High Courts22 Sept 2026
Maita Kumar Tamang @ Maitay Vs Dawa Tamang
Sikkim High Court · (2026) 09 SIK CK 4120
Limitation Act, 1963-Section 5, Article 131, 12Code of Civil Procedure, 1908-Section 115, 30, Order XI Rule 14, 151, I Rule 10(2), 24
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 425 of 61,482
High Courts22 Sept 2026Allowed
Krishnan Murthy & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4126
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Sections 379, 34Andhra Pradesh Forest Act, 1967-Sections 20(1)(d)(i)(a) read with 20(1)(c), ii, iii, iv, x, 36(a)
High Courts22 Sept 2026Allowed
Sharadbhai Premaji Rami Vs Abhishek Son Of Subhashbhai Premji Bhati & Ors.
Gujarat High Court · (2026) 09 GUJ CK 4130
Code of Civil Procedure, 1908-Section 115, 96(1), 96(3), 114, Order VI Rule 4, VII Rule 11, XXIII Rule 3, XXIII Rule 3A, XLIII Rule 1, XLIII Rule 1A(2), XLVIIHindu Succession Act, 1956-Section 6, 8
High Courts22 Sept 2026
MG PTR, Sri Karthikeya Rice Industries Vs Secy A P E R C Hyderabad & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4144
Constitution of India-Article 226, 14, 19(1)(g), 300AAndhra Pradesh Electricity Reform Act, 1998Electricity Act, 2003
High Courts22 Sept 2026
S. Meeraj Ahammed & Ors. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4161
Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 239, 156(1), 155(2)Indian Penal Code-Sections 420, 447, 427, 34BNSS-Section 528
High Courts22 Sept 2026
Sri Swamy Vivekananda D.Ed College Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4160
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts22 Sept 2026
Kavati Krishna Murthy Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4158
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420, 425, 464, 468 read with 34Cr.P.C.-Section 156(3)
High Courts22 Sept 2026Allowed
Chilla Kuru Mohan Reddy & Anr. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4157
Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 34, 448, 503, 506
High Courts22 Sept 2026
The Commissioner Of Central Excise And Customs, Visakhapatnam Vs M/s. Hindustan Zinc Ltd Visakhapatnam
Andhra Pradesh High Court · (2026) 09 AP CK 4156
Cenvat Credit Rules, 2002-Rule 6(2)Customs Act, 1962-Section 130, 130-ECPC-Section 151
High Courts22 Sept 2026
Damera Kishore & Anr. Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4155
Indian Penal Code-Section 498-ADowry Prohibition Act-Sections 3, 4Code of Criminal Procedure-Sections 437, 438, 439, 482, 156(1), 155(2)
High Courts22 Sept 2026
Painam Mahesh Alais Pynam Mahesh Alais Chintu Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4171
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 183Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 87, 351(2), 79Protection of Children from Sexual Offences Act, 2012-Section 12 read with 11(iv) read with 11(v)
High Courts22 Sept 2026
Heerapuram Fayaz Basha Alias Fayaz Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4172
Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 155(1), 155(2), 195, 195(1)(a)(i)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 188, 171-C, 171-F
High Courts22 Sept 2026Allowed
Arikapudi Raj Kishan Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 4173
Indian Penal Code, 1860-Sections 376(2)(n), 376(D), 120(b), 120-B, 420, 342, 506Cr.P.C-Sections 437, 438, 439, 482BNSS-Section 528
High Courts22 Sept 2026
M Kiran Alias Kiran Muniraju Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4174
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 115(2), 85 read with 3(5)Dowry Prohibition Act, 1961-Sections 3, 4
High Courts22 Sept 2026
Bandla Nagarjuna & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4175
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 238 read with 3(5)
High Courts22 Sept 2026
Krishnan Murthy & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4176
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Indian Penal Code, 1860-Section 379, 34Andhra Pradesh Forest Act, 1967-Section 20(1)(d)(i)(a) read with 20(1)(c), ii, iii, iv, x, 36(a)
High Courts22 Sept 2026
Vasupalli Jeethesh Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4178
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 8(c)
High Courts22 Sept 2026
Chimmiri Hanumantha Rao & Anr. Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4179
Constitution of India-Article 226Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 5, 23CPC-Section 151
High Courts22 Sept 2026
The Govt Of Ap., Home Dept. & Ors. Vs M V Durga Rao & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4240
Andhra Pradesh State Police Subordinate Service Rules, 1996-Rule 2, 15, 15(a), 15(c), 15(d), 15(e)Andhra Pradesh Police Service Rules, 1966-Rule 3(a), 3(d)Andhra Pradesh State and Subordinate Services Rules-Rule 33(c)
High Courts22 Sept 2026
MG PTR, Sri Karthikeya Rice Industries Vs Secy A P E R C Hyderabad & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4239
Andhra Pradesh Electricity Reform Act, 1998Electricity Act, 2003Constitution of India-Article 226, 14, 19(1)(g), 300A