High Courts29 Sept 2026
Rambabu Ram Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5260
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 352 of 61,482
High Courts29 Sept 2026Allowed
Krishna Sah & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 5259
IPC-Section 379/34
High Courts29 Sept 2026Dismissed
Vijendra Rai Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5258
Land Acquisition Act, 1894
High Courts29 Sept 2026Dismissed
Mithun Kumar @ Tufani Yadav Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 5257
N.D.P.S. Act-Sections 8, 20(b)(ii)(c), 25, 29, 50, 35
High Courts29 Sept 2026Allowed
Hemkunt Foundation Thr. Its Trustee Smt Natasha Ahluwalia Vs State NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 5813
Code of Criminal Procedure-Section 482, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Section 405, 406, 415, 420, 120BPrevention of Money Laundering Act, 2002
High Courts29 Sept 2026Allowed
Mr X Vs State NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 5812
BNS-Section 112(2)/317(2)/318(4)/61(2)
High Courts29 Sept 2026
Malcolm John Campbell Vs The Robbins Co. & Anr.
Delhi High Court · (2026) 09 DEL CK 5811
Civil Procedure Code, 1908-Order XIV Rule 5
High Courts29 Sept 2026Allowed
Smt. Mamta Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 5810
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(29), 123(c)(2), 124-A
High Courts29 Sept 2026Dismissed
Jagdish Kumar Arora Vs Dinesh Mittal & Anr.
Delhi High Court · (2026) 09 DEL CK 5809
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, II Rule 2, VII Rule 11TP Act-Section 105, 107
High Courts29 Sept 2026Dismissed
S. Satinder Pal Singh Vs Smt. Maninder Kaur & Anr.
Delhi High Court · (2026) 09 DEL CK 5808
Code of Civil Procedure, 1908-Section 96Indian Partnership Act, 1932-Section 69Indian Arbitration Act, 1940-Sections 14, 17
High Courts29 Sept 2026Dismissed
Dinesh Chand Upadhyay & Ors. Vs State/NCT of Delhi & Ors.
Delhi High Court · (2026) 09 DEL CK 5807
IPC-Section 323, 354, 354B, 506, 509, 34
High Courts29 Sept 2026Dismissed
Vishal @ Paiwala Vs State Govt Of NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 5806
BNS-Section 103(1), 109(1), 333, 3(5), 238, 324, 190Arms Act-Section 25, 27
High Courts29 Sept 2026Dismissed
Rajender Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 5805
IPC-Section 323, 354, 354B, 451, 506, 509, 34
High Courts29 Sept 2026Dismissed
Robin Kumar & Ors. Vs The State & Anr.
Delhi High Court · (2026) 09 DEL CK 5804
IPC-Section 498A, 406, 34Dowry Prohibition Act-Section 4
High Courts29 Sept 2026Allowed
Bhavna Yadav & Ors. Vs State Of U.P. Thru. Prin. Secy. Deptt. Appointment And Personnel Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 4944
Allahabad High Court Rules, 1952-Chapter VIII Rule 5U.P. Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994-Section 1(2), 2(c), 3, 3(1), 3(6), 6(3), 8Constitution of India-Articles 14, 16, 16(1), 16(4), 16(4-A), 226, 309, 320, 320(1), 320(3), 320(4), 320(5), 321, 335, Part XIV, Seventh Schedule
High Courts29 Sept 2026
Abdul Salam K Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 4943
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(4), 3(5)
High Courts29 Sept 2026
Shahabaz Khan Vs The Authorised Officer, State Bank Of India Thammanam Branch
High Court Of Kerala · (2026) 09 KL CK 4942
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Security Interest (Enforcement) Rules, 2002-Rule 8(1)
High Courts29 Sept 2026Disposed Of
Achyut Swaroop Mishra Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 09 JH CK 4941
Constitution of India-Article 19, 19(1)(d), 21Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Motor Vehicles Act, 1988
High Courts29 Sept 2026Dismissed
Kohinoor Steel Private Limited Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 09 JH CK 4939
Constitution of India-Article 226
High Courts29 Sept 2026
M/s Aftek Foods and Beverages Pvt. Ltd. Thru. Auth. Signatory Vishnu Kumar Gupta & Anr. Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Food Safety And Drug Admin. U.P. Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 4938
Constitution of India-Article 19, 19(1)(g), 21, 47, 226, 301, 302, 303(1), 304, 304(a), 304(b), 366 clause (29A), Entry 52 of List I of the Seventh ScheduleCigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 3, 3(m), 3(o), 3(p), 4, 6, 7, 7(5), 8, 8(2), 10, 12, 13, 14, 15, 21, 24, 30, 31Food Safety and Standards Act, 2006-Section 3(j), 31