High Courts02 Apr 2026
M/s Punshi Ukal Consultancy Pvt Ltd Vs Union Of India & 4 Ors
Manipur High Court · (2026) 04 MAN CK 0320
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 201 of 59,258
High Courts02 Apr 2026
Tombisana High School Vs State Of Manipur
Manipur High Court · (2026) 04 MAN CK 0319
Code Of Civil Procedure, 1908 - Order 14 Rule 1, Order 14 Rule 2 Sub Rule 2(b)
High Courts02 Apr 2026
Kangabam Mahendra Singh Vs Oinam Momon Devi & 4 Ors
Manipur High Court · (2026) 04 MAN CK 0318
High Courts02 Apr 2026
Kumbi Awang Khunou JB School Vs Kh. Dorendro Singh & 2 Ors.
Manipur High Court · (2026) 04 MAN CK 0317
Tribunals and Commissions01 Apr 2026Allowed
Hathway Cable & Datacom Limited & Anr Vs Yash Broadcasting Industries Private Limited
Telecom Disputes Settlement And Appellate Tribunal · (2026) 04 TDSAT CK 1782
Telecom Regulatory Authority of India Act, 1997- Section 14(A)(1), 14(a)(ii)Cable television Networks (Regulation) Act, 1995- Section 3Evidence Act, 1872- Section 65B, 102
Tribunals and Commissions01 Apr 2026Dismissed
M/s Universal Yarns & Tex Pvt. Ltd Vs M/s Jupiter Rubber Pvt. Ltd.
Competition Commission Of India · (2026) 04 CCI CK 1779
Competition Act, 2002- Section 3(1), 3(3)(a), 3(3)(d), 26(1), 33
Tribunals and Commissions01 Apr 2026
People For Animals (PFA) Vs Venkateshwara Hatcheries Pvt. Ltd. & Ors
Competition Commission Of India · (2026) 04 CCI CK 1774
Competition Act, 2002- Section 2(b), 2(h), 3, 3(3)(a), 3(3)(b), 3(4), 4, 4(2)(a)(i), 4(2)(a)(ii), 4(2)(b)(i), 4(2)(b)(ii), 4(2)(c), 4(2)(d), 4(2)(e), 19(6), 26, 26(1), 26(2A), 27, 48, 57
High Courts01 Apr 2026Dismissed
State Of Kerala Represented By Secretary Vs Martin Augustine
High Court Of Kerala · (2026) 04 KL CK 1198
Kerala Conservation of Paddy Land and Wetland Act, 2008- Section 8, 9, 10, 27A, 27B, 27C, 27C(1), 27C(2)Kerala Land Tax Act, 1961- Section 6A
High Courts01 Apr 2026Disposed Of
Suo Motu Vs State Of Kerala Represented By Its Secretary To Government
High Court Of Kerala · (2026) 04 KL CK 1197
Constitution of India, 1950- Article 226Kerala Municipality Act, 1994- Section 215Travancore Cochin Hindu Religious Institutions Act, 1950- Section 62, 62(1), 62A, 76A, 76A(1), 76A(2), 76A(3), 105, 123
High Courts01 Apr 2026Dismissed
The Kizhuvilam Service Co Operative Bank Ltd. No. 2405 Represented By Its Secretary Vs Sooryan S.S
High Court Of Kerala · (2026) 04 KL CK 1196
Kerala Cooperative Societies Act, 1969- Section 80B, 80(3)(a)
High Courts01 Apr 2026Dismissed
Amrendra Jha Vs Punjab National Bank
Patna High Court · (2026) 04 PAT CK 1084
High Courts01 Apr 2026Dismissed
Lalan Kumar Madhukar Vs Bihar State University Service Commission Patna
Patna High Court · (2026) 04 PAT CK 1083
High Courts01 Apr 2026Dismissed
Millia Educational Trust Rambag Purnea Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1082
High Courts01 Apr 2026Disposed Of
Ajay Kumar Mallik Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1081
High Courts01 Apr 2026Disposed Of
Prayag Kumar Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1080
High Courts01 Apr 2026Allowed
Sushma Parihar Vs Dharmendra Kumar Parihar
Chhattisgarh High Court · (2026) 04 CHH CK 0658
Family Court Act, 1984- Section 19(4)Hindu Marriage Act, 1955- Section 13(1), 25
High Courts01 Apr 2026Allowed
ABIS Exports India Private Limited Vs Mekala Revathi
Chhattisgarh High Court · (2026) 04 CHH CK 0657
Arbitration and Conciliation Act, 1996- Section 11, 11(6)
High Courts01 Apr 2026Dismissed
State of Chhattisgarh Vs Bodhan
Chhattisgarh High Court · (2026) 04 CHH CK 0656
Code of Criminal Procedure, 1973- Sction 378
High Courts01 Apr 2026Disposed Of
Krishna Namdev Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0654
Constitution of India, 1950- Article 226
Supreme Court01 Apr 2026Dismissed
Union Of India & Others Vs Sunil Kumar Rai & Others
Supreme Court Of India · (2026) 04 SC CK 0442
Constitution of India, 1950- Article 226