High Courts14 Aug 2026
Mohd. Bibi and others Vs
Jammu And Kashmir High Court · (2026) 08 J&K CK 4130
Land Revenue Act
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 883 of 61,576
High Courts14 Aug 2026Dismissed
M/s Pro Health Scientific Pvt. Ltd. Vs Union Territory Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4127
Constitution of India-Article 12, 226
High Courts14 Aug 2026Disposed Of
M/s Jai Laxmi Road Builders Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4126
Constitution of India-Article 300A, 136Madras Port Trust Act (II of 1905)-Section 110
High Courts14 Aug 2026Allowed
Muzaffar Hussain Rather Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4131
Indian Contract Act-Section 201, 202Registration Act, 1908-Section 34, 34(3), 17(1)(b), 69Specific Relief Act-Section 31
High Courts14 Aug 2026
Sajjad Hussain Shah Vs The Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4125
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 8, 8(a), 21, 22, 29, 60Constitution of India-Article 22(5)
High Courts14 Aug 2026Allowed
Mr. Tama Ngullie Vs The State Of Nagaland & Ors.
Gauhati High Court · (2026) 08 GAU CK 3904
BNS, 2023-Sections 64/65(1)POCSO Act, 2012-Section 4Nagaland Services (Discipline and Appeal) Rules, 1967-Rule 6(2)
High Courts14 Aug 2026Dismissed
Hatem Ali Mollah Vs Ayesha Siddika
Gauhati High Court · (2026) 08 GAU CK 3955
Code of Criminal Procedure, 1973-Section 125Protection of Women from Domestic Violence Act, 2005
High Courts14 Aug 2026Disposed Of
Pankaj Kumar Mazumdar Vs Ranjan Barpatra Gohain & Anr.
Gauhati High Court · (2026) 08 GAU CK 3956
Cr.P.C.-Section 397, 401, 102, 452, sub-section (3)Constitution of India-Article 227I.P.C.-U/S 385/325
High Courts14 Aug 2026Dismissed
Sanjoy Kumara Saha & Anr. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3958
IPC-Sections 302/34, 392/34, 302Cr.P.C-Sections 313Evidence Act-Section 27, 8
High Courts14 Aug 2026Allowed
The State Of Assam & Anr. Vs Baneswar Bezbaruah & Ors.
Gauhati High Court · 2024 INSC 938
Constitution of India-Article 14UGC Regulations
High Courts14 Aug 2026Disposed Of
M/s Shree Balaji Marble And Tiles & Anr. Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 3960
Constitution of India-Article 14, 226National Food Security Act, 2013-Section 3, 10, 4, 5, 6, 8, 22, 22(1), 22(4), 24, 24(2), 24(3), 24(4), 32, Chapter II, Schedule IEssential Commodities Act, 1955-Section 3
High Courts14 Aug 2026Disposed Of
Ramesh Rai Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3961
Constitution of India-Article 226Goods and Services Tax Act, 2017
High Courts14 Aug 2026
Md Eachin Ali Ahmed Alias Easin Ali Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3964
High Courts14 Aug 2026Dismissed
Haidar Ali Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3965
Constitution of India-Article 226, 32Foreigners Act 1946-Section 9
High Courts14 Aug 2026
Kismat Ali Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3967
High Courts14 Aug 2026Disposed Of
Sri Saranga Das Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3969
Constitution of India-Article 226
High Courts14 Aug 2026Disposed Of
Sri Dhananjoy Kr Uzir Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3971
Constitution of India-Article 226
High Courts14 Aug 2026Allowed
Debesh Goswami Vs State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 3973
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 227, 136Negotiable Instruments Act, 1881-Section 138, 147
High Courts14 Aug 2026Disposed Of
Shri Lakhyajyoti Tamuli Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 3974
BNSS-Section 528, 348Protection of Children from Sexual Offences Act-Section 33(5), 2(d), 29Code of Criminal Procedure, 1973-Section 311
High Courts14 Aug 2026Dismissed
Sh. Rajender Singh & Anr. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 3826
IPC-Section 174A, 174