CourtKutchehry.com

JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 324 of 61,482

High Courts01 Oct 2026Dismissed

Vaseem Ahamad & Ors. Vs State Of U.P. & Ors.

Allahabad High Court · 2025 INSC 1273

Constitution of India-Article 14, 16, 16(1), 16(4), 16(4-A), 16(4-B), 16(6), 21-A, 142, 144, 226Right of Children to Free and Compulsory Education Act, 2009-Section 23, 23(1), 23(2)Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011
Read judgment
High Courts01 Oct 2026Allowed

The State Of Bihar & Ors. Vs M/s. Balaji Enterprises

Patna High Court · 2026 INSC 627

Letters Patent Act-Clause 10Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019-Rule 28, 28(1), second provisoBihar Minor Mineral Concession Rules, 1972-Rule 25, Section 25(1)
Read judgment
High Courts01 Oct 2026Disposed Of

Bihar State Road Development Corporation & Ors. Vs Shiv Shankar Prasad & Ors.

Patna High Court · 2026 INSC 973

National Highways Act, 1956-Section 3A, 3A(1), 3C(2), 3G, 3G(1), 3G(2), 3G(3), 3G(4), 3G(5), 3G(6), 3G(7)Arbitration and Conciliation Act, 1996-Section 34, 34(1) and (2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 105, 105(1), 105(2), 105(3), 105(4), 106(2)
Read judgment
High Courts30 Sept 2026Dismissed

Saddam & Anr. Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 09 AHC CK 7017

B.N.S.S.-Section 528, 2 (1) (g), 173, 175 (3)Bharatiya Nyaya Sanhita (BNS)-Sections 191(1), 191(2), 191(3), 190, 109, 110, 115(2), 131, 308(5), 333, 351(2), 351(3), 352, 3(5)Criminal Law (Amendment) Act-Section 7
Read judgment
High Courts30 Sept 2026Disposed Of

Ashirwad Agro Industries & Anr. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 6945

Uttarakhand Agricultural Produce Marketing (Development and Regulation) Act, 2011-Section 27(c)(ii), 27(c)(iii), 27(c)(iv), 27(c)(v), first proviso to Section 27(c)(v), 27(3)Uttarakhand Agricultural Produce Marketing (Development & Regulation) (Amendment) Act, 2012Constitution of India-Article 265
Read judgment
High Courts30 Sept 2026Disposed Of

X Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 09 UK CK 6943

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12, 3Code of Criminal Procedure, 1973
Read judgment