High Courts05 Aug 2026Allowed
Mr. Jaden Mikael Monteiro Vs 1. He Village Panchayat Of Camorlim 2. He Town Planner, Town And Country Planning Department
Bombay High Court · (2026) 08 BOM CK 0298
Panchayat Raj Act-Section 66
JUDGMENT DATABASE
Search 11,97,992 Indian judgments.
11,97,992 judgments in All Courts · page 359 of 59,900
High Courts05 Aug 2026Disposed Of
Talaniti Nulaxi Vs State Of Goa & Another
Bombay High Court · (2026) 08 BOM CK 0290
Emigration Act, 1983-Section 10, 24Information Technology Act, 2000-Section 66-D, 66DBhartiya Nyaya Sanhita, 2023-Section 143(3), 318(4), 61(2), 60, 3(5)
High Courts05 Aug 2026Allowed
Orrin Dev Singh, Vikas Kotwal, Virender Singh Vs U T Of Jammu & Kashmir, Rashpal Singh @ Rachpal Singh
Jammu And Kashmir High Court · (2026) 08 J&K CK 0329
BNSS, 2023-Section 528IPC-Sections 451, 147, 149, 504 & 506, 504 and 506
High Courts05 Aug 2026Disposed Of
United India Insurance Company Limited Vs Hajira Bano And Others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0320
Motor Vehicles Act, 1988-Section 173CSR-Rule 20 (bb), 20 (bbb)Family-Pension-cum-Gratuity Rules (Schedule XV)-Rule 20, clause (c )
High Courts05 Aug 2026Dismissed
Showkat Yousuf Shah & Ors. Vs Union of India And Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0323
Constitution of India-Article 226, 14, 16 and 21, 12Societies Registration Act XXI of 1860
High Courts05 Aug 2026Allowed
Fateh Rai Soni Vs The State Of Rajasthan
Rajasthan High Court · (2026) 08 RAJ CK 0275
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958-Rule 16Rajasthan Tenancy Act, 1955-Section 88, 16(1)Right to Information Act
High Courts05 Aug 2026Partly Allowed
Dr. Bhabeswar Tongbram Vs The State of Manipur
Manipur High Court · (2026) 08 MAN CK 0149
Manipur Technical University Act, 2016-Section 14(1)Constitution of India
High Courts05 Aug 2026Partly Allowed
Dr. Bhabeswar Tongbram Vs The State Of Manipur
Manipur High Court · (2026) 08 MAN CK 0148
Constitution of IndiaManipur Technical University Act, 2016-Section 14(1)
High Courts05 Aug 2026Disposed Of
Rudra Prasad Rimal Vs. The Registrar General and Ors.
Sikkim High Court · (2026) 08 SIK CK 0122
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)