High Courts10 Aug 2026Allowed
Ashish Garg Vs State NCT Of Delhi
Delhi High Court · (2026) 08 DEL CK 4208
Indian Penal Code-Sections 288, 337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 952 of 61,576
High Courts10 Aug 2026
Sandeep Bhargava & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4209
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026
Fakruddin & Ors. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4210
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Ankit Gupta & Ors. Vs State Of Nct Of Dlehi & Anr.
Delhi High Court · (2026) 08 DEL CK 4239
IPC-Sections 498A/403/34Dowry Prohibition Act, 1961-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Krishan Avtar Alias Krishna Awtar Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4240
IPC-Section 363, 363/366/376, 363/376(2)(d)Protection of Children from Sexual Offences Act, 2012-Section 6, 5(8) and 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Deepak Jain Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4243
IPC-Sections 498A, 406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.PC.-Section 482
High Courts10 Aug 2026
Mohd Shafi Chopan Vs The Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4196
Land Acquisition Act-Section 3(b), 4
High Courts10 Aug 2026
Abdul Rashid Malik Vs U. T. of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4150
Constitution of India-Article 300-A, 136Madras Port Trust Act (II of 1905)-Section 110
High Courts10 Aug 2026Dismissed
Smti. Neizonuo Sirie & Ors.
Gauhati High Court · (2026) 08 GAU CK 4112
Constitution of India-Article 226, 16Nagaland School Education Service Rules, 2002-Rule 6, 7, 8, 17
High Courts10 Aug 2026Partly Allowed
Shri Inkongngangba & Ors. Vs The State Of Nagaland & Ors.
Gauhati High Court · (2026) 08 GAU CK 4954
Code of Civil Procedure, 1908-Section 96, Order 41 Rule 1, 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d), 7 Rule 11(a)(d), 7 Rule 3, 151, Rule 9Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Nagaland Land (Requisition and Acquisition) Act, 1965-Section 9, 11, 17
High Courts10 Aug 2026Dismissed
Shri Tarique Anwar Laskar & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4539
Constitution of India-Article 226, 14 and 16, 16(1), 19(1)(g), 162, 32, 227, 136, 14, 14/16Assam Elementary Education (Provincialization) Rules, 1977Right to Education Act
High Courts10 Aug 2026
Bijit Hazarika Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3906
Constitution of India-Article 226
High Courts10 Aug 2026Disposed Of
Ms B K Traders Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3910
Constitution of India-Article 226
High Courts10 Aug 2026Allowed
Arup Patowary Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3917
Assam Services (Pension) Amendment Rules, 2022-Rule 142-A (i)Assam Services (Pension) Rules, 1969Assam Services (Revision of Pay) (Amendment) Rules, 2019
High Courts10 Aug 2026Disposed Of
M/S Surya Business Private Limited Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3920
Companies Act, 1956Assam Goods and Services Tax Act, 2017-Section 73(1), 73, 73(10), 73(9)
High Courts10 Aug 2026Dismissed
On The Death Of Raichand Bararia His Legal Heirs Laxmi Bararia And Ors. Vs M/s. Kishorilal Vijay Kumar H.u.f. And Anr.
Gauhati High Court · (2026) 08 GAU CK 3921
Code of Civil Procedure, 1908-Section 115, Order 13 Rule 1(2)Hindu Succession Act, 1956-Section 6
High Courts10 Aug 2026Dismissed
Dayamoy Deb Vs Dharani Kumar Deb & Ors.
Gauhati High Court · (2026) 08 GAU CK 3924
Code of Civil Procedure-Section 100Limitation Act, 1963-Article 65
High Courts10 Aug 2026
Sri Surendra Sharma Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3932
Assam Goods and Services Tax Act, 2017-Section 67(4), Sub-Section (2) of Section 67, 67, Clause (b) of Sub-Section (2) of Section 16, Sub-Section (1) of Section 31, (b), (f), (i) and (l) of Sub-Section (1) of Section 132, 67(2), 67(7), 67(1), Sub-Sections (2) to (11) of Section 67, 2(52), 2(41), 130, 120, Sub-Sections (3), (5) and (11) of Section 67, Sub-Section (3) of Section 67, Sub-Section (5) of Section 67, Sub-Sections (6), (7), (8) and (9) of Section 67CGST/AGST Act of 2017-Sub-Section (2) of Section 67Code of Criminal Procedure-subsection (5) of section 165
High Courts10 Aug 2026Dismissed
Assam Cricket Association & Anr. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3933
BNSS, 2023-Section 528Societies Registration Act, 1860Indian Penal Code, 1860-Sections 120B/420/409/468/469/471, 120(B)
High Courts10 Aug 2026Dismissed
Maryom Haque & Ors. Vs The State Of Assam & Anr.
Gauhati High Court · 2023 INSC 683
Protection of Women from Domestic Violence Act, 2005-Section 12, 2(f), 12(4), 13, 29, 17BNSS, 2023-Section 223, 528, 223 (1), 212, 2 (h), 2 (q), 2(h)Cattle Trespass Act, 1871-Section 20