High Courts24 Sept 2026
Mohammad Gouth Shaikh Vs Kayinat Gayasuddin Gani
Bombay High Court · (2026) 09 BOM CK 4348
Portuguese Code of Civil Procedure, 1939-Chapter XIII, Article 1100, 1101, 1102Code of Civil Procedure, 1908-Sections 13 and 14, 13
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 401 of 61,482
High Courts24 Sept 2026
Nasir Uddin & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4301
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 21(b), 29
High Courts24 Sept 2026
Akhil.Y.M Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4297
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 115(2), 118(1), 3(5)
High Courts24 Sept 2026
The Ponmala Grama Panchayath & Anr. Vs Nithya V.V. & Anr.
High Court Of Kerala · (2026) 09 KL CK 4277
Kerala High Court Act, 1958-Section 5(i)Code on Social Security 2020-Section 60, 68, 60(2), 60(3)Constitution of India-Article 226, 3(11)
High Courts24 Sept 2026
Roy Thomas Vs Molikutty Francis
High Court Of Kerala · (2026) 09 KL CK 4275
Special Marriage Act-Sections 25(i), 27(b) and (d)
High Courts24 Sept 2026
Sajeev T Vs Aleena Dileep & Ors.
High Court Of Kerala · (2026) 09 KL CK 4274
Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226, 21, Art.21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194
High Courts24 Sept 2026
T.M. Israel Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4273
Kerala Local Fund Audit Act, 1994-Section 16, 2(l), 16(3), 16(4)Kerala Service Rules-Rule 3 of Part IIIKerala Panchayat Raj Act, 1994-Section 180, 215, 215(4), 215(8), 215(9), 243(1)
High Courts24 Sept 2026
Praveena V. Vs State Bank Of India & Ors.
High Court Of Kerala · (2026) 09 KL CK 4272
High Courts24 Sept 2026
Radhakrishna Menoki M Vs Malabar Devaswom Board & Ors.
High Court Of Kerala · (2026) 09 KL CK 4271
Constitution of India-Article 226Madras Hindu Religious and Charitable Endowments Act, 1951-Section 48, 48(1), 49, sub-section (1)
High Courts24 Sept 2026
Arun Kumar.G Vs Union Of India & Ors.
High Court Of Kerala · (2026) 09 KL CK 4269
High Courts24 Sept 2026
Nirmala Devi Vs State Of UP & Anr.
Allahabad High Court · (2026) 09 AHC CK 4267
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528B.N.S.-Sections 80(2), 85, 61, 115(2), 80, 86, 80(1)Dowry Prohibition Act, 1961-Sections 3/4, 2
High Courts24 Sept 2026
Chandra Prakash Baid Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4265
High Courts24 Sept 2026
M/S. Max Agencies Vs Intelligence Officer & Ors.
High Court Of Kerala · (2026) 09 KL CK 4264
High Courts24 Sept 2026
Al Fahad Nasim Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4261
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 189(4), 191(2), 191(3), 323(3), 324(4), 118(1), 118(2), 109, 190
High Courts24 Sept 2026
Kisor Mali Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 4260
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 29, 37
High Courts24 Sept 2026
Mohanraj Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4259
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15(b), 8(c)
High Courts24 Sept 2026
Muneer V.H Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4258
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(c), 27A read with 29(1), 37
High Courts24 Sept 2026
Nabeel Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4257
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B)
High Courts24 Sept 2026
Jahir Hussain J. & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4256
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 189(2), 191(2), 191(3), 296(b), 126(2), 127(2), 115(2), 118(1), 110, 324(5) read with Section 190
High Courts24 Sept 2026
Shabbier Ahammed Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4255
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(A), 21(a), 21(b), 22(b), 22(c), 25 read with 29, 37