JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 431 of 61,482

High Courts22 Sept 2026

Smt. Tara Sharma & Ors. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 09 PAT CK 3664

Indian Penal Code-Sections 498(A), 406, 323, 324, 384, 420, 494, 498A, 504, 34Dowry Prohibition Act-Sections 3 & 4Hindu Marriage Act, 1955

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Tribunals and Commissions22 Sept 2026

Affle 3i Limited Vs Axis Trustee Services Limited & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3665

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 7, 7(5)(a), 12A, 61, 61(1), 61(2), 65

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High Courts22 Sept 2026

Venkatesan Vs The State Rep. by The Inspector of Police

Madras High Court · (2026) 09 MAD CK 3666

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 123, 275, 269Cigarettes and other Tobacco Products Act, 2003-Section 6(a), 24(1)

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High Courts22 Sept 2026

The State Of Karnataka & Anr. Vs Sri Sathish V Gulla

Karnataka High Court · (2026) 09 KAR CK 3667

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996-Rule 3, 3(1), 4, 4(4), 5, 6, 6(4), 6(7)Karnataka Civil Services (General Recruitment) Rules, 1977-Rule 5(5), 6(3)Karnataka Civil Services (Appointment on Compassionate Grounds) (Second Amendment) Rules, 2010

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High Courts22 Sept 2026

Smt. Mala Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 3668

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(2), 3(3), 9, 9(f), 12, 12(1)(a), 12(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 20(b)(ii)(A), 20(b)(ii)(B), 24, 27-A, 37Constitution of India-Article 22, 22(5), 226, 227

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High Courts22 Sept 2026

Mohammad Ayoub Bhat Vs Abdul Rehman Bhat

Jammu And Kashmir High Court · (2026) 09 J&K CK 4398

Constitution of India-Article 227CPC-Order 21 Rule 11, XXI Rule 35, XXI Rule 32

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High Courts22 Sept 2026Dismissed

Steel Authority Of India Vs Norvic Shipping North America Inc.

Delhi High Court · (2026) 09 DEL CK 4397

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(2), 9, 21, 27, 28(3), 31(3), 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 37(1)(a), 37(3), 44, 48Arbitration and Conciliation (Amendment) Act, 2015Act No. 3 of 2016

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High Courts22 Sept 2026

Vishnu Vs Sarpanch Gram Panchayat & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 3669

Code of Civil Procedure-Section 100, Order XLI Rule 22Adhiniyam, 1993-Section 56Madhya Pradesh Land Revenue Code, 1959

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High Courts22 Sept 2026

Venkatesan Vs The State Rep. by The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 4396

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 123, 275, 269Cigarettes and other Tobacco Products Act, 2003-Section 6(a), 24(1)

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High Courts22 Sept 2026

Santhosh Vs The State

Madras High Court · (2026) 09 MAD CK 3670

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act-Sections 296(b), 115(2), 109(1), 103(1), 351(3), 269Tamil Nadu Prohibition of Harassment of Women Act-Section 4

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High Courts22 Sept 2026

Siddiq Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 3671

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 123, 278, 269The Criminal Rules of Practice, 2019

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High Courts22 Sept 2026

Saranraj Vs The State Rep by The Inspector of Police

Madras High Court · (2026) 09 MAD CK 3672

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483B.N.S.-Section 278, 123, 269The Criminal Rules of Practice, 2019

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High Courts22 Sept 2026

Dharmendra Shukla Vs Dr. Sanjay Desai & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 3673

Municipal Corporation Act, 1956-Section 307(5)Specific Relief Act, 1963-Part III, Section 4, 41(j)Civil Procedure Code, 1908-Section 91

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High Courts22 Sept 2026

Ravi Vs State Rep. By Its, The Assistant Commissioner Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 3674

I.P.C.-Section 354SC/ST (POA) Act-Section 3(1)(w)BNSS, 2023-Section 430

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High Courts22 Sept 2026

Esakimuthu Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 3675

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 309, 311IPC-Section 302

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High Courts22 Sept 2026

Jiarul Sheikh Vs The Union Of India & Ors.

Gauhati High Court · (2026) 09 GAU CK 3677

Constitution of India-Article 226Foreigners Act, 1946-Section 9, 8, 3(2)(c)Foreigners (Tribunals) Order, 1964

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High Courts22 Sept 2026

Saranraj Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 3678

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 278, 123, 269The Criminal Rules of Practice, 2019

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High Courts22 Sept 2026Allowed

D.Sugumaran Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 3679

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183POCSO Act, 2012-Section 9(m), 10B.N.S.-Section 269

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High Courts22 Sept 2026

Suhail Ahmad Wani Vs Union Territory Of Jammu & Kashmir & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 3680

Constitution of India-Article 226, 311NDPS Act-Sections 8, 20, 22, 29Police Act, 1983-Sections 18, 19

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High Courts22 Sept 2026

K.Visalakshi Vs The State Rep By, The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 3681

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Juvenile Justice (Care & Protection Act)-Sections 80, 81BNS Act 2023-Sections 61, 93, 269

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