High Courts07 Sept 2026Allowed
M/s Sri Ranga Enterprises Vs Obeya Underpinnings LLP
Karnataka High Court · (2026) 09 KAR CK 1334
Arbitration and Conciliation Act, 1996-Section 11(6), 21Partnership Act, 1932
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 630 of 61,517
High Courts07 Sept 2026Dismissed
Mruthyunjay Vs C. Satyanarayana & Ors.
Karnataka High Court · (2026) 09 KAR CK 1327
Contempt of Courts Act of 1971-Section 11, 12Constitution of India, 1950-Article 215
High Courts07 Sept 2026Allowed
Smt. Bhagyashree @ Madhu Vs Sri. Siddivinayak
Karnataka High Court · (2026) 09 KAR CK 1326
CPC, 1908-Section 24Hindu Marriage Act-Section 13(1)(ia)(ib)
High Courts07 Sept 2026Disposed Of
Sri Parimal Debnath Vs Union Of India
Tripura High Court · (2026) 09 TP CK 1336
BNSS, 2023-Section 483(1)
High Courts07 Sept 2026Disposed Of
Sri Neeraj Kumar Vs The State Of Tripura
Tripura High Court · (2026) 09 TP CK 1323
BNSS, 2023-Section 483(1), 355(2)NDPS Act-Section 20(b)(ii)(C), 29Cr.P.C, 1973-Section 317(2)
High Courts07 Sept 2026Dismissed
Smt Goma Devi Vs Laxmi Narain Sharma & Ors
Rajasthan High Court · 2026:RJ-JP:35837
Code of Civil Procedure, 1908-Order 41 Rule 1, Section 96Transfer of Property Act, 1882-Section 54, Section 55(4)(b)Negotiable Instruments Act, 1881-Section 138
High Courts07 Sept 2026Dismissed
Damanjot Singh Anand Vs State of Rajasthan & Ors
Rajasthan High Court · 2026:RJ-JP:35841
Rajasthan Minor Mineral Concession Rules, 2017-Rule 28, 54, 64, 65Constitution of India-Article 226
High Courts07 Sept 2026Partially allowed
Prabhati Lal Vs The State of Rajasthan
Rajasthan High Court · 2026:RJ-JP:36017
Indian Penal Code, 1860-Section 279, 304-ACode of Criminal Procedure, 1973-Section 397, 401
High Courts07 Sept 2026Partially allowed
Durgashankar Vs State of Rajasthan
Rajasthan High Court · 2026:RJ-JP:35986
Indian Penal Code, 1860-Section 279, 337, 304-ACode of Criminal Procedure, 1973-Section 397, 401Motor Vehicles Act, 1988-Section 146, 196
High Courts07 Sept 2026Allowed
Sushil Kumar Gehlot Son Of Shri Ghanshyam Gehlot Vs State Of Rajasthan & Anr.
Rajasthan High Court · 2026:RJ-JP:36046
Negotiable Instruments Act, 1881-Section 138, 147Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 481
High Courts07 Sept 2026Dismissed
Miss Lek Megu Vs The Union Of India And 3 Ors
Gauhati High Court · 2026:GAU-AP:891-DB
High Courts07 Sept 2026Allowed
Smt. Abigail Achiku Zeliang (Nee Yepthomi) Vs Shri Hailungning Zeliang
Gauhati High Court · 2026:GAU-NL:459
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438(2), 442, 528Protection of Women from Domestic Violence Act, 2005-Section 25(2), 29Code of Civil Procedure, 1908-Section 114
High Courts07 Sept 2026Disposed of
Kokliba M Sangtam Vs State of Nagaland
Gauhati High Court · 2026:GAU-NL:461
Constitution of India-Article 226
High Courts07 Sept 2026Allowed
Chaganti Prassana Kumari Alias Chaganti Bhaskara Lakshmi Prasanna Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1167
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Bharatiya Nyaya Sanhita, 2023-Sections 21(1)(2)(3), 23, 318(4) read with 3(5)Banning of Unregulated Deposit Scheme Act, 2019-sections 29, 30, 7, 27, 8, 21(1), 21(2), 21, 21(2) and 21(3), 3, 7 and 29
High Courts07 Sept 2026
V Venkatesh Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1166
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420, 409 read with 120(B), 120-B, 406, 405, 415Prevention of Corruption Act, 1988-Section 13(2)
High Courts07 Sept 2026
Dablu Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1186
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B) read with 8(c)
High Courts07 Sept 2026
Alok Digal & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1165
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(C), 29 (1), 28
High Courts07 Sept 2026
S Balaji Naidu Alias Balaji Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 1163
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 118(1), 74, 133, 351(2) read with 3(5)
High Courts07 Sept 2026Disposed Of
Gopesetti Madhuri Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 1161
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482IPC-Sections 420, 403, 409 read with 120-BPrevention of Corruption Act-Section 13(2)
High Courts07 Sept 2026Dismissed
Vantakula Manikanta Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 1160
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 25 read with 8(c), 37