High Courts26 Oct 2026
International School Of Technology And Sciences For Women Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3792
Constitution of India-Article 226, 14, 16, 19 and 21CPC-Section 151
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Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 93 of 61,419
High Courts26 Oct 2026
P.K. Krishnamurthy Vs C.V. James
High Court Of Kerala · (2026) 10 KL CK 3781
Arbitration and Conciliation Act, 1996-Section 31, 31(1), 31(5), 32, 32(1), 33, 33(1), 33(4), 34, 34(3), 34(4)
High Courts26 Oct 2026
Mohammed Rafi Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 10 KL CK 3780
Kerala Court Fees and Suits Valuation Act, 1959-Sections 76, 76(1), 76(2), 76(4) and 52AKerala Value Added Tax Act, 2003-Sections 11(1) and 67Income Tax Act, 1961-Section 260A
High Courts26 Oct 2026
Mohammed Rafi Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 10 KL CK 3773
Kerala Court Fees and Suits Valuation Act, 1959-Section 52A, 76, 76(1), 76(2), 76(4)Kerala Value Added Tax Act, 2003-Section 67Income Tax Act, 1961-Section 260A
High Courts26 Oct 2026Disposed Of
Gondi Venkata Sivudu Yadav & Anr. Vs The State Election Commission Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3824
Constitution of India-Article 226, 14, 19, 21RP Act-Sections 22, 23CPC-Section 151
High Courts26 Oct 2026
Nagulapalli Varahala Naidu Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 3823
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Immoral Traffic (Prevention) Act, 1956-Sections 3(1), 4(1), 5(1)(a), 5(1)(c)Penal Code, 1860-Section 370A, 370A(2)
High Courts26 Oct 2026Allowed
Bada Narayana Reddy & Ors. Vs Tholeti Rajasekhar Reddy
Andhra Pradesh High Court · (2026) 10 AP CK 3822
Code of Civil Procedure, 1908-Order VIII Rule 3(1), Section 151, XVIII Rule 17Indian Penal Code, 1860-Sections 468, 420, 419 read with Section 149Indian Evidence Act, 1872-Section 3, 33, 145
High Courts26 Oct 2026
Koppana Ramesh Vs Koppana China Padmaraju & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3819
CPC-Section 151Constitution of India-Article 227
High Courts26 Oct 2026
Ravuri Govinda Raju Vs Ravutla Koteswara Rao
Andhra Pradesh High Court · (2026) 10 AP CK 3818
Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977-Section 2(1), 3, 3(1), 3(2), 3(2A), 3(3), 3(4)Andhra Pradesh Assigned Lands (Prohibition of Transfers) (Amendment) Ordinance, 2023CPC-Section 47, 151, Order XXI Rules 64 and 66
High Courts26 Oct 2026
M/s. Sri Durga Auto Electricals Vs Santoshi Matha Enterprises Ananthapur & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3816
Negotiable Instruments Act-Section 138
High Courts26 Oct 2026Disposed Of
The State Of A.P., Rep. By Inspector Of Police, ACB, TPT. Vs Sri Vadluri Krishna Murthy & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3813
Prevention of Corruption Act, 1988-Sections 7, 12, 13(1)(d), 13(2)CrPC-Section 394
High Courts26 Oct 2026
Chittepu Laxmi Reddy Vs Patan Ayub Khan & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3812
Code of Civil Procedure-Order XXI Rule 34, V Rule 20, V Rule 25, V Rule 26A, Section 29(c), IX Rule 13, 96Limitation Act, 1963-Section 5, 14Constitution of India-Article 227
High Courts26 Oct 2026
Patan Ayub Khan & Anr. Vs Chittepu Lakshmi Reddy
Andhra Pradesh High Court · (2026) 10 AP CK 3804
Constitution of India-Article 227
High Courts26 Oct 2026
Eshan Autocorp India LLP Through Its Partner Ramesh Nenwani Vs Shrimati Indarjeet Kaur & Anr.
Madhya Pradesh High Court · (2026) 10 MP CK 3535
Code of Civil Procedure, 1908-Order 39 Rule 1 & 2, 39 Rule 1(a), Section 151, 96, 41 Rule 5, 41 Rule 5(2), 41 Rule 22, 21 Rule 22, 21 Rule 22(2), 21 Rule 22(2) (M.P. amendment), 144, 11, Explanation IV, Explanation VII, 44A, 8 Rule 1M.P. Accommodation Control Act, 1961-Section 12(1)(a), 12(1)(f)Transfer of Property Act, 1882
High Courts26 Oct 2026Partly Allowed
Mohammad Aleem Vs Smt. Khatija & Anr.
Madhya Pradesh High Court · 2024 INSC 724
Cr.P.C.-Section 125Code of Civil Procedure-Order XI Rule 21Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947-Section 11(4)
High Courts26 Oct 2026Disposed Of
Harsh Singh Bisht Vs District Magistrate Nainital & Ors.
Uttarakhand High Court · (2026) 10 UK CK 3555
Tribunals and Commissions26 Oct 2026Disposed Of
Sh. Sanjay Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3480
Administrative Tribunals Act, 1985-Section 19
High Courts26 Oct 2026Partly Allowed
Sk. Nisar Sk. Istekhar Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 3643
Indian Penal Code, 1890-Sections 307, 324, 325, 34, 504, 506Probation of Offenders Act, 1958-Sections 3, 4
High Courts26 Oct 2026
Fulchand Agashe & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 3446
Indian Penal Code-Sections 34, 302, 304, 304 Part II, 307, 308, 320, 323 and 324Code of Criminal Procedure-Section 215, 313 and Section 235 (2)
High Courts26 Oct 2026Allowed
Vinod Sidram Jadhav Vs Commissioner Of Police & Ors.
Bombay High Court · (2026) 10 BOM CK 3445
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons engaged in Black-marketing of Essential Commodities Act, Illegal Gambling, Illegal Lottery and Human Traficker Act, 1981-Section 3Constitution of India-Article 22 (5)