High Courts07 Aug 2026
Vijay Kumar Vs Rakesh Kumar & Ors.
Jammu And Kashmir High Court · 2025 INSC 467
Code of Civil Procedure (CPC)-Order XII Rule 6, VII Rule 11, XConstitution of India-Article 227Indian Evidence Act-Sections 91 and 92
JUDGMENT DATABASE
Search 12,31,220 Indian judgments.
12,31,220 judgments in All Courts · page 958 of 61,561
High Courts07 Aug 2026
New India Assurance Co. Ltd. Vs Parvaiz Ahmed Bhat & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4161
Motor Vehicles Act-Sections 140 and 166
High Courts07 Aug 2026Allowed
Ramesh Chander Sharma & Ors. Vs U T Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4160
BNSS, 2023-Section 528IPC-341, 323, 325, 109, 201Arms Act-4, 25
High Courts07 Aug 2026
Raju Kumar Vs Union Territory Of Jammu & Kashmir
Jammu And Kashmir High Court · (2026) 08 J&K CK 4159
Narcotic Drugs and Psychotropic Substances Act-Sections 8, 21, 22, 29, 37Constitution of India-Article 21
High Courts07 Aug 2026
Union Territory of Jammu & Kashmir Vs Asif Ali
Jammu And Kashmir High Court · (2026) 08 J&K CK 4158
J&K Prevention of Corruption Act, 2006-Section 5(1)(d), 5(2), 4, 4(1)Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d)(i), 13(1)(d)(ii), 20RPC-Section 161
High Courts07 Aug 2026
Union Territory Of Jammu & Kashmir Vs Asif Ali
Jammu And Kashmir High Court · (2026) 08 J&K CK 4157
J&K Prevention of Corruption Act, 2006-Section 5(1)(d), 5(2), 4, 4(1)1988 Act-Section 7, 13, 13(1)(d)(i), 13(1)(d)(ii), 20RPC-Section 161
High Courts07 Aug 2026
Waheed Ul Zahoor Vs National Investigation Agency Jammu
Jammu And Kashmir High Court · (2026) 08 J&K CK 4156
Unlawful Activities (Prevention) Act, 1967-Section 18, 43-D(5)Arms Act, 1959-Sections 7/25Explosive Substances Act, 1908-Sections 2 and 4
High Courts07 Aug 2026
Jagjit Singh & Ors. Vs U. T. Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4155
Jammu and Kashmir Agrarian Reforms Act, 1976-Section 3, 4, 19(3)(d), 19(3)(e), 26, 27, 38, 39
High Courts07 Aug 2026
Waheed Ul Zahoor Vs National Investigation Agency Jammu
Jammu And Kashmir High Court · (2026) 08 J&K CK 4195
Unlawful Activities (Prevention) Act, 1967-Section 18, 43-D(5)Arms Act, 1959-Sections 7/25Explosive Substances Act, 1908-Sections 2, 4
High Courts07 Aug 2026
State Of J&K Vs Vikas Sharma
Jammu And Kashmir High Court · 2024 INSC 295
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8/21
High Courts07 Aug 2026
Sudesh Kumar Gargotra Vs Vikram Srivastav & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4154
High Courts07 Aug 2026
Mohd. Youns Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4151
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 8/15/25, 8/15/25/29
High Courts07 Aug 2026
Nitin Malhotra & Anr. Vs Arya Pratinidhi Sabha J&K
Jammu And Kashmir High Court · (2026) 08 J&K CK 4152
Code of Civil Procedure-Order VII Rule 11, XJ&K Societies Registration Act, VI of 1998Jammu and Kashmir Re-organization (Removal of Difficulties) Order, 2019
High Courts07 Aug 2026Dismissed
Sh. Lalpianfela Vs The State Of Mizoram & Anr.
Gauhati High Court · (2026) 08 GAU CK 3873
POCSO Act, 2012-Section 6, 5IPC-Section 376(3), 376(AB), 376 ‘AB’Cr.PC-Section 313, 164, 161
High Courts07 Aug 2026Allowed
Kabak Bhatt Vs Ms Biki Shapiong
Gauhati High Court · (2026) 08 GAU CK 3886
Constitution of India-Article 227Arunachal Pradesh Civil Courts Act, 2021-Section 15CPC-Order 41 Rule 19, section 151, 104, XLIII Rule 1(t), IX Rule 9
High Courts07 Aug 2026Allowed
Lt. Col. Doshehe Y. Sema (Retd.) & Ors. Vs M/s Lpss Infra & Ors.
Gauhati High Court · (2026) 08 GAU CK 3898
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 39 and Rules 1 and 2, 1 Rule 10(2)Central Road and Infrastructure Fund (CRIF) Act, 2000
High Courts07 Aug 2026Allowed
The State Of Assam Vs Mangal Paik
Gauhati High Court · (2026) 08 GAU CK 3911
IPC-Sections 302, 363, 376-A, 201, 365, 364, 376ABPOCSO Act, 2012-Section 6, 4Cr.P.C.-Section 164, 313, 357-A
High Courts07 Aug 2026Disposed Of
Sofiur Rahman & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3913
Goalpara Tenancy Act, 1929Assam Land and Revenue Regulation, 1886-Section 81, 80, 151
High Courts07 Aug 2026Allowed
Smt Rumi Baruah Sonowal & Ors. Vs The United India Insurance Co. Ltd & Anr.
Gauhati High Court · (2026) 08 GAU CK 3915
Motor Vehicles Act, 1988-Section 173, 166
High Courts07 Aug 2026Disposed Of
Dr. Bikash Ranjan Tahbildar Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3918
University Grants Commission (Minimum Standards and Procedure for award of M.Phil/ Ph.D Degrees) Regulations, 2016-Regulation 4.2Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011Assam Educational (Provincialisation of Services of Teachers and Re-organization of Educational Institutions) Act, 2017