High Courts28 Sept 2026
M/s Eesha Sai Constructions Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6694
Constitution of India-Article 226CPC-Section 151
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 361 of 61,482
High Courts28 Sept 2026
Vuddaraju Ramesh Chandra Varma Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6693
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c)Constitution of India-Articles 14, 21A
High Courts28 Sept 2026
Gaddam Subbarami Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6714
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts28 Sept 2026Allowed
Athikari Sreenivasulu Vs Eega Chenayyagari Sankar Reddy & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6713
C.P.C.-Section 60, 60(1)(g), Order XXXVIII Rule 5Constitution of India-Article 227
High Courts28 Sept 2026Disposed Of
Dayyam Narasimha Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6711
Constitution of India-Article 226, 14 and 21Arms Act, 1959-Section 13Arms Rules, 2016-Rule 11, 13 and 14
High Courts28 Sept 2026
Nori Srinivasa Rao Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6707
Constitution of India-Article 226, 14, 16CPC-Section 151
High Courts28 Sept 2026
Chintala Hymavathi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6454
Constitution of India-Article 226, 22(5), 22(2), 21Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Section 2(g), 3(1), 3(2)IPC-Section 302, 120(B), 143, 147, 148 r/w 149, 498-A, Chapter XVI, Chapter XVII, Chapter XXII
High Courts28 Sept 2026
Ravuri Anuja @ Bandaru Anuja Vs Ravuri Bala Sai Kesava
Andhra Pradesh High Court · (2026) 09 AP CK 6451
Code of Civil Procedure, 1908-Section 24, 151
High Courts28 Sept 2026
Killada Karthik Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6448
Passports Act, 1967-Section 6(2), 6(2)(f), 5(2)(c)Constitution of India-Article 226CPC-Section 151
High Courts28 Sept 2026
Katru Suresh Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6446
Constitution of India-Article 226, 14, 21Passports Act, 1967-Section 6(2)(f), 22CPC-Section 151
High Courts28 Sept 2026Allowed
Penugonda Sandeep & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 6443
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1908-Section 498A, 506 read with Section 34, 307Dowry Prohibition Act, 1961-Section 3, 4
High Courts28 Sept 2026
Hemalatha Kandula Vs The Union Of Inidia & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6439
Constitution of India-Article 226, 14, 21Indian Penal Code-Sections 420, 498-A, 34Dowry Prohibition Act, 1961-Sections 3 & 4
High Courts28 Sept 2026Disposed Of
Shri Nilberth Ch. Marak Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 09 MEG CK 5944
Constitution of India-Sixth Schedule, Paragraph 2, Sub-paragraph (6A)Assam and Meghalaya Autonomous Districts (Constitution of District Councils) Rules, 1951-Rule 7(1)
High Courts28 Sept 2026Disposed Of
Shri. Onestar Lyngdoh Mawnai Vs State Of Meghalaya & Anr.
Meghalaya High Court · (2026) 09 MEG CK 5957
High Courts28 Sept 2026Dismissed
The Manager, The New India Assurance Co. Ltd. Vs Man Maya Ramudamu
Sikkim High Court · (2026) 09 SIK CK 5949
Motor Vehicles Act, 1988-Section 173
High Courts28 Sept 2026Disposed Of
Shri. Dipshon Syiem Vs State Of Meghalaya & Anr.
Meghalaya High Court · (2026) 09 MEG CK 5948
High Courts28 Sept 2026Allowed
Shri Sanskar Laloo @ Sujol Laloo Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 09 MEG CK 5947
Bharatiya Nyaya Sanhita-Section 305(b), 115(2), 281
Tribunals and Commissions28 Sept 2026
Usha Chaudhary Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5454
Income-tax Act, 1961-Section 147, 144
Tribunals and Commissions28 Sept 2026
Emergent Builders Pvt. Ltd Vs ACIT
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5450
Income-tax Act, 1961-Section 271(1)(c)
Tribunals and Commissions28 Sept 2026Allowed
Ms. Sangeeta Sharma Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5641
Income-tax Act, 1961-Section 143(2), 143(3), 147, Explanation 2(c) to Section 147, proviso to Section 147, 148, 139, 142, 151, 153Direct Tax Laws (Amendment) Act, 1987