CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 632 of 61,517

High Courts07 Sept 2026Allowed

Jagat Bahadur Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · 2026:CGHC:39244

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Section 137(2), 64(2)(m), 269, 209Protection of Children from Sexual Offences Act, 2012-Section 4, 6
Read judgment
High Courts07 Sept 2026Allowed

Basant Vs Virender Singh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1080

Negotiable Instruments Act, 1881-Section 138, 142, 138(c), 142(b)Code of Criminal Procedure, 1973-Section 313, 397, 439, 2(d)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
Read judgment
High Courts07 Sept 2026Disposed of

Puja Lalwani Vs Union Of India & Ors

Chhattisgarh High Court · 2026:CGHC:39211

National Highways Act, 1956-Section 3G(5)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26Constitution of India-Article 226, 32
Read judgment
High Courts07 Sept 2026Allowed

M/s Durga Rice and Dall Mills & Ors. Vs Shri Ram Avtar & Anr.

Allahabad High Court · (2026) 09 AHC CK 0987

Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19, sub-Section (7) of Section 19, 22(2)(g), 25, 20, 30, 30(1), 29, 25(a), 25 to 28, sub-section (2) of Section 30Income-Tax Act, 1961-Rules 52 & 54 of Second Schedule, 60, 61, Second Schedule, 60(1) (a) & (b), proviso (b) to Rule 61, 63, Third Schedule, 48 of Second Schedule, 53 of Second Schedule, 54 of Second Schedule, 55 of Second Schedule, 57 of Second Schedule, 65, 56 of Second Schedule, 52(2) of Second ScheduleCode of Civil Procedure-Order 1 Rule 10
Read judgment
High Courts07 Sept 2026Allowed

Ahamamd Hajia Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 0764

Code of Criminal Procedure-Section 437/438/439/482Bharatiya Nagarik Suraksha Sanhita, 2023-528, Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(B)
Read judgment