High Courts10 Sept 2026Dismissed
Addarsh Management Private Limited and Anr. Vs Metropolis Mall Shop Owner’s Welfare Association and Ors.
Calcutta High Court · (2026) 09 CAL CK 1693
Code of Civil Procedure, 1908-Order I Rule 8
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 549 of 61,483
High Courts10 Sept 2026Dismissed
Umesh Kantilal Patel Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 09 MP CK 1524
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438/442, 187(3), 187, Chapter XXXVM.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000-Section 6Indian Penal Code, 1860-Section 420, 34, 409, 406, 120-B, 307, 326, 302, 320, 395, 323, 188, 397, 447, 279, 304A, 337, 427, 304 Part II, 304, 304 Part I, 467, 468
High Courts10 Sept 2026
A.Narmatha Vs The State Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 1542
Constitution of India-Article 226
High Courts10 Sept 2026Allowed
Alif Meon Vs State Of TamilNadu
Madras High Court · (2026) 09 MAD CK 1547
B.N.S.S.-Section 483(1)(b)Narcotic Drugs and Psychotropic Substances Act
High Courts10 Sept 2026
J.Murugan Vs The State Rep by its SSI of Police
Madras High Court · (2026) 09 MAD CK 1636
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Protection of Children from Sexual Offences Act, 2012-Sections 11(4), 12BNS, 2023-Section 351(2), 118(1), 269
High Courts10 Sept 2026
Pasupathi Vs The State Rep. By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1639
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 296(b), 126(2), 324(4), 109, 308(5), 351(3), 269Arms Act-27(2)
High Courts10 Sept 2026
Dineshkumar Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1640
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 123, 269COTPA Act-7(5), 20(2)
High Courts10 Sept 2026
Mowleesh G.S. & Anr. Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1643
Indian Penal Code (IPC), 1860-Sections 406, 409 and 420The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts10 Sept 2026Allowed
Yugendran Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1644
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 449, 376(3), 506(i)POCSO Act, 2012-5(1) r/w 6
High Courts10 Sept 2026
Jayaprakash Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1645
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483COTPA Act, 2003-Sections 6(b), 24(1)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 77
High Courts10 Sept 2026Disposed of
Dashrath Sah Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1407
High Courts10 Sept 2026Allowed
Raj Karan Singh Vs Union of India & Ors
Patna High Court · (2026) 09 PAT CK 1406
Constitution of India-Article 12Constitution of India-Article 21Constitution of India-Article 226
High Courts10 Sept 2026Allowed
Mufti Mohsin Shabir Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1322
General Financial Rules, 2017-Rule 139
High Courts10 Sept 2026Dismissed
Abdul Majeed Mir Vs Abdul Khaliq Wani
Jammu And Kashmir High Court · (2026) 09 J&K CK 1321
Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 420, 467, 468, 471, 120-B
High Courts10 Sept 2026Dismissed
Abdul Majeed Mir Vs Habibullah Tantray
Jammu And Kashmir High Court · (2026) 09 J&K CK 1320
Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 420, 467, 468, 471, 120-B
High Courts10 Sept 2026Disposed of
Ms. Anjum Salam Din & Anr. Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1319
High Courts10 Sept 2026Dismissed
Irshad Ahmad Malik Vs UT of J&K & Anr.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1318
Ranbir Penal Code-Section 376Jammu and Kashmir Code of Criminal Procedure-Section 342
High Courts10 Sept 2026Dismissed
Ghulam Ahmad Malla & Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1317
High Courts10 Sept 2026Dismissed
Mohammad Anwar Lone & Anr. Vs Jan Mohammad Lone and Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1316
Code of Civil Procedure, 1908-Section 151
High Courts10 Sept 2026Allowed
M/s Ajit Service Station Vs State of Rajasthan & Others
Rajasthan High Court · 2026:RJ-JP:31695
Constitution of India-Article 226Rajasthan Municipalities (Disposal of Urban Land) Rules, 1974-Rule 4, 5, 31