JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 160 of 59,258

High Courts17 Apr 2026Disposed Of

Dadam Babu Reddy, S/O. Dadam Thimma Reddy Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0594

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 115(2)

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High Courts17 Apr 2026Allowed

Duggasani Shiva Reddy & Ors Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0592

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 14ABharatiya Nagarik Suraksha Sanhita, 2023 - Section 480Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 308(2), 324(4), 333, 351(2)(3)

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High Courts17 Apr 2026Disposed Of

C.V. Raman Institute Of Management Studies Vs G Jayalakshmi & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0591

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Supreme Court17 Apr 2026Disposed Of

In Re: Illegal Sand Mining In The National Chambal Sanctuary And Threat To Endangered Aquatic Wildlife

Supreme Court Of India · (2026) 04 SC CK 0504

Constitution of India, 1950- Article 21, 142Wild Life (Protection) Act, 1972- Section 18

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Supreme Court17 Apr 2026Allowed

Agriculture Produce Market Committee, Deesa Vs National Horticulture Board & Ors

Supreme Court Of India · (2026) 04 SC CK 0503

Constitution of India, 1950- Article 226

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Supreme Court17 Apr 2026Dismissed

Nagreeka Indcon Products Pvt. Ltd Vs Cargocare Logistics (India) Pvt. Ltd

Supreme Court Of India · (2026) 04 SC CK 0502

Arbitration and Conciliation Act 1996- Section 7, 10, 11, 11(6), 11(6A), 16

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Tribunals and Commissions16 Apr 2026Allowed

Hathway Digital Private Limited Vs Manoj Cable TV Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · (2026) 04 TDSAT CK 1780

Telecom Regulatory Authority of India Act, 1997- Section 14(A)(1), 14(a)(ii)Evidence Act, 1872- Section 65B, 102

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Tribunals and Commissions16 Apr 2026

Ravi Sharma Vs. Adani Enterprises Ltd. and Others

Competition Commission Of India · (2026) 04 CCI CK 1776

Competition Act, 2002- Section 3, 3(3), 4, 4(2)(b), 4(2)(e), 5, 19(1)(a), 26(2)

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High Courts16 Apr 2026Disposed Of

M/s Bhagwati Agro Foods Vs Commissioner, State Goods And Service Tax And Another

Uttarakhand High Court · (2026) 04 UK CK 1698

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High Courts16 Apr 2026Disposed Of

M/s Babaji Advertisement Agency Vs Nagar Nigam, Rudrapur & Anr.

Uttarakhand High Court · (2026) 04 UK CK 1697

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High Courts16 Apr 2026Disposed Of

Dinesh Chandra Vs Commissioner, State Goods & Services Tax Dehradun & Anr

Uttarakhand High Court · (2026) 04 UK CK 1696

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High Courts16 Apr 2026Disposed Of

Mamchand Vs State Of Uttarakhand & Ors

Uttarakhand High Court · (2026) 04 UK CK 1695

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High Courts16 Apr 2026Allowed

Abdul Malik Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 04 UK CK 1694

Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 332, 353, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16

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High Courts16 Apr 2026Allowed

Abdul Malik Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 04 UK CK 1693

Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 332, 353, 395, 427, 435Criminal Law Amendment Act, 1932 - Section 7Prevention Of Damage To Public Property Act, 1984 - Section 3, 4

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High Courts16 Apr 2026Allowed

Abdul Malik Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 04 UK CK 1692

Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 436Criminal Law Amendment Act, 1932 - Section 7Prevention Of Damage To Public Property Act, 1984 - Section 3, 4

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High Courts16 Apr 2026Dismissed