High Courts02 Nov 2026
Sai Gowtham Vs Ministry Of Home Affairs & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0011
Constitution of India-Articles 19, 21, 226Indian Penal Code, 1860-Section 498-ADowry Prohibition Act, 1961-Sections 3, 4
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 43 of 61,419
High Courts02 Nov 2026
Vadlamudi Balakrishna Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 11 AP CK 0010
Bharatiya Nyaya Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023-Section 164Police Act, 1861
High Courts02 Nov 2026Allowed
Arun Gautam Vs State Of UP & Anr.
Allahabad High Court · (2026) 11 AHC CK 0009
Cr.P.C.-Section 482, 200, 2(d)Negotiable Instruments Act, 1881-Section 138, 138(c), 142, 142(b)
High Courts02 Nov 2026Dismissed
Sh. K.G. Krishnamurthy Vs Ms. Vijyeta Gupta & Anr.
Delhi High Court · (2026) 11 DEL CK 0008
Code of Civil Procedure-Section 96, Order XLI, XLI Rule 27, 151Indian Evidence Act-Section 65BIndian Contract Act, 1872-Section 73, 74
Supreme Court02 Nov 2026Allowed
In Re: XXX, A Judicial Officer In The District Judge Cadre Of Rajasthan Judicial Services
Supreme Court Of India · 2026 INSC 1188
Constitution of India-Article 227Indian Penal Code, 1860-Section 376-DProtection of Children from Sexual Offences Act, 2012-Sections 3 and 4
High Courts02 Nov 2026Allowed
State Vs Sanjay
Delhi High Court · (2026) 11 DEL CK 0005
Code of Criminal Procedure, 1973-Section 378, 173, 313Punjab Excise Act, 1914-Section 61, 66, 75, 75(1)(a), 3(8), 10, 11
High Courts02 Nov 2026Disposed Of
Hariom Vs State (NCT Of Delhi)
Delhi High Court · (2026) 11 DEL CK 0004
Maharashtra Control of Organised Crime Act, 1999-Section 12, 3 and 4, 18, 21(4), 21(4)(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)Bharatiya Nyaya Sanhita, 2023
Supreme Court02 Nov 2026Allowed
Piyush S/O Deepak Narlawar Vs State Of Maharashtra & Ors.
Supreme Court Of India · 2026 INSC 1183
Code of Criminal Procedure, 1973-Section 482, 161, 156(1), 155(2)Indian Penal Code, 1860-Section 304B, 323, 498A, 504, 34, 321, 334, 503Dowry Prohibition Act, 1961-Sections 3 and 4, 2
Supreme Court02 Nov 2026Allowed
Akanksha Devi Vs State Of U.P. & Ors.
Supreme Court Of India · 2026 INSC 1184
UP Police Constable and Head Constable Service Rules, 2015-Rule 15(6)(d)
Tribunals and Commissions01 Nov 2026Disposed Of
Zaina Begum Vs State Of J&K & Ors.
Central Administrative Tribunal · (2026) 11 CAT CK 0126
High Courts31 Oct 2026Disposed Of
Gulzar Hussain Vs Mohd Yusuf & Ors.
Uttarakhand High Court · (2026) 10 UK CK 4936
High Courts31 Oct 2026Disposed Of
Priyanka Goel Vs Dalip Singh
Uttarakhand High Court · (2026) 10 UK CK 4935
Uttarakhand Uniform Civil Code, 2024-Section 27
High Courts31 Oct 2026Allowed
Sudhir Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4874
IPC-Sections 354A, 363, 366, 376Protection of Children from Sexual Offences Act, 2012-Sections 3, 4
High Courts31 Oct 2026Dismissed
Nandakumar Shakaram Wakade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4873
Constitution of India-Article 226, 14Maharashtra Zilla Parishad District Services (Recruitment) Rules, 1967-Rule 10-A, 10-A (5)
High Courts31 Oct 2026Allowed
S.M.I. Aseer Education Foundation Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4872
Maharashtra Public Trusts Act, 1950Societies Registration Act, 1860Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5, 4(6)
High Courts31 Oct 2026Partly Allowed
Nareshkumar Katkalambekar Vs Jay Malhar Shikshan Prasarak Mandal & Ors.
Bombay High Court · (2026) 10 BOM CK 4871
Constitution of India-Article 226, 14Societies Registration ActSecondary School Code
High Courts31 Oct 2026Dismissed
S.M.I. Asir Education Foundation & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 4870
Constitution of India-Article 226Maharashtra Employees of Private Schools (Conditions of Service) Act-Section 3(2), 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9(2B)
High Courts31 Oct 2026Dismissed
S.M.I. Asir Education Foundation & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 4869
Constitution of India-Article 226Maharashtra Employees of Private Schools (Conditions of Service) Act-Section 3(2), 5MEPS Rules, 1981-Rule 9(2B)
High Courts31 Oct 2026Dismissed
Surekha Shamlal Totla Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4868
IPC-Sections 304, 304(II), 312, 314, 315, 201Medical Termination of Pregnancy Act, 1971-Sections 5(3), 5(4), 5(3)(4)CrPC-Section 313
High Courts31 Oct 2026Allowed
Vasudha Bhagwanrao Ukhalkar Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4867
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)Code of Criminal Procedure-Section 374