JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 396 of 61,482

High Courts24 Sept 2026Disposed Of

M/s Kamla Food Processing Industries Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 4529

Bihar & Orissa Public Demand Recovery Act, 1914-Parts II and IV, Section 9, 43 and 44, 60, 62 and 63Constitution of India-Article 136

High Courts24 Sept 2026

Niranjan Kumar Singh Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 4528

Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(c), 3Right to Information Act, 2005

High Courts24 Sept 2026

Gajraj Goswami @ Gajraj Giri Goswami & Anr. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 09 PAT CK 4527

Indian Penal Code-Sections 341, 323, 498A, 504, 506/34Hindu Marriage Act-Section 13BCr.P.C.-Section 482

High Courts24 Sept 2026

Gajraj Goswami @ Gajraj Giri Goswami & Anr. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 09 PAT CK 4526

Indian Penal Code-Sections 341, 323, 498A, 504, 506/34Hindu Marriage Act-Section 13BCr.P.C.-Section 482

High Courts24 Sept 2026

Amitabh Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 4525

High Courts24 Sept 2026Dismissed

Baby Devi Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 4524

Cr.P.C.-Section 203, 397(3)

High Courts24 Sept 2026

Amitabh Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 4523

High Courts24 Sept 2026

Sri. Adiveppa Aparai Kamate & Ors. Vs Shivappa Gurapa Talikoti & Ors.

Karnataka High Court · (2026) 09 KAR CK 4522

Code of Civil Procedure, 1908-Section 100, Order XLI Rule 3-ALimitation Act, 1963-Section 5

High Courts24 Sept 2026

Samadrita Maity Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 4521

Constitution of India-Article 226, 227

High Courts24 Sept 2026

Sri Rohan Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 4520

Karnataka Minor Mineral Concession Rules, 1994-Rule 44AConstitution of India-Articles 226, 227

High Courts24 Sept 2026

Anthonyraj Sagayamary Vs Anand Rathi Global Finance Ltd. & Ors.

Karnataka High Court · (2026) 09 KAR CK 4519

Constitution of India-Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

High Courts24 Sept 2026

M/s Bostik India Private Limited Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 4518

Karnataka Value Added Tax Act, 2003-Section 65(1)

High Courts24 Sept 2026

The State Of Karnataka Vs N.T. Anjinappa

Karnataka High Court · (2026) 09 KAR CK 4517

Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20Code of Criminal Procedure, 1973-Section 378(4), 313, 344, 378 and 386

High Courts24 Sept 2026Allowed

Yankobappa Nayak Vs Rajarao G.

Karnataka High Court · (2026) 09 KAR CK 4516

Criminal Procedure Code, 1973-Section 397, 401, 200, 313Negotiable Instrument Act, 1881-Section 138, 118, 139

High Courts24 Sept 2026

Sri M.B. Nachappa Vs Smt. Pushpa Basappa & Anr.

Karnataka High Court · (2026) 09 KAR CK 4515

Code of Civil Procedure, 1908-Order XVIII Rule 17Constitution of India-Article 227

High Courts24 Sept 2026

Sri Swamy S.N. Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 4514

Constitution of India-Articles 226, 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A

High Courts24 Sept 2026

Sri Motilal Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 4512

Constitution of India-Articles 226, 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A

High Courts24 Sept 2026

Hema Joshi Vs Chandra Shekhar Joshi

Uttarakhand High Court · (2026) 09 UK CK 4511

High Courts24 Sept 2026

Dalip Singh Vs Commissioner, State Goods And Services Tax, Dehradun, Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 4510

GST Act, 2017

High Courts24 Sept 2026Dismissed

Ajeet Bharti Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4509

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3, 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(v), 3(1)(w), 3(2)(va), 18, 18A(2)Information Technology Act, 2000-Section 67