High Courts10 Sept 2026Disposed of
Dashrath Sah Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1407
JUDGMENT DATABASE
Search 12,30,272 Indian judgments.
12,30,272 judgments in All Courts · page 576 of 61,514
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
High Courts10 Sept 2026Allowed
Sheojiram Leel Vs State Of Rajasthan & Anr.
Rajasthan High Court · 2026:RJ-JP:36530
Negotiable Instruments Act, 1881-Section 138, 147Code of Criminal Procedure, 1973-Section 397, 401Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts10 Sept 2026Disposed of
Hindustan Unilever Limited Vs Kwick Living (I) Private Limited
Delhi High Court · (2026) 09 DEL CK 1298
Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2, Section 151Trade Marks Act, 1999-Section 29(8), 30(1)Constitution of India-Article 19(1)(a), Article 19(2)
High Courts10 Sept 2026Dismissed
Anil Kumar & Ram Ashish Vs Rangi Lal
Delhi High Court · (2026) 09 DEL CK 1297
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6Indian Easements Act, 1882-Section 52, Section 60(b)Bharatiya Sakshya Adhiniyam, 2023-Section 53
High Courts10 Sept 2026Allowed
Religare Finvest Limited Vs Atelier Automobiles Pvt. Ltd. & Ors.
Delhi High Court · (2026) 09 DEL CK 1296
Arbitration and Conciliation Act, 1996-Section 34, Section 31(7)(a) and (b)
High Courts10 Sept 2026Dismissed
Manav Adhikar Kalyan Mishan Sanstha Vs Municipal Corporation Of Delhi And Ors.
Delhi High Court · (2026) 09 DEL CK 1295
High Courts10 Sept 2026Dismissed
Ritu Goel And Anr. Vs Kamlesh And Ors.
Delhi High Court · (2026) 09 DEL CK 1294
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order XXIII Rule 1
High Courts10 Sept 2026Disposed of
Rehri Patri Ekta Manch Vs Govt. Of NCT Of Delhi And Ors.
Delhi High Court · (2026) 09 DEL CK 1293
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 19
High Courts10 Sept 2026Disposed of
Tarushi Rathore Vs Sanjay Rathore
Delhi High Court · (2026) 09 DEL CK 1292
Constitution of India, 1950-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 4(2)
High Courts10 Sept 2026Disposed of
Krishna Real Estate Enterprises Pvt. Ltd. Vs Mr. Gurcharan Singh Syal & Ors.
Delhi High Court · (2026) 09 DEL CK 1291
Limitation Act, 1963-Section 5, Article 117Code of Civil Procedure, 1908-Order VII Rule 10
High Courts10 Sept 2026Disposed of
State Vs Munna Kumar
Delhi High Court · (2026) 09 DEL CK 1290
Indian Penal Code, 1860-Section 376(2)(f)Code of Criminal Procedure, 1973-Section 428, 357Bharatiya Nagarik Suraksha Sanhita, 2023-Section 396