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Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 87 of 61,419

High Courts26 Oct 2026Dismissed

Abu Bakar & Ors. Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home U.P. Lko. & Ors.

Allahabad High Court · (2026) 10 AHC CK 4160

Bhartiya Nagrik Suraksha Sanhita-Section 528Bharatiya Nyaya Sanhita-Section 3(5), 191(2), 109(1), 109(2), 115(2), 352, 351(3), 324, 333Code of Criminal Procedure (CrPC)-Chapter XIV, Section 482, 156(1), 155(2)

High Courts26 Oct 2026Disposed Of

Kandala Anantha Padmanabha Yeshwanth Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4087

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Disposed Of

Cheppela Bhuvanakruthika Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4085

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151

High Courts26 Oct 2026Disposed Of

Bangarigalla Divya Darshini & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4082

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Disposed Of

Shaikh Masira Javed Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4081

Constitution of India-Article 226CPC-Section 151Telangana Medical and Dental Colleges Admission (Admission into MBBS / BDS Courses) Rules, 2017-Rule 4(iii)

High Courts26 Oct 2026Disposed Of

Mohammed Zohaib Naseer Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4080

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Disposed Of

Mohammad Abdul Haseeb Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4079

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Disposed Of

Bangarigalla Divya Darshini & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4078

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Disposed Of

Faiza Fatima Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4077

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Disposed Of

Kovvuri Sriya & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4076

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151

High Courts26 Oct 2026Disposed Of

Sriramoju Madhavacharya Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4075

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151

High Courts26 Oct 2026Disposed Of

Arou & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4073

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Disposed Of

Areebah Fatima & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 4071

Constitution of India-Article 226CPC-Section 151

High Courts26 Oct 2026Allowed

Krushnadas S/o Sakaram Patil Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 4069

Constitution of India-Article 226, 32, 31, 300-ALand Acquisition Act, 1894Right to Information Act, 2005

High Courts26 Oct 2026Dismissed

The State Of Maharashtra Vs Akhtar Muktar Shaikh & Ors.

Bombay High Court · (2026) 10 BOM CK 4089

Indian Penal Code-Sections 498-A, 306, 34

High Courts26 Oct 2026

Amit Choudhari Vs State of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 4091

Mines and Minerals (Development and Regulation) Act, 1957-Section 30-B(4), 4(1)(A)BNSS-Section 497BNS-Section 303(2)

High Courts26 Oct 2026Dismissed

Gulab Sahu Vs Vijay Kumar Sahu & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 4118

Motor Vehicles Act, 1988-Section 2(30), 50(3)

High Courts26 Oct 2026

Bal Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 4110

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(v)BNS-Section 64(1)BNSS-Section 183

High Courts26 Oct 2026Partly Allowed

Branch Manager Oriental Insurance Co. Ltd. Vs Mahendra Kumar Vatti & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 4098

Motor Vehicles Act, 1988-Section 173 (2), 166

High Courts26 Oct 2026Partly Allowed

Aakash Singh Rajput & Anr. Vs Suresh Verma & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 4032

Motor Vehicles Act, 1988-Section 173