High Courts23 Sept 2026
Mranal Sharma Vs State Of Nct Of Delhi
Delhi High Court · (2026) 09 DEL CK 3977
BNS-Section 318/316
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 413 of 61,482
High Courts23 Sept 2026
Sanjay Kumar Yadav Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3978
I.P.C.-Sections 447, 427, 379, 354, 504, 506, 34Constitution of India-Article 21Arms Act, 1959-Section 14(1)(b)(ii), 14, 17
High Courts23 Sept 2026Allowed
Vinod Kumar Pathak & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 3979
IPC-Section 323/354B/506/509/34
High Courts23 Sept 2026
M/S Ronuk Industries Ltd Vs Manju Khanna
Delhi High Court · (2026) 09 DEL CK 3980
Code of Civil Procedure, 1908-Section 100, 115, 151, Order XII Rule 6, 39 Rule 10, XLII, XI Rule 12Benami Transactions (Prohibition) Act, 1988Indian Evidence Act, 1872-Section 116
High Courts23 Sept 2026
Abhishek @ Love Vs State (N.C.T. Of Delhi)
Delhi High Court · (2026) 09 DEL CK 3981
BNS-Section 109(1)
High Courts23 Sept 2026
Prabhat Patel Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 3982
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts23 Sept 2026Allowed
Anuj Kaushik & Ors. Vs State (N.C.T Of Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 3983
IPC-Section 498A, 406, 34
High Courts23 Sept 2026
Siemens Aktiengesellschaft & Anr. Vs Delhi Airport Metro Express Private Limited & Anr.
Delhi High Court · (2026) 09 DEL CK 3984
Indian Stamp Act, 1899-Section 33, 35
High Courts23 Sept 2026
Patiala Kashmir Roadways Pvt Ltd Vs Robbins Tunneling And Trenchless Technology India Pvt Ltd
Delhi High Court · (2026) 09 DEL CK 3985
Arbitration and Conciliation Act-Section 29A(4) and (5)
High Courts23 Sept 2026Allowed
Suraj @ Sonu Chotala Vs State Of Haryana
Punjab And Haryana At Chandigarh · 2023 INSC 311
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 25, 20(b)(ii) B, 37, 36-AConstitution of India-Article 21
High Courts23 Sept 2026Allowed
Vijay Kumar Vs The State (Govt Of Nct Of Delhi)
Delhi High Court · (2026) 09 DEL CK 3987
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 528Bharatiya Nyaya Sanhita, 2023-Section 109(1)
High Courts23 Sept 2026
Allam Yogitha Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 3988
Constitution of India-Articles 14, 21A
High Courts23 Sept 2026
Aditya Kumar Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 3989
High Courts23 Sept 2026
Adiba Khan Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 3990
Constitution of India-Articles 14, 21
High Courts23 Sept 2026
Sakarni Plaster India (P) Ltd Vs Classic Gypsum Industries Pvt Ltd
Delhi High Court · (2026) 09 DEL CK 3991
Arbitration and Conciliation Act, 1996-Section 11, 17
High Courts23 Sept 2026Allowed
Baljeet Singh Vs State Of UT Chandigarh
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3992
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 319(2), 318(4), 336(3), 338, 340(2), 61(2), 316(5)I.T. Act, 2008-Section 66(C)
High Courts23 Sept 2026
Kandala Anantha Padmanabha Yeshwanth Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 09 TEL CK 3993
High Courts23 Sept 2026
Lovejeet Singh @ Lovjit Singh @ Labhu Vs State Of Punjab
Punjab And Haryana At Chandigarh · 2025 INSC 1316
BNSS-Section 483NDPS Act-Section 21, 22, 29, 37, 37(1)(b), 37(1)(b)(ii), 42, 50, 61, 85Arms Act-Section 25, 54, 59
High Courts23 Sept 2026Disposed Of
Brightsword Technologies Pvt Ltd Vs The Karnataka Industrial Areas Development Board & Ors.
Karnataka High Court · (2026) 09 KAR CK 3995
Companies Act, 1956Karnataka Industrial Areas Development Act, 1966-Section 3(1), 28, 28(1), 28(2), 28(3), 28(4), 28(5), 28(6), 28(7), 28(8), 29Karnataka Industries (Facilitation) Act, 2002
High Courts23 Sept 2026Dismissed
Sudhir Kumar & Anr. Vs Sombir Singh
Punjab And Haryana At Chandigarh · 2024 INSC 690
BNSS, 2023-Section 528Cr.P.C.-Section 482Negotiable Instruments Act-Section 138, 147