High Courts27 Oct 2026Allowed
Gulmohur Greens Residents Welfare Association Vs Ghaziabad Development Authority & Anr.
Allahabad High Court · (2026) 10 AHC CK 3821
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 81 of 61,419
High Courts27 Oct 2026
Manda Madhusudhana Reddy & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3820
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442BNS-Sections 103(1), 238, 115(1), 61(2), 3(5)
High Courts27 Oct 2026
Akula Rangarao Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3817
IPC-Sections 427, 447, 506 & 307 r/w 34
High Courts27 Oct 2026
Vakada Pawan Kumar Alias Mukka & Ors. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 3815
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 8(c)
High Courts27 Oct 2026
B. Samuel Vs Ajay Jain & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 3814
Contempt of Courts Act, 1971-Section 10, 12
High Courts27 Oct 2026
Ambati Murali Venkata Satyanarayana Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3810
Constitution of India-Article 226, 14, 21Code of Civil Procedure, 1908-Section 151
High Courts27 Oct 2026Dismissed
Amit & Ors. Vs State (NCT Of Delhi)
Delhi High Court · (2026) 10 DEL CK 3809
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482, 180, 183, 84, 193(3), 193(9)Bharatiya Nyaya Sanhita, 2023-Sections 140, 103(1), 238, 3(5), 61(2), 209, 238(a)Arms Act-Sections 25, 27, 54, 59
High Courts27 Oct 2026
Doddareddy Ramakrishna Reddy & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3808
High Courts27 Oct 2026Dismissed
Ram Roop Jain & Anr. Vs Kalpana Jain & Anr.
Delhi High Court · (2026) 10 DEL CK 3806
Code of Civil Procedure, 1908-Section 151Delhi Rent Control Act, 1958-Section 14(1)(e), 19, 25-B, 25-B(8)Bharatiya Sakshya Adhiniyam, 2023-Section 63
High Courts27 Oct 2026
Deshmukh Amjad Khan Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 3805
Code of Criminal Procedure, 1973-Sections 397, 401BNS-Section 35(3)
High Courts27 Oct 2026Disposed Of
Meena Bazaar Vs Deepak Balutia
Delhi High Court · (2026) 10 DEL CK 3803
Arbitration and Conciliation Act, 1996-Section 11, 12(2)
High Courts27 Oct 2026Dismissed
The Hans Foundation Vs Vincular Testing Labs India Private Limited
Delhi High Court · (2026) 10 DEL CK 3802
High Courts27 Oct 2026Disposed Of
Express Food Services Vs Indian Railway Catering And Tourism Corporation Limited
Delhi High Court · (2026) 10 DEL CK 3801
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts27 Oct 2026Dismissed
Devendra Singh Yadav & Ors. Vs Parsvnath Developers Limited
Delhi High Court · (2026) 10 DEL CK 3800
High Courts27 Oct 2026Dismissed
Tinku Vs Narcotics Control Bureau
Delhi High Court · (2026) 10 DEL CK 3502
NDPS Act-Section 8(C)/21/22/29, 37
Supreme Court27 Oct 2026Dismissed
Union Of India Vs Mohamed Rifas @ Mohamed Rigbas
Supreme Court Of India · 2026 INSC 1160
Unlawful Activities Prevention Act, 1967-Sections 15, 17, 18, 19, 20, 43D(1), 43D(2), 43D(3), 43D(4), 43D(5), 43D(6) and 43D(7)Indian Penal Code, 1860-Sections 153A, 120B, 468 and 471Arms Act, 1959-Section 25(1)(a)
Supreme Court27 Oct 2026Disposed Of
Raju Shantaram Koli Vs The State Of Maharashtra
Supreme Court Of India · 2026 INSC 1161
Indian Penal Code, 1860-Section 302, 376, 342Code of Criminal Procedure-Section 31, 31(1), 427(2), 235(2), 428
Supreme Court27 Oct 2026Allowed
M/s. Lakshmi Sugar Mills Co. Ltd. Vs Commissioner Of Income Tax, Delhi-II
Supreme Court Of India · 2026 INSC 1162
Income Tax Act, 1961-Section 139(3), 43B, 145A, 143(2), 142(1), 143(3), 260ACentral Excise Act, 1944-Section 3, 4Income Tax Rules, 1962-Rule 46A
High Courts27 Oct 2026Disposed Of
Mool Chand Kharaiti Ram Hospital Vs Indiver
Delhi High Court · (2026) 10 DEL CK 3498
Industrial Disputes Act, 1947-Sections 2(s), 9A, 17B, 33, 33(1), 33(2), 33(3), 33(4), 33(5), 33AConstitution of India-Articles 226, 227
High Courts27 Oct 2026Dismissed
Sirohi Construction Co Vs New India Assurance Company
Delhi High Court · (2026) 10 DEL CK 3497
Arbitration and Conciliation Act, 1996-Section 14(1), 15(2)