High Courts24 Sept 2026
Pradeep Katna Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4443
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 400 of 61,482
High Courts24 Sept 2026
Deepika Vs Ashish Kohli
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4442
High Courts24 Sept 2026
Anoop Sood Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4441
High Courts24 Sept 2026Allowed
Chhotu Verma Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 4440
Indian Penal Code-Section 302, 34Indian Evidence Act, 1872-Section 27, 106Code of Criminal Procedure-Section 313, 161, 437A
High Courts24 Sept 2026
Dromati Devi Vs State Of HP & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4439
High Courts24 Sept 2026
Sushil Sharma Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4438
High Courts24 Sept 2026
Hari Nand Vs National Highway Authority Of India & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4437
National Highways Act, 1956-Section 3Arbitration and Conciliation Act, 1996
High Courts24 Sept 2026
The State Of Maharashtra Vs Youraj Nilangekar
Bombay High Court · (2026) 09 BOM CK 4315
Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2)
High Courts24 Sept 2026
Shamdhan Singhal Vs Smt. Vidhya Rajput & Anr.
Bombay High Court · (2026) 09 BOM CK 4314
Negotiable Instruments Act-Section 138, 139, 118 and 139General Clauses Act-Section 27
High Courts24 Sept 2026
Jijabai W/o Yamaji Waghmare Vs Rameshwar S/o Tukaram Rathod & Anr.
Bombay High Court · (2026) 09 BOM CK 4313
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)IPC-Sections 354, 504, 506
High Courts24 Sept 2026Allowed
Shekhar Ghanshyam Janbandhu Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4342
Right to Information Act, 2005Constitution of India-Article 300-A, 226, 31Land Acquisition Act
High Courts24 Sept 2026Partly Allowed
Dr. Omprakash B. Soniminde & Anr. Vs Le Chateau Co-operative Housing Society Limited & Ors.
Bombay High Court · (2026) 09 BOM CK 4341
M.C.S. Act-Section 73(1)
High Courts24 Sept 2026Allowed
Mukund Anantrao Rannavare (Ashtikar) Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4340
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20
High Courts24 Sept 2026
Lucky @ Pankaj Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4339
Code of Criminal Procedure-Section 227, 239, 245, 328, 329, 329(1), 329(1A), 329(2), 329(3), 330, 330(3)Indian Penal Code-Section 323, 354, 354AProtection of Children From Sexual Offences (POCSO) Act, 2012-Section 8, 10, 12
High Courts24 Sept 2026Allowed
Sanjay @ Sanjivaya Maloji Gharge Vs The Union Of India
Bombay High Court · (2026) 09 BOM CK 4338
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13(1)(d)(i), 13(1)(d)(ii), 20
High Courts24 Sept 2026Allowed
Sagar @ Amol Dnyaneshwar Patil & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4337
IPC-Section 306, 201, 34
High Courts24 Sept 2026Allowed
Aslam Mehmood Qureshi Vs District Magistrate, Jalna & Ors.
Bombay High Court · (2026) 09 BOM CK 4336
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(1), 2(b-1)Indian Penal Code, 1860-Sections 143, 147, 148, 149, 324, 294, 336, 337; Chapter XVIBharatiya Nyaya Sanhita, 2023-Sections 299, 111, 325, 238, 291, 300, 302, 3(5); Chapters VI, XIII, XV, XVII
High Courts24 Sept 2026Allowed
Ulhas Vishwanath Devhare Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4335
High Courts24 Sept 2026Allowed
Bharat Dhondnaji Waghide & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4334
Maharashtra Regional and Town Planning Act, 1966-Section 127
High Courts24 Sept 2026
M/s Novel Cuisines Private Limited Vs M/s ABC Enterprises & Anr.
Bombay High Court · (2026) 09 BOM CK 4349
Code of Civil Procedure, 1908-Order 39 Rule 10, XV-A, Rule 2Income Tax Act, 1961Companies Act, 1956