High Courts12 Aug 2026
Brahmanand Saraswati Vs State (Now Union Territory) Of J&K & Anr.
Jammu And Kashmir High Court · (2026) 08 J&K CK 5696
RPC-Section 376, 376(2)(i), 376(2)(n)POCSO Act-Section 4CrPC-Section 161, 164, 164-A, 342
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 911 of 61,576
Tribunals and Commissions12 Aug 2026
HDFC Bank Limited Vs M/s. VKA Constructions & Ors.
Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6128
Recovery of Debt and Bankruptcy (RDB) Act, 1993-Section 19(6), 19(7), 19(9)Code of Civil Procedure, 1908-Order XXIII, 8 Rule 6, 8 Rule 6-ALimitation Act of 1963
High Courts12 Aug 2026Allowed
Naresh Negi Alias Naresh Singh Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 08 UK CK 5229
Negotiable Instruments Act, 1881-Section 138, 147Code of Criminal Procedure
Tribunals and Commissions12 Aug 2026
Mahesh Tannaya Kotiyan & Anr. Vs Punjab National Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 5228
SARFAESI Act-Section 14
High Courts12 Aug 2026
Neeraj Pandey Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 5227
High Courts12 Aug 2026Allowed
Mohammed Maaz & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5192
BNSS-Sections 528, 359(2), 359(6)BNS-Sections 85, 115(2)DP Act-Sections 3, 4
High Courts12 Aug 2026Allowed
Peddinti Abhinav & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5189
BNSS-Section 528, 359(2), 359(6)IPC-Section 498-A, 506D.P. Act-Section 3, 4
High Courts12 Aug 2026Disposed Of
Balusu Venkateshwar Rao Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5697
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts12 Aug 2026Allowed
Mohammed Maaz & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5698
BNSS-Section 528, 359 (6), 359 (2)BNS-Section 85, 115(2)DP Act-Section 3, 4
High Courts12 Aug 2026Disposed Of
Abdul Khaled Vs State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5699
BNSS-Section 528Negotiable Instruments Act, 1881-Section 138
High Courts12 Aug 2026Disposed Of
Addagunta Ashok Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5700
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 318(4), 75Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(va), 18A
High Courts12 Aug 2026
Chikkudu Jagan Vs State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5701
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 109, 126(2), 353 read with 3(5)
High Courts12 Aug 2026Disposed Of
Abdul Khaled Vs State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5702
Negotiable Instruments Act, 1881-Section 138BNSS-Section 528
High Courts12 Aug 2026
Nyamthabad Shekar Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5703
BNSS, 2023-Section 528Essential Commodities Act, 1955-Section 7
High Courts12 Aug 2026Disposed Of
Parvathala Mahesh & Ors. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5704
Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Sections 3 and 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 528
High Courts12 Aug 2026Allowed
Rathlavath Gopal Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5705
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts12 Aug 2026Allowed
Kurkute Sailu & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5706
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts12 Aug 2026Disposed Of
Mohammad Imran Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5707
Constitution of India-Article 226, 21Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)-Section 35(3)Cr.P.C.-Section 41-A
High Courts12 Aug 2026Disposed Of
Bingi Rajamma Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5708
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 10A, 11, 12, 15, Chapter-IVLand Acquisition Act, 1894CPC-Section 151
High Courts12 Aug 2026Allowed
Ishtaq Ahmed & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5709
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528