High Courts17 Sept 2026
Sri Gopal Agarwalla Vs Oil And Natural Gas Corporation Ltd. & Ors.
Gauhati High Court · (2026) 09 GAU CK 2386
Constitution of India-Article 226Companies Act, 1956
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Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 482 of 61,482
High Courts17 Sept 2026
M/S Pusphas Consruction Pvt. Ltd Vs The Union Of India & Ors.
Gauhati High Court · (2026) 09 GAU CK 2385
Constitution of India-Article 226Companies Act
High Courts17 Sept 2026
Nabibar Dewan Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 09 GAU CK 2384
POCSO Act, 2012-Section 3, 4, 4(2), 29, 42IPC-Section 376, 376(AB)Cr.P.C-Section 161, 164, 313
High Courts17 Sept 2026
Sirajul Islam Vs The State Of Assam
Gauhati High Court · 2025 INSC 141
BNSS, 2023-Section 483, 47, 48BNS, 2023-Sections 61(2), 123NDPS Act-Sections 22(C), 27A, 29, 37
High Courts17 Sept 2026
Sri Abhishek Chomal Vs The State Of Assam
Gauhati High Court · (2026) 09 GAU CK 2418
BNSS, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 336(3), 338, 340(2), 61(2)Information Technology Act, 2000-Sections 66C, 66D, 72A
High Courts17 Sept 2026
Firoz Khan Vs The State Of Assam
Gauhati High Court · (2026) 09 GAU CK 2417
BNSS, 2023-Section 483, 48Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 336(3), 338, 340(2), 61(2)Information Technology Act, 2000-Section 66C, 66D, 72A
High Courts17 Sept 2026
Jayanta Baruah Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 09 GAU CK 2416
Cr.P.C., 1973-Section 482IPC-Sections 500, 34Press and Registration of Books Act, 1867-Section 1, 3, 4, 5, 5 (1), 5 (2), 5 (2a), 5 (2b), 5 (2c), 6, 7, 20, Rule 9
High Courts17 Sept 2026Allowed
Abdul Hamid & Ors. Vs UT Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2415
J&K Prevention of Corruption Act, SVT. 2006-Section 5, 5(1)(d), 5(2), 5(1)(C)RPC-Section 120-BJ&K Land Revenue Act-Section 121, 22
High Courts17 Sept 2026Allowed
Mangat Ram Vs State Of H.P. & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 2411
Land Acquisition Act, 1894-Section 4, 4(1), 6, 7, 9(1), 18, 23(1-A), 23(2), 30Land Acquisition (Amendment) Act, 1984
High Courts17 Sept 2026Allowed
Sant Ram Sharma Vs State Of H.P. & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 2477
Land Acquisition Act, 1894-Section 4, 4(1), 6, 7, 9(1), 18, 23(1-A), 23(2), 30Land Acquisition (Amendment) Act, 1984
High Courts17 Sept 2026
Surjit Singh Vs Lal Singh & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 2409
Indian Penal Code-Sections 325, 323, 506 read with Section 34Code of Criminal Procedure-Section 313, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts17 Sept 2026Allowed
Abdul Hamid & Ors. Vs UT Of Jammu And Kashmir
Jammu And Kashmir High Court · (2026) 09 J&K CK 2407
J&K Prevention of Corruption Act, SVT 2006-Section 5(1)(d), 5(2), 5(1)(C), 5RPC-Section 120-BJ&K Land Revenue Act-Section 121, 22
High Courts17 Sept 2026
M/S Jai Sukrala Trading Co. Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2406
Letters Patent-Clause 12
High Courts17 Sept 2026
Nazir Ahmad Mir Vs Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2405
Constitution of India-Article 226Cr.P.C-Section 156(3)J&K Cr.P.C-Section 561-A
High Courts17 Sept 2026
Namma Whitefield RWA Federation Trust Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 2404
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954-Section 9Karnataka High Court Act-Section 4Constitution of India-Article 226
High Courts17 Sept 2026Allowed
Zubair Altaf Sheikh Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2403
Jammu and Kashmir Public Safety Act, 1978Constitution of India-Article 22(5)UA(P) Act-Sections 13, 18, 23, 39
High Courts17 Sept 2026
Sri. Nagappa S/O Mahadev Chalwadi & Anr. Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 2402
Code of Criminal Procedure, 1973-Section 227, 397, 401Indian Penal Code, 1860-Section 302, 201, 109, 34
High Courts17 Sept 2026
Shrishailappa Tammannappa Maigur Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 2433
Constitution of India-Articles 226 and 227
High Courts17 Sept 2026Allowed
Shri. Rajakumar S/O Balachandra Hunashikatti Vs Shri Guru Kadasiddeshwar Souhard Credit Co-Operative Ltd.
Karnataka High Court · (2026) 09 KAR CK 2432
Criminal Procedure Code, 1973-Section 397, 401, 200, 313Negotiable Instruments Act, 1881-Section 138, 118, 139
High Courts17 Sept 2026
Smt. Leena Abraham & Anr. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 2430
Constitution of India-Article 226, 227