High Courts31 Oct 2026Partly Allowed
Gourahari Mahanta @ Goura Mahanta Vs State Of Odisha
Orissa High Court · (2026) 10 OHC CK 4865
Indian Penal Code-Section 302, 300, 304 Part-ICriminal Procedure Code-Section 374(2)BNSS, 2023-Section 415(2)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 44 of 61,419
High Courts31 Oct 2026
United India Insurance Company Ltd. Vs Champa Devi & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 4861
Motor Vehicles Act-Section 173, 166Indian Penal Code-Sections 279, 337, 304ACode of Criminal Procedure, 1973-Section 173(2)
High Courts31 Oct 2026Allowed
Madhu Deshta Vs The State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 4852
Constitution of India-Article 14, 19(1)(f), 19(5), 31(1), 32, 148, 187(3), 300-A, 309Constitution (Forty-Fourth Amendment) Act, 1978Himachal Pradesh Civil Services (Revised Pay) Rules, 2022-Rule 13
High Courts31 Oct 2026Allowed
Govt Of NCT Of Delhi Vs M/s. Ram Krishan Yudhister Prakash
Delhi High Court · (2026) 10 DEL CK 4767
Commercial Courts Act, 2015-Section 13(1A)Arbitration and Conciliation Act, 1996-Section 37, 34, 12(5), 12(4), 13(2), 16(2), 4, 7, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015
High Courts31 Oct 2026Partly Allowed
Sanjeev Sharma Alias Sanju & Ors. Vs Union Territory Of Jammu And Kashmir
Jammu And Kashmir High Court · (2026) 10 J&K CK 4640
RPC-Sections 363, 376, 109Criminal Procedure Code-Sections 161, 164-A, 313, 342, 361(1), 537, 540Evidence Act-Sections 119, 3
High Courts31 Oct 2026Dismissed
Sajad Ahmad Sheikh Vs UT Through Police Station Chanapora & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4638
NDPS Act-Section 8, 22, 29, 37Constitution of India-Article 21
High Courts30 Oct 2026Allowed
P.V. Venkataramana Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 4958
Bangalore Development Authority (Allotment of Sites) Rules, 1984Land Acquisition Act, 1894-Section 4(1), 9(1), 11, 16, 30, 36, 48, 48(1)Constitution of India-Article 226
High Courts30 Oct 2026Allowed
Kandala Anantha Padmanabha Yeshwanth Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4928
Constitution of India-Article 226CPC-Section 151
High Courts30 Oct 2026Disposed Of
Juveriya Sultana & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4926
Constitution of India-Article 226CPC-Section 151
High Courts30 Oct 2026Allowed
Kandala Anantha Padmanabha Yeshwanth Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4924
High Courts30 Oct 2026Allowed
Tulsiani Constructions And Developers Pvt. Ltd. Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 4900
Constitution of India-Article 227Real Estate (Regulation and Development) Act, 2016-Section 2(i), 20(1), 32, 34 to 40, 81, 85Uttar Pradesh Real Estate (Regulation and Development) Rules, 2016-Rule 21, 22, 23 and 24
High Courts30 Oct 2026Disposed Of
M/s. Mehra MAC Industries Private Limited Vs The Deputy State Tax Officer & Anr.
Telangana High Court · (2026) 10 TEL CK 4899
Constitution of India-Article 226CPC-Section 151
High Courts30 Oct 2026Disposed Of
M/s. Bangi Mines & Minerals Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 4897
Constitution of India-Article 226Telangana Goods and Services Tax Act, 2017-Section 78CPC-Section 151
High Courts30 Oct 2026Disposed Of
Uradi Satheesh & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 4896
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts30 Oct 2026Disposed Of
Chamalla Satish Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 4893
Constitution of India-Article 226, 14, 21Telangana Gram Panchayathraj Act, 2018CPC-Section 151
High Courts30 Oct 2026
M/s. Kanwar Enterprises Private Limited Vs The Joint Commissioner – State Tax, Warangal Division & Ors.
Telangana High Court · (2026) 10 TEL CK 4925
Constitution of India-Article 226Telangana Value Added Tax Act, 2005-Sections 31, 32, 32(4), 77Central Sales Tax Act, 1956
High Courts30 Oct 2026Allowed
Mrs. Prashanthi Gangireddy Vs The Income Tax Officer & Ors.
Telangana High Court · (2026) 10 TEL CK 4933
Constitution of India-Article 226Income Tax Act, 1961-Section 87A, 147, 148, 148A, 148A(a), 148A(b), 148A(d), 149, 149(1), 149(1)(a), 149(1)(b), 151, 144B, 271AAC(1)
High Courts30 Oct 2026Dismissed
Sri Ramanuja Reddy Mereddy Vs The Assistant Commissioner Of Income Tax & Anr.
Telangana High Court · (2026) 10 TEL CK 4932
Constitution of India-Article 226, 14Income-tax Act, 1961-Section 148-A(1), 148-A(3), 148
High Courts30 Oct 2026Disposed Of
Juveriya Sultana & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4929
Tribunals and Commissions30 Oct 2026
Akashwani & Doordarsan Administrative Staff Association & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · 2026 INSC 1080
Administrative Tribunals Act, 1985-Section 19CCS (Revised Pay) Rules, 2008-Rule 7, Note 2-A, Note 2-B, 7-A(i), 7-A(ii), proviso to Rule 7-AConstitution of India-Articles 38, 39, 39-A, 43, 46, 136, 141, 142