High Courts02 Sept 2026Disposed Of
Naseema Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0951
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 668 of 61,517
High Courts02 Sept 2026Disposed Of
Jaypal Singh Vs The State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0950
Uttarakhand Panchayati Raj Act, 2016-Section 134
High Courts02 Sept 2026Disposed Of
Surendra Pal Phutela Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0949
High Courts02 Sept 2026Allowed
Suhail Fayaz Najar Vs Union Territory of J&K and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0925
Jammu and Kashmir Public Safety Act, 1978Constitution of India-Article 22(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 19, 20, 38
High Courts02 Sept 2026Allowed
Shafat Maqbool Wani through his paternal uncle Vs UT of J&K and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0924
Jammu and Kashmir Public Safety Act, 1978Constitution of India-Article 21, 22
High Courts02 Sept 2026Allowed
Mohammad Fazli Illahi Vs Union of India and another
Jammu And Kashmir High Court · (2026) 09 J&K CK 0923
Passports Act, 1967Constitution of India-Article 14, 21
High Courts02 Sept 2026Allowed
Rakesh Kumar Vs U. T. of J&K and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0915
Indian Succession Act, 1925-Section 213
High Courts02 Sept 2026Dismissed
UT of J&K through Commissioner Secretary, Public Works (R&B) Deptt. & Ors. Vs M/S Badri Nath Contractors
Jammu And Kashmir High Court · (2026) 09 J&K CK 0914
High Courts02 Sept 2026Dismissed
M.R.Muniraju Vs The Divisional Controller And Disciplinary Authority, K.S.R.T.C.
Karnataka High Court · (2026) 09 KAR CK 0846
Constitution of India-Articles 226 and 227
High Courts02 Sept 2026Allowed
Sri G Venkataravanappa Vs The Secretary (Sports), Ministry Of Youth Affairs And Sports & Anr.
Karnataka High Court · (2026) 09 KAR CK 0845
Constitution of India-Article 226, 14
High Courts02 Sept 2026Disposed Of
IDBI Bank Limited Vs Dr Basavaraju Raghuram Shetty & Anr.
Karnataka High Court · (2026) 09 KAR CK 0844
Constitution of India-Articles 226 and 227Insolvency and Bankruptcy Code, 2016-Section 94, 100, 97, 99
High Courts02 Sept 2026Allowed
Smt. M. Manjula Vs Smt. M. Anusuya
Karnataka High Court · (2026) 09 KAR CK 0843
Constitution of India-Articles 226 and 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 23, sub-section (1) of Section 23
High Courts02 Sept 2026Dismissed
Sri. B.M.Sathisha Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0842
Constitution of India-Articles 226 AND 227
High Courts02 Sept 2026Disposed Of
Smt. P.R.Akkamahadevi Vs Karnataka State Road Transport
Karnataka High Court · (2026) 09 KAR CK 0865
Constitution of India-Articles 226 and 227
High Courts02 Sept 2026Dismissed
Krishna Murthy @ Murthy Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 0864
Constitution of India-Article 226, 227BNSS-Section 528, 448, 449, 351, 361, 364, 447, 365IPC-Section 302
High Courts02 Sept 2026Disposed Of
Mr. Eric Christopher Lobo & Anr. Vs Mrs. Helen Claret D Souza
Karnataka High Court · (2026) 09 KAR CK 0863
Constitution of India-Article 227
High Courts02 Sept 2026Disposed Of
H. Anjaneya Rao Vs Commissioner Of Excise In Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0862
Constitution of India-Articles 226 and 227Karnataka Excise Act-Section 45
High Courts02 Sept 2026Dismissed
Ravishankar J.H. Vs Repco Home Finance Ltd. & Anr.
Karnataka High Court · (2026) 09 KAR CK 0861
Constitution of India-Articles 226 and 227SARFAESI Act
High Courts02 Sept 2026Disposed Of
Akshay Food Park Ltd. Vs Union Of India & Ors.
Karnataka High Court · (2026) 09 KAR CK 0860
Companies Act, 1956
High Courts02 Sept 2026Allowed
Swamy Gowda Vs The Special Land Acquisition Officer & Ors.
Karnataka High Court · (2026) 09 KAR CK 0859
Karnataka High Court Act-Section 4National Highways Act, 1956-Section 3A, 3D, 3G (5), 3B, 3G, 3G(6)Arbitration and Conciliation Act, 1996-Section 34