High Courts08 Sept 2026Disposed of
Pramila Devi Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1416
Electricity Act, 2003-Section 42(5)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 613 of 61,517
High Courts08 Sept 2026Allowed
Raj Kishor Singh Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1415
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005Code of Criminal Procedure-Section 160Constitution of India-Article 226, 227
High Courts08 Sept 2026Dismissed
Rubee Devi Vs Indian Oil Corporation Ltd & Ors
Patna High Court · (2026) 09 PAT CK 1409
High Courts08 Sept 2026Allowed
Upendra Das Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1408
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule 17, Rule 97
High Courts08 Sept 2026Allowed
Umesh Kumar Singh Vs State of Bihar & Ors
Patna High Court · (2026) 09 PAT CK 1405
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 17, 18, 27, 28
High Courts08 Sept 2026Allowed
Dipu Yadav Vs State of Bihar
Patna High Court · (2026) 09 PAT CK 1404
Indian Penal Code-Section 307, 34Explosive Substance Act-Section 3, 4Code of Criminal Procedure-Section 438(2)
High Courts08 Sept 2026Allowed
Atish Krishanu @ Aatish Krishanu & Ors Vs State of Bihar & Anr
Patna High Court · (2026) 09 PAT CK 1403
Indian Penal Code-Section 498ADowry Prohibition Act-Section 4Code of Criminal Procedure-Section 482
High Courts08 Sept 2026Allowed
Janki Kunwar & Anr Vs State of Bihar & Anr
Patna High Court · (2026) 09 PAT CK 1402
Indian Penal Code-Section 406, 498(A)Dowry Prohibition Act-Section 4Code of Criminal Procedure-Section 482
High Courts08 Sept 2026Dismissed
Ahmad Ansari @ Md Ahmad Ansari Vs Union of India (through NIA)
Patna High Court · (2026) 09 PAT CK 1401
Unlawful Activities (Prevention) Act-Section 13, 16, 18Arms Act-Section 25(1-AA), 26, 35
High Courts08 Sept 2026Dismissed
Dr. Rajendra Prasad Central Agricultural University & Ors Vs Dr. Geeta Kumari
Patna High Court · (2026) 09 PAT CK 1400
Dr. Rajendra Prasad Central Agricultural University Act, 2016-Section 12
High Courts08 Sept 2026Disposed of
Hussain Mohsin Pasha Mehmood Vs State of Telangana & Ors
Telangana High Court · (2026) 09 TEL CK 1389
Constitution of India-Article 226, 14, 21, 300-ACode of Civil Procedure, 1908-Section 151
High Courts08 Sept 2026Disposed of
Dindi Siva Krishna Vs State of Telangana & Others
Telangana High Court · (2026) 09 TEL CK 1381
Constitution of India-Article 14, 21, 226Code of Civil Procedure, 1908-Section 151Hyderabad Municipal Corporation Act, 1955
High Courts08 Sept 2026Allowed
Manjunath Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 1356
Bharatiya Nagarik Suraksha Sanhita 2023-Section 483POSCO ActSC & ST(POA) Act
High Courts08 Sept 2026Allowed
Veerangouda & Anr. Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1354
B.N.S.S, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 115(2), 351, 352, 76 and 85, 76
High Courts08 Sept 2026Allowed
Zeeshan @ Jeeshan Vs State By Sligrama Police
Karnataka High Court · (2026) 09 KAR CK 1351
BNS, 2023-Sections 126(2), 352, 351(2), 351(3), 109(1) and 3(5)BNSS, 2023-Section 482
High Courts08 Sept 2026Dismissed
Honnappa Vs The State By Women Police Station, Raichur
Karnataka High Court · (2026) 09 KAR CK 1340
Cr.P.C.-Section 374(2), 207, 209, 313BNS, 2023-415(2)BNSS-415
High Courts08 Sept 2026
Mallappa @ Mallanna Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 1337
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(2), 3(1)(r), 3(1)(x), 3(1)(w) and 3(2)(v), 18Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 74, 352, 351(2)IPC
High Courts08 Sept 2026Disposed Of
Smt. Kashavva Jolad & Ors. Vs Smt Nirmal & Ors.
Karnataka High Court · (2026) 09 KAR CK 1331
Registration Act, 1908-Section 47Contempt of Courts Act, 1971-Section 11, 12Constitution of India-Article 215
High Courts08 Sept 2026Allowed
Shri Lunkhogin Kipgen Vs The Officer-in-Charge, Narcotics & Affairs Of Border (NAB) Police Station
Manipur High Court · 2025 INSC 1316
Code of Criminal Procedure, 1973-Section 439, 167(2), 436A, 309Narcotic Drugs and Psychotropic Substances Act, 1985-Section 37, 21(c), 60(3), 25, 36-A (4), 37(1)(b)(ii), 37(1)(b), 35, 54Constitution of India-Article 21, 141
High Courts08 Sept 2026Dismissed
Mahesh Kumar Sharma Vs State Of Rajasthan
Rajasthan High Court · 2026:RJ-JP:36056-DB
Indian Penal Code, 1860-Section 363, 366(a), 376(2)Protection of Children from Sexual Offences Act, 2012-Section 4, 5(m), 6Code of Criminal Procedure, 1973-Section 313