High Courts04 Aug 2026Dismissed
Oinam Ibomcha Singh Vs Oinam Ramesh Singh
Manipur High Court · (2026) 08 MAN CK 0145
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XLIII Rule 1(r)Constitution of India-Article 227
JUDGMENT DATABASE
Search 11,89,668 Indian judgments.
11,89,668 judgments in All Courts · page 283 of 59,484
High Courts04 Aug 2026Dismissed
Smt. Nameirakpam Ongbi Manglembi Devi Vs Smt. Haomom Merina Devi
Manipur High Court · (2026) 08 MAN CK 0147
Code of Civil Procedure, 1908-Order XXXII, Rule 15 of Order XXXII, Section 75The Rights of Persons With Disabilities Act, 2016Constitution of India-Article 227
Tribunals and Commissions04 Aug 2026Appeal allowed
Manvir Singh Vs ICICI Bank
Telecom Disputes Settlement And Appellate Tribunal
Information Technology Act, 2000-Section 57; Section 43A; Section 43; Section 43 and 43AIT Act 2000-Section 43 APayment and Settlement Act, 2007
Tribunals and Commissions04 Aug 2026Appeal dismissed
The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj Liquidator Of M/s. Landmark Housing - Projects Chennai Private Limited
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi
I & B Code, 2016-Section 53
Tribunals and Commissions04 Aug 2026IA stands disposed of.
Commissioner Of Customs, Mundra Port Vs Arvind Gaudana, Liquidator Of SPEL Granito Pvt. Ltd.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi
High Courts03 Aug 2026Allowed
M/S Rana Construction And Engineers Pvtl. Ltd. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3895
Constitution of India-Article 226
High Courts03 Aug 2026Dismissed
Uttam Das Vs The Union Of India & Ors.
Gauhati High Court · 2024 INSC 789
Constitution of India-Article 226, 19Passport (Entry into India) Rules, 1950-Section 6 (a)Foreigners’ Act, 1946-Section 14 (c), 4, 3(2)(b), 6
High Courts03 Aug 2026Disposed Of
M/s Gias Uddin Ahmed & Anr. Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3900
Central Goods and Services Tax Act, 2017-Section 73, 74, 73(1), 74(1), 73(9), 74(9), 107, 112Constitution of India-Article 226
High Courts03 Aug 2026Allowed
Dipak Sarma Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3901
Assam Public Procurement Act 2017-Section 26 (3), 26(3), 27(3), 27(4)
High Courts03 Aug 2026Dismissed
Jagtar Singh Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 3858
RTI Act
High Courts03 Aug 2026Allowed
Yash Alias Maan Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 3859
IPC-Section 307/34Arms Act-Section 25/27/54/59
High Courts03 Aug 2026Dismissed
Paritosh Tiwari Vs The State (NCT Of Delhi)
Delhi High Court · (2026) 08 DEL CK 3860
IPC-Section 420/465/467/468/471/120B/34
High Courts03 Aug 2026Dismissed
Sudhakar Dwivedi Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 3861
BNS-Section 318(4)/319/340BNSS-Section 173(4)
High Courts03 Aug 2026Dismissed
Nisar Ahmed Vs Agya Pal Singh
Delhi High Court · (2026) 08 DEL CK 3863
Civil Procedure Code, 1908-Order XLVII Rule 1, Section 151, 115, 97(3), 32(2)(i), VII Rule 11, 9, 21, 114, 47 Rule 1, 47, 113, 206, 623, VII, Rule 11Waqf Act, 1995-Section 83, 85, 37, 5(2), 6(1), 7(1), 32(3), 33(4), 35(1), 38(7), 39(3), 40(4), 48(2), 52(4), 54(3), 64(4), 67(4), 67(6), 69(3), 73(3), 83(1), 94, 54, 3, 54(3) & (4), 3(r), 2, 55The Waqf (Amendment) Act, 2013 (Act No.27 of 2013)
High Courts03 Aug 2026Allowed
M/s Gainda Lal Ram Narayan & Anr. Vs Shri Narayan Shamnani
Delhi High Court · (2026) 08 DEL CK 3864
Delhi Rent Control Act, 1958-Section 25-B (8), 14(1)(e), 14(1)(g), 25B, proviso (e) to Section 14(1), proviso to sub-section (8) of Section 25-BCPC-Order VII Rule 11, Section 115Specific Relief Act, 1963-Section 6
High Courts03 Aug 2026Disposed Of
Har Devi Vs The New India Assurance Co. Ltd & Ors.
Delhi High Court · (2026) 08 DEL CK 3867
Code of Civil Procedure, 1908-Order I Rule 10
High Courts03 Aug 2026Disposed Of
Union Of India & Anr. Vs Bhushan Lal & Anr.
Delhi High Court · (2026) 08 DEL CK 4069
Industrial Disputes Act, 1947-Section 25F, 25 F(b), 25-F(b), 2(j)Central Civil Service (Temporary Service) Rules, 1965Constitution of India-Article 309, 226
High Courts03 Aug 2026Disposed Of
Asian Hotels North Limited Vs Exclusive Capital Limited & Ors.
Delhi High Court · (2026) 08 DEL CK 4076
Civil Procedure Code, 1908-Section 151, Order 7 Rule 11, 39 Rules 1 & 2, XXXIX Rules 1 and 2, 1 Rule 10Commercial Courts Act, 2015-Section 12A(1), 12A, 12-A, 12-A(1)Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Rule 3
High Courts03 Aug 2026Disposed Of
Ram Lakhan Shukla Vs Hintek Electronics Private Limited & Anr.
Delhi High Court · (2026) 08 DEL CK 4079
Commercial Courts Act, 2015-Section 2(c), 2(1)(c)(xviii), 2(1)(c)CPC-Order VII Rule 11
High Courts03 Aug 2026Disposed Of
Lalit Kumar Misri Vs Registrar Cooperative Societies Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4080
Constitution of India-Article 226Cooperative Societies Act, 2003 (Delhi Act 3 of 2004)-sub section (1) of Section 77