High Courts01 Jun 2026Allowed
Anju Krishna Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 0282
Constitution of India, 1950- Article 21, 226Registration of Births and Deaths Act, 1969- Section 15
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 36 of 59,257
High Courts01 Jun 2026Allowed
Aboobacker Siddique Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 0281
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 187, 187(3), 187(3)(i), 187(3)(ii), 483Code of Criminal Procedure, 1973- Section 167, 167(2), 167(2)(a)(i)
High Courts01 Jun 2026Disposed Of
Hayarunisa Abdul Hakkim Vs The Director General Of Police
High Court Of Kerala · (2026) 06 KL CK 0280
High Courts01 Jun 2026
Akash Ramchandra Madane Vs State Of Maharashtra And Anr
Bombay High Court · (2026) 06 BOM CK 0171
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 108, 115(2), 351(2), 352
High Courts01 Jun 2026Partly Allowed
Mr Pradeep Vs Ms Kiran Naithani
Delhi High Court · (2026) 06 DEL CK 0159
Code of Civil Procedure, 1908- Section 96, Order 41 Rule 1Limitation Act, 1963- Section 5Evidence Act, 1872- Section 65B
High Courts01 Jun 2026Dismissed
Fida Hussain Vs Abdul Wahid
Delhi High Court · (2026) 06 DEL CK 0158
Code of Civil Procedure, 1908- Section 96, Order 41 Rule 1
High Courts01 Jun 2026Disposed Of
Smt Bhawna Gupta Vs Smt Usha Gupta & Anr.
Delhi High Court · (2026) 06 DEL CK 0157
Code of Civil Procedure, 1908- Section 96, 151Protection Of Women From Domestic Violence Act, 2005- Section 17, 17(2)
High Courts01 Jun 2026Disposed Of
Sandeep @Sunny Vs State Of Nct Of Delhi
Delhi High Court · (2026) 06 DEL CK 0156
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 175(3), 175(4), 196Bharatiya Nyaya Sanhita, 2023- Section 3(5), 80, 85Indian Penal Code, 1860- Section 304B
High Courts01 Jun 2026Dismissed
Aryan Energy Pvt Ltd Vs U O I & Ors
Delhi High Court · (2026) 06 DEL CK 0155
Constitution of India, 1950- Article 227Code of Criminal Procedure, 1973- Section 251, 482Companies Act, 2013- Section 147(1), 148, 148(1), 148(8)(a)
High Courts01 Jun 2026Dismissed
Megh Nath Yadav Vs Sir Sobha Singh And Sons Pvt Ltd
Delhi High Court · (2026) 06 DEL CK 0154
Code of Civil Procedure, 1908- Section 100Delhi Rent Control Act, 1958- Section 3(c), 14(1)(a), 14(2)Transfer of Property Act, 1882- Section 106
Supreme Court01 Jun 2026Allowed
Bhikhani Devi And Etc Vs Union Of India And Others
Supreme Court Of India · (2026) 06 SC CK 0093
Constitution of India, 1950- Article 14, 38, 39, 43, 300ACentral Civil Services (Temporary Service) Rules, 1965- Rule 1(4)(d), 1(4)(e)Central Civil Services (Pension) Rules, 1972- Rule 10(1B)
High Courts01 Jun 2026Disposed Of
Girish Chandra Pandey Vs Almora Urban Cooperative Bank Ltd. And Others
Uttarakhand High Court · (2026) 06 UK CK 0087
High Courts01 Jun 2026Disposed Of
Shalini Dadar Vs Hon'ble High Court of Uttarakhand
Uttarakhand High Court · (2026) 06 UK CK 0086
High Courts01 Jun 2026Disposed Of
Poonam Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0085
High Courts01 Jun 2026Disposed Of
MS Arun Construction Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0084
Supreme Court01 Jun 2026Dismissed
Darubai & Anr Vs Kamalabai & Ors
Supreme Court Of India · (2026) 06 SC CK 0045
Hindu Succession Act, 1956- Section 8, 19
High Courts01 Jun 2026Allowed
Samir Kumaar Modi Vs Nirmala Bagri
Delhi High Court · (2026) 06 DEL CK 0044
Constitution of India, 1950- Article 19(1)(a), 19(1)(d), 19(1)(g), 19(2), 32, 51A(e), 51A(j)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 223, 223(1)Code of Criminal Procedure, 1973- Section 169, 182, 190(1)(a), 200, 202, 203, 204
High Courts01 Jun 2026Disposed Of
Arvind Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0042
High Courts01 Jun 2026Disposed Of
Kahkashan Khan Naz Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0041
High Courts01 Jun 2026Disposed Of
Hemraj Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0040