JUDGMENT DATABASE

Search 11,95,391 Indian judgments.

11,95,391 judgments in All Courts · page 318 of 59,770

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)

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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

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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)

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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

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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

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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

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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

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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)

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High Courts04 Aug 2026

Al Tousiff Minerals & Anr. Vs Shiva Granites

Andhra Pradesh High Court · (2026) 08 AP CK 2046

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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

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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

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High Courts04 Aug 2026Dismissed

Union Of India & Ors. Vs Padma Charan Bal

Orissa High Court · (2026) 08 OHC CK 1544

Constitution of India-Articles 226 & 227

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High Courts04 Aug 2026Dismissed

Prasanna Kumar Gawn & Ors. Vs State of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1545

CPC-Section 114, Order 47, Rule 1, 47 Rule 1

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High Courts04 Aug 2026Allowed

Angul Sukinda Railway Ltd. Vs Somanath Naik & Ors.

Orissa High Court · (2026) 08 OHC CK 1546

Land Acquisition Act, 1894-Section 54, U/s.18, U/s.4(1), 18, 4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)

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High Courts04 Aug 2026Allowed

Angul Sukinda Railway Ltd. Vs Puzi Naik & Ors.

Orissa High Court · (2026) 08 OHC CK 1547

Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)

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High Courts04 Aug 2026Allowed

Angul Sukinda Railway Ltd. Vs Laxmidhar Panigrahi & Ors.

Orissa High Court · (2026) 08 OHC CK 1548

Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)

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High Courts04 Aug 2026Allowed

Angul Sukinda Railway Ltd. Vs Lenkudi Sahu & Ors.

Orissa High Court · (2026) 08 OHC CK 1549

Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)

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High Courts04 Aug 2026Allowed

Koshiya Vaibhav Jitendrabhai @ V.D. Koshiya & Ors. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1550

BNSS-Section 483BNS-Sections 318(2)/ 319(2)/ 336(2)/ 336(3)/ 338/ 340(2) /61(2)/ 3(5)

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High Courts04 Aug 2026Dismissed

Laxmidhar Sahoo @ Baidhar @ Baia Vs State Of Orissa & Anr.

Orissa High Court · (2026) 08 OHC CK 1551

Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 together with amendment Act, 2016-Section 14-A, 3(2)(v)IPC-Section 394, 302

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High Courts04 Aug 2026Allowed

Jiban Sethi Vs State Of Odisha & Anr.

Orissa High Court · (2026) 08 OHC CK 1552

BNSS, 2023-U/Ss. 397/401Juvenile Justice (Care and Protection of Children) Act, 2015-Sec. 102BNS-U/Ss. 64(2)(m)/318(4)/89

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