High Courts30 Oct 2026Allowed
Prabhat Kumar Deepak & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 4473
IPC-Section 498A, 406, 34
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 49 of 61,419
High Courts30 Oct 2026Allowed
Rani Devi Vs Union Of India
Delhi High Court · (2026) 10 DEL CK 4472
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(29), 123(c)(2), 124-A
High Courts30 Oct 2026Allowed
Deepak & Ors. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 4471
IPC-Section 498A, 406, 34
High Courts30 Oct 2026
Bhutali Mahto Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4457
I.P.C.-Sections 279, 337, 338, 304-A, 299, 300
High Courts30 Oct 2026
Subodh Dutta Vs State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 4447
N.I. Act-Section 138Code of Criminal Procedure-Section 397
High Courts30 Oct 2026Allowed
Pachhu Sao Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4446
I.P.C.-Section 376, 306
High Courts30 Oct 2026Dismissed
Shyam Narayan Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 4445
I.P.C.-Sections 279, 304-A, 299 and 300
High Courts30 Oct 2026Allowed
Shiv Bachan Pandey & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 10 JH CK 4444
I.P.C.-Section 141, 143, 147, 148, 149, 302, 302/149, 304 part-II, 307, 323, 342, 34
High Courts30 Oct 2026Dismissed
Deputy Commissioner, Ramgarh Vs Janki Mahto & Ors.
Jharkhand High Court · (2026) 10 JH CK 4442
Land Acquisition Act, 1894-Section 54, 18, 28-A, 28-A (2), 28-A (3), 11, 4, 18 to 28Code of Civil Procedure-Order VIII Rule 3, VIII Rule 4, VIII Rule 5
High Courts30 Oct 2026Allowed
Shrikant Singh @ Sri Kant Singh & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4441
I.P.C.-Sections 143, 353, 504 & 506
High Courts30 Oct 2026Partly Allowed
Gangadhar Rajwar Vs Ram Prasad Rajwar & Anr.
Jharkhand High Court · (2026) 10 JH CK 4439
Code of Civil Procedure-Section 96T P Act
High Courts30 Oct 2026
Bimal Poddar @ Bimal Kumar Poddar Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4436
Bihar Finance Act 1981-Section 49(2)b, 49(3)d, 49(5)Central Sales Tax Act 1956IPC-Section 420, 406, 467, 468, 471, 474, 379, 120-B
High Courts30 Oct 2026Allowed
Mahir Asrafbhai Kanad & Ors. Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 4420
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 318(4), 85, 54Cr.P.C.-Section 482
High Courts30 Oct 2026Dismissed
State Of Gujarat Vs Shahrukh @Chechi Iqbalbhai Vora & Ors.
Gujarat High Court · 2026 INSC 67
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419Indian Penal Code, 1860-Sections 302 and 201 read with Section 120-BCode of Criminal Procedure, 1973-Sections 209, 313
High Courts30 Oct 2026Disposed Of
Radha Fashion (Ridha Fashion) & Anr. Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 4414
Negotiable Instruments Act, 1881-Section 138
High Courts30 Oct 2026
S. Bhaskar Reddy Vs S Raghu Rami Reddy & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 4411
Code of Civil Procedure, 1908 (CPC)-Section 114, 151, Order XLVII Rule 1Hindu Succession Act, 1956-Section 6, 8Limitation Act, 1963-Section 5
High Courts30 Oct 2026
Adella Krishna Durga Siva Kumar & Ors. Vs The Station House Officer, Bhavanipuram Police Station & Anr.
Andhra Pradesh High Court · 2023 INSC 681
Indian Penal Code, 1860-Sections 404, 420, 453 read with Section 34 and Section 450Cr.P.C.-Sections 437, 438, 439, 482, 156(3), 154(1) and 154(3)BNSS-Section 528
High Courts30 Oct 2026
Narahari Hymavathi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4407
Constitution of India-Article 226, 14, 19(1)(a), 21, 243-ZACPC-Section 151
High Courts30 Oct 2026
Akula Gangadhara Rama Narasimha Murthy Vs Suresh Kumar I A S & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4406
Contempt of Courts Act 1971-Sections 10 to 12CPC-Section 151
High Courts30 Oct 2026
Tangella Trimurthulu Vs Suresh Kumar IAS & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4405
Contempt of Courts Act 1971-Sections 10 to 12