High Courts11 Sept 2026
Smt. Gayatri Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1953
Constitution of India-Article 226
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12,29,656 judgments in All Courts · page 528 of 61,483
High Courts11 Sept 2026
Smt. Bina Gendre Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1955
Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 40(2)
High Courts11 Sept 2026
Ankush Kunjam Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1957
Constitution of India-Article 226
High Courts11 Sept 2026
Kanglu & Ors. Vs Smt. Risanbai & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1958
High Courts11 Sept 2026
Sangram Keshari Jena & Ors. Vs State Of Odisha & Ors.
Orissa High Court · 2024 INSC 436
Constitution of India-Articles 14, 16, 21, 234, 309Odisha Senior Court Manager and Court Manager of the High Court and District Courts (Method of Recruitment and Conditions of Service) Rules, 2020-Rules 3, 6, 6(1), 6(2), 6(4), 7, 7 to 9, 12, 13, 16, 16(1), 16(4), 18, 19Odisha Group-B Posts (Contractual Appointment) Rules, 2013-Rules 3, 3(3), 4, 4(a), 5, 8
High Courts11 Sept 2026Allowed
Upendra Bhoi Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 1865
BNSS, 2023-Section 483NDPS Act-Section 21(b)
High Courts11 Sept 2026
Md. Gulzar Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 1866
BNSS, 2023-Section 483BNS-Sections 111(2)(b), 305(b), 3(5)
High Courts11 Sept 2026
North Bihar Power Distribution Company Ltd. & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 1861
Electricity Act, 2003-Section 127, 135, 154, 154 (5) & (6)
High Courts11 Sept 2026
Dharam Dew Choudhary Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 1862
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32(vii)
High Courts11 Sept 2026
Asha Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 1863
High Courts11 Sept 2026
Jai Prakash Narayan Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 1864
High Courts11 Sept 2026
Principal Commissioner Of Income Tax-1, Kolkata Vs M/s Pricewaterhouse Coopers Private Limited
Calcutta High Court · 2025 INSC 1104
Income Tax Act, 1961-Section 260A(2)(a), 260A(2A), 260A
High Courts11 Sept 2026
V.S.Lingaperumal Vs The State Represented by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1816
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 316(2), 269The Criminal Rules of Practice, 2019
High Courts11 Sept 2026
Bijay Saha @ Bijoy Saha Vs Ajit Saha & Ors
Calcutta High Court · 2023 INSC 1066
Arbitration and Conciliation Act, 1996-Section 11, 33, 14, 15, 9, 17
High Courts11 Sept 2026
Aniruddha Thakur Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1854
Civil Rules and Orders of Calcutta High Court-Rules 523, 524, 525, 526, 527A and 528; Rules 524 to 528
High Courts11 Sept 2026
Shri Pradip Kumar Basu Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1848
High Courts11 Sept 2026
Farookhan Vs The State Of Tamil Nadu
Madras High Court · (2026) 09 MAD CK 1810
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 115(2), 351(2), 269Indian Penal Code, 1860-Sections 294(b), 323, 506
High Courts11 Sept 2026
Manimaran Vs The Divisional Executive Magistrate And Revenue Divisional Officer & Anr.
Madras High Court · (2026) 09 MAD CK 1811
B.N.S.S 2023-Section 438(1) read with 483
High Courts11 Sept 2026
Vinirajarajan Vs The State Of Tamil Nadu
Madras High Court · (2026) 09 MAD CK 1833
Bharatiya Nyaya Sanhita-Sections 191(2), 191(3), 109(1), 61(2), 249(b), 296(b), 269Tamil Nadu Property (Prevention of Damage and Loss) Act-Section 3IPC-Section 379
High Courts11 Sept 2026
Seshanth Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1844
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 109, 296(b), 351(3), 269IPC-307, 294(b), 506(2)The Criminal Rules of Practice, 2019-Judicial Form No.46