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12,31,512 judgments in All Courts · page 874 of 61,576

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

High Courts17 Aug 2026Disposed Of

Shri. Mardap Suchiang Vs 1. The State Of Meghalaya, 2. Shri. Nijan Suchiang

Meghalaya High Court · (2026) 08 MEG CK 0134

High Courts17 Aug 2026Disposed Of

Bryan Khongsdir, Miss Xyz (Victim) Vs State Of Meghalaya, Represented By The Secretary, Department Of Home And Police, Shillong, Meghalaya, Superintendent Of Police, East Khasi Hills District, Shillong, Meghalaya, Dr. H.P. Pohsngap

Meghalaya High Court · (2026) 08 MEG CK 0127

POCSO Act-Section 5(j)(ii), 6, 4BNSS-Section 528Cr.P.C.-Section 482

High Courts17 Aug 2026Dismissed

Debrata Saha @Dabu Vs State Of Sikkim

Sikkim High Court · (2026) 08 SIK CK 0114

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, sub-section (3) of Section 480Constitution of India-Articles 21 and 22, 21Narcotics Drugs and Psychotropic Substances Act, 1985-Section 22(b), 37, 19, 24, 27-A