High Courts24 Sept 2026Dismissed
Shital Kumar Gupta @ Shital Saw @ Sheetal Sao Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 4574
BNSS, 2023-Section 528, 35(3)Cr.P.C.-Section 82, 83
JUDGMENT DATABASE
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12,29,635 judgments in All Courts · page 395 of 61,482
High Courts24 Sept 2026Allowed
Vinod Kumar & Ors. Vs State Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 09 DEL CK 4573
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 451, 506, 34, 342, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 3(i)(s)(w)
High Courts24 Sept 2026Allowed
Vibhu Sharma & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4570
IPC-Section 498A, 406, 376, 34
High Courts24 Sept 2026Dismissed
Mayank Pandey Vs State NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 4568
BNS-Section 318(4), 3(5)
High Courts24 Sept 2026Allowed
Jaspreet Singh & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4567
IPC-Section 498A, 406, 34
High Courts24 Sept 2026Dismissed
Sachin @ Naveen Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4563
BNS-Section 74, 75, 76, 65(2)POCSO Act-Section 6, 12
High Courts24 Sept 2026Dismissed
Vaasvi Khaitan (Minor) Thr Her Father Mr Vedant Khaitan Vs Ad-Hoc Committee For The Governance Of Equestrian Federation Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 4561
FEI Regulations, 2026EFI Statute-Clause 1 of Article 015, 3.2 of Article 15EFI Constitution
High Courts24 Sept 2026Allowed
Karan Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 4560
BNS-Section 109(1)/3(5)Arms Act-Section 25/27
High Courts24 Sept 2026Dismissed
Joginder Singh & Ors. Vs State (Govt Of NCT Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 4558
IPC-Section 498A, 406, 354A, 34
High Courts24 Sept 2026Disposed Of
Ajay Kumar @ Ajay Rana Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4556
High Courts24 Sept 2026Allowed
Masasasong Ao Vs Directorate Of Enforcement & Anr.
Delhi High Court · 2025 INSC 210
Prevention of Money Laundering Act, 2002-Sections 3, 4, 45Indian Penal Code, 1860-Sections 120-B, 201, 384, 465, 467Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 20, 21
Tribunals and Commissions24 Sept 2026Disposed Of
Ravi Kant Vs Bharat Sanchar Nigam Limited & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4681
CCS (Pension) Rules, 1972-Rules 33, 59(1)(b)(iii), 65
High Courts24 Sept 2026
Komma Siva Haritha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4545
Constitution of India-Article 21, 22(5), 226Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Section 2(a), 3, 3(1)IPC-Sections 34, 143, 147, 149, 323, 324, 341, 353, 354, 406, 420, 447, 506
High Courts24 Sept 2026
Palla Yuvaraj Yadav Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4544
Constitution of India-Article 226, 21Indian Penal Code-Sections 324, 307, 34Code of Criminal Procedure
High Courts24 Sept 2026
V. Prameela Devi Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4543
Code of Criminal Procedure, 1973-Section 317(2), 437, 438, 439, 482Indian Penal Code-Section 406, 420BNSS-Section 528
High Courts24 Sept 2026Disposed Of
K.V.S. Rama Rao Vs The State Of A P & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4542
Constitution of India-Article 226, 14, 16, 309, 311(2)A.P. State and Subordinate Service Rules, 1996-Rule 10(a)(1)(1), 16, 1(d), 2(31)Andhra Pradesh State Audit Subordinate Service Rules, 2006-Rule 6
High Courts24 Sept 2026
Dasari Suma Teja Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4541
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 5, 23, 23(1), 2(g)Constitution of India-Article 226, 14, 16, 19(1)(g), 21, 300-ABharatiya Sakshya Adhiniyam, 2023-Section 95 (third Proviso)
High Courts24 Sept 2026
Bathula Srinivasrao & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4539
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts24 Sept 2026
M/s. Sri Satya Sai Constructions Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4538
Constitution of India-Article 226, 14, 19, 21 and 300-ACPC-Section 151
High Courts24 Sept 2026
Ravi Kumar @ Singhrwa @ Singhara Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 4530
Indian Penal Code-Section 302, 341, 324, 307, 504/34Arms Act, 1959-Section 27Indian Evidence Act, 1872-Section 32(1), 25