2026
Amit Bansal Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 0015
IPC-Section 380, 406, 468, 471, 420, 120B, 292Information Technology Act, 2000-Section 65, 79, 81Cr.P.C.-Section 482, 87, 156(3), 173, 190(1)(a), 190(1)(b), 192, 200, 202, 203, 204
High Courts01 Oct 2026
Rajeev Educational Trust (R) & Anr. Vs Mr M V Ramesha
Karnataka High Court · (2026) 10 KAR CK 0014
Karnataka High Court Act-Section 4All India Council for Technical Education Act, 1987-Section 10, 10(1)(i), 10(1)(v), 23, 23(1), 24Karnataka Education Act, 1983-Section 92(1), 94
High Courts01 Oct 2026Allowed
Sri. Krishnamurthy C. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 0013
IPC-Section 420, 34, 468, 471, 120-B, 109Cr.P.C.-Section 482, 197, 156(3), 173(2), 167(2)Karnataka Housing Board Act, 1962-Section 80, 81, 82
High Courts01 Oct 2026
Mr. Kallappa Vs State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 0012
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Cr.P.C.-Section 439BNS Act, 2023-Sections 319(2), 318(4), 140(2), 3(6)
High Courts01 Oct 2026Disposed Of
Sri. H.Suresh Kamath Vs P.R.Ramesh
Karnataka High Court · (2026) 10 KAR CK 0011
Code of Civil Procedure, 1908-Section 151, Order VII Rule 14(3)Constitution of India-Article 227
High Courts01 Oct 2026Allowed
Smt. Rekha Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 0010
Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985-Section 3(2), 3(3)National Security Act, 1980Constitution of India-Articles 226, 227
Tribunals and Commissions01 Oct 2026Allowed
Laxmi Narain Kesrwani Vs Dy. CIT
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 0146
Income-tax Act, 1961-Section 272A(1)(d), 147, 143(3), 142(1), 144, 271(1)(b), 273B