High Courts07 Sept 2026Disposed Of
Gurajala Satish & Anr. Vs State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 1183
Cr.P.C-Section 437/438/439/482, 482BNSS-528IPC-Sections 420, 509, 506 read with Section 34, 354-A
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 631 of 61,517
High Courts07 Sept 2026Allowed
Thammisetti Kasturi Ranga Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 1182
Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 311BNSS-Section 528Negotiable Instruments Act, 1881-Section 138
High Courts07 Sept 2026Allowed
Smt. Adusumilli Anasuya Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 1181
Cr.P.C-Section 437/438/439/482, 482BNSS-528Negotiable Instruments Act, 1881-Section 138
High Courts07 Sept 2026
Airports Authority Of India, Pensioners Forum Vs Airports Authority Of India & Ors.
High Court Of Kerala · (2026) 09 KL CK 1123
CCS (Pension) Rules,1972-Rule 69Constitution of India-Article 226(2), 226, 32, 142
High Courts07 Sept 2026Allowed
The Joint Admission Committee-2026 Vs Vidya Sankar & Ors.
High Court Of Kerala · (2026) 09 KL CK 1120
Constitution of India-Article 226, 226(2), 46
High Courts07 Sept 2026
Ansiba Hassan Vs State Of Kerala & Ors.
High Court Of Kerala · 2025 INSC 410
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 210, 173(4), 175(3), 173(3), 173, sub-section (6) of section 183, 175, sub-section (1), sub-section (3) of S.173, sub-section (1) of S.173Bharatiya Nyaya Sanhita, 2023-Sections 75(1)(iv), 79, 356, 64, 65, 66, 67, 68, 69, 70, 71, 74, 75, 76, 77, 78, 124Information Technology Act, 2000-Sections 67, 67A
High Courts07 Sept 2026Allowed
Zahid Shanavas Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 1138
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 69, 316(2)Code of Criminal Procedure, 1973-Section 482
High Courts07 Sept 2026Dismissed
Mohammed Rijas Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 1136
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code-Sections 376(2)(i), 376(2)(n), 450, 506Protection of Children From Sexual Offences Act-Section 6 read with Section 5(m), 6 read with 5(l), S.33(8)
High Courts07 Sept 2026Dismissed
Sivan Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 1133
Protection of Children from Sexual Offences Act, 2012-Section 2 (1)(d), 3, 4, 5 (n), 5 r/w 6, 6, 9 (m) (n), 9 r/w 10, 10, 29, 30Indian Penal Code-Section 376Code of Criminal Procedure-Section 164, 235 (2), 357 (a) (2), 357 A(3)
High Courts07 Sept 2026Dismissed
Rati Ram Boro Vs Sunil Boro & Ors.
Gauhati High Court · (2026) 09 GAU CK 1112
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 6 Rule 17, VI Rule 17, 8 Rule 1, 2 Rule 2
High Courts07 Sept 2026Dismissed
The New India Assurance Co. Ltd Vs Smti Mitali Deb & Ors.
Gauhati High Court · (2026) 09 GAU CK 1111
Motor Vehicles Act, 1988-Section 173, 166, 10, 3, sub-section (2) of the said section, 2, sub-section (2) of Section 10Code of Civil Procedure, 1908-Order 41 Rule 27, XLI Rule 27
High Courts07 Sept 2026Partly Allowed
New India Assurance Company Ltd Vs Mrs Hirumoni Chetia & Ors.
Gauhati High Court · (2026) 09 GAU CK 1110
Motor Vehicles Act-Section 166
High Courts07 Sept 2026Partly Allowed
On The Death Of Nirmal Talukdar His Legal Heir & Anr. Vs Sri Ranjit Talukdar & Ors.
Gauhati High Court · (2026) 09 GAU CK 1109
Indian Penal Code-Section 279/338Motor Vehicles Act, 1988-Section 166, 161
High Courts07 Sept 2026Partly Allowed
On The Death Of Nirmal Talukdar His Legal Heir & Anr. Vs Sri Ranjit Talukdar & Ors.
Gauhati High Court · (2026) 09 GAU CK 1108
Indian Penal Code-Section 279/338Motor Vehicles Act, 1988-Section 166, 161
High Courts07 Sept 2026Disposed Of
M/S SRD Groups & Anr. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 09 GAU CK 1107
Central Goods and Services Tax Act, 2017-Section 29, 39, 73(10), 74(10), 44Assam Goods and Services Tax Act, 2017-Section 30, 73(10), 74(10), 44
High Courts07 Sept 2026Disposed Of
Nizora Projects Pvt Ltd Vs Union Of India & Ors.
Gauhati High Court · (2026) 09 GAU CK 1105
Central Goods and Services Tax Act, 2017-Section 29, 29(2)(C), 73(10)/74(10), 44Assam Goods & Services Tax Act, 2017-Section 73(10)/74(10), 44GST Rules-Rule 21 & 23
High Courts07 Sept 2026Disposed Of
Md. Tariq Hussain Vs The Union Of India & Ors.
Gauhati High Court · (2026) 09 GAU CK 1106
Central Goods and Services Tax Act, 2017-Section 29, 39, 73(10), 74(10), 44Assam Goods & Services Tax Act, 2017-Section 73(10), 74(10), 44
High Courts07 Sept 2026Partly Allowed
New India Assurance Company Ltd Vs Mrs Hirumoni Chetia & Ors.
Gauhati High Court · (2026) 09 GAU CK 1104
Motor Vehicles Act-Section 166
High Courts07 Sept 2026Allowed
M/s Himalayan Plastics Ltd. Vs Anoop Kumar
High Court Of Himachal Pradesh · (2026) 09 SHI CK 1076
Negotiable Instruments Act, 1881-Section 138, 118, 139, 16A, 118 (a), 20, 87, Chapter XVII, 142Code of Criminal Procedure, 1973-Section 313, 326(3), 262, 326(1)Constitution of India-Article 136
High Courts07 Sept 2026Dismissed
Pratap Singh Vs Ranjit Singh & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 1077
Code of Criminal Procedure-Section 145, 528, 482, 397(3), 397(1), 397(2), 401, 483, 146, 202, 397, 145(4), 145(6), 82, 145(1)BNSS-Section 528IPC-Section 500, 406, 498-A, 452, 323