JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 385 of 61,482

Supreme Court25 Sept 2026Allowed

Sukhabhai Nanjibhai Makwana & Anr. Vs Union Of India

Supreme Court Of India · 2026 INSC 1056

Railway Claims Tribunal Act, 1987-Section 16, 23Railways Act, 1989-Section 123(c)(2), 124-ARailway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2003-Rule 6, 7

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High Courts25 Sept 2026Partly Allowed

Vinod Prajapati @ Bhola Prajapati Vs The State Of NCT Of Delhi

Delhi High Court · (2026) 09 DEL CK 4581

Indian Penal Code, 1860-Sections 302, 460, 394, 34Juvenile Justice (Care and Protection of Children) Act, 2000-Sections 2(k), 2(l), 7-A, 15(1), 20, 49, 64Juvenile Justice Act, 1986-Section 2(h)

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High Courts25 Sept 2026Allowed

Sunil Kumar Singh@ Babbu Singh & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4579

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)-Section 528IPC-Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 3(1)(r)(s)

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High Courts25 Sept 2026Allowed

Avjeet Singh Plaha Vs State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4572

IPC-Section 354/341/506/323

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High Courts25 Sept 2026Dismissed

Devendra Singh Vs Great Home Developers Pvt. Ltd.

Allahabad High Court · (2026) 09 AHC CK 4571

Transfer of Property Act, 1882-Section 54Negotiable Instrument Act-Section 138Indian Evidence Act, 1872-Section 91, 101, 102, 110

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High Courts25 Sept 2026Allowed

Anurag Sinha Vs DDGI, Gurugram Zonal Office

Delhi High Court · (2026) 09 DEL CK 4569

Health Security SE National Security Cess Act, 2025-Section 18(1)(a), 19(1)(a)Central Excise Act-Section 9(1)(b)HSNS Cess Rules, 2026-Rule 32

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High Courts25 Sept 2026Allowed

Ankur Yadav & Ors. Vs State Of Nct Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4566

IPC-Section 498A, 406, 34

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High Courts25 Sept 2026Dismissed

Deepak Alias Appu Vs The State (Govt. Of NCT Delhi)

Delhi High Court · (2026) 09 DEL CK 4565

NDPS Act-Section 21/25/29

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High Courts25 Sept 2026Allowed

Dilip Kumar & Anr. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4564

IPC-Section 498A, 406, 34

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High Courts25 Sept 2026Dismissed

Aman @ Sonu Vs State (NCT Of Delhi)

Delhi High Court · (2026) 09 DEL CK 4562

IPC-Section 366, 376D, 376(2)(N), 34

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High Courts25 Sept 2026Allowed

Nishant Tandon Vs State Of NCT Of Delhi Through SHO Of PS Sunlight Colony & Anr.

Delhi High Court · (2026) 09 DEL CK 4559

IPC-Section 279/338

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High Courts25 Sept 2026Allowed

Siraj Ahmad Vs Union Of India & Ors.

Allahabad High Court · (2026) 09 AHC CK 4557

Central Excise Act, 1944-Section 5-A, 11-A, 11-A(1), 11-AC, clause (d) of Section 2Central Excise Tariff Act, 1985-Sub-heading 2404.40Central Excise Rules, 1944-Rule 9(2), 173-Q, 174

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High Courts25 Sept 2026Allowed

Rajneesh Upadhyay & Ors. Vs The State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 4555

Indian Penal Code-Sections 419, 420, 466, 467, 468, 471Bharatiya Nyaya SanhitaUttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978

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High Courts25 Sept 2026Allowed

Dina Nath Jauhar Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 09 AHC CK 4554

BNSS-Section 528Prevention of Corruption Act, 1988-Section 7, 11, 13, 13(1)(d), 13(2), 15, 19IPC-Section 166, 120-B, 120B, 409, 406, 420

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High Courts25 Sept 2026Dismissed

Bhupendra Veer Singh Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 4552

The Uttar Pradesh Junior High Schools (Payment of Salaries of Teachers and Other Employees) Act, 1978Rules of 1978U.P. Basic Education Act, 1972

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High Courts25 Sept 2026

Manoj Chaudhary Vs The State NCT Of Delhi

Delhi High Court · 2026 INSC 1022

Constitution of India-Article 226, 22, 22(1), 22(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Children from Sexual Offences Act, 2012

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High Courts25 Sept 2026Allowed

Vijay Singh Vs Union Of India (Ministry Of Railway)

Delhi High Court · (2026) 09 DEL CK 4550

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A

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High Courts25 Sept 2026Allowed

Praveen Kumar Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 4549

Bharatiya Nagarik Suraksha Sanhita-Section 483, 173, 180Bharatiya Nyaya Sanhita-Section 103, 127(2), 125(B), 61(2), 3(5), 125(2)BSA-Section 23

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High Courts25 Sept 2026

V Chandra Sekhar & Anr. Vs Koguru Suresh Babu & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 4540

Code of Civil Procedure, 1908-Section 151

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High Courts25 Sept 2026

Upputholu Sukumar & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4536

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhitha, 2023-Sections 329(4), 118(1), 191(2), 191(3), 109(1) read with 190

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