High Courts22 Sept 2026
Gaurav Jaiswal Vs The State (NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 3702
BNS-Section 69/64(1)/79/75(2)/351(3)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 433 of 61,482
High Courts22 Sept 2026
Rajat Karmakar Vs Vijay Kumar Verma
Gauhati High Court · (2026) 09 GAU CK 3703
Constitution of India-Article 227Code of Civil Procedure-Section 151Assam Urban Areas Rent Control Act, 1972-Section 5(4)
High Courts22 Sept 2026
Shyam Singh Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 3704
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts22 Sept 2026
M/s. Surya Business Private Limited Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 09 GAU CK 3705
Assam Goods and Services Tax Act, 2017-Section 73(1), 65, 73, 75, 73(10)
High Courts22 Sept 2026
Girish Kumar Jain Vs UCO Bank
Delhi High Court · (2026) 09 DEL CK 3706
Code of Civil Procedure, 1908-Section 96, Order VI Rule 17, II Rule 2Indian Contract Act, 1872-Section 73
High Courts22 Sept 2026
Akshay Kumar Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 3707
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 302/34
High Courts22 Sept 2026
Pramod Yadav Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3708
Chhattisgarh Land Revenue Code, 1959Constitution of India-Article 21, 32, 226Government Grants Act
High Courts22 Sept 2026
Rajesh Kumar Vs State
Delhi High Court · (2026) 09 DEL CK 3709
Indian Penal Code, 1860-Section 302, 304 Part II, 387, 34Arms Act, 1959-Section 25NDPS Act-Section 21, 61, 85
High Courts22 Sept 2026Allowed
Mohd Aalam & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 09 DEL CK 3710
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 323, 341, 506, 34
High Courts22 Sept 2026
Jitendra Pratap Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 3711
Constitution of India-Articles 226 and 227Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B
High Courts22 Sept 2026
Vikas Dwivedi Vs University Grants Commission (U G C) & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 3712
High Courts22 Sept 2026
Rajesh Kumar Vs State
Delhi High Court · (2026) 09 DEL CK 3713
Indian Penal Code, 1860-Section 302, 304 Part II, 387/34Arms Act, 1959-Section 25NDPS Act-Section 21/61/85
High Courts22 Sept 2026Allowed
Vikas Girsa & Ors. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 3714
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts22 Sept 2026
Nitesh Banjare Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3715
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 87, 137(2), 64(1), 64(2)(m), 65Protection of Children from Sexual Offences Act, 2012-Sections 4(2), 6
High Courts22 Sept 2026
Jitendra Kumar Malakar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3716
High Courts22 Sept 2026
Mr. Ajay Sehrawat Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 3717
IPC-Section 302/308/325/323/341/506/188/269/34
High Courts22 Sept 2026
Annpanna Lal Sahu Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3718
CG Civil Service Rules, 1976-Rule 12(2)1961 Rules-Rule 3(8), Note to Rule 3(8)Civil Services Regulations-Regulation 370
High Courts22 Sept 2026
Rajkumar Ratre Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3719
High Courts22 Sept 2026
Ashwant Kumar Sahu Vs Chhattisgarh State Warehousing Corporation & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3720
Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14Chhattisgarh State Warehousing Corporation Staff Regulations, 1962-Rule 22(IV)
High Courts22 Sept 2026Allowed
Ravi Kumar Rajbhar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3721
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(ll)(v)Bharatiya Nyaya Sanhita-Section 64(1), 64(2)(m), 269, 209BNSS-Section 483, 84, 351