High Courts02 Nov 2026Disposed Of
Smt. Hirabai Sahu Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0829
Payment of Gratuity Act, 1972-Section 1(3)(c)
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Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 36 of 61,419
High Courts02 Nov 2026Allowed
Virendra Chauhan Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0828
High Courts02 Nov 2026Disposed Of
Baijnath Kashyap Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0824
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts02 Nov 2026Dismissed
Vinayak Prasad Sharma Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0803
High Courts02 Nov 2026
K.K.Soman Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 11 KL CK 0547
Prevention of Corruption Act 1988-Section 6, 13(1)(c) r/w 13(2), 13(1)(c) and (d), 19, 19(1)(c)Indian Penal Code-Section 25, 44, 161, 405, 409, 420, 467, 468, 471, 477A, 120BCode of Criminal Procedure-Section 197, 197(1)
High Courts02 Nov 2026Dismissed
Satheesan Vs Sate Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0578
Indian Penal Code-Sections 307, 326Cr.P.C-Section 357(3), 428Indian Evidence Act, 1872-Section 27
High Courts02 Nov 2026Allowed
Dharmendra Kumar Sharma @ Dhiru Vs The State Of Jharkhand
Jharkhand High Court · (2026) 11 JH CK 0581
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 419 and 420
High Courts02 Nov 2026Dismissed
Yamuna Devi & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 11 JH CK 0560
High Courts02 Nov 2026Allowed
Hasiban Bibi & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 11 JH CK 0591
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 420, 465, 120B
High Courts02 Nov 2026Allowed
Amar Kumar @ Amar Mandal Vs The State Of Jharkhand
Jharkhand High Court · (2026) 11 JH CK 0622
Bharatiya Nyaya Sanhita, 2023-Sections 111, 319(2), 61(2), 318(4), 338, 336(3), 340(2), 3(5)Information Technology (Amendment) Act, 2008-Sections 66(C), 66(D)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
High Courts02 Nov 2026Partly Allowed
Bechan Sao & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 11 JH CK 0623
Indian Penal Code-Sections 147, 341, 307, 149, 323, 324, 379, 148, 325, 326Probation of Offenders Act, 1958
High Courts02 Nov 2026Allowed
Shyam Tiwari Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 11 JH CK 0654
Jharkhand Combined Civil Services Examination Rule, 2021-Rule 26Civil Services Examination Rules, 2022Judicial Service Rules, 2001
High Courts02 Nov 2026Allowed
Robin Ajay Singh & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 11 JH CK 0663
Jharkhand Engineering Service Appointment Rules, 2016Jharkhand Service Code-Rule 58Jharkhand Finance Rules-Rule 74
High Courts02 Nov 2026Allowed
Bahadur Mahato & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 11 JH CK 0664
Constitution of India-Articles 14, 16 and 21
High Courts02 Nov 2026Dismissed
Shakuntla & Ors. Vs Union Of India & Ors.
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0672
Arbitration and Conciliation Act, 1996-Sections 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 23(4), 11, 29(5)National Highway Act, 1956-Section 3-G(V)
High Courts02 Nov 2026Disposed Of
Uttam Chand Vs Dr. Y.S. Parmar University Of Horticulture And Forestry, Nauni
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0676
Constitution of India-Article 226Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971-Section 5, 7, 9, 9(1), 9(2)Limitation Act-Section 5
High Courts02 Nov 2026Dismissed
Keshav Dutt Shreedhar Vs Nishant Sharma
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0677
CPC-Order 7 Rule 11, VII Rule 11(a), VII Rule 11(d), Section 151, 10, Rule 9, 13
High Courts02 Nov 2026Dismissed
Anil Kumar Vs Harpreet & Anr.
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0678
Code of Criminal Procedure-Section 125Protection of Women from Domestic Violence Act, 2005
High Courts02 Nov 2026Allowed
Lavjibhai Harjibhai Solanki & Anr. Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 11 GUJ CK 0518
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 406, 409, 420, 436, 448, 203, 120B, 457Cr.P.C.-Section 482
High Courts02 Nov 2026Allowed
Pareshbhai Ashvinbhai Gamit Vs State Of Gujarat
Gujarat High Court · (2026) 11 GUJ CK 0508
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497Gujarat Prohibition Act, 1949-Section 98, 98(2)