High Courts27 Oct 2026
Mohammed Kamaluddin Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4188
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 69
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 76 of 61,419
High Courts27 Oct 2026Allowed
Sri Basavaraj & Anr. Vs The State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 4067
Bharatiya Nyaya Sanhita, 2023-Sections 118(2), 189(2), 191(2), 191(3), 126(2), 115(2), 118(1), 109(1), 103(1), 352, 351(2), 324(4) and 190BNSS, 2023-Section 483Cr.P.C.-Section 439
High Courts27 Oct 2026Allowed
Raveendra @ Ravi Vs State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 4066
Indian Penal Code-Sections 302, 392 and 201 read with Section 34, 392, 201Code of Criminal Procedure-Section 374(2), 313Indian Evidence Act, 1872-Section 65B
High Courts27 Oct 2026Dismissed
K.S. Jayadeva Murthy Vs K.B. Kumaraswamy & Ors.
Karnataka High Court · (2026) 10 KAR CK 4065
Code of Civil Procedure, 1908-Section 151Constitution of India-Article 226, 227
High Courts27 Oct 2026Disposed Of
Mohd. Akbar & Anr. Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4064
Agrarian Reforms Act, 1976-Sections 4, 8, 22Limitation Act-Section 5
High Courts27 Oct 2026Dismissed
Wipro Enterprises Private Limited Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 4063
Karnataka Tax on Entry of Goods Act, 1979-Section 15(A)
High Courts27 Oct 2026Dismissed
Nazir Ahmed Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 4062
High Courts27 Oct 2026Disposed Of
D. Bhanu Prasad Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4088
Constitution of India-Article 226CPC-Section 151
High Courts27 Oct 2026Disposed Of
P.Avanthika Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4084
Constitution of India-Article 226CPC-Section 151
High Courts27 Oct 2026Disposed Of
Syeda Munifa Sultana Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4083
Constitution of India-Article 226CPC-Section 151
High Courts27 Oct 2026Dismissed
Surendra Kumar & Ors. Vs Deputy Registrar & Ors.
Uttarakhand High Court · (2026) 10 UK CK 4114
Societies Registration Act, 1860
High Courts27 Oct 2026
Pitarus & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · 2026 INSC 386
Code of Criminal Procedure 1973-Section 372(2), 313Criminal Procedure Code 1908-Section 464IPC-Section 201, 376(2)(g), 302
High Courts27 Oct 2026Allowed
Jagdish Kewat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4112
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 180, 183, 351, 481Bhartiya Nayaya Sanhita, 2023-Section 64(1)Protection of Children From Sexual Offences Act, 2012-Section 4
High Courts27 Oct 2026Dismissed
Rahis Khan Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 4111
High Courts27 Oct 2026Partly Allowed
Parmeshwar Vs The Branch Manager, Bajaj Alliance General Insurance Company & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4109
Motor Vehicles Act, 1988-Section 173
High Courts27 Oct 2026Disposed Of
M/s Shirdi Industries Limited Vs Union Of India & Ors.
Uttarakhand High Court · (2026) 10 UK CK 4108
High Courts27 Oct 2026Dismissed
Pappu @ Madhav Soni Vs State Of Chhattisgarh & Anr.
Chhattisgarh High Court · 2026 INSC 173
Code of Criminal Procedure, 1973-Section 438, 397, 401, 41(1-4), 452, 452(2), 452(3), 452(4), 452(5), 457, 458, 459, 162, 517, 313Indian Penal Code-Section 379, 411, 397/34Evidence Act, 1872-Section 27, 25
High Courts27 Oct 2026
Vinod Kumar Markam Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4105
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(1), 3(2)(v)Indian Penal Code-Sections 419, 468, 469, 471 and 500
High Courts27 Oct 2026Dismissed
Dr. Narayan Prasad Pandey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4104
Code of Criminal Procedure, 1973-Section 397, 401, 482, 239, 240Prevention of Corruption Act, 1988-Section 13(1)(e), 13(2), 13(1)(a), 7A, 13(1)(d)
High Courts27 Oct 2026Partly Allowed
Biharilal Sahu & Anr. Vs Rudrapratap Nishad & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4035
Motor Vehicles Act, 1988-Section 173