High Courts04 Aug 2026Dismissed
Dibyendu Bera & Anr. Vs Mahadeb Pan & Ors.
Calcutta High Court · (2026) 08 CAL CK 2981
Specific Relief Act, 1963-Section 15 (a), 15 (b), 20TP Act-Section 53AIndian Contract Act, 1972-Section 70
JUDGMENT DATABASE
Search 11,91,723 Indian judgments.
11,91,723 judgments in All Courts · page 298 of 59,587
High Courts04 Aug 2026Dismissed
George Clayton Dixon Vs Jayesh Karia & Anr.
Calcutta High Court · (2026) 08 CAL CK 2982
Code of Civil Procedure-Order XXI Rule 97, Section 105, XXI Rules 97 to 101Indian Evidence Act-Sections 107 and 108, 108Bharatiya Sakshya Adhiniyam-Sections 110 and 111, 111
High Courts04 Aug 2026Dismissed
Arvind Kumar Jhunjhunwala & Ors. Vs. Highview Apartments Private Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2983
Code of Civil Procedure-Order XLI Rule 11, XXXIX Rule 10, Section 151, XLIII, Rule 10 of Order XXXIX
High Courts04 Aug 2026Dismissed
Gautam Ram & Ors. Vs Soma Das & Ors.
Calcutta High Court · (2026) 08 CAL CK 2984
West Bengal Evacuee Property Act, 1951-Section 18(1), sub-Section (3) of Section 18, sub-Section (2) of the said Section, 18, 17Code of Civil Procedure-Order XLI Rule 11
High Courts04 Aug 2026Disposed Of
Akshay Nainwal Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2646
High Courts04 Aug 2026Dismissed
M/s Raghubir Singh Nishant Yadav Associates Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2647
High Courts04 Aug 2026Disposed Of
Mohan Chandra Vs State Tax Officer
Uttarakhand High Court · (2026) 08 UK CK 2648
High Courts04 Aug 2026Disposed Of
Ram Singh Kholiya Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2649
High Courts04 Aug 2026Disposed Of
Maa Shakumbari Stone Crusher And Screening Plant Vs Commissioner State Goods And Services Tax & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2650
High Courts04 Aug 2026Allowed
Shankar alias Binu Linga Bholse Vs District Magistrate & Ors.
Bombay High Court · (2026) 08 BOM CK 2415
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), Sub-section (3) of Section 35Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(E) and 3(5)
High Courts04 Aug 2026Disposed Of
Aakash @ Bhaiyya Sanjay Rokade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2416
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons Act, 1981-Section 3(1)Defence of India Rules-Rule 30, 30(1)(b)Defence of India Act
High Courts04 Aug 2026Dismissed
Mrs. Smita Shashank Jade Vs Avishkar' Institution For Mentally & Ors.
Bombay High Court · (2026) 08 BOM CK 2426
Special School Code of 1997Handicap Code 1997-Rule 49(five)
High Courts04 Aug 2026Allowed
Divyarani d/o Dhananjay Koli Vs The State of Maharashtra And Others
Bombay High Court · (2026) 08 BOM CK 2425
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 4, 6
High Courts04 Aug 2026Allowed
Binod Kumar Jain (HUF) Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 2546
Public Provident Fund Act, 1968Public Provident Fund Scheme, 1968
High Courts04 Aug 2026Dismissed
(Dr.) Uday Kumar Vs The BRA Bihar University & Ors.
Patna High Court · (2026) 08 PAT CK 2547
Bihar State Universities Act, 1976-Sub-Clause 3 and 6 of the Statute 39Constitution of India-Article 14
High Courts04 Aug 2026Disposed Of
Subodhkant Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2548
Bihar Targeted PDS (Control) Order, 2016-Clause 10, 9(v), Section 32(iii), 32(vi), 32. (v)Old Public Distribution System Control, 2007Limitation Act-Section 5
High Courts04 Aug 2026Disposed Of
Anil Paswan Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2549
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32 (vii)
High Courts04 Aug 2026
Al Tousiff Minerals & Anr. Vs Shiva Granites
Andhra Pradesh High Court · (2026) 08 AP CK 2046
High Courts04 Aug 2026Dismissed
Madanlal Radhelal Bansal & Ors. Vs Agrawal Samaj Trust Dahod & Ors.
Gujarat High Court · (2026) 08 GUJ CK 1837
Bombay Public Trust Act, 1950-u/s 72(4), Section 56, 22, 36, 56(A), 50, 51, 70Constitution of the Trust-Clause 13(5)Code of Civil Procedure, 1908-Order 22 Rule 10, section 11
Tribunals and Commissions04 Aug 2026Dismissed
The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1832
I & B Code, 2016-Section 53