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
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Search 11,98,978 Indian judgments.
11,98,978 judgments in All Courts · page 361 of 59,949
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)
Supreme Court05 Aug 2026Appeals dismissed
Commissioner Of Central Excise, Hyderabad-IV Vs M/s Xerox India Ltd. & Ors.
Supreme Court Of India
Central Excise Act, 1944-Section 2(f)Central Excise Tariff Act, 1985-Note 6 to Section XVI of the First Schedule
Supreme Court05 Aug 2026Appeal disposed of
M/s. Patel Infrastructure Limited Vs M/s. Aditya Construction
Supreme Court Of India
Micro, Small and Medium Enterprises Development Act, 2006Arbitration and Conciliation Act, 1996
High Courts05 Aug 2026Appeal is partly allowed
Vikram @ Tannu Vs State
Delhi High Court
Criminal Procedure Code, 1973-Section 374(2)Indian Penal Code, 1860-Sections 394, 397, 457Arms Act, 1959-Sections 25 and 27
High Courts05 Aug 2026Petition dismissed
Dr. Poonam Mishra Vs State Of NCT Of Delhi
Delhi High Court · 2022 INSC 1152
Medical Termination of Pregnancy Act, 1971-Section 3, Section 3(2), Section 3(4)(a), Section 3(4)(b)Indian Penal Code, 1860-Sections 312 to 316POCSO Act
Supreme Court05 Aug 2026Appeal allowed
KKH Finvest Pvt. Ltd. And Another Vs Ashiesh Shukla And Others
Supreme Court Of India
High Courts04 Aug 2026
Neha & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · 2024 INSC 847
Constitution of India-Article 226, 14 and 16, Entry 66, List-I (Union List) of the Seventh ScheduleCPC-Order 1 Rule 10, Section 151Haryana Education (College Cadre) Group B Service Rules, 1986
High Courts04 Aug 2026
Dharam Singh Saini Vs Canara Bank & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5077
Canara Bank (Employees) Pension Regulations, 1995-Regulations 14, 28, 29, 32, 42, 43Punjab National Bank (Employees') Pension Regulations, 1995-Regulation 14
High Courts04 Aug 2026
Late Sh. Ved Prakash Vijh Through His LR & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5076
Constitution of India-Article 226, 227Indian Stamp Act, 1899-Section 47-APunjab Stamp (Dealing of Under-Valued Instruments) (2nd Amendment), Rules, 2011-Rule 3-A
High Courts04 Aug 2026Disposed Of
Baljit Singh & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5089
Constitution of India-Article 226, 227Land Acquisition Act-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A
High Courts04 Aug 2026
Dalbir Singh Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court, Rohtak & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5088
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2-A, 2 (Clause (oo)), 2(s), 25-F, 25-G, 25-H, 25B, 25B(1), 25B(2), Clause (i) of Section 25B, 25B(2)(a)(i)
High Courts04 Aug 2026
Dr Subhash Chander Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5087
Constitution of India-Articles 226, 227
High Courts04 Aug 2026
Prem Nath & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5086
Punjab Civil Services Vol. II-Rule 6.19-C of Chapter 6, 2.44, 4.13Constitution of India-Article 136