High Courts28 Sept 2026Disposed Of
Deepak Kumar Vs State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6139
Indian Penal Code-Sections 279, 337, 338Code of Criminal Procedure-Section 320(4)(a)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 359 of 61,482
High Courts28 Sept 2026Disposed Of
Akshit Negi Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6544
Bhartiya Nagrik Suraksha Sanhita-Section 528Indian Penal Code-Section 376(2)(n)Protection of Children from Sexual Offences Act, 2012-Sections 4, 6
High Courts28 Sept 2026Disposed Of
Sonu Vs State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6542
Indian Penal Code-Sections 363 and 366
High Courts28 Sept 2026Dismissed
Kuldeep Singh Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6541
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 318(4), 61(2)Prevention of Corruption Act-Sections 7 & 8
High Courts28 Sept 2026
Shri Ram Transport Finance Company Limited Vs Mukesh Gupta
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6540
Negotiable Instruments Act-Section 138BNSS, 2023-Section 413Code of Criminal Procedure-Section 372
High Courts28 Sept 2026Allowed
Hukam Singh Alias Kaku Tandon Vs State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6539
Bharatiya Nyaya Sanhita-Section 78Indian Penal Code-Section 354D
High Courts28 Sept 2026Disposed Of
M/s Shriram Transport Finance Company Limited Vs Sanjeev Kumar
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6538
Negotiable Instruments Act-Section 138BNSS, 2023-Section 413Code of Criminal Procedure-Section 372
High Courts28 Sept 2026Disposed Of
Deepak Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6535
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 25, 29, 37
High Courts28 Sept 2026Disposed Of
Dipaksinh Chandrasinh Jadeja Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 6533
Criminal Procedure Code, 1973-Section 378, 372, 200, 374, 378(4), 2(wa)N.I. Act-Section 138, 143BNSS-Section 413
High Courts28 Sept 2026Dismissed
Mahendrabhai Chandubhai Patel & Anr. Vs State Of Gujarat & Ors.
Gujarat High Court · (2026) 09 GUJ CK 6532
Criminal Procedure Code, 1973-Section 482, 156(1), 155(2)Indian Penal Code, 1860-Sections 465, 467, 468, 471, 114, 463, 464Constitution of India-Article 226
High Courts28 Sept 2026Allowed
M.Samuyelu Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6528
Constitution of India-Article 14, 16, 21, 309, 148Border Security Force Act, 1968-Section 8Border Security Force (BSF) Rules, 1969-Rule 19, 19(1)
High Courts28 Sept 2026Dismissed
Shri. Rajeev Kumar Vs Smt. Sharmila Thakur
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6524
Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b), 9Code of Criminal Procedure-Section 125Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts28 Sept 2026Dismissed
Dheeraj Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6522
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 318(4), 61(2)Prevention of Corruption Act-Section 7 & 8
High Courts28 Sept 2026Disposed Of
Hasmukhbhai Jivrajbhai Bhensjaliya Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 6520
Criminal Procedure Code, 1973-Section 378, 372, 374, 378(4), 200, 2(wa)N.I. Act-Section 138, 143BNSS-Section 413
High Courts28 Sept 2026
J Meena Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6514
Andhra Pradesh Minor Mineral Concession Rules, 1966-Rule 12, 12(5)(h)(xi)(i), 26, 34(1)Mines and Minerals (Development and Regulation) Act, 1957-Section 2, Schedule I
High Courts28 Sept 2026
Chikurthi Kishore Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6513
Andhra Pradesh State and Subordinate Service Rules, 1996-Rule 12(1)(A), 15Andhra Pradesh Police Stipendiary Cadet Trainee Rules, 1999-Rule 3(F)Constitution of India-Article 226, 14, 16, 21
High Courts28 Sept 2026Dismissed
Kota Chandrasekhar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 6511
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 333, 324(6), 351(2), 74, 79 read with 3(5)
High Courts28 Sept 2026
M/s. DRA Industries Ltd. Vs Southern Power Distribution Company Of Andhra Pradesh Ltd & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6508
Constitution of India-Article 226, 14, 19(1)(g)Electricity Act, 2003APERC (Interim Balancing & Settlement Code for Open Access Transactions) Regulation, 2006
High Courts28 Sept 2026
Society for Protection of Civil Property and Environmental Rights (SPCPER) Vs The State of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6507
High Courts28 Sept 2026Dismissed
APSRTC Vs D Bhagya Lakshmi Krishna Dist & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6505
Indian Penal Code-Section 304-ACPC-Order 41, Section 151