High Courts02 Nov 2026
Aldrin Fernandez Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0057
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 110, 126(2), 296(b), 351(3), 3(5)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 41 of 61,419
High Courts02 Nov 2026
Muhammed Shahil P Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0055
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 420, 120B r/w 34Information Technology Act, 2000-Section 66D
High Courts02 Nov 2026
Renjith A J Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 11 KL CK 0054
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 118(2), 3(5)
High Courts02 Nov 2026Dismissed
Satheesan Vs Sate Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0053
Indian Penal Code-Sections 307, 326Cr.P.C.-Section 357(3), 428Indian Evidence Act, 1872-Section 27
High Courts02 Nov 2026Dismissed
Keshav Dutt Shreedhar Vs Nishant Sharma
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0052
CPC-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), Section 151, Rule 9, 10, 13
High Courts02 Nov 2026Disposed Of
Uttam Chand Vs Dr. Y.S. Parmar University Of Horticulture And Forestry, Nauni
High Court Of Himachal Pradesh · (2026) 11 SHI CK 0048
Constitution of India-Article 226Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971-Section 5, 5(1), 7, 9, 9(1), 9(2)Limitation Act-Section 5
High Courts02 Nov 2026Disposed Of
John Seruwu Vs Customs
Delhi High Court · (2026) 11 DEL CK 0046
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 23(c), 52A, 37, 37(1)(b)(ii)Constitution of India-Article 21
High Courts02 Nov 2026Allowed
Guddi Devi & Anr. Vs Union Of India
Delhi High Court · (2026) 11 DEL CK 0045
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A
High Courts02 Nov 2026Dismissed
Mayank Jain Vs Union Of India & Ors.
Delhi High Court · (2026) 11 DEL CK 0044
Constitution of India-Article 226Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Section 3A(3)
High Courts02 Nov 2026
Putchakayala Sambhavi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0043
Constitution of India-Articles 32, 226, 243-O, 329, 329(b)A.P. Panchayat Raj (Conduct of Elections) Rules, 2006-Rule 12Andhra Pradesh Panchayat Raj Act, 1994-Sections 18, 19, 20, 156(2), 184(2), 9-A, 100(1)(c)
High Courts02 Nov 2026
APSRTC Vs Gadi Rama Lakshmi & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0041
Indian Penal Code-Sections 337, 338CPC-Section 151, Order 41, 41 Rule 33Motor Vehicles Act, 1988-Section 173
High Courts02 Nov 2026
Andhra Pradesh State Road Transport Corporation Vs N Subramnauym Reddy & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0040
Indian Penal Code-Section 304-AWorkmen Compensation ActCPC-Order 41, Section 151, 41 Rule 33
High Courts02 Nov 2026
S Sravanthi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0039
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts02 Nov 2026
Sahik Nasar Vali Vs Pathakanuru Prathap Chowdary & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0038
Indian Penal Code-Section 338, 304-AMotor Vehicle Act-Section 163-A, 164, 149(2)(a)(ii)CPC-Order 41, Section 151
High Courts02 Nov 2026
Mogalipuvvu Venkateswarlu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0037
Constitution of India-Article 226, 14, 15, 16, 21, 243-DAndhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 (Act No. 16 of 1993)Andhra Pradesh Panchayat Raj Act, 1994
High Courts02 Nov 2026
The National Insurance Company Ltd. Vs Katadi Manga Devi & Anr.
Andhra Pradesh High Court · (2026) 11 AP CK 0036
Indian Penal Code-Section 304-ACPC-Order 41, Section 151
High Courts02 Nov 2026
Chagalamarri Hima Bindu & Ors. Vs P Mallikarjuna & Anr.
Andhra Pradesh High Court · (2026) 11 AP CK 0035
Indian Penal Code-Section 304-ACPC-Order 41, Section 151
High Courts02 Nov 2026Partly Allowed
Thunga Ravindra Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 11 AP CK 0034
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS-Sections 191(2), 191(3), 109, 115(2), 324(5), 351(2), 351(3), 190Criminal Procedure Code, 1973-Section 438
High Courts02 Nov 2026
Vennapusa Venkata Reddy Alias Mahesh & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 11 AP CK 0033
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 163, 438, 482Bharatiya Nyaya Sanhita, 2023-Section 189, 191(2), 191(3), 109(1), 132, 121(1), 190IPC-Section 307, 34
High Courts02 Nov 2026Disposed Of
Mangilipudi Venkateswara Reddy Vs Ariktla Sudhakar Rao
Andhra Pradesh High Court · (2026) 11 AP CK 0032
Constitution of India-Article 227BSA-Section 39(1)Indian Evidence Act-Section 45