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
JUDGMENT DATABASE
Search 11,89,755 Indian judgments.
11,89,755 judgments in All Courts · page 288 of 59,488
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
High Courts03 Aug 2026Dismissed
Tahir Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 08 DEL CK 4081
High Courts03 Aug 2026Dismissed
Mohammad Aashiqk Kureshi Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 08 DEL CK 4082
High Courts03 Aug 2026Disposed Of
Lalit Mohan Kapur Vs Sh Keshav Chandra & Ors.
Delhi High Court · (2026) 08 DEL CK 4094
New Delhi Municipal Council Act, 1994-Sections 70 and 71
High Courts03 Aug 2026Allowed
Nitesh Kumar Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3705
BNS, 2023-Section 108Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Akhilesh Kumar Pandy @ Akhilesh Pandey Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3706
BNS, 2023-Section 317(2)/3(5)Coal Mines Act-Section 30(ii)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Ranjeet Kumar Ram & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3709
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 147, 149, 342, 323, 324, 307, 386, 379, 504 and 506Code of Criminal Procedure-Section 482, 320
High Courts03 Aug 2026Allowed
Rajesh Murmu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3710
Excise Act-Section 47(A)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Sudesh Rakesh Tirkey Vs The State Of Jharkhand & Anr.
Jharkhand High Court · 2026 INSC 772
B.N.S.S., 2023-Section 528, 262Indian Penal Code-Sections 406, 420, 405Cr.P.C.-Section 156 (3), 239
High Courts03 Aug 2026Allowed
Naresh Kumar Mehta @ Naresh Mehta Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3717
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 82, 83
High Courts03 Aug 2026Allowed
Md. Shahil Ansari Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3721
B.N.S.S., 2023-Section 528B.N.S. 2023-Sections 111(2)(ii), 317(2), 318(4), 319(2), 336(3), 338, 340(2), 3(5)Information Technology Act, 2000-Sections 66(B)(C)(D)
High Courts03 Aug 2026Partly Allowed
Nand Kishore Mahto @ Kishori Mahto & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3723
IPC-Section 307/149, 324/149, 325/149, 147, 148, 149, 448, 323, 324, 325, 326, 379, 307, 307 IPCProbation of Offenders Act, 1958-Section 4
High Courts03 Aug 2026Allowed
Ajit Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3725
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015-Section 14-A(2), 18, 3(1)(r), 3(1)(s)Indian Penal Code-Sections 341, 406, 420, 354, 504, 506B.N.S.S., 2023-Section 482
High Courts03 Aug 2026Allowed
Aslam Khan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3729
BNS, 2023-Section 317(2), 3(5)Mines and Minerals (Development and Regulation) Act, 1957-sections 4/21Forest Act-Section 33
High Courts03 Aug 2026Allowed
Yashraj Global Infracon LLP, Pune Vs The Superintending Engineer, Bhavan Rachana Department, Pune Municipal Corporation, Pune & Ors.
Bombay High Court · (2026) 08 BOM CK 3472
High Courts03 Aug 2026Dismissed
Vasant Punjaram Sonawane Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3488
Indian Penal Code, 1960-Section 302Indian Evidence Act, 1872-Section 106