High Courts18 Sept 2026
Untitled 12
Patna High Court · (2026) 09 PAT CK 2520
Bihar Prison Manual, 2012-Rules 405, 406, 408, 409, 411, 414, 415, 417, 424, 427, 428, 429, 474 to 487, 481(i), Chapter XIIIConstitution of India-Articles 14 and 21
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 467 of 61,482
High Courts18 Sept 2026
Rathindra Nath Bagchi Vs Smt. Bandana Sarkar & Ors.
Patna High Court · (2026) 09 PAT CK 2565
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, XXVI Rule 13, XXVI Rule 14, XXVI Rule 14 (1), XXVI Rule 14 (2), XXVI Rule 14 (3), XX Rule 18 (1), XX Rule 18 (2), XXI Rule 35, 54
High Courts18 Sept 2026
Madhabi Dutta & Ors. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 2566
Constitution of India-Article 226, 227Orissa Estates Abolition Act, 1951-Chapter-V, Section 2(oo), 3ARegistration (Odisha Amendment) Act, 2013-Section 22-A
High Courts18 Sept 2026
Priyanshu Chaudhary @ Priyanshu Kumar Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 2567
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(2), 14A(3), 3(1)(r)(s), 3(2)(v)Bhartiya Nyay Sanhita, 2023-Section 103(1), 61(2), 3(5)Bhartiya Nagarik Suraksha Sanhita-Section 480(3)
High Courts18 Sept 2026
Nirmal Chandra Behera Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 2568
Constitution of India-Articles 226, 227, 142Odisha Caste Certificate (for Scheduled Caste and Scheduled Tribe) Rules 1980-Rules 6, 7, 8, 8(1), 8(2), 8(5)Odisha Schedule Caste, Schedule Tribes and Backward Classes (Regulation of Issuance and Verification of Caste Certificate) Act, 2011
High Courts18 Sept 2026
The Governing Body Of Abdul Qaiyum Ansari College, Jehanabad Through Its Secretary Jahida Bano Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 2569
High Courts18 Sept 2026
Dr. Dev Narayan Jha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 2586
Bihar Public Grievance Redressal Act, 2015-Sections 9, 10
High Courts18 Sept 2026
Shankar Prasad Vs The Vice Chancellor Patna University & Ors.
Patna High Court · (2026) 09 PAT CK 2588
Patna University Act, 1976-Sections 35, 49; Rules 17 and 18
High Courts18 Sept 2026
Sarat Chandra Samal Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 2590
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act-Section 9(3), 12, 36C.P.C.-Section 114, Order 47 Rule 1
High Courts18 Sept 2026
Satyananda Nayak Vs Union Of India & Ors.
Orissa High Court · (2026) 09 OHC CK 2592
Constitution of India-Article 226, 227Payment of Gratuity Act, 1972-Section 7, 7(2), 7(3), 7(3-A), 8, 9CPC-Order 2 Rule 2
High Courts18 Sept 2026
Sriya Swati Sucharita Swain Vs Truptimanas Kap
Orissa High Court · (2026) 09 OHC CK 2594
Code of Civil Procedure-Section 24, Order VII Rule 11, IX Rule 13Special Marriage Act, 1954-Section 27(1), 27, 36Hindu Marriage Act, 1955-Section 24, 25
High Courts18 Sept 2026
Jayaprasanth Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2596
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 123, 269Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2023-Section 24(1)The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Ajith Vs The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2598
Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(c)
High Courts18 Sept 2026
Yogendra Kumar Chadda Through Poa Kuldeep Sahgal Vs Aayukat & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 2600
Code of Civil Procedure, 1908-Order IX Rule 13, Section 151M.P. Municipal Corporation Act, 1956-Section 307(5)
High Courts18 Sept 2026
Jeeva M Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2602
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37B.N.S.-Section 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Darbindas Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2604
Bharatiya Nyaya Sanhita (BNS), 2023-Section 318(4), 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Karthick & Anr. Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2619
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 127(2), 115(2), 310(2), 351(2), 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Judhisthi Bibhar Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2621
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts18 Sept 2026Allowed
Saminathan Vs State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2623
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29(1), 37B.N.S.-Section 269The Criminal Rules of Practice, 2019
High Courts18 Sept 2026
Shivananda Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2624
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes and other Tobacco Products (COTPA) Act-Section 24(1)