High Courts29 Sept 2026
Rafeek T.A & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 5034
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 296(b), 351(2), 118(1), 3(5)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 355 of 61,482
High Courts29 Sept 2026
Akash P.S. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 5033
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 183Bharatiya Nyaya Sanhita, 2023-Section 74, 75(1)Protection of Children from Sexual Offences Act, 2012-Section 8 read with Section 7
High Courts29 Sept 2026
Biju Joseph Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 5032
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 117(2), 296(b), 324(4), 3(5)
High Courts29 Sept 2026
Biju. P Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 5031
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 351(2), 74
High Courts29 Sept 2026
Ansal Sainudeen Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 5030
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 115(2), 118(1), 351(2), 324(3) read with 3(5)
High Courts29 Sept 2026
Abdul Salam K Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 5029
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(4), 3(5)
High Courts29 Sept 2026Dismissed
Chaina Khatun @ Saina Khatun Vs The Union Of India & Ors.
Gauhati High Court · (2026) 09 GAU CK 5060
Constitution of India-Article 226Foreigners Act, 1946-Section 3(2)(c), 8, 9Foreigners (Tribunals) Order, 1964
High Courts29 Sept 2026Disposed Of
Purna Chandra Mallik & Ors. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 5050
BNS-Section 296, 108, 61(2), 351(2), 3(5), 103(1)Bharatiya Nagarik Suraksha Sanhita (BNSS)-Section 483SC/ST (PoA) Act
High Courts29 Sept 2026
Shalimar Wires Industries Limited Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 5048
West Bengal Land Reforms (Amendment) Act, 2017-Section 4BWest Bengal Estates Acquisition Act, 1953-Section 2(a), 2(i), 2(k), 2(p), 4, 5, 5(1), 5(1)(c), 6, 6(1), 6(1)(a), 6(1)(b), 6(1)(c), 6(1)(d), 6(1)(g), 6(3), 6(5), 10(2), 39, 44(2a), Rules 25, 26 and 26(b)West Bengal Non-Agricultural Tenancy Act, 1949-Section 2(5), 7, 8, 8(4)(ii), 9(2)(ii), 46, 47, Rule 16
High Courts29 Sept 2026Allowed
Shri Imchatoba Imchen & Ors. Vs The State Of Nagaland
Gauhati High Court · (2026) 09 GAU CK 5092
BNSS-Section 528BNS 2023-Section 324(5), 329(3), 329(4), 351(2), 174Cr.PC-Section 320, 482
High Courts29 Sept 2026
Narayana Hrudayalaya Limited Vs Dr. Sujoy Kumar Sanyal & Anr.
Calcutta High Court · (2026) 09 CAL CK 5090
Specific Relief Act, 1963-Section 14(b), 14(c), 14(d), 14(1), 14A, 41(e)Code of Civil Procedure-Order XXXIX, XXXIX Rule 4
High Courts29 Sept 2026Dismissed
Mr. Raj Kumar Gupta & Anr. Vs The Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 5077
Income Tax Act, 1961-Sections 68, 14A, 143(2), 143(3), 271(1)(c), 156
High Courts29 Sept 2026Disposed Of
Kalipada Pal Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 5074
Companies Act, 2013-Sections 211, 212, 212(1)(c), 217, 220, 221Prevention of Money Laundering Act, 2002-Sections 5, 8, 8(8)Constitution of India-Articles 226, 12, 300A, 32
Tribunals and Commissions28 Sept 2026Disposed Of
M/s BPTP Ltd. & Anr. Vs Mr. Kishan Kumar Rathee & Anr.
National Consumer Disputes Redressal Commission · (2026) 09 NCDRC CK 7034
Tribunals and Commissions28 Sept 2026Disposed Of
M/s BPTP Ltd. & Anr. Vs Kishan Kumar Rathee & Anr.
National Consumer Disputes Redressal Commission · (2026) 09 NCDRC CK 7036
Tribunals and Commissions28 Sept 2026Dismissed
Niraj Verma Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 7029
Administrative Tribunals Act, 1985-Section 22(3)(f)Code of Civil Procedure-Order XLVII Rule 1CCS (Leave) Rules, 1972-Rule 12(2)
Supreme Court28 Sept 2026Allowed
Geeta Bai & Ors. Vs K. Arjun Singh & Ors.
Supreme Court Of India · (2026) 09 SC CK 6987
Hindu Succession Act, 1956-Section 6Act 39 of 2005CPC-Order XXIII Rule 3A
High Courts28 Sept 2026Disposed Of
M/S Crazy Kitchen Vs Commissioner, State Goods And Services Tax, Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 6939
High Courts28 Sept 2026Disposed Of
Prabhat Renu Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 6957
Uttarakhand (Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974)-Rule 5(1)
High Courts28 Sept 2026Disposed Of
Dr. Satya Narayan Rao Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 6952
Transfer Act