High Courts22 Sept 2026Allowed
Safiur Ali @ Sofior Ali Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 09 GAU CK 3682
CrPC-Section 374, 164, 313, 161IPC-Section 366, 376(1), 366A, 376(2)(i)Indian Evidence Act-Section 35
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 432 of 61,482
High Courts22 Sept 2026
M. Muttappa Vs The Deputy Commissioner & Ors.
Karnataka High Court · (2026) 09 KAR CK 3683
Constitution of India-Articles 226, 227
High Courts22 Sept 2026
Sekaran @ Palkar Sekar Vs The State Rep. by The Sub Inspector of Police
Madras High Court · (2026) 09 MAD CK 3684
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act 2023-Sections 303(2), 326(a), 269The Criminal Rules of Practice, 2019
High Courts22 Sept 2026
Acc Limited Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3685
Constitution of India-Article 226, 14 and 265Chhattisgarh Irrigation Act, 1931-Section 26, 37, 40Chhattisgarh Irrigation Rules, 1974-Rule 71-A, 73, 73(1), 75 to 78, 193
High Courts22 Sept 2026
Shri. Vishwanath Alamel Vs The Directorate Of Municipal Administration & Ors.
Karnataka High Court · (2026) 09 KAR CK 3686
Constitution of India-Articles 226 and 227
High Courts22 Sept 2026
Mohammad Amin Rather Vs Union Territory of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 3687
Constitution of India-Article 226, 311Police Act, 1983-Section 18, 19
High Courts22 Sept 2026Disposed Of
Irfan Akbar Malla & Ors. Vs Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 3688
Constitution of India-Article 226Public Safety Act [PSA]BNS-Sections 136, 351(2)
High Courts22 Sept 2026
Sriramgappa & Anr. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 3689
Constitution of India-Articles 226, 227
High Courts22 Sept 2026Allowed
Mohammad Amin Dar Vs Union Territory Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 3690
Constitution of India-Article 226Prevention of Corruption ActRPC
High Courts22 Sept 2026
XXXX (Minor Aged 11 Years) Vs Union Territory Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 3691
Constitution of India-Article 21, 226Medical Termination of Pregnancy Act, 1971-Section 3(2)(b)Medical Termination of Pregnancy Rules, 2003-Rule 3-B
High Courts22 Sept 2026
Smt. Chandrawati Shah Vs Smt. Rajinder Kaur
Delhi High Court · 2026 INSC 983
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, VIII Rule 1A(3), 151Transfer of Property Act, 1882-Section 123Registration Act-Section 17
High Courts22 Sept 2026
Bajaj Allianz General Insurance Company Vs Aijaz Ahmad Najar & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 3693
Motor Vehicles Act, 1988-Section 168
High Courts22 Sept 2026
Lukumoni Konwar Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 09 GAU CK 3694
Constitution of India-Article 226Right to Information Act, 2005
High Courts22 Sept 2026Allowed
Md. Abdullah Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 09 GAU CK 3695
CrPC-Section 374(2), 164, 313POCSO Act-Section 4, 8, 2(d)IPC-Section 363, 365, 376
High Courts22 Sept 2026
Metropolitan Transport Association Guwahati, M.T.A.G Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 09 GAU CK 3696
Motor Vehicles Act, 1988-Section 2(42), 67, 68, 68(3), 72, 72(1), 72(2)(i), 72(2)(xxii), 80(3), 86, 97, 98, 99, 100, 101, 103, 104, 105Motor Vehicles Act, 1939-Section 68-CConstitution of India-Article 14, 19(1)(g)
High Courts22 Sept 2026
Shubham Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 3697
Constitution of India-Article 226
High Courts22 Sept 2026
Vikas Bhardwaj & Anr. Vs C.B.I.
Delhi High Court · (2026) 09 DEL CK 3698
IPC-Sections 120-B, 420, 468, 471Code of Criminal Procedure, 1973-Sections 161, 164, 173, 482
High Courts22 Sept 2026
Rajesh Kumar Vs State
Delhi High Court · (2026) 09 DEL CK 3699
Indian Penal Code, 1860-Section 302, 304 Part II, 387, 34Arms Act, 1959-Section 25NDPS Act-Section 21, 61, 85
High Courts22 Sept 2026
Sudarshan Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3700
Constitution of India-Article 14, 21, 21-A, 226Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 6, 7, 8, 11, 12
High Courts22 Sept 2026
The Oriental Insurance Co. Ltd Vs Shyamal Kumar Dey & Ors.
Gauhati High Court · (2026) 09 GAU CK 3701
Motor Vehicles Act, 1988-Section 166IPC-Section 279, 338