High Courts05 Aug 2026Disposed Of
Kamal Kumar Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2636
JUDGMENT DATABASE
Search 11,97,525 Indian judgments.
11,97,525 judgments in All Courts · page 340 of 59,877
High Courts05 Aug 2026Disposed Of
Bachi Singh & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2637
High Courts05 Aug 2026Allowed
Ajeet Kumar Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2643
U.P. Home Guard Act, 1963-Section 12(1)
High Courts05 Aug 2026Disposed Of
Dashrath Vs State Of Uttarakhand and Others
Uttarakhand High Court · (2026) 08 UK CK 2644
High Courts05 Aug 2026Disposed Of
Dikri Devi Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2645
Regularization Rules, 2013
High Courts05 Aug 2026Disposed Of
Arjun Laxman Chaudhari Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2424
Constitution (Other Backward Classes) OrderConstitution of India
High Courts05 Aug 2026Disposed of
Sk. Najmul & Ors. Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 2360
IPC-Section 324, 323, 341, 307/34, 380, 307
High Courts05 Aug 2026Disposed of
M/s J. B. Lal and Sons Vending Contractor Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 2361
High Courts05 Aug 2026Disposed of
Chandra Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2362
Bihar Targeted Public Distribution System (Control) Order, 2016-Section 32(iii), 32(vi), 32(v), sub-clause (4)Limitation Act-Section 5
High Courts05 Aug 2026Allowed
Veena Sinha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2363
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Bharatiya Nyaya Sanhita, 2023-Sections 74, 76, 115(2), 126(2), 351(2) and 351(3), read with Section 3(5)Protection of Children from Sexual Offences Act, 2012-Section 8, 29 and 30, 40, 29
High Courts05 Aug 2026Partially allowed
Birendra Yadav Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 2364
Indian Penal Code-Sections 302/34, 302 read with Section 34Arms Act-Section 27Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)
High Courts05 Aug 2026Dismissed
Bechan Paswan & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2365
Bihar Chaukidar Cadre Rules, 2006Bihar Chaukidar Cadre (Amendment) Rules, 2014-Rule 5(7), Proviso (a) to sub-rule (7) of Rule 5, 5Constitution of India-Article 14, 16, 141, 226
High Courts05 Aug 2026Dismissed
Amir Paswan & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2366
Indian Penal Code-Sections 467, 468, 471, 420, 120B/34Bihar Panchayat Primary Teacher (Appointment and service conditions) Rules, 2006-Rule 11Bihar Panchayat Primary Teacher (Appointment and service conditions) Rules, 2012-Rule 14
High Courts05 Aug 2026Dismissed
Dr. Mohammad Zafar Alam Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 2367
High Courts05 Aug 2026Dismissed
Durgawati Devi Vs Sachita Chaudhary @ Sachitanand Yadav
Patna High Court · (2026) 08 PAT CK 2368
Hindu Marriage Act, 1955-Section 7, sub-section (2) of Section 7, 8Code of Criminal Procedure, 1973-Section 125Special Marriage Act, 1954
High Courts05 Aug 2026Dismissed
Hafizur Rehaman Vs The Divisional Controller
Karnataka High Court · (2026) 08 KAR CK 2214
Constitution of India-Articles 226 and 227Motor Vehicles Act
High Courts05 Aug 2026Dismissed
Smt. Arunakumari U.M. Vs Board Of Directors, Karnataka State Road Transport Corporation & Anr.
Karnataka High Court · (2026) 08 KAR CK 2215
Constitution of India-Articles 226 and 227
High Courts05 Aug 2026Allowed
Karnataka State Road Transport Corporation Vs Joseph
Karnataka High Court · (2026) 08 KAR CK 2216
Constitution of India-Articles 226 and 227Industrial Disputes Act-Section 33(2)(b)
High Courts05 Aug 2026Dismissed
Sri. M.P.Prabhudas Vs Board Of Directors, K.S.R.T.C. & Anr.
Karnataka High Court · (2026) 08 KAR CK 2217
Constitution of India-Articles 226, 227
High Courts05 Aug 2026Allowed
M/s Ashraya Udyog Seva Samithi ® Vs Bangalore Electricity Supply Co. Ltd. & Anr.
Karnataka High Court · (2026) 08 KAR CK 2247
Constitution of India-Article 227Societies Registration Act 1960Karnataka Societies Registration Act, 1960