High Courts04 Aug 2026Allowed
Ganesan Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1266
Prevention of Corruption Act, 1988-Section 7(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 269
JUDGMENT DATABASE
Search 11,95,894 Indian judgments.
11,95,894 judgments in All Courts · page 326 of 59,795
High Courts04 Aug 2026Dismissed
K.Ahamed Ibrahim Vs State rep. by Inspector General of Police and Others
Madras High Court · (2026) 08 MAD CK 1265
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 457, 380, 147, 120(B), 341
High Courts04 Aug 2026Allowed
Manikandan Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1260
Bharatiya Nyaya Sanhita, 2023-Section 303(2), 269Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)
High Courts04 Aug 2026Allowed
Veera Eswaran Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1259
High Courts04 Aug 2026Disposed of
M.Makbooba Nameera Vs The Director, Directorate of Medical Education
Madras High Court · (2026) 08 MAD CK 1257
High Courts04 Aug 2026Allowed
M.Shanmugam Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1256
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442
High Courts04 Aug 2026Allowed
P.Singaram Vs The District Collector cum District Magistrate
Madras High Court · (2026) 08 MAD CK 1255
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-Grabbers and Video Pirates Act, 1982-Section 2(ggg)
Supreme Court04 Aug 2026Dismissed
Naresh Vs State of H.P. & Anr.
Supreme Court Of India · (2026) 08 SHI CK 1435
IPC-Sections 323, 341, 409, 420Code of Criminal Procedure-Section 107/150, 495, 300, 107/117, Chapter XIV, 482, 156(1), 155(2), 227, 107, 117, 119, 118, 253, 112, 437, 423, 403Constitution of India-Article 226, 227
High Courts04 Aug 2026Dismissed
Surbhi Bedi Vs Manjeet Kaur
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1287
Protection of Women from Domestic Violence Act-Section 12, 17, 18, 19 and 22, 2(s), sub-section (1) of Section 17, sub-section (2) of Section 17
High Courts04 Aug 2026Dismissed
Smt. Nameirakpam Ongbi Manglembi Devi Vs Smt. Haomom Merina Devi
Manipur High Court · (2026) 08 MAN CK 1172
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
High Courts04 Aug 2026Dismissed
Gangubai Prakash Jagtap & Ors. Vs Nanda Bhagwan Mali (Ghadge) Since Deceased Through LRs. Lata Audumber Bhandari & Ors.
Bombay High Court · (2026) 08 BOM CK 1166
National Highway Act-Section 3(H)(4)Land Acquisition Act-Section 30
High Courts04 Aug 2026Allowed
Divyarani D/O Dhananjay Koli Vs The State of Maharashtra And Others
Bombay High Court · (2026) 08 BOM CK 1165
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 2026Dismissed
Muni Raj Vs Narayan K. Malwankar & Others
Bombay High Court · (2026) 08 BOM CK 1164
Code of Civil Procedure, 1908-Section 100, Section 100(5)Indian Evidence Act, 1872-Section 91, 92Portuguese Civil Code-Article 1156
High Courts04 Aug 2026Dismissed
Gangubai Prakash Jagtap & Ors. Vs Nanda Bhagwan Mali (Ghadge) Since Deceased Through LRs. Lata Audumber Bhandari & Ors.
Bombay High Court · (2026) 08 BOM CK 1160
National Highway Act, 1956-Section 3(H)(4)Land Acquisition Act, 1894-Section 30
High Courts04 Aug 2026Allowed
Divyarani d/o Dhananjay Koli (Under Guardianship of Real Uncle Rajendra s/o Appasaheb Koli) Vs The State of Maharashtra And Others
Bombay High Court · (2026) 08 BOM CK 1159
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 2026Dismissed
Mr. Muni Raj Vs Mr. Narayan Krishna Malwankar & Ors.
Bombay High Court · 2026:BHC-GOA:1520
Code of Civil Procedure, 1908-Section 100, 100(5)Indian Evidence Act, 1872-Section 91, 92Portuguese Civil Code-Article 1156
High Courts04 Aug 2026Disposed Of
Vardan Securities Private Limited & Anr. Vs Reserve Bank of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 1163
Reserve Bank of India (Commercial Banks – Transfer and Distribution of Credit Risk) Directions, 2025-Clause 65Constitution of India-Article 12, 226Banking Regulation Act, 1949
High Courts04 Aug 2026Allowed
Andrew Yule And Co Ltd Vs Akriti Sales Private Limited And Ors
Calcutta High Court · (2026) 08 CAL CK 1162
CPC-Rule 1 to Order VIIICommercial Courts Act, 2015
High Courts04 Aug 2026Disposed Of
Nupur Kejriwal Vs Sunflower Synergies Private Limited And Ors.
Calcutta High Court · (2026) 08 CAL CK 1157
Code of Civil Procedure, 1908-Order XXX Rule 4
High Courts04 Aug 2026Allowed
Maharashtra State Electricity Transmission Company Limited Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1434
Forest (Conservation) Act, 1980-Section 2Van (Sanrakshan Evam Samvardhan) Adhiniyam, 1980-Section 2, Rule 13Rules of 2023