High Courts30 Oct 2026
Jeothy G.L Vs State Of Keralam
High Court Of Kerala · (2026) 10 KL CK 4337
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 79, 296(b), 115(2), 74 r/w 3(5)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 53 of 61,419
High Courts30 Oct 2026Allowed
Smt. Guddi & Ors. Vs State Of U.P.
Allahabad High Court · 2026 INSC 1054
IPC-Section 363, 366, 375, 376Cr.P.C.-Section 313, 437A
High Courts30 Oct 2026
Prajeesh.N.P Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 4335
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 75(1)(i), 78(2), 332(b), 64(2)(m), 65(1)Protection of Children from Sexual Offences Act, 2012-Sections 8 r/w 7, 12 r/w 11(iv), 4(2) r/w 3(a), 6 r/w 5(l)
High Courts30 Oct 2026
Shibin Lal Vs State Of Kerala
High Court Of Kerala · (2026) 10 KL CK 4334
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 450, 363, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012-Sections 6(1), 5(l), 4(1), 4(2), 3(a)
High Courts30 Oct 2026
Jayanthi Vs ICICI Bank Ltd. & Anr.
High Court Of Kerala · (2026) 10 KL CK 4333
SARFAESI Act
High Courts30 Oct 2026
Jayanthi Vs ICICI Bank Ltd. & Anr.
High Court Of Kerala · (2026) 10 KL CK 4330
SARFAESI Act
High Courts30 Oct 2026
Ibinu Maja A. Vs District Collector & Ors.
High Court Of Kerala · (2026) 10 KL CK 4329
Rights of Persons with Disabilities Act, 2016-Section 14
High Courts30 Oct 2026
Lazar Babu Chackola Vs Boban Mani & Ors.
High Court Of Kerala · (2026) 10 KL CK 4327
Kerala Buildings (Lease and Rent Control) Act, 1965-Section 11(3), first and second provisos
High Courts30 Oct 2026Allowed
Raju & Anr. Vs State Of U.P.
Allahabad High Court · (2026) 10 AHC CK 4323
High Courts29 Oct 2026Allowed
Ragineni Poojith Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 4927
Constitution of India-Article 226CPC-Section 151
High Courts29 Oct 2026Disposed Of
Dr. K. Venkat Reddy Vs The English And Foreign Languages University & Anr.
Telangana High Court · (2026) 10 TEL CK 4895
Constitution of India-Article 226, 14, 21English and Foreign Languages University Act, 2006-Section 4(v)CPC-Section 151
High Courts29 Oct 2026Allowed
Sriram Lohiya & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4894
Bharatiya Nyaya Sanhitha, 2023-Sections 318(4), 3(5)Essential Commodities Act, 1955-Section 7Telangana State Public Distribution System (Control) Order, 2016-Clause 17(e)
High Courts29 Oct 2026
Bhanu Prakash & Ors. Vs The State Of Telangana
Telangana High Court · (2026) 10 TEL CK 4931
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 85, 89, 351(2)
Tribunals and Commissions29 Oct 2026Disposed Of
Purna Chandra Kahili Vs Shri V. Uma Shankar & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4934
Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24
Tribunals and Commissions29 Oct 2026Dismissed
H.Krishna Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4889
Administrative Tribunals Act, 1985-Section 19CCS (CCA) Rules, 1965-Rule 14CCS (Conduct) Rules, 1964-Rule 3(1)(i), 3(1)(ii), 3(1)(vi), 3(1)(iii), 3(2)(i)
Tribunals and Commissions29 Oct 2026Disposed Of
Dilip Kumar Vs The General Manager, Northern Central Railway & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4888
Dying-in-Harness Rules, 1974
Tribunals and Commissions29 Oct 2026Dismissed
Employees Provident Fund Organisation Vs Vandana Garg & Anr.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4885
Insolvency and Bankruptcy Code, 2016-Sections 7, 30(2)(e), 36(4), 36(4)(a)(iii), 53(1), 60(5), 60(5)(c), 61, 61(2), 238AEmployees' Provident Funds and Miscellaneous Provisions Act, 1952-Sections 7A, 7Q, 14B, 11, 11(2)Limitation Act, 1963-Sections 12(2), 14
Tribunals and Commissions29 Oct 2026Dismissed
Shobhit J. Rajan Vs ARCK Resolution Professionals LLP & Anr.
National Company Law Appellate Tribunal · 2023 INSC 849
Insolvency and Bankruptcy Code, 2016-Sections 5(25), 7, 12A, 19(2), 24(3), 24(4), 25(2)(h), 29A, 29A(c), 29A(h), 30(4), 60(5), 61, 240A, 240A(1), 240A(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2)(d), 36A, 36A(4), 36A(4)(c), 36A(7), 36A(8), 36A(10) to (12)Insolvency and Bankruptcy Code (Amendment) Act, 2018
High Courts29 Oct 2026Allowed
Smt. Shahin & Ors. Vs The New India Assurance Co. Ltd Through Branch Manager & Ors.
Madhya Pradesh High Court · (2026) 10 MP CK 4876
1988 Act1923 Act
Tribunals and Commissions29 Oct 2026Dismissed
Deputy Commissioner Of Commercial Taxes, (Audit) - I, Mangaluru Vs M/s Doshion Private Limited & Anr.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4866
Insolvency and Bankruptcy Code, 2016-Section 3(6), 5, 5(21), 14, 33(5), 38(1), 39, 40, 42, 53, 60(5), 61, 238ACentral Goods and Services Tax Act, 2017-Section 50, 73, 74, 74(9), 79, 122Karnataka Goods and Services Tax Act, 2017-Section 50, 73, 74, 74(9), 79, 122