High Courts22 Sept 2026
K Venkata Ramana Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4235
A.P.Civil Services (CC&A) Rules, 1991-Rule 20A.P.Revised Pension Rules, 1980-Rule 9Constitution of India-Article 226, 14 and 16
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 426 of 61,482
High Courts22 Sept 2026
M. Yesaiah & Ors. Vs The Chief Secretary, Union Of India & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4194
Constitution of India-Article 226, 12, 14, 21, 16, 34(1)(d)A.P. Animal Husbandry Subordinate Rules
High Courts22 Sept 2026
Motamarri Supraja Vs Motamarri Prem Chand
Andhra Pradesh High Court · (2026) 09 AP CK 4199
Code of Civil Procedure, 1908-Section 24, 151, Order VI Rule 14-ABharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act-Sections 3 and 4
High Courts22 Sept 2026
Juvenile X Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 09 AHC CK 4393
POCSO ActB.N.S.-Section 109(1)Juvenile Justice Act-Section 12
High Courts22 Sept 2026
Martand Sakharam Gholap Vs Bharu Khan & Anr.
Bombay High Court · (2026) 09 BOM CK 4024
High Courts22 Sept 2026
Munni Devi Vs State Of Rajasthan & Anr.
Rajasthan High Court · (2026) 09 RAJ CK 4090
Constitution of India-Articles 14, 16
High Courts22 Sept 2026
Liyakat Ali & Ors. Vs State Of Rajasthan & Anr.
Rajasthan High Court · (2026) 09 RAJ CK 4097
IPC-Sections 147, 148, 149, 458, 299, 300, 302, 304 Part-IICr.P.C.-Section 482Evidence Act, 1872-Sections 157, 159, 145
High Courts22 Sept 2026
Liyakat Ali & Ors. Vs State Of Rajasthan & Anr.
Rajasthan High Court · (2026) 09 RAJ CK 4101
IPC-Sections 147, 148, 149, 458, 304 Part-II, 302, 299, 300CrPC-Section 482Evidence Act, 1872-Sections 157, 159, 145
High Courts22 Sept 2026Allowed
Biju Vs State Of Kerala
High Court Of Kerala · 2025 INSC 802
Indian Penal Code-Sections 323, 354, 442, 452, 511 read with 376Code of Criminal Procedure, 1973-Sections 397, 401Code of Criminal Procedure 1898-Sections 250, 431, 435, 439
High Courts22 Sept 2026
Sanju Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 3813
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Indian Penal Code-Section 326A, 307, 153Constitution of India-Article 21
High Courts22 Sept 2026Disposed Of
Smt. Raj Kumari Vs Sh. Sanjay Kumar
High Court Of Himachal Pradesh · (2026) 09 SHI CK 3811
Hindu Marriage Act, 1955-Section 13, 13(1)(i-a), 13(1)(i-b), 24IPC-Section 498-A, 354, 323, 325, 506Code of Civil Procedure-Section 151
High Courts22 Sept 2026
State Of Himachal Pradesh Vs Bhawan Sood
High Court Of Himachal Pradesh · (2026) 09 SHI CK 3961
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 21, 55, 57Code of Criminal Procedure, 1973-Section 161, 178(2), 313, 417, 378, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts22 Sept 2026
Gurmail Chand Vs Rakesh Kanwar & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 3954
High Courts22 Sept 2026
Munish Kumar Sharma & Ors. Vs Rakesh Kanwar & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 3950
High Courts22 Sept 2026
Ishwar Dass & Ors. Vs Devesh Kumar & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 3949
High Courts22 Sept 2026
Ravi Kumar & Ors. Vs Rakesh Kanwar & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 3948
High Courts22 Sept 2026
M/s Cosmo Herbal Ltd. & Anr. Vs M/s Satya Packaging
High Court Of Himachal Pradesh · (2026) 09 SHI CK 3946
Constitution of India-Article 142The 1996 Act-Section 34The 2006 Act-Section 19
High Courts22 Sept 2026
Shaneel Kumar Vs Rakesh Kanwar & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4360
Tribunals and Commissions22 Sept 2026
Sansar Chand Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 4359
Administrative Tribunals Act, 1985-Section 21, 21(3)
High Courts22 Sept 2026
Anita Kumari & Anr. Vs Rakesh Kanwar & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 4357