High Courts04 Aug 2026Allowed
Naveen Aggarwal Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4280
IPC-Section 287, 304-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
Search 12,00,515 Indian judgments.
12,00,515 judgments in All Courts · page 376 of 60,026
High Courts04 Aug 2026Allowed
Charu Tanya & Ors
Gauhati High Court · (2026) 08 GAU CK 4116
Block Education Officer (Group-B Gazetted) Recruitment Rules, 2017-Rule 10, 11Right of Children to Free and Compulsory Education Act, 2009
High Courts04 Aug 2026Disposed Of
Ms Mary Megu Vs The State Of AP & Ors.
Gauhati High Court · (2026) 08 GAU CK 3880
Arunachal Pradesh Public Premises (Eviction of Unauthorized Occupants) Act, 2003-Section 4
High Courts04 Aug 2026Disposed Of
Smti Omi Taga Vs The State Of AP & Ors.
Gauhati High Court · (2026) 08 GAU CK 3884
Arunachal Pradesh Public Premises (Eviction of Unauthorized Occupants) Act, 2003-Section 4
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
High Courts04 Aug 2026Disposed Of
Mour @ Moub Uddin Laskar Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 3905
High Courts04 Aug 2026Dismissed
Bijoy Sonowal Vs Indian Oil Corporation Ltd. & Ors.
Gauhati High Court · (2026) 08 GAU CK 3907
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
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
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
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
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
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)
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)