JUDGMENT DATABASE

Search 11,96,239 Indian judgments.

11,96,239 judgments in All Courts · page 335 of 59,812

High Courts04 Aug 2026Allowed

UT Of Jammu And Kashmir And Others Vs Abdul Rashid Durrani

Jammu And Kashmir High Court · (2026) 08 J&K CK 0281

Constitution of India-Article 226, 14 and 16Employees Service Rules of the Jammu and Kashmir Tourism Development Corporation Limited-Rule 145

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High Courts04 Aug 2026Dismissed

R. Anil Kumar Vs Sree Sudheendra Medical Mission

High Court Of Kerala · (2026) 08 KL CK 0325

Kerala Court Fees and Suits Valuation Act, 1959-Section 7(3), 25(a), 7, 25, 25(b), 27(a), 29, 30, 37(1), 37(3), 38, 45, 48, 26, 19Constitution of India-Article 227

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High Courts04 Aug 2026Allowed

Union Territory Of Jammu & Kashmir Through Commissioner Secretary To Govt., Finance Department, Civil Secretariat, Srinagar/Jammu Vs Abdul Wahid Dar

Jammu And Kashmir High Court · (2026) 08 J&K CK 0167

Constitution of India-Article 226

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High Courts04 Aug 2026Dismissed

Oinam Ibomcha Singh Vs Oinam Ramesh Singh

Manipur High Court · (2026) 08 MAN CK 0145

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XLIII Rule 1(r)Constitution of India-Article 227

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High Courts04 Aug 2026Dismissed

Smt. Nameirakpam Ongbi Manglembi Devi Vs Smt. Haomom Merina Devi

Manipur High Court · (2026) 08 MAN CK 0147

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

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Tribunals and Commissions04 Aug 2026Appeal allowed

Manvir Singh Vs ICICI Bank

Telecom Disputes Settlement And Appellate Tribunal

Information Technology Act, 2000-Section 57; Section 43A; Section 43; Section 43 and 43AIT Act 2000-Section 43 APayment and Settlement Act, 2007

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Tribunals and Commissions04 Aug 2026Appeal dismissed

The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj Liquidator Of M/s. Landmark Housing - Projects Chennai Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi

I & B Code, 2016-Section 53

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Tribunals and Commissions04 Aug 2026IA stands disposed of.

Commissioner Of Customs, Mundra Port Vs Arvind Gaudana, Liquidator Of SPEL Granito Pvt. Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi

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High Courts03 Aug 2026

Dashrath Prasad Tamrakar Vs Rajkumar Tamrakar & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4331

Code of Civil Procedure, 1908-Order IX Rule 4, Section 151, XVII Rule 3, XVII Rule 2, 9 Rule 9, 9 Rule 2M.P. Land Revenue Code-Sections 250 and 250-A

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High Courts03 Aug 2026

Vishnu Rajak Vs Birjesh Kumar & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4328

Limitation Act-Section 3, 5, 4 to 24, 9, 6Limitation Act (XV of 1877)-Section 7Motor Vehicles Act-Section 110A

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High Courts03 Aug 2026

M/s. Enbee Plantation Ltd. Vs Utkarsh Agrawal

Madhya Pradesh High Court · (2026) 08 MP CK 4326

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High Courts03 Aug 2026Dismissed

Sudhir Kumar Hundet Vs Mp Madhya Kshetra Vidyut Vitrana Company Ltd & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4319

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rules 8, 8(2), 8(3), 9, 64

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High Courts03 Aug 2026