High Courts10 Apr 2026Disposed Of
Sharath @ Munna @ Marakada Swamiji Vs State Of Karnataka
Karnataka High Court · (2026) 04 KAR CK 1163
Code Of Criminal Procedure, 1973 - Section 313
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 173 of 59,258
High Courts10 Apr 2026Disposed Of
Kartar Upkar Associates Vs Bharti Airtel Ltd and anr
Jammu And Kashmir High Court · (2026) 04 J&K CK 1143
High Courts10 Apr 2026Disposed Of
Jasmeet Singh Vs Shafi Ahmed
Jammu And Kashmir High Court · (2026) 04 J&K CK 1142
Ranbir Penal Code, 1989- Section 21, 420, 504, 506Code of Criminal Procedure, 1989- Section 156(3), 190, 197, 202
High Courts10 Apr 2026Disposed Of
Afroz Ahmed Sheikh Vs Narcotics Control Bureau Jammu Zone
Jammu And Kashmir High Court · (2026) 04 J&K CK 1141
Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 20, 29, 37, 67Code of Criminal Procedure, 1989- Section 313, 319
High Courts10 Apr 2026Disposed Of
Sanjay Kakru and another Vs Mansoor Ahmed Bhat
Jammu And Kashmir High Court · (2026) 04 J&K CK 1140
Indian Penal Code, 1860- Section 341, 506
High Courts10 Apr 2026Dismissed
Hitender Singh and ors Vs UT of J&K and ors
Jammu And Kashmir High Court · (2026) 04 J&K CK 1139
Indian Penal Code, 1860- Section 147, 323, 341, 504, 506
High Courts10 Apr 2026Dismissed
Suraj Dev Singh Vs State of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 1138
Ranbir Penal Code, 1989- Section 109
High Courts10 Apr 2026Disposed Of
HSL Enterprises Vs Thermax Ltd
Jammu And Kashmir High Court · (2026) 04 J&K CK 1137
Commercial Courts Act, 2015- Section 13(1)(a)Limitation Act, 1963- Section 5, 14
High Courts10 Apr 2026
Bijit Kumar Deb Vs Tripura Gramin Bank And 3 Ors.
Tripura High Court · (2026) 04 TP CK 1122
High Courts10 Apr 2026Disposed Of
Bijit Kumar Deb Vs Tripura Gramin Bank, A Government Undertaking & Ors
Tripura High Court · (2026) 04 TP CK 1121
Tripura Gramin Bank (Officers And Employees) Service Regulation, 2010 - Regulation 18
High Courts10 Apr 2026Disposed Of
Gita Rani Chanda Vs State Of Tripura
Tripura High Court · (2026) 04 TP CK 1120
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 22(c)Motor Vehicles Act, 1988 - Section 192(1)
High Courts10 Apr 2026
Ranjit Kumar Sahni Vs State Of Tripura
Tripura High Court · (2026) 04 TP CK 1119
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)(b)
High Courts10 Apr 2026Disposed Of
Akhil Bhartiya Kisan Majdoor Sabha Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1096
Bihar Bhoodan Yagna Act, 1954- Section 2(b), 3, 11, 13, 14, 15, 16, 21, 22
High Courts10 Apr 2026Disposed Of
M/s. Billennium Cements Limited Vs CS Sudha Sarma & Ors
Meghalaya High Court · (2026) 04 MEG CK 1042
High Courts10 Apr 2026Allowed
Bishal Tham Vs Khasi Hills Autonomous District Council, Shillong. Represented By The Secretary To The Executive Committee & Ors
Meghalaya High Court · (2026) 04 MEG CK 1041
High Courts10 Apr 2026Dismissed
Saidabanu Abdulkarim Rangrej & Ors Vs Manager Everchem Dyes Industries & Anr
Gujarat High Court · (2026) 04 GUJ CK 0916
Workman’s Compensation Act, 1923-Section 3, 30
High Courts10 Apr 2026Allowed
Varsha Mukeshbhai Katara Vs State Election Commission Through Secretary & Ors
Gujarat High Court · (2026) 04 GUJ CK 0915
High Courts10 Apr 2026Dismissed
Dhanji Bhimji Ahir Vs State Of Gujarat
Gujarat High Court · (2026) 04 GUJ CK 0914
Code Of Criminal Procedure, 1973-Section 161, 226, 227, 228, 365, 397, 401Indian Penal Code, 1860-Section 114, 307, 302, 323, 364, 365, 504Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)
High Courts10 Apr 2026Disposed Of
Rahul (Through Pairokaar) Vs State Through Io & Anr
Delhi High Court · (2026) 04 DEL CK 0679
Indian Penal Code, 1860- Section 376, 506, 509Protection Of Children From Sexual Offences Act, 2012- Section 6, 12
High Courts10 Apr 2026Allowed
Jai Prakash Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0678
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 316(2), 318(4)Negotiable Instruments Act, 1881- Section 138