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
JUDGMENT DATABASE
Search 12,31,423 Indian judgments.
12,31,423 judgments in All Courts · page 871 of 61,572
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
High Courts17 Aug 2026Disposed Of
Bandla Srinivasa Rao, Smt. Bandla Eswaramma Vs The State Of Andhra Pradesh, Smt Chandana Bandla Jyothi
Andhra Pradesh High Court · (2026) 08 AP CK 0155
Code of Criminal Procedure-Section 437/438/439/482, 313BNSS-Section 528Indian Penal Code, 1860-Section 498-A
High Courts17 Aug 2026Disposed Of
Boddu Neel Kamal Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0154
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 179Indian Penal Code-Sections 409, 420, 120-B, 34Criminal Procedure Code, 1973-Section 438
High Courts17 Aug 2026Partly Allowed
The M.d. The A.p.e.p.d.c.ltd., Visakhapatnam And 2 Others And Others Vs Majji Lakshmi W G District And 2 Others And Others
Andhra Pradesh High Court · (2026) 08 AP CK 0152
Code of Civil Procedure, 1908-Section 96, 34Code of Criminal Procedure, 1973-Section 174
High Courts17 Aug 2026Allowed
Mrs. Leila @ Fajitun Vs The State Of Manipur
Manipur High Court · (2026) 08 MAN CK 0146
Code of Criminal Procedure, 1973-Section 228(2), 229, 401, 228Bharatiya Nagarik Suraksha Sanhita, 2023-Section 251(2), 252, 442, 528, 251Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(b)/22(b), 21(b) & 22(b), 36(B)
High Courts17 Aug 2026Disposed Of
Shri Sanjay A. Sangma Vs Ali Akbar
Meghalaya High Court · (2026) 08 MEG CK 0137
Representation of People Act, 1951-Section 86, 81(3), 83(1) (c), 81(1), 83CPC-Order 7 Rule 11Gauhati High Court Rules-Chapter-VIII-A, Rule 10 of Chapter-VIII-A, 1 of Chapter-VIII-A, Chapter-VIII-A Rule 10
High Courts17 Aug 2026Disposed Of
Queen Boruah Gogoi Vs 1. The State Of Meghalaya, Represented By Superintendent Of Police, West Garo Hills, Tura, Meghalaya. 2. Officer-In-Charge, Tura Police Station, West Garo Hills, Meghalaya.
Meghalaya High Court · (2026) 08 MEG CK 0136
High Courts17 Aug 2026Dismissed
Shri Shariful Islam Vs The State Of Meghalaya Represented By The Commissioner & Secretary, Community & Rural Development Government Of Meghalaya.
Meghalaya High Court · (2026) 08 MEG CK 0135