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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11,94,669 judgments in All Courts · page 312 of 59,734
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
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
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
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
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)
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)
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)
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)
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
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
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
High Courts04 Aug 2026Allowed
M/S Mangalam Ispat Vs Damodar Valley Corporation & Ors.
Jharkhand High Court · (2026) 08 JH CK 3720
Electricity Act, 2003-Section 43, 56, 50, 181Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015-Clause 6.10(a), 5.3.3, 6.10Electricity Act, 1910-Section 24, 2(c)
High Courts04 Aug 2026Disposed Of
Sangram Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3722
Cr.P.C.-Section 107Limitation Act-Section 5, 14
High Courts04 Aug 2026Disposed Of
Radha Rani & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3724
Constitution of India-Article 226bye-laws of the Ranchi Regional Development Authority-Clause 5.4
High Courts04 Aug 2026Partly Allowed
Mantu Mahto @ Mukesh Mahto & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3726
IPC-Section 323, 341, 326, 307 and 34, 324, 307 read with 34Probation of Offenders Act-Section 3 or 4, 3Probation of Offenders Act of 1958-Section 3
High Courts04 Aug 2026Partly Allowed
Chandrika Paswan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3727
Arms Act-Sections 25(1-B)a / 35, 26/ 35, 25(1-B)a/35, 26/35, 25(1-AA), 26, 29, 35, 29/35, 26 / 35Code of Criminal Procedure, 1973-Section 313
High Courts04 Aug 2026Dismissed
Deepak Mandal Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3728
I.P.C.-Section 376
High Courts04 Aug 2026Allowed
Jitendrakumar Karansingh Yadav Vs Dadra And Nagar Haveli Administration & Ors.
Bombay High Court · 2026:BHC-AS:32161-D
Indian Penal Code-Sections 302, 120B, 34, u/s 302, 201, 120-BArms Act, 1959-Section 3, 25(1)(A), 3 r/w 35Evidence Act, 1872-Section 27, 65 B(4), 65B, 65(B), 161
High Courts04 Aug 2026Dismissed
Namdeo Yashwant Ghatal Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3473
Indian Penal Code-Section 302Cr.P.C.-Section 164Indian Evidence Act-Section 106