High Courts05 Aug 2026Disposed Of
Shri. Shik Dkhar Vs State Of Meghalaya Through The Secretary, Home (Police) Department, Shillong, Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1388
IPC-Section 302, 34, 201
JUDGMENT DATABASE
Search 11,97,973 Indian judgments.
11,97,973 judgments in All Courts · page 357 of 59,899
High Courts05 Aug 2026Allowed
Durkai Pandian and Balamurugan Vs E.Rajasingh Samuvel
Madras High Court · (2026) 08 MAD CK 1254
Indian Penal Code, 1860-Section 420, 341, 448, 468, 506(ii)Code of Criminal Procedure, 1973-Section 200, 156(3)
High Courts05 Aug 2026Dismissed
Ilankovan Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1253
Tamil Nadu Prohibition Act, 1937-Section 4(1-A), 4(1)(aa), 4(1)(k), 18-AIndian Evidence Act, 1872-Section 25, 27
High Courts05 Aug 2026Allowed
Yogi Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1252
Protection of Children from Sexual Offences Act, 2012-Section 5(l), 5(j)(ii), 6Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts05 Aug 2026Dismissed
Dr. Mukesh Surya Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1279
Himachal Pradesh Medical Education Rules, 1999Right to Information ActConstitution of India-Article 226
High Courts05 Aug 2026Allowed
Dr. Kesang Youdon Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1278
First Statute of Himachal Pradesh University, 1970Himachal Pradesh University Act, 1970-Sections 38 and 39, 28
High Courts05 Aug 2026Allowed
Yash Pal Vs The H.P. State Cooperative Milk Prducers Federation Ltd. & Anr.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1289
CCS (CC&A) Rules, 1965
High Courts05 Aug 2026Partly Allowed
Dr. Bhabeswar Tongbram Vs The State Of Manipur & Ors.
Manipur High Court · (2026) 08 MAN CK 1424
Manipur Technical University Act, 2016-Section 14(1), 13(1)(d), 13(2), 13UGC Regulations, 2018-Section 7.3Constitution of India
High Courts05 Aug 2026Partly Allowed
Dr. Bhabeswar Tongbram Vs The State Of Manipur & Ors.
Manipur High Court · (2026) 08 MAN CK 1423
Manipur Technical University Act, 2016-Section 14(1), 13(1)(d), 13(2), 13UGC Regulations, 2018-Section 7.3Constitution of India
High Courts05 Aug 2026Dismissed
Paramita Mukherjee Vs Susmita Pal
Calcutta High Court · (2026) 08 CAL CK 1156
High Courts05 Aug 2026Disposed Of
The Badlapur Industrial Welfare Association & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1093
Maharashtra Industrial Development Corporation Act, 1961Maharashtra Municipal Council, Nagar Panchayat and Industrial Townships Act, 1965-Sections 119, 124, 114, 117Maharashtra Regional and Town Planning Act, 1966-Section 40, 159A, Clause 7 of the First Schedule, 7 of the First Schedule, 7 of Schedule I, 7(1) of the First Schedule, 7(1) of First Schedule
High Courts05 Aug 2026Disposed Of
Dr. Dilip Kajale Vs Gokhale Institute Of Politics And Economics & Ors.
Bombay High Court · (2026) 08 BOM CK 1422
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979
High Courts05 Aug 2026Dismissed
In the Goods of Rita Mukherjee Alias Chhanda Mukherjee (Deceased): Paramita Mukherjee Vs. Susmita Pal
Calcutta High Court · 2026:CHC-OS:342-DB
High Courts05 Aug 2026Disposed Of
Rudra Prasad Rimal Vs The Registrar General And Ors.
Sikkim High Court · (2026) 08 SIK CK 0915
Tribunals and Commissions05 Aug 2026Allowed
Piramal Capital & Housing Finance Ltd. Vs Tulsi Spices and Foods Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 0889
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13(1)(b), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14Limitation Act, 1963-Section 18
High Courts05 Aug 2026Partially allowed
United India Insurance Company Limited Vs Hajira Bano and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0774
Motor Vehicles Act, 1988-Section 173
High Courts05 Aug 2026Dismissed
Showkat Yousuf Shah & Ors. Vs Union of India and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0773
Constitution of India-Article 226, 12, 14, 16, 21
High Courts05 Aug 2026Allowed
Suhail Ahmad Bhat alias Sahil Peer Vs Union Territory of J&K and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0771
Jammu and Kashmir Public Safety Act, 1978
High Courts05 Aug 2026Allowed
Romesh Chander Anand Vs UT of J&K through SHO, Police Station, Kathua and another
Jammu And Kashmir High Court · (2026) 08 J&K CK 0766
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 451, Section 504, Section 506Ranbir Penal Code-Section 447, Section 427
High Courts05 Aug 2026Allowed
Orrin Dev Singh and others Vs UT of Jammu & Kashmir and another
Jammu And Kashmir High Court · (2026) 08 J&K CK 0765
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 451, Section 147, Section 149, Section 504, Section 506