Indian Penal Code, 1860-Section 448, 304, 304 Part II, 304-A, 120B, 114, 449, 302 r/w. Section 34, 299, 300, 441, 442, 451, 72Code of Criminal Procedure-Section 357(1)(c)

Read judgment

High Courts15 Sept 2026

Subramanyan Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 2312

Protection of Children from Sexual Offences Act, 2012-Section 4 r/w 3(b), 3(c) r/w 4, 5(m) r/w 6, 12 r/w 11(vi), 2(d), 5(m) r/w 6(1), 3(b) r/w 4(1), 3(c) r/w 4(1), 11(vi) r/w 12, 42Indian Penal Code-Section 342, 354 B, 376 AB, 354A(1)(i) r/w 354A(2), 71Code of Criminal Procedure-Section 161, 313, 235(1), 357(1)(b), 357-A(3)

Read judgment

Tribunals and Commissions15 Sept 2026

Asianet Satellite Communications Ltd. Vs M/s Jeevan Telecasting Corporation Ltd.

Telecom Disputes Settlement And Appellate Tribunal · (2026) 09 TDSAT CK 2301

Telecom Regulatory Authority of India Act-Section 14 read with 14A

Read judgment

Supreme Court15 Sept 2026Dismissed

Union Of India & Ors. Vs Col. NC Isaac (Retd.)

Supreme Court Of India · 2026 INSC 993

Pension Regulations for Army, 1961-Regulation 47 to 64, 172 to 190, 48, 53, 173, 173A, 179, 16, 153Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 4, 5, 6, 8, 9, 14, 15, 20, 23Entitlement Rules for Casualty Pensionary Awards, 2008-Rule 4, 5, 6, 7, 10, 11

Read judgment

High Courts15 Sept 2026Allowed

Taramati Bafna Blind School & Anr. Vs District Social Welfare Officer & Ors.

Bombay High Court · (2026) 09 BOM CK 2227

Handicap School Code, 1997-Section 86, 83(2), 84(f)

Read judgment

High Courts15 Sept 2026

Satish @ Golu Onkarrao Marwadi Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 2225

Code of Criminal Procedure-Section 374(2), 161, 164, 313IPC-Section 367, 377Protection of Children from Sexual Offences Act, 2012-Section 2(1)(d), 4, 6, 8, 12

Read judgment

High Courts15 Sept 2026Allowed

Shri Udaram Kannake Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 2264

Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)Maharashtra Civil Services (Joining Time, Foreign Services and Payment During Suspension, Dismissal and Removal) Rules, 1981-Rule 70(2), 70(3), 70(4), 70(5), 70(6)

Read judgment

High Courts15 Sept 2026

Renu Deswal Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · 2024 INSC 684

Code of Criminal Procedure, 1973-Section 482Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994-Section 2(a), 4, 4(3), 5, 6, 17, 17(2), 17(3), 17(4), 17(5), 17A, 23, 28, 28(1)(a), 29, 29(1), 29(2), 30, 30(1), 30(2)PC&PNDT Rules-Rule 9, 9(1), 9(4), 9(6), 10, 12

Read judgment

High Courts15 Sept 2026Dismissed

Manan Chugh Vs State Of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2178

BNSS, 2023-Section 483(3), 528Cr.P.C.-Section 439(2), 482, 437(5), 438, 439BNS-Section 318(4), 3(5), 316(2)

Read judgment

High Courts15 Sept 2026

Fatima & Anr. Vs Yusuf & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2179

Motor Vehicles Act, 1988-Section 166IPC-Section 279, 337, 304ACr.P.C.-Section 173

Read judgment