High Courts07 Apr 2026Allowed
Shivani Properties Private Limited Vs Rajeev Lochan
Calcutta High Court · (2026) 04 CAL CK 0027
Code Of Civil Procedure, 1908-Section, Order 20 Rule 12, Order 21 Rule 11, Order 21 Rule 11(1), Order 21 Rule 41
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 191 of 59,258
High Courts06 Apr 2026
S.Manikandan Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1386
Bharatiya Nyaya Sanhita, 2023-Section 87, 127(2), 269, 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 5(f), 5(l), 6, 11 (4), 12
High Courts06 Apr 2026Disposed Of
Veerasuntharalingam Vs District Collector And Others
Madras High Court · (2026) 04 MAD CK 1385
High Courts06 Apr 2026Allowed
Nathiya Vs State Of Tamilnadu And Others
Madras High Court · (2026) 04 MAD CK 1384
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)
High Courts06 Apr 2026
Krishnaraja @ Seenu Vs State Of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1383
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 6(2), 191(2), 191(3), 269, 296(b)
High Courts06 Apr 2026
F.Shajahan Vs State of Tamil Nadu
Madras High Court · (2026) 04 MAD CK 1382
Customs Act, 1962-Section 104, 108, 135, 135(A)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts06 Apr 2026Allowed
Palaniyammal Vs State Of Tamilnadu And Others
Madras High Court · (2026) 04 MAD CK 1381
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum- Grabbers, Act, 1982
High Courts06 Apr 2026Allowed
Aathi Narayanan @ Narayanan Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1380
Indian Penal Code, 1860-Section 498A
High Courts06 Apr 2026Allowed
Ranjith T., S/o Raveendran T Vs Axis Bank Ltd
High Court Of Kerala · (2026) 04 KL CK 1223
High Courts06 Apr 2026Disposed Of
M/S. RCC ACC (Jv) Vs Board Of Major Port Authority For Port Of Cochin Willingdon Island,
High Court Of Kerala · (2026) 04 KL CK 1222
Constitution of India, 1950- Article 226Arbitration and Conciliation Act, 1996- Section 9, 17
High Courts06 Apr 2026Partly Allowed
Radhakrishnan Nair Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 1221
Indian Penal Code, 1860- Section 120B, 408, 465, 468, 471, 477APrevention of Corruption Act, 1988-Section 13(1)(c), 13(2)
High Courts06 Apr 2026Disposed Of
Gopal Ji Mishra Vs Bijendra Prasad
Patna High Court · (2026) 04 PAT CK 1091
High Courts06 Apr 2026Disposed Of
Yogendra Yadav Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1090
High Courts06 Apr 2026Dismissed
Awadhesh Kumar Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1089
High Courts06 Apr 2026Disposed Of
Sadhu Saran Singh Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1088
High Courts06 Apr 2026Allowed
Lalhriatpuii Vs Gauhati High Court
Gauhati High Court · (2026) 04 GAU CK 0896
Constitution of India, 1950- Article 32, 226
High Courts06 Apr 2026Disposed Of
Rita Gowala Vs State Of Assam And 4 Ors
Gauhati High Court · (2026) 04 GAU CK 0894
High Courts06 Apr 2026Disposed Of
Nila Kanta Daflari Vs Idbi Bank And 4 Ors
Gauhati High Court · (2026) 04 GAU CK 0893
High Courts06 Apr 2026Disposed Of
Gulmehara Khatun Vs State Of Assam And 7 Ors
Gauhati High Court · (2026) 04 GAU CK 0892
Constitution of India, 1950- Article 243(K), 243(O)Assam Panchayat Act, 1994- Section 111(2)(f)