High Courts21 Sept 2026
Sanjay Kumar Gwalia Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 3216
Indian Penal Code-Sections 500, 506, 120B
JUDGMENT DATABASE
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12,29,635 judgments in All Courts · page 446 of 61,482
High Courts21 Sept 2026
Chitranjan Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3217
Bihar Police Manual-Rule 851(B)
High Courts21 Sept 2026
Sheeba & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 3218
Uniform Civil Code, Uttarakhand
High Courts21 Sept 2026
Dinesh Singh Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2026) 09 UK CK 3219
High Courts21 Sept 2026Disposed Of
Thuran Kula Kongu Vellala Gounder Trust Vs The State Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 3220
Constitution of India-Article 227SC/ST (PoA) Act
High Courts21 Sept 2026
S.Bharathi Vs The Secretary To Government & Ors.
Madras High Court · (2026) 09 MAD CK 3221
Constitution of India-Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
High Courts21 Sept 2026
Anjum Praveen Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 3222
IPC-Sections 406, 409, 420, 120(B), 467 and 468
High Courts21 Sept 2026Dismissed
Ashok Kumar Vs The State Of Bihar
Patna High Court · (2026) 09 PAT CK 3223
Cr.P.C.-Section 203, 482, 397(3)IPC-Section 452, 379, 506, 120B
High Courts21 Sept 2026
Dr.Prasannakumar R Vs The General Manager & Anr.
Madras High Court · (2026) 09 MAD CK 3224
Constitution of India-Article 226
High Courts21 Sept 2026
State Bank Of India Vs The District Collector Cum District Magistrate & Ors.
Madras High Court · (2026) 09 MAD CK 3225
Constitution of India-Article 226
High Courts21 Sept 2026
K.Senthipathy Vs A.K.Prabhakran & Ors.
Madras High Court · (2026) 09 MAD CK 3226
Letters Patent-Clause 15
High Courts21 Sept 2026
Chandrashekhar Kumar Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 3227
Indian Penal Code-Section 366A, 336A/34, 34Cr.P.C.-Section 164, 227
High Courts21 Sept 2026
S.Nalla Senathipathy & Ors. Vs N.Savithri & Ors.
Madras High Court · (2026) 09 MAD CK 3228
Constitution of India-Article 227Civil Procedure Code-Order XVIII Rule 3A
High Courts21 Sept 2026
Akhaj Singh & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 3229
Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(c), 3Right to Information Act, 2005
High Courts21 Sept 2026
C.Rajangam Vs Gopalakrishnan
Madras High Court · 2026 INSC 579
Negotiable Instruments Act-Section 138, 139, 140, 141, 141(1) and (2), Chapter XVIICr.P.C-Section 397, 401, 255(2), 357(3), 482Presidency Towns Insolvency Act III of 1909-Section 17, 17(2), 18(1) and (3), 25(1) and (3), 68, 68(d)
High Courts21 Sept 2026
Pradeep Cholayil & Anr. Vs Karnataka Soaps And Detergent Ltd.
Madras High Court · (2026) 09 MAD CK 3231
Code of Civil Procedure-Order VII Rule 1Trademarks Act, 1999-Sections 27, 134, 135Commercial Courts, Commercial Divisions and Commercial Appellate Division of High Courts Act, 2015-Proviso 1 to Section 7
High Courts21 Sept 2026
A.C. Murugesan & Ors. Vs The District Forest Officer & Anr.
Madras High Court · (2026) 09 MAD CK 3232
Constitution of India-Article 227Civil Procedure Code-Order XXVI Rule 9
High Courts21 Sept 2026
P.Anuradha & Ors. Vs Dr.P.Ashokan & Ors.
Madras High Court · (2026) 09 MAD CK 3233
Constitution of India-Article 227
High Courts21 Sept 2026
Loganathan Vs Tamil Nadu State Transport Corporation (Coimbatore) Ltd. & Anr.
Madras High Court · (2026) 09 MAD CK 3234
Constitution of India-Article 226
High Courts21 Sept 2026
Kuppan Vs The Revenue Tahsildar & Ors.
Madras High Court · (2026) 09 MAD CK 3235
Constitution of India-Article 226