CourtKutchehry.com

JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 83 of 61,419

High Courts27 Oct 2026Dismissed

Dudh Nath Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 10 AHC CK 3374

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950-Section 229-B, Entry 34 of Schedule II, 333, 331C.P.C.-Order IX Rule 13, Section 151Indian Contract Act, 1872-Sections 2(a), 2(b), 2(c), 2(e), 4, 5, 6, 7, 13, 14, 15, 16, 17, 18
Read judgment
High Courts27 Oct 2026

Renjith Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3370

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 296(b), 118(2), 110, 115(2), 3(5)
Read judgment
High Courts27 Oct 2026

Antony J Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 3369

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 376, 376(2), 376(2)(f), 376(2)(n), 376AB, 354A(1), 354A(1)(iv), 354D(1)Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 75(1)(i), 75(1)(iv), 78(1)
Read judgment
High Courts27 Oct 2026Allowed

Kanpur Development Authority Vs Hakkim Singh & Ors.

Allahabad High Court · (2026) 10 AHC CK 3363

Urban Land (Ceiling and Regulation) Act, 1976-Section 6, 8, 8(3), 8(4), 9, 10, 10(1), 10(2), 10(3), 10(4), 10(5), 11, 12, 13, 14, 20, 30(1), 33, 34, Chapter IIIUrban Land (Ceiling and Regulation) Repeal Act, 1999-Section 2, 3, 3(1)(a), 3(1)(b), 3(1)(c), 4, proviso to Section 4General Clauses Act, 1897-Section 6, 6(e)
Read judgment
High Courts27 Oct 2026

NTPC Ltd. Vs South Delhi Municipal Corporation & Ors.

Delhi High Court · (2026) 10 DEL CK 3360

Delhi Municipal Corporation (Assessment and Collection of Tax on the Consumption, Sale or Supply of Electricity) Bye Laws, 1962-Bye-Law 3(3), Bye-Law 13Delhi Municipal Corporation Act, 1957-Section 109(2), 113(2)(d), 113(3), 150(1), 150(2), 152, 169, 481AConstitution of India-Article 14, 226, Entry 53 of List II of the Seventh Schedule
Read judgment
High Courts27 Oct 2026Partly Allowed

MMTC Ltd Vs Chauhan Jewellers & Ors

Delhi High Court · 2025 INSC 605

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2A)Arbitration and Conciliation (Amendment) Act, 2015Arbitration Act, 1940-Section 33
Read judgment
High Courts27 Oct 2026

Shaheer P.M Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 10 KL CK 3356

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 332(c), 75(1)(i)Protection of Children from Sexual Offences Act, 2012-Section 8 read with Section 7, 10 read with Section 9
Read judgment
High Courts26 Oct 2026

Akash Vs The State

Madras High Court · (2026) 10 MAD CK 4920

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 115(2), 126(2), 140, 238, 269The Criminal Rules of Practice, 2019
Read judgment