JUDGMENT DATABASE

Search 12,28,414 Indian judgments.

12,28,414 judgments in All Courts · page 67 of 61,421

High Courts28 Oct 2026Allowed

Nandkishore Lilhare Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 4209

Indian Penal Code, 1860-Sections 34, 148, 294, 323, 324, 325, 341, 352, 380, 394, 395, 427, 452, 498-A, 504, 506, 506-B, 596Code of Criminal Procedure, 1973-Sections 107, 116(3)Constitution of India-Article 226

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High Courts28 Oct 2026Dismissed

The State Bank Of India & Anr. Vs Rajkali Devi @ Raj Kali Kuar & Ors.

Patna High Court · (2026) 10 PAT CK 4239

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High Courts28 Oct 2026Disposed Of

Sanjay Kumar Sharma Vs The State Of Bihar & Ors.

Patna High Court · (2026) 10 PAT CK 4237

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High Courts28 Oct 2026Allowed

Amrat Lal Meena @ Amrat Meena Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 4230

Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 2002Constitution of India-Article 226, 14 and 21Public Service Guarantee Act

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High Courts28 Oct 2026Allowed

Anil Kumar Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 10 UK CK 4246

BNS 2023-Section 109(1)IPC-Sections 326, 307Code of Criminal Procedure-Sections 320, 482

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High Courts28 Oct 2026

Aasif Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 10 UK CK 4247

BNS, 2023-Sections 351(3), 352 and 69

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High Courts28 Oct 2026Allowed

Sheetal Kishore Singhal Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 10 UK CK 4249

BNS, 2023-Sections 115(2), 191(2) & 352Cr.P.C.-Section 320BNSS, 2023-Section 528

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High Courts28 Oct 2026Disposed Of

Satish Kumar Vs Life Insurance Corporation of India

Uttarakhand High Court · (2026) 10 UK CK 4250

L.I.C. Agent Regulation 2017-Regulation 24

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High Courts28 Oct 2026Allowed

Sri Jeevan Singh Rawat Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 10 UK CK 4272

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Tribunals and Commissions28 Oct 2026Dismissed

Nilam Kumari Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 4266

CCS (Pension) Rules, 1972-Rule 9(j)(iii)

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Tribunals and Commissions28 Oct 2026Disposed Of

Ved Prakash Sharma Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 4347

Administrative Tribunal Act, 1985-Section 19

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Tribunals and Commissions28 Oct 2026Disposed Of

Sanjai Kumar Jain Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 4346

Central Administrative Tribunal Act, 1985-Section 19, 19(4)IPC-Section 120-BPrevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d)

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Tribunals and Commissions28 Oct 2026Dismissed

Krishna Kumar Saxena Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 4344

Central Administrative Tribunal Act, 1985-Section 19

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Tribunals and Commissions28 Oct 2026Disposed Of

Dineshwar Prasad Tiwari Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 4280

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Tribunals and Commissions28 Oct 2026

Saramma Simon Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 4279

Railway Services (Pension) Rules, 1993-Rule 9, 15(a), 15(4)(i)(b), 15(4)(ii)

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High Courts28 Oct 2026Disposed Of

Saniya Sulthana & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4812

Constitution of India-Article 226, 14CPC-Section 151

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High Courts28 Oct 2026Allowed

Manoj Kumar Singh @ Anirudh Singh Vs The State Of Bihar

Patna High Court · (2026) 10 PAT CK 4192

Indian Penal Code-Sections 341, 323, 324, 307, 302, 34Arms Act-Section 27

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High Courts28 Oct 2026

R.Swarnalatha Vs Bhasker Kareri & Anr.

Telangana High Court · (2026) 10 TEL CK 4189

Contempt of Courts Act, 1971-Sections 10 to 12

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High Courts28 Oct 2026Disposed Of

Binod Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 10 PAT CK 4187

Bihar and Orissa Public Demands Recovery Act, 1914-Section 7, 10

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High Courts28 Oct 2026Disposed Of

Adiba Fatima & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4186

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