High Courts25 Sept 2026Disposed Of
Hem Raj Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4602
Himachal Pradesh Civil Services (Revised Pay) Rules, 2022
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 384 of 61,482
High Courts25 Sept 2026Disposed Of
Kuldeep Chand & Ors. Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4601
High Courts25 Sept 2026Dismissed
Manoj Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4600
NDPS Act-Section 20
High Courts25 Sept 2026Allowed
Karan Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4599
Indian Penal Code-Section 376Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968Prisoners Rules, 1969-Rule 3 (2)
High Courts25 Sept 2026
Anjali Avinash Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4598
Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226Code of Civil Procedure, 1908
High Courts25 Sept 2026
Sanjay Janardhanan & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4597
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 3(5)
Supreme Court25 Sept 2026Allowed
Paramjit Singh Bedi Vs State Of Punjab
Supreme Court Of India · 2026 INSC 1054
Indian Penal Code, 1861-Section 359, 361, 362, 363, 366, 366A, 375, 376Code of Criminal Procedure, 1973-Section 313Evidence Act, 1872-Section 114A
High Courts25 Sept 2026Dismissed
Hasmat Ali Vs State NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 4595
Indian Penal Code, 1860-Section 302, 34, 364, 498-ACode of Criminal Procedure, 1973-Section 313, 161Indian Evidence Act, 1872-Section 106, 27
High Courts25 Sept 2026
P.R.Santhoshkumar Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4594
Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)Indian Penal Code-Section 468, 471, 120B
High Courts25 Sept 2026
Manager, Sri Vivekananda Vocational Higher Secondary School Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4593
Kerala High Court Act, 1958-Section 5(i)Kerala Education Rules, 1959-Rule 75, 92Constitution of India-Article 226
High Courts25 Sept 2026Disposed Of
Tisham Singh Vs Rakesh Kanwar & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4592
High Courts25 Sept 2026Disposed Of
Barfi Devi Vs State of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4591
High Courts25 Sept 2026Disposed Of
Dr. Anuradha Kapil Vs State Of H.P. & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4590
High Courts25 Sept 2026Disposed Of
Dalip Singh Thakur Vs Sanjeev Kumar
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4589
High Courts25 Sept 2026
Rathish P Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4588
High Courts25 Sept 2026
S.Sreelakshmi & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4587
Mahatma Gandhi University Regulations for Constitution of students' Union in Affiliated Colleges and conduct of elections to such bodies-Clause 21(8)(3)
High Courts25 Sept 2026
Vincent Joseph & Ors. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 4586
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 316(4), 318(4) r/w 3(5)Prevention of Corruption Act (amendment), 2018-Section 17
High Courts25 Sept 2026
The Additional Chief Secretary To Government & Ors. Vs Sreeshan K.
High Court Of Kerala · (2026) 09 KL CK 4585
Constitution of India-Article 227Kerala Service Rules-Rule 10, 11, 11(1), Note 2 to Rule 11, 61
High Courts25 Sept 2026
Mohammed Maksud Khan Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4584
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B)
High Courts25 Sept 2026Allowed
Aley & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4583
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 495