JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 438 of 61,482

Supreme Court22 Sept 2026Dismissed

Mihir Prakash Bajoria Vs Vidushi Jain Bajoria

Supreme Court Of India · 2026 INSC 1034

Hindu Marriage Act, 1955-Section 13, 13BCode of Civil Procedure, 1908-Section 13, 14, 151, Order XXXIX Rules 1 and 2Domicile and Matrimonial Proceedings Act, 1973-Section 5(2)(d)

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Supreme Court22 Sept 2026Dismissed

Ganapati (Dead) By His Lrs & Ors. Vs Prabhakar & Ors.

Supreme Court Of India · 2026 INSC 1033

Hindu Women's Rights to Property Act, 1937-Sections 3, 3(1), 3(2), 3(3)Hindu Succession Act, 1956-Sections 14, 14(1), 14(2)Code of Civil Procedure, 1908-Section 100

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Supreme Court22 Sept 2026Allowed

Jaswinder Singh (Dead Through Lrs.) Vs State Of Punjab

Supreme Court Of India · 2026 INSC 1031

Prevention of Corruption Act, 1988-Section 2(c), 7, 13, 13(1)(d), 13(1)(d)(i) and (ii), 13(2)Code of Criminal Procedure, 1973-Section 161, 313Indian Evidence Act, 1872

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Supreme Court22 Sept 2026Allowed

Antonetto J D'Souza Vs Aldila Braganza & Ors.

Supreme Court Of India · 2026 INSC 1032

Indian Penal Code-Sections 468, 471, 420, 34 and 120-BCode of Criminal Procedure, 1973-Section 397, 482, 173, 227, 403(2)Code of Criminal Procedure, 1898-Section 173(4), 207A

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High Courts22 Sept 2026

Karu And Anr. Vs State of U.P.

Allahabad High Court · (2026) 09 AHC CK 3308

IPC-Section 498-A, 304-B, 201Dowry Prohibition Act-Section 3, 4Cr.P.C.-Section 313

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High Courts22 Sept 2026

Abdul Navi Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3309

IPC-Section 302, 307Cr.P.C.-Section 161, 313

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High Courts22 Sept 2026Allowed

Surendra Vs State Of U.P. And Anr.

Allahabad High Court · (2026) 09 AHC CK 3310

IPC-Sections 302, 201Cr.P.C.-Section 161, 313SC/ST Act

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High Courts22 Sept 2026

Shahrukh Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3311

Indian Penal Code-Sections 302, 120-BCode of Criminal Procedure, 1973-Section 313Evidence Act-Section 26

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High Courts22 Sept 2026Partly Allowed

Jayveer Singh Yadav Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3312

I.P.C.-Section 299, 300, Exception 4 to Section 300, 302, 304, 304 Part I, 307, 411Cr.P.C.-Section 161, 313

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High Courts22 Sept 2026

Smt. Rukmini Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 3208

Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders Slum-Grabbers and Video or Audio Pirates Act, 1985-Section 2(g), 3(2), 3(3), 3, 8, 10, 11 and 13, 9, 12(1)Preventive Detention (Amendment) Act, 2014-Section 2(f)(ii), 2(a)(II)Constitution of India-Article 22(5)

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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 3149

Constitution of India-Articles 226, 227, 14, 16Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996-Rules 3, 3(1), 4, 4(4), 5, 6, 6(4), 6(7)Karnataka Civil Services (General Recruitment) Rules, 1977-Rules 5(5), 6(3)

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High Courts22 Sept 2026

Smt. Mala Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 3148

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