High Courts02 Sept 2026Allowed
M. Srinath Chari Vs Sanjay Kumar, IAS, Principal Secretary, PR & RE Department and Others
Telangana High Court · (2026) 09 TEL CK 0318
Contempt of Courts Act, 1971-Section 10, 11, 12
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 673 of 61,517
High Courts02 Sept 2026Allowed
Kamlesh Prasad & Anr. Vs Prescribed Authority Celing/Addl.Collector Admin.Lko.Andors.
Allahabad High Court · (2026) 09 AHC CK 0489
U.P. Imposition of Ceiling on Land Holdings Act, 1960-Section 5, 5(6), 5(7), 5(8), 9, 9(2), 10(2), 11, 11(1), 11(2), 12, 12(1), 12-A, 12-A(d), 13, 17Constitution of India-Article 226, Part IIIU.P. State Universities Act-Section 68
High Courts02 Sept 2026Disposed Of
Shobhit Kashayap Vs State Of U.P. Thru. Addl. Prin. Secy. Administrative Reform Deptt. Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 0488
Constitution of India-Article 226, 21Right to Information Act, 2005-Section 20(1), 2092), 19 (8) (B), 8(1)(g)Protection of Human Rights Act, 1993-Sections 17, 18, 30
High Courts02 Sept 2026Dismissed
Dharmendra Kumar Vishwakarma Vs. State Of U.P.Thru.Secy. & Ors.
Allahabad High Court · 2026 INSC 523
UP Regularization of Ad-Hoc Appointments (on Posts Outside the Purview of Public Service Commission) (Third Amendment) Rules 2001-Rule 4UP Regularization of Ad-Hoc Appointments (on Posts Outside the Purview of Public Service Commission) Rules, 1979-Rule 4, 5, 6, 7, 8, sub-rule (2) of Rule 4, sub-rule (6) of the said rule, sub-rule (1) of Rule 4, Sub-rule (2) to (6)
High Courts02 Sept 2026Partly Allowed
Commissioner of Customs (Preventive) Lko. Vs Anand Navalchand Pugaliya
Allahabad High Court · (2026) 09 AHC CK 0323
Customs Act, 1962-Section 130, 123, 2(39), 111, 110, 108, 7, 11, 111(a)(b)(h) & (m), 121, 112(b), 111 (a), (b), (h) & (m)Prohibition of Benami Property Transaction Act, 1988-Section 24(4)(b)(i), 2(9)(D)Sea Customs Act, 1878-Section 178-A
High Courts02 Sept 2026Allowed
Altaf Vs State of U.P.
Allahabad High Court · (2026) 09 AHC CK 0502
Indian Penal Code-Section 302/34, 302, 386, 34Arms Act-Section 4/25, 25/4Cr.P.C.-Section 161, 313
High Courts02 Sept 2026Disposed Of
Neeraj Maheshwari Vs Shri Narayanlal Dharamshala Trust, Kasganj
Allahabad High Court · (2026) 09 AHC CK 0462
Constitution of India-Article 227U.P. Act No. 13 of 1972-Section 30(1), 30CPC-Order VII Rule 11, VII Rule 11(a)
High Courts02 Sept 2026Allowed
Ramlaxman Meena Vs State of Rajasthan & Ors.
Rajasthan High Court · 2026:RJ-JP:35465
Panchayati Raj Act, 1994-Section 19(m)Panchayati Raj Rules, 1996
High Courts02 Sept 2026Disposed Of
1. Shri Sooki Rymbai 2. Smti. Xxx (Victim) Vs 1. State Of Meghalaya, Represented By The Station House Officer, Ps Rynjah, Government Of Meghalaya, Shillong. 2. Smti. Yyy (Complainant)
Meghalaya High Court · (2026) 09 MEG CK 0299
BNSS-Section 528Cr.P.C.-Section 482POCSO Act-Sections 4 and 6
High Courts02 Sept 2026Disposed Of
Shri Aiborlang Iawphniaw, Smti. Xyz Vs State Of Meghalaya, Represented By The Chief Secretary, Government Of Meghalaya, Shillong, The Officer-In-Charge, Nongstoin Police Station, West Khasi Hills District, Meghalaya, Investigation Officer (Io), Nongstoin Police Station, West Khasi Hills District, Meghalaya
Meghalaya High Court · (2026) 09 MEG CK 0298
BNSS-Section 528Cr.P.C.-Section 482POCSO Act-Sections 4 and 6
High Courts02 Sept 2026Allowed
Jriang Singh Phanbuh (Since Deceased) Substituted By: 1. Shri Apshai Sing Nehlang Kharpuri, 2. Smt. Buhphanglin Nehlang Kharpuri, 3. Shri Kyntonlang Nehlang Kharpuri, 4. Shri Kindonlang Nehlang Kharpuri Vs 1. Smti. Saihunlang Phanbuh, 2. Smti. Jopsimon Phanbuh
Meghalaya High Court · (2026) 09 MEG CK 0297
The Limitation Act, 1963-Section 12(2), 5
Supreme Court02 Sept 2026Allowed
Jriang Singh Phanbuh & Ors. Vs Smti. Saihunlang Phanbuh & Anr.
Supreme Court Of India · (2026) 09 MEG CK 0302
The Limitation Act, 1963-Section 12(2), 5CPC-u/s 152
High Courts02 Sept 2026Partly Allowed
Ajamber Nayak Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 0267
BNSS, 2023-Section 528Indian Penal Code-Section 467/34, 468/34
High Courts02 Sept 2026Allowed
Nisar Ansari Vs The State of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 0266
B.N.S.S., 2023-Section 528B.N.S., 2023-Sections 319(2), 318(4), 316(2), 61, 338, 336(3), 340(2), 3(5)Information Technology Act, 2000-Section 66 (C) (D)
High Courts02 Sept 2026Allowed
Madhukar Singh, Sachin Kumar @ Sachin Singh, Man Singh @ Sunny Kumar Vs The State Of Jharkhand, Sunil Kumar Singh, Suraj Pratap Singh
Jharkhand High Court · (2026) 09 JH CK 0265
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 419, 420, 467, 468, 471, 34Code of Criminal Procedure-Section 482, 320
High Courts02 Sept 2026Allowed
Chamra Minj Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 0264
BNS, 2023-Section 61(2), 238, 318(4), 319, 336(3), 340(2)/3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts02 Sept 2026Disposed Of
The State Of Jharkhand Vs Awadhesh Kumar
Jharkhand High Court · (2026) 09 JH CK 0263
High Courts02 Sept 2026Dismissed
Ishwar Mahto, Dilip Mahto Vs The State of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 0262
I.P.C.-Section 324/34, 341, 324 and 307, 447, 326 & 307Probation of Offenders Act, 1958-Section 4
High Courts02 Sept 2026Dismissed
Sudarshan Yadav, Birbal Yadav Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 0261
IPC-Sections 324, 448, 341, 323, 452, 307/34Probation of Offenders Act, 1958-Section 4
High Courts02 Sept 2026Disposed Of
Gondouri Sao Vs State of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 0260
Constitution of India-Article 226