JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 64 of 61,419

High Courts28 Oct 2026Dismissed

Bhaskar Sehgal & Anr. Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 4844

Right to Information Act, 2005Recruitment and Promotion RulesRules of Business of the Himachal Pradesh Public Service Commission-Chapter (C) (iii)

High Courts28 Oct 2026Dismissed

Baldev Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 4843

Recruitment and Promotion Rules

High Courts28 Oct 2026Dismissed

Sheela Devi & Ors. Vs State Of H.P. & Anr.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 4842

Constitution of India-Article 14, 309Recruitment & Promotion Rules-Clause 10, 11, 18, Column No.7(a)

High Courts28 Oct 2026Disposed Of

Sunil Kumar Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 10 UK CK 4809

Constitution of India-Article 14Uttarakhand Ropeways Act, 2014

High Courts28 Oct 2026

Y Sanjeeva Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 4780

Constitution of India-Article 226, 14, 19(1)(g), 21CPC-Section 151

High Courts28 Oct 2026Disposed Of

Hotel Hajr Vs Union Territory Of Jk & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 4644

Constitution of India-Article 19(1)(g)

High Courts28 Oct 2026Disposed Of

M/S Mani Mahesh Stone Crusher & Ors. Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 4639

High Courts28 Oct 2026Disposed Of

Modern Hotel Shakuntla Complex & Anr. Vs Sudhir Gandotra

Jammu And Kashmir High Court · (2026) 10 J&K CK 4636

High Courts28 Oct 2026Disposed Of

Shaika Hassan & Anr. Vs Government Of Jammu And Kashmir & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 4634

Constitution of India-Article 23, 14, 16

High Courts28 Oct 2026Dismissed

XXXX (Name Withheld) Vs Union Territory Of JK & Ors.

Jammu And Kashmir High Court · 2026 INSC 47

BNSS-Section 528BNS-2023-Section 64Protection of Children from Sexual Offences Act, 2012-Sections 3, 4

High Courts28 Oct 2026Dismissed

Yudhvir Singh Katoch Vs Basharat Khan

Jammu And Kashmir High Court · (2026) 10 J&K CK 4625

Cr.P.C.-Section 482, 202Negotiable Instruments Act, 1881-Section 138

High Courts28 Oct 2026Allowed

Shivani Kumari Alias Shabnam Kouser & Ors. Vs UT of J&K

Jammu And Kashmir High Court · (2026) 10 J&K CK 4620

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528RPC-Sections 451, 354, 323, 147Prevention of Corruption Act

High Courts28 Oct 2026Allowed

Kuleshwar Kumar & Ors. Vs State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 10 JH CK 4463

B.N.S.S., 2023-Section 528Indian Penal Code-Section 442, 447, 452, 383, 34Code of Criminal Procedure-Section 482, 320

High Courts28 Oct 2026Allowed

Kuleshwar Sahu @ Kuleshwar Kumar & Ors. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 10 JH CK 4461

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 117(2), 126(2), 303(2), 351(2), 3(5)Code of Criminal Procedure-Sections 482, 320

High Courts28 Oct 2026Dismissed

Mithilesh Sahay & Ors. Vs Dudheshwar Prasad & Ors.

Jharkhand High Court · (2026) 10 JH CK 4453

Constitution of India-Article 227

High Courts28 Oct 2026

Smt. Kamini Kaushal Vs Putul Mandal & Ors.

Jharkhand High Court · (2026) 10 JH CK 4451

C.P.C-Order XXI Rule 97

High Courts28 Oct 2026Partly Allowed

Thethe @ Tetay Besara @ Padum Besra @ Paddum & Anr. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 10 JH CK 4440

Indian Penal Code-Section 302/34, 34, 300, 304 Part-1 or Part-II

High Courts28 Oct 2026Disposed Of

Juvenile “X” Represented Through His Father Vs The State Of Jharkhand

Jharkhand High Court · (2026) 10 JH CK 4438

BNS, 2023-Sections 96 and 78/3(5)POCSO Act, 2012-Section 12BNSS-Section 183

High Courts28 Oct 2026Allowed

Anjit Saw @ Anjit Kumar & Anr. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 10 JH CK 4428

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 316(4)(5), 318(4), 336(3), 338, 340(1), 371(7), 115(2), 351(1), 352, 61(2), 3(5)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r) & 4

High Courts28 Oct 2026Dismissed

Sheo Shankar Prasad Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 10 JH CK 4427

Code of Criminal Procedure-Section 482Indian Penal Code-Sections 420, 406, 409