High Courts04 Aug 2026Disposed Of
Maa Shakumbari Stone Crusher And Screening Plant Vs Commissioner State Goods And Services Tax & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2650
JUDGMENT DATABASE
Search 11,99,075 Indian judgments.
11,99,075 judgments in All Courts · page 370 of 59,954
High Courts04 Aug 2026Allowed
Shankar alias Binu Linga Bholse Vs District Magistrate & Ors.
Bombay High Court · (2026) 08 BOM CK 2415
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), Sub-section (3) of Section 35Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(E) and 3(5)
High Courts04 Aug 2026Disposed Of
Aakash @ Bhaiyya Sanjay Rokade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2416
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons Act, 1981-Section 3(1)Defence of India Rules-Rule 30, 30(1)(b)Defence of India Act
High Courts04 Aug 2026Dismissed
Mrs. Smita Shashank Jade Vs Avishkar' Institution For Mentally & Ors.
Bombay High Court · (2026) 08 BOM CK 2426
Special School Code of 1997Handicap Code 1997-Rule 49(five)
High Courts04 Aug 2026Allowed
Divyarani d/o Dhananjay Koli Vs The State of Maharashtra And Others
Bombay High Court · (2026) 08 BOM CK 2425
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 2026Allowed
Binod Kumar Jain (HUF) Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 2546
Public Provident Fund Act, 1968Public Provident Fund Scheme, 1968
High Courts04 Aug 2026Dismissed
(Dr.) Uday Kumar Vs The BRA Bihar University & Ors.
Patna High Court · (2026) 08 PAT CK 2547
Bihar State Universities Act, 1976-Sub-Clause 3 and 6 of the Statute 39Constitution of India-Article 14
High Courts04 Aug 2026Disposed Of
Subodhkant Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2548
Bihar Targeted PDS (Control) Order, 2016-Clause 10, 9(v), Section 32(iii), 32(vi), 32. (v)Old Public Distribution System Control, 2007Limitation Act-Section 5
High Courts04 Aug 2026Disposed Of
Anil Paswan Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2549
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32 (vii)
High Courts04 Aug 2026
Al Tousiff Minerals & Anr. Vs Shiva Granites
Andhra Pradesh High Court · (2026) 08 AP CK 2046
High Courts04 Aug 2026Dismissed
Madanlal Radhelal Bansal & Ors. Vs Agrawal Samaj Trust Dahod & Ors.
Gujarat High Court · (2026) 08 GUJ CK 1837
Bombay Public Trust Act, 1950-u/s 72(4), Section 56, 22, 36, 56(A), 50, 51, 70Constitution of the Trust-Clause 13(5)Code of Civil Procedure, 1908-Order 22 Rule 10, section 11
Tribunals and Commissions04 Aug 2026Dismissed
The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1832
I & B Code, 2016-Section 53
High Courts04 Aug 2026Dismissed
Union Of India & Ors. Vs Padma Charan Bal
Orissa High Court · (2026) 08 OHC CK 1544
Constitution of India-Articles 226 & 227
High Courts04 Aug 2026Dismissed
Prasanna Kumar Gawn & Ors. Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1545
CPC-Section 114, Order 47, Rule 1, 47 Rule 1
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Somanath Naik & Ors.
Orissa High Court · (2026) 08 OHC CK 1546
Land Acquisition Act, 1894-Section 54, U/s.18, U/s.4(1), 18, 4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Puzi Naik & Ors.
Orissa High Court · (2026) 08 OHC CK 1547
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Laxmidhar Panigrahi & Ors.
Orissa High Court · (2026) 08 OHC CK 1548
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Lenkudi Sahu & Ors.
Orissa High Court · (2026) 08 OHC CK 1549
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Koshiya Vaibhav Jitendrabhai @ V.D. Koshiya & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1550
BNSS-Section 483BNS-Sections 318(2)/ 319(2)/ 336(2)/ 336(3)/ 338/ 340(2) /61(2)/ 3(5)
High Courts04 Aug 2026Dismissed
Laxmidhar Sahoo @ Baidhar @ Baia Vs State Of Orissa & Anr.
Orissa High Court · (2026) 08 OHC CK 1551
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 together with amendment Act, 2016-Section 14-A, 3(2)(v)IPC-Section 394, 302