High Courts17 Aug 2026Allowed
M/s Rds Logistics And Agencies Pvt. Ltd. Vs The Union Of India
Gauhati High Court · (2026) 08 GAU CK 0238
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 74
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12,31,288 judgments in All Courts · page 865 of 61,565
High Courts17 Aug 2026Allowed
Mahesh Enterprise Pvt. Ltd. Vs Union Of India
Gauhati High Court · (2026) 08 SC CK 0239
Railway Claims Tribunal (Procedure) Rules, 1989-Rule 24Railway Claims Tribunal Act, 1987-Section 16Railways Act, 1989-Section 199, 198, 30
High Courts17 Aug 2026Allowed
Dilip Mandal @ Das Vs The State Of Assam And Anr.
Gauhati High Court · (2026) 08 GAU CK 0237
CrPC-Section 374, 164, 313, 161Protection of Children from Sexual Offences Act, 2012-Section 6, 4, 3 (b), 5 (m), 5, 3, Sub-Section (b) of Section 3IPC-Section 376 AB, 379, 376
High Courts17 Aug 2026Dismissed
Fazil Ahmed Barbhuiya Vs Ruhana Begom Laskar
Gauhati High Court · (2026) 08 GAU CK 0236
BNSS, 2023-Section 448/442, 438/442Indian Penal Code-Sections 498A/376/506/406Protection of Women from Domestic Violence Act, 2005-Section 12, 29
High Courts17 Aug 2026Allowed
Md Mainuddin Laskar And Anr Vs The State Of Assam And Anr
Gauhati High Court · (2026) 08 GAU CK 0235
IPC-Section 302, 109, 324, 147, 148, 149, 342, 323, 326, 34, 304 Part-I, 376CrPC-Section 374(2), 161, 164, 313, 221, Sub-Section (2) of Section 221, 464
High Courts17 Aug 2026Allowed
Sudhir Prasad Vs The State Of Bihar, Braj Bhushan Prasad, Ram Ishwar Rai
Patna High Court · (2026) 08 PAT CK 0233
Code of Criminal Procedure-Section 482, Chapter XIV, 156(1), 155(2)IPC-Section 406, 420
High Courts17 Aug 2026Partly Allowed
Sudhir Rai @ Sudhir Mahato Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 0232
Indian Penal Code-Section 302, 307, 304 Part II, 304 Part I, 300, 304, 299, Clauses (1) to (4) of Section 300, (1) of Section 300, (3) of Section 300, (4) of Section 300, 2nd or 3rd part of Section 299, 2nd part of Section 299, 3rd part of Section 299, 3rdly to Section 300, (2) of Section 300, thirdly of Section 300Arms Act-Section 27, 25(1-B)(a), 26 and 27, 25(1-B) and 26
High Courts17 Aug 2026Disposed Of
Union Of India And Others Vs Sandeep Joshi
Uttarakhand High Court · (2026) 08 UK CK 0206
IPC-Sections 147, 323, 504 and 506Juvenile Justice (Care and Protection of Children) Act, 2015-Section 24
High Courts17 Aug 2026Disposed Of
Satyendra Singh Sirohi and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2026) 08 UK CK 0205
U.P. Consolidation of Land Holdings ActImposition of Ceiling on Land Holdings ActZamindari Abolition and Land Reforms Act
High Courts17 Aug 2026Disposed Of
Ajay Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2026) 08 UK CK 0204
Uttarakhand Governed Servant (Discipline and Appeals) Rule, 2003-Rule 4, second proviso to sub-rule (1) of Section 4Uttarakhand Infrastructure Development Corporation Service Rules, 2008-Rule 13 (3)
High Courts17 Aug 2026Allowed
Sachin Arun Bhingardive Vs The Secretary, Dr. N. J. Paulbudhe Institute of Technology (Polytechnic) & Anr.
Bombay High Court · (2026) 08 BOM CK 0195
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 9Maharashtra Employees of Private Schools (Conditions of Services) Rules, 1981
High Courts17 Aug 2026Partly Allowed
Maharashtra Industrial Development Corporation, Through Its Chief Executive Officer Marol Industrial Estate, Andheri (East), Mumbai Having Its Regional Officer At Bypass Road Amravati, Through Its Regional Officer Vs 1) Mohan Shriram Nimdeokar, Aged About 65 Year, Occupation: Agriculturist, Resident Of Ambapeth, Amravati. 2) State Of Maharashtra, Through Collector, Amravati 3) Land Acquisition Officer And Sub-Divisional Officer, Amravati.
Bombay High Court · (2026) 08 BOM CK 0192
Maharashtra Industrial Development Act, 1961-Section 32(2)Land Acquisition Act, 1894-Section 4, 23(1A), 28, 18
High Courts17 Aug 2026Allowed
Y. Pattabhi Ramaiah Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0173
Constitution of India-Article 226, 14, 21 and 300A, 300-ACPC-Section 151Andhra Pradesh State Warehousing Corporation Employees Gratuity Fund Regulations, 1974-Regulation 6
High Courts17 Aug 2026Disposed Of
V Lakshmi Devi, D/O Vadde Venkata Ramudu, Aged 30 Years, R/O 22/324, Old Guntakal, Anantapur District Vs The State Of Andhrapradesh, Rep By Its Principal Secretary, Department Of Women And Child Welfare, A.P.Secretariat Buildings, Velagapudi Thullur Mandal, Guntur District
Andhra Pradesh High Court · (2026) 08 AP CK 0163
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts17 Aug 2026
P Koteswara Rao Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0162
Constitution of India-Article 226, 14, 16 and 21CPC-Section 151Andhra Pradesh Cooperative Societies Act, 1964
High Courts17 Aug 2026
Mooli Prasad Vs The State Of Andhra Pradesh And Thootla Venkatramana
Andhra Pradesh High Court · (2026) 08 AP CK 0160
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 109(1), 351(2), 3(5)
High Courts17 Aug 2026Allowed
Ankit Shekhawat Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0159
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 58, 187Bharatiya Nyaya Sanhita, 2023-Sections 319(2), 3(5), 23The Information Technology Act, 2000-Section 66-D
High Courts17 Aug 2026Partly Allowed
Madakam Venkateswararao Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · 2026 INSC 744
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483, 187(2) and (3), 187(2)Bharatiya Nyaya Sanhita, 2023-Sections 329(3), 126(2), 308(3), 111(2)(b), 111(3)(6) and 111(2) read with 3(5)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982-Sections 4 & 5
High Courts17 Aug 2026Allowed
Kilo Donno Alias Khila Dhana, S/o.Parmananda, Age 29 Years, C/Harijan,Disarguda Village, Guntavada Panchayat,Chitrakonda, Malkangiri District, Odisha State. Vs The State Of Andhra Pradesh, Represented By The Public Prosecutor For High Court Of A.Pthrough - Station House Officer, Maredumilli Police Station, East Godavari.District.
Andhra Pradesh High Court · (2026) 08 AP CK 0157
NDPS Act2015 Act-sub-Section (2) of Section 20Constitution of India-Article 21
High Courts17 Aug 2026Allowed
Kilo Donno Alias Khila Dhana, S/O.Parmananda, Age 29 Years, C/Harijan,Disarguda Village, Guntavada Panchayat,Chitrakonda, Malkangiri District, Odisha State. Vs The State Of Andhra Pradesh, Represented By The Public Prosecutor For High Court Of A.Pthrough - Station House Officer, Maredumilli Police Station, East Godavari.District.
Andhra Pradesh High Court · (2026) 08 AP CK 0156
NDPS Act2015 Act-sub-Section (2) of Section 20Constitution of India-Article 21