JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 343 of 61,482

High Courts29 Sept 2026Dismissed

Bhadar Singh Vs Indra Devi

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6521

Hindu Marriage Act, 1955-Section 13, 13(1)(i-a), 13(1)(i-b), 23(1)(a)IPC-Section 498-A, 506Protection of Women from Domestic Violence Act, 2005-Section 12, 23

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High Courts29 Sept 2026Dismissed

Sant Ram Vs Kanta Sharma

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6519

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 146

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High Courts29 Sept 2026

Gona Sal Durga Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6509

Constitution of India-Article 226, 14, 21CPC-Section 151

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High Courts29 Sept 2026

Chirumamilla Punamma Vs Chirumamilla Akash & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 6506

CPC-Section 151

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High Courts29 Sept 2026

Kakunuri Lokesh Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6502

Constitution of India-Article 226, 14, 16 and 21CPC-Section 151Revised BDS Course Regulations, 2007 (as amended)

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High Courts29 Sept 2026Disposed Of

Boni VN Chandrasekhar & Anr. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6493

AP Rights in Land and Pattadar Pass Books Act, 1971-Rule 19(1)Constitution of India-Article 226, 14, 21, 300(a)Registration Act, 1908-Section 22A(1)(a) to (e)

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High Courts29 Sept 2026

M/s. Deepam Industries Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6490

GST Act-Section 65

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High Courts29 Sept 2026Dismissed

Government Of Andhra Pradesh & Ors. Vs Sri Bollapalli Venkata Krishna Murthy & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6486

A.P. Revised Pension Rules, 1980-Rule 9

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High Courts29 Sept 2026Allowed

Vuyyala Venkata Sambasiva Rao Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6485

Constitution of India-Article 226CPC-Section 151

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High Courts29 Sept 2026Allowed

Boyella Madhusudhan Reddy Vs The State Of Ap & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6484

Constitution of India-Article 226IPC-Sections 147, 148, 324, 307, 452, 427, 120-B, 149, 34, 506, 323, 354-A, 354-B, 354-C, 354-D, 326-A, 326-B, 302Cr.P.C.-Sections 106, 107, 108 (1), 110 (e), 110 (g)

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High Courts29 Sept 2026

Dasari Balaraju Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6481

Constitution of India-Article 226, 14, 19(1)(g), 21CPC-Section 151

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High Courts29 Sept 2026

Matte Rajiv Kumar & Ors. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6480

Constitution of India-Article 226, 14, 21 and 300-ACPC-Section 151

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High Courts29 Sept 2026Allowed

M Swapna Vs The Acharya N G Ranga Agricultural University

Andhra Pradesh High Court · (2026) 09 AP CK 6479

Constitution of India-Article 226, 14, 16Andhra Pradesh State and Subordinate Service Rules, 1966-Rule 18(b)(ii)Code of Civil Procedure, 1908-Section 151

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High Courts29 Sept 2026

Vucha Sai Mahesh Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6477

Constitution of India-Article 226, 14, 21CPC-Section 151

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High Courts29 Sept 2026

Rockcrete Infrastructures And Logistics Pvt Ltd & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 6476

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 316(2), 316(4), 316(5), 318(4)Arbitration and Conciliation Act, 1996

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High Courts29 Sept 2026Dismissed