High Courts26 Oct 2026Dismissed
Malti Thaokar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 3444
Code of Criminal Procedure, 1973-Section 2 (wa)Indian Penal Code, 1860-Section 302, 498-A, 304-B
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 94 of 61,419
High Courts26 Oct 2026Dismissed
Tukaram Tulshiramji Chahande Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 3443
Land Acquisition Act, 1894Constitution of India-Article 226, 300-A
High Courts26 Oct 2026Allowed
Archana Singh Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3373
High Courts26 Oct 2026Allowed
Priti Sharma Vs Praveen Prakash Sharma
Allahabad High Court · (2026) 10 AHC CK 3371
Family Courts Act, 1984-Section 19, 14Guardians and Wards Act, 1890-Section 17, 25, 47Hindu Marriage Act, 1955-Section 9, 13
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 3368
Constitution of India-Article 226, 14, 19 and 21RP Act-Sections 22 and 23CPC-Section 151
High Courts26 Oct 2026
Koppana Ramesh Vs Koppana China Padmaraju & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3367
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151
High Courts26 Oct 2026Allowed
Amit Kumar @ Amit Dubey Vs State Of U.P. & Anr.
Allahabad High Court · 2025 INSC 1061
Indian Penal Code (45 of 1860)-Section 419, 420, 467, 468, 471, 71, 379, 380, 411, 414, Chapter XIICode of Criminal Procedure, 1973-Sections 218 to 223, 212, 242Old Code of 1898-Section 235, 239
High Courts26 Oct 2026
Nagulapalli Varahala Naidu Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 3364
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 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 2026
Ravuri Govinda Raju Vs Ravutla Koteswara Rao
Andhra Pradesh High Court · (2026) 10 AP CK 3362
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, 2023 (Andhra Pradesh Ordinance No.9 of 2023)CPC-Section 47, 151, Order XXI Rules 64 and 66
High Courts26 Oct 2026Dismissed
Raghvendra Pratap Singh Vs State of U.P. & Anr.
Allahabad High Court · (2026) 10 AHC CK 3361
BNSS-Section 528Cr.P.C.-Section 216IPC-Sections 147, 148, 188, 307, 323, 504, 506
High Courts26 Oct 2026
Moideen Palekkodan Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 10 KL CK 3355
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 288Explosive Substances Act, 1908-Sections 4, 4(b), 5
Supreme Court26 Oct 2026Dismissed
The Assessing Officer, Textiles Committee Vs M/s. Premium Suiting Pvt. Ltd. & Anr.
Supreme Court Of India · 2026 INSC 1158
Textiles Committee Act, 1963-Section 2(da), 2(db), 2(g), 3, 5A (including sub-sections (1) to (7) and Proviso), 5B, 5C, 5DCentral Excise Act, 1944-Section 2(f)Factories Act-Section 2(g)
Supreme Court26 Oct 2026Disposed Of
Atibir Industries Co. Ltd. Vs State Bank Of India & Anr.
Supreme Court Of India · 2026 INSC 1156
Recovery of Debts and Bankruptcy Act, 1993-Section 19Insolvency and Bankruptcy Code, 2016-Section 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5, 13(2), 13(3A), 13(4)
Supreme Court26 Oct 2026
Balakrishna (Dead) Thr. Lrs. & Ors. Vs G.N. Kanniah Naidu (Dead) Thr. Lrs. & Anr.
Supreme Court Of India · 2026 INSC 1155
Code of Civil Procedure, 1908 (CPC)-Order XXI, Rules 97 to 101; Order XXI, 101
High Courts26 Oct 2026
Padam Singh @ Padmi Vs State Of U.P.
Allahabad High Court · 2026 INSC 899
IPC-Section 363, 366, 376Cr.P.C.-Section 154, 164, 313
High Courts26 Oct 2026Dismissed
Gandhir Singh & Anr. Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3246
Code of Criminal Procedure-Section 156(3), 482, 397(1), 397(2), 397(3), 401, 483, 146, 202, 145(4), 145(6), 204, 200, 203, 209, 167(2), 207, 82BNSS-Section 528IPC-Section 500, 406, 498-A, 452, 323
High Courts26 Oct 2026Dismissed
Firoz Khan Vs State Of H.P.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3245
Narcotic Drugs and Psychotropic Substances Act-Section 22, 21, 52, 55Code of Criminal Procedure-Section 313, 215POTA-Section 3(3)
High Courts26 Oct 2026Dismissed
Dupal Singh Vs State Of HP
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3244
Narcotic Drugs and Psychotropic Substances Act (NDPS Act)-Sections 19, 20, 20(b), 24, 27A, 29, 35, 37, 37(1)(b)(ii), 54Code of Criminal Procedure, 1973-Section 439Constitution of India-Articles 21, 22, 22(1)
High Courts26 Oct 2026
Dalumbi & Anr. Vs State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3243
Indian Penal Code-Sections 323, 324, 504 read with Section 34Criminal Procedure Code, 1973-Section 313, 397, 437A, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 481
High Courts26 Oct 2026Dismissed
State of H.P. Vs Akshaya Kumar & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3242
Indian Penal Code-Section 498-A, 34, 498A, 323, 384, 406, 423, 467, 468, 420, 120BScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(1)(x)Code of Criminal Procedure-Section 313, 437-A