JUDGMENT DATABASE

Search 11,94,396 Indian judgments.

11,94,396 judgments in All Courts · page 310 of 59,720

High Courts04 Aug 2026Allowed

Bitopan Kalita Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3903

Code of Criminal Procedure, 1973-Section 374 (2), 313, 164Indian Penal Code, 1860-Section 354, 387, 506Protection of Children from Sexual Offences Act, 2012-Section 8, 4, 30, 29

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High Courts04 Aug 2026Disposed Of

Mour @ Moub Uddin Laskar Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3905

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High Courts04 Aug 2026Dismissed

Bijoy Sonowal Vs Indian Oil Corporation Ltd. & Ors.

Gauhati High Court · (2026) 08 GAU CK 3907

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High Courts04 Aug 2026Disposed Of

New India Assurance Co. Ltd. Vs Sanjay Kumar Sah & Ors.

Gauhati High Court · (2026) 08 GAU CK 3909

Motor Vehicles Act, 1988-Section 173, 166, 168, 163, 2 Schedule

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High Courts04 Aug 2026Disposed Of

Khorsed Ali & Ors. Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 3912

Constitution of India-Article 226Assam Right to Public Services [ARTPS] Act, 2012-Section 4, 8[1], 8

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High Courts04 Aug 2026Disposed Of

Nesar Ahmed Vs Assistant Commissioner Of State Tax & Ors.

Gauhati High Court · (2026) 08 GAU CK 3914

Assam Goods and Services Tax Act, 2017-Section 74

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High Courts04 Aug 2026Dismissed

Ravinder Singh Sidhu Vs State (NCT Of Delhi)

Delhi High Court · (2026) 08 DEL CK 3854

IPC-Section 406/420/120B/467/468/471SEBI RegulationsCrPC-Section 161

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High Courts04 Aug 2026Dismissed

Amit Bhasin & Anr. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 3856

IPC-Section 323/374Juvenile Justice Act-Section 23Child Labour (Prohibition & Regulation) Act-Section 3/14

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High Courts04 Aug 2026Allowed

Vishal Kumar Yadav Vs State (NCT Of Delhi) Through SHO, P.S. Kotwali

Delhi High Court · (2026) 08 DEL CK 3857

BNS-Section 316(2)/318(4)/3(5)

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High Courts04 Aug 2026Dismissed

The Union Of India Vs M/S JBCC

Delhi High Court · (2026) 08 DEL CK 3862

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37, Sub-Section 3 of Section 34Commercial Courts Act, 2015-Section 13CPC-Order IX Rule 9

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High Courts04 Aug 2026Dismissed

Dinesh Kumar Vs Hardayal Municipal Public Library

Delhi High Court · (2026) 08 DEL CK 4068

Constitution of India-Article 226/227, 14, 16, 226Industrial Disputes Act, 1947-Section 33C(2), 11

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High Courts04 Aug 2026Disposed Of

T-Mobile International Ag And Co. Kg. Through Mr. Tanmay Joshi, Constituted Attorney Vs The Controller General Of Patents, Designs And Trademarks & Anr.

Delhi High Court · (2026) 08 DEL CK 4071

Patents Act, 1970-Section 3(k), 3(m), 3, 2(1)(ja), 2(1)(j)Patents Bill of 1953-Clause 31911 Act

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High Courts04 Aug 2026Dismissed

Ten 11 Hospitality Pvt Limited Vs Indian Railway Catering And Tourism Corporation Ltd & Ors.

Delhi High Court · (2026) 08 DEL CK 4107

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High Courts04 Aug 2026

Hiriya Devi & Ors. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3704

BNS, 2023-Section 109, 76, 303(2), 352, 351(2), 126(2), 127(2), 115(2) and 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

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High Courts04 Aug 2026

Birendra Choudhary Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3707

BNS, 2023-Section 126(2), 115(2), 351(2), 351(3), 352, 69Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

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High Courts04 Aug 2026Allowed

Bijay Yadav & Anr. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3708

Bharatiya Nyaya Sanhita-Sections 127(1), 127(2), 115(2), 117(2), 109, 351(3), 352, 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)

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High Courts04 Aug 2026Allowed

Usman Shekh Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3711

BNS, 2023-Section 115(2), 117(2), 109(1), 126(2), 85, 89Dowry Prohibition Act-sections 3 and 4Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

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High Courts04 Aug 2026Allowed

Suryanshu Mahajan Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3712

BNSS, 2023-Section 528BNS, 2023-Sections 69, 89, 115(2), 351(4), 352 & 3(5)Code of Criminal Procedure-Section 482, 320

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High Courts04 Aug 2026Allowed

Ishtiyaq Ansari @ Ishteyakh Ansari Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3716

B.N.S.S., 2023-Section 528B.N.S.-Section 69Code of Criminal Procedure-Section 482, 320

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High Courts04 Aug 2026Allowed

Joint Secretary-Cum-Public Information Officer, Jharkhand Academic Council, Ranchi Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3718

Constitution of India-Article 226Right To Information (RTI) Act-Section 20(1), 8, 9

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