High Courts05 Aug 2026Disposed Of
Rudra Prasad Rimal Vs. The Registrar General and Ors.
Sikkim High Court · (2026) 08 SIK CK 0122
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Search 11,95,256 Indian judgments.
11,95,256 judgments in All Courts · page 311 of 59,763
High Courts05 Aug 2026Disposed Of
Rudra Prasad Rimal Vs The Registrar General and Ors.
Sikkim High Court · (2026) 08 SIK CK 0129
Supreme Court05 Aug 2026
AKB Ventures LLP (Previously Known As AKB Ventures Pvt. Ltd.) Vs Manindra Kumar Tiwari Resolution Professional Of Paytail Commerce Pvt. Ltd. & Ors.
Supreme Court Of India · (2026) 08 NCLAT CK 0040
IBC-Regulation 37Companies Act-Section 2(81)Securities Contracts (Regulations) Act, 1956-Section 2(h)
High Courts05 Aug 2026Listed for further proceedings
Ms Surrinderjit Kaur Vs Mr Jaswinder Singh
Delhi High Court
Evidence Act
High Courts05 Aug 2026Appeal dismissed
G.S. Bijumon And J. Ayyappan Pillai Vs Inspector Of Police, CBI ACB, Cochin
High Court Of Kerala
Indian Penal CodePrevention of Corruption Act, 1988-Section 7; Section 13(2)Evidence Act-Section 154
High Courts05 Aug 2026Appeal is allowed in part
Xxx Xxxxx Xxx Xxx Xxx Vs State Of Kerala
High Court Of Kerala
Protection of Children from Sexual Offences Act, 2012-Section 6, Section 6 r/w 5 (m) and (l)IPCCode of Criminal Procedure-Section 313
Supreme Court05 Aug 2026Special Leave Petitions are disposed of
Kavitha Kuruganti Vs PepsiCo India Holdings Pvt. Ltd.
Supreme Court Of India · 2026 INSC 811
Protection of Plant Varieties and Farmers' Rights Act, 2001-Section 34, Section 39 (1)(iv), Section 34(h)
Supreme Court05 Aug 2026Appeal allowed
Sandeep Shukla Vs State of U.P. & Anr.
Supreme Court Of India · 2026 INSC 817
Code of Criminal Procedure, 1973-Section 202Negotiable Instruments Act, 1881
High Courts05 Aug 2026Application disposed of
Eepali Hriram Ohare, Yotiraditya /O Itendra Andey, 3 Rchana W/O Itendra Andey Vs He Tate Of Aharashtra, Ahesh /O Armeshwar Grawal
Bombay High Court
Haratiya Agarik Uraksha Anhita, 3 ( )-EctionHaratiya Yaya Anhita, 3 ( )-Ections 3 (4), 3 ( ), 3 (4), 3( ), 33 , 34 And 344R-Ec 4
High Courts05 Aug 2026Appeal allowed
Smti. Labanga Nath, Smt. Ajanta Nath, Smt. Reba Nath, Sri Biplab Bhusan Nath, Smt. Purabi Nath Vs Sri Gopal Chandra Nath, Smt. Ajanta Nath, Sri Gopen Chandra Nath, Smt. Manashi Nath
Tripura High Court
LR Act, 1960
High Courts05 Aug 2026Appeal allowed
Smti. Labanga Nath Vs Sri Gopal Chandra Nath
Tripura High Court
LR Act, 1960
Tribunals and Commissions05 Aug 2026Information closed
Ms. Meher Mansi Tatineni Vs Hensel Electric India Private Limited
Competition Commission Of India
Competition Act, 2002-Section 26(2), 19(1)(a), 3, 4, 3(4)(e), 3(4)(c), 4(2)(a)(ii); Section 19(1)(a)
Supreme Court05 Aug 2026Appeals dismissed
Commissioner Of Central Excise, Hyderabad-IV Vs M/s Xerox India Ltd. & Ors.
Supreme Court Of India
Central Excise Act, 1944-Section 2(f)Central Excise Tariff Act, 1985-Note 6 to Section XVI of the First Schedule
Supreme Court05 Aug 2026Appeal disposed of
M/s. Patel Infrastructure Limited Vs M/s. Aditya Construction
Supreme Court Of India
Micro, Small and Medium Enterprises Development Act, 2006Arbitration and Conciliation Act, 1996
High Courts05 Aug 2026Appeal is partly allowed
Vikram @ Tannu Vs State
Delhi High Court
Criminal Procedure Code, 1973-Section 374(2)Indian Penal Code, 1860-Sections 394, 397, 457Arms Act, 1959-Sections 25 and 27
High Courts05 Aug 2026Petition dismissed
Dr. Poonam Mishra Vs State Of NCT Of Delhi
Delhi High Court · 2022 INSC 1152
Medical Termination of Pregnancy Act, 1971-Section 3, Section 3(2), Section 3(4)(a), Section 3(4)(b)Indian Penal Code, 1860-Sections 312 to 316POCSO Act
Supreme Court05 Aug 2026Appeal allowed
KKH Finvest Pvt. Ltd. And Another Vs Ashiesh Shukla And Others
Supreme Court Of India
High Courts04 Aug 2026
Rajkumar Singh Vs Election Commission Of India & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4322
Constitution of India-Article 226, 329(b), 141, 327, 328Representation of the People Act, 1951-Section 33, 33-A, 36, 66, 80, 81, 81(1), 86, 100(1)(d)(i), 101, 125-ASocieties Registration Act, 1860
High Courts04 Aug 2026
Sushil Kumar Pandey Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4357
Constitution of India-Article 226M.P. General Provident Fund Rules, 1955-Rule 32(3)(iii), 14(7)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 65, Explanation-1 to Rule 65
High Courts04 Aug 2026
Rambharosi & Ors. Vs Board Of Revenue, Gwalior & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4354
Constitution of India-Article 227Madhya Pradesh Land Revenue Code, 1969-Section 109, 110, Rule 22, 24, 32Transfer of Property Act, 1882-Section 3, 100