High Courts25 Sept 2026Allowed
Seema Vs State NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 4630
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302, 120B, 34
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 383 of 61,482
High Courts25 Sept 2026Dismissed
M S Shyam Sunder Tyagi Vs Public Works Department Government Of Nct Of Delhi
Delhi High Court · (2026) 09 DEL CK 4634
Indian Stamp Act, 1899
High Courts25 Sept 2026Dismissed
Shitala Prasad Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 4624
Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978-Section 10Constitution of India-Article 14, 226
High Courts25 Sept 2026Allowed
Ghanthu Ram Vs Rajeev Kumar
High Court Of Himachal Pradesh · 2025 INSC 576
Code of Criminal Procedure-Section 311, 313, 301, 391Criminal Code of Procedure, 1898-Section 540Negotiable Instruments Act-Section 138
High Courts25 Sept 2026Allowed
National Highways Authority Of India & Ors. Vs Purna Chandra Kahili & Anr.
Jharkhand High Court · 2025 INSC 1190
NHAI (Recruitment, Seniority and Promotion) Regulations, 1996-Regulation 4, 5, Column 5, Column 6, Column 7, Column 8Constitution of India-Article 14, 16, 309
High Courts25 Sept 2026Dismissed
Dev Raj Vs Alok Kumar & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4621
Code of Criminal Procedure-Section 154(1), 154(3), 156(3)IPC-Section 420-B, 464, 465, 467, 471
High Courts25 Sept 2026Partly Allowed
Sunil @ Panjabi Vs State Of U.P.
Allahabad High Court · 2025 INSC 28
Indian Penal Code-Sections 307, 319, 320, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x), 3(2)(v)Cr.P.C.-Section 173(2), 313
High Courts25 Sept 2026Partly Allowed
Methuku Thirupathi Reddy Vs CBI
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4619
Indian Penal Code-Sections 420, 467, 468, 471, 24, 25, 26Criminal Procedure Code, 1973-Section 313, 397, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
High Courts25 Sept 2026Dismissed
Chuni Lal (Deceased) Through His LR & Anr. Vs Subhash Chand (Deceased) Through His LRs & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4617
Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971-Section 57, 15(2)Code of Civil Procedure-Order XXVI, VI Rule 4, Section 100, V Rule 19-A, IX Rule 13, VI Rule 17Himachal Pradesh Land Revenue Act, 1954-Chapter IV, Section 37, 37(3), 45
High Courts25 Sept 2026Allowed
Annu & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 4616
High Courts25 Sept 2026Dismissed
Pune Ram Vs Rupesh Sharma
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4615
Negotiable Instruments Act-Section 138, 118, 139Code of Criminal Procedure-Section 313, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts25 Sept 2026Allowed
Mani Ram & Anr. Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 4614
I.P.C.-Section 302, 34Cr.P.C.-Section 161, 313
High Courts25 Sept 2026Disposed Of
Gulab Ram Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 4612
IPC-Section 302Cr.P.C.-Section 173(2), 313Constitution of India-Article 21
High Courts25 Sept 2026Disposed Of
Dr Sanjay Dalakoti Vs Vinay Shankar Pandey
Uttarakhand High Court · (2026) 09 UK CK 4613
High Courts25 Sept 2026Disposed Of
Tilak Ram Joshi & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 4611
High Courts25 Sept 2026
State Of Himachal Pradesh Vs Rahul Negi @ Twinkle & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4610
Indian Penal Code-Sections 147, 149, 341, 323, 506, 302Code of Criminal Procedure-Sections 154, 173, 313, 437-AIndian Evidence Act-Section 27
High Courts25 Sept 2026
G. Sreekumar & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4608
Constitution of India-Article 227Administrative Tribunals Act, 1985-Section 19Kerala Casual, Temporary and Badli Workers (Wages) Act, 1989-Section 2(k)
High Courts25 Sept 2026Dismissed
Ishwar Dass & Anr. Vs Kanta Devi & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4607
Motor Vehicles Act-Section 173, 166, 2(14), 2(44), 2(46)Workmen Compensation Act
Supreme Court25 Sept 2026Allowed
Owners And Parties Interested In M.V. Nereus Progress Vs Om Freight Forwarders Ltd.
Supreme Court Of India · 2026 INSC 1055
Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017-Section 4, 5(1)(b), 5(2)
High Courts25 Sept 2026Disposed Of
Bhagwan Chand & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 4603