High Courts09 Sept 2026
M/s.Cholamandalam Investment and Finance Company Ltd. Vs Shantanu Koshale
Madras High Court · (2026) 09 MAD CK 1615
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 595 of 61,517
High Courts09 Sept 2026
Sankarraj Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1616
Constitution of India-Article 226
High Courts09 Sept 2026
S.Saravanan Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1617
Constitution of India-Article 226
High Courts09 Sept 2026Dismissed
Minu Chaudhary Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1428
Constitution of India-Article 136, 141
High Courts09 Sept 2026
Sankar Vs The State Rep By, The Station House Officer
Madras High Court · (2026) 09 MAD CK 1622
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 123, 269COTPA Act-Section 24(1)
High Courts09 Sept 2026
M/s.Cholamandalam Investment And Finance Company Ltd. Vs M/s.Rishabh Transport
Madras High Court · (2026) 09 MAD CK 1623
High Courts09 Sept 2026
Alagarsamy Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1624
Constitution of India-Article 226
High Courts09 Sept 2026
Muppudathi Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1625
Constitution of India-Article 226
High Courts09 Sept 2026
Rani Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1630
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 123, 269Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 24(1)
High Courts09 Sept 2026Disposed Of
M/s. Mataji Mobiles Vs The Assistant Commissioner (ST)
Madras High Court · (2026) 09 MAD CK 1631
Constitution of India-Article 226
High Courts09 Sept 2026Allowed
Mala Kumari Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1419
Constitution of India-Article 311Bihar Panchayat Primary School Service Rules, 2020Bihar Panchayat Primary Teachers (Recruitment & Condition of Service) Rules, 2006
High Courts09 Sept 2026Disposed of
Joint Action Committee of Telangana Employees, Gazetted Officers, Teachers, Workers & Pensioners Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1386
Constitution of India-Article 226, 14, 19(1)(a), 19(1)(b)Code of Civil Procedure, 1908-Section 151
High Courts09 Sept 2026Disposed of
Katamoni Balaswamy @ Golla Balaswamy & Another Vs The State of Telangana & Others
Telangana High Court · (2026) 09 TEL CK 1378
Constitution of India-Article 226Telangana Municipalities Act, 2019-Section 185Code of Civil Procedure, 1908-Section 151
High Courts09 Sept 2026Allowed
Bommu Srinivas Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1377
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 409, 406, 420, 468, 471, 166, 167, 120(B), 34
High Courts09 Sept 2026Allowed
Mr. Lavleen Goel Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1368
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4), 316(2), 61(2)Telangana State Protection of Depositors of Financial Establishments Act, 1999-Section 3, 5
High Courts09 Sept 2026Allowed
Mididhoddi Sujatha Vs The State of Telangana
Telangana High Court · (2026) 09 TEL CK 1362
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 45, 108, 3(5)
High Courts09 Sept 2026Dismissed
Gopal Goenka Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 1339
BNSS-Section 528IPC-Sections 120-B, 420, 447, 467, 468, 471Cr.P.C.-Section 482
High Courts09 Sept 2026Allowed
Romesh Kumar and Others Vs UT of J&K Through S.H.O Police Station Bakshi Nagar and Another
Jammu And Kashmir High Court · (2026) 09 J&K CK 1315
Bharatiya Nyaya Sanhita, 2023-Section 318(1), 318(4), 316(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180
High Courts09 Sept 2026Dismissed
Lalthawmcheuva Vs Union of India
Gauhati High Court · 2026:GAU-MZ:491-DB
National Investigation Agency Act, 2008-Section 21Unlawful Activities (Prevention) Act, 1967-Section 13, 16, 18, 20, 23, 43D(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 48
High Courts09 Sept 2026Disposed of
Shri Vanlalruata Sailo Vs The State of Mizoram and Ors.
Gauhati High Court · 2026:GAU-MZ:485-DB
Mizoram Transparency and Public Procurement Act, 2008Mizoram Public Procurement Rules, 2020