High Courts21 Aug 2026
M/s Dinesh Kumar Sharma Constructions Pvt. Ltd. th. Harsh Kumar Sharma Vs U. T. of J&K & Ors.
Jammu And Kashmir High Court · 2022 INSC 319
Constitution of India-Article 14, 226
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Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 782 of 61,517
High Courts21 Aug 2026
M/s Dinesh Kumar Sharma Constructions Pvt. Ltd. th. Harsh Kumar Sharma Vs U. T. of J&K & Ors.
Jammu And Kashmir High Court · 2022 INSC 319
Constitution of India-Article 14, 226
High Courts21 Aug 2026
Anirudh Chand Katoch & Ors. Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4175
Constitution of Jammu and Kashmir-Section 104Land Revenue Act-Section 27
High Courts21 Aug 2026
Sabeer Ahmed Vs UT Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4173
Jammu & Kashmir Public Safety Act-Section 8IPC-Section 188BNS-Section 223
High Courts21 Aug 2026
Sunil Kumar Vs Jammu & Kashmir Special Tribunal Jammu & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4172
High Courts21 Aug 2026
S. Manpreet Singh Vs State Of J&K & Ors.
Jammu And Kashmir High Court · 2026 INSC 439
Jammu and Kashmir Panchayati Raj Act, 1989-Section 2(1)(j)Constitution of India-Article 226, 142, 21-A
High Courts21 Aug 2026
Mohd Jabbar Vs State Of J&K & Ors.
Jammu And Kashmir High Court · 2026 INSC 439
Constitution of India-Article 226, 21-A, 142
High Courts21 Aug 2026
Mohd. Abbas Malik & Anr. Vs State Of J&K & Ors.
Jammu And Kashmir High Court · 2026 INSC 439
Constitution of India-Article 21-A, 142NCTE Regulations and Notifications
High Courts21 Aug 2026Allowed
SMTI Tsering Chojom Vs State Of AP & Ors
Gauhati High Court · (2026) 08 GAU CK 4118
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 30Land Acquisition Act, 1894Right to Information Act
High Courts21 Aug 2026Allowed
Biswajit Narzary Vs The State Of AP
Gauhati High Court · 2025 INSC 78
NDPS Act-Section 20(b)(ii)(C), 20(B), 52(A), 50, 52A, 42, sub-section (1) of Section 42, sub-section (2), sub-section (1), Clauses (a) to (d) of Section 42(1), 42(1) and 42(2), 52-A, Sub-section (3) of Section 52-A, 37, Sub-section (2) of Section 52A, 54Cr.PC-Section 3132022 NDPS Rules-Rule 13
High Courts21 Aug 2026Disposed Of
Suraj Chetry & Anr. Vs Nayanmoni Choudhury
Gauhati High Court · (2026) 08 GAU CK 3999
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 438 and 442Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts21 Aug 2026Dismissed
Rafique Uddin Sekh @ Rafique Uddin Vs Saina Begum Sheik
Gauhati High Court · (2026) 08 GAU CK 4002
Cr.P.C.-Section 482, 125IPC-Section 420/376/323/34, 417, 376Arms Act
High Courts21 Aug 2026Allowed
Prabhat Pator Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 4004
BNSS, 2023-Section 528BNS-Sections 319(2)/316(1)/296/3(5), 296/3(5)
High Courts21 Aug 2026Dismissed
Shri Suraj Chetry Vs Smti. Nayanmoni Choudhury
Gauhati High Court · (2026) 08 GAU CK 4007
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 438, 442, 144IPC-Sections 417, 294, 506, 341, 323Cr.PC-Section 321
High Courts21 Aug 2026Allowed
Hemanta Bordoloi Vs The Union Of India
Gauhati High Court · (2026) 08 GAU CK 4008
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48, 58, 187, 480NDPS Act, 1985-Section 42, Sub Section (1)(d), 43Constitution of India-Article 22, 22(2), 21, 21 and 22
High Courts21 Aug 2026Allowed
Babul Baishya Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 4013
IPC-Section 376(3)POCSO Act-Section 6, 42Cr.PC-Section 161
High Courts21 Aug 2026Dismissed
Md. Majib Ali Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4014
Cr.P.C.-Section 374(2), 164, 313, 161POCSO Act, 2012-Section 4IPC-Section 376, 376 (1), 376(1)
High Courts21 Aug 2026Allowed
Aminul Sikdar @ Md Animul Sikdar Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 4016
IPC-Section 366, 365, 376(3)PCOSO Act-Section 6POCSO Act-Section 6, 4, 5(l), 29, 3, 5, 7 and 9, 30(1), sub-Section (1) of Section 30
High Courts21 Aug 2026
Dr. Maushumi Barooah Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4020
Settlement Rules framed under the Assam Land and Revenue Regulation, 1886-Rule 18(3)Assam Land Policy, 2019-Clause 14, 14.3
High Courts21 Aug 2026Disposed Of
Yunus Ali & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4944
Forest Rights ActConstitution of India-Article 32