JUDGMENT DATABASE

Search 12,00,515 Indian judgments.

12,00,515 judgments in All Courts · page 377 of 60,026

High Courts04 Aug 2026Allowed

Usman Shekh Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3711

BNS, 2023-Section 115(2), 117(2), 109(1), 126(2), 85, 89Dowry Prohibition Act-sections 3 and 4Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)

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High Courts04 Aug 2026Allowed

Suryanshu Mahajan Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3712

BNSS, 2023-Section 528BNS, 2023-Sections 69, 89, 115(2), 351(4), 352 & 3(5)Code of Criminal Procedure-Section 482, 320

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High Courts04 Aug 2026Allowed

Ishtiyaq Ansari @ Ishteyakh Ansari Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3716

B.N.S.S., 2023-Section 528B.N.S.-Section 69Code of Criminal Procedure-Section 482, 320

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High Courts04 Aug 2026Allowed

Joint Secretary-Cum-Public Information Officer, Jharkhand Academic Council, Ranchi Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3718

Constitution of India-Article 226Right To Information (RTI) Act-Section 20(1), 8, 9

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High Courts04 Aug 2026Allowed

M/S Mangalam Ispat Vs Damodar Valley Corporation & Ors.

Jharkhand High Court · (2026) 08 JH CK 3720

Electricity Act, 2003-Section 43, 56, 50, 181Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015-Clause 6.10(a), 5.3.3, 6.10Electricity Act, 1910-Section 24, 2(c)

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High Courts04 Aug 2026Disposed Of

Sangram Singh Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3722

Cr.P.C.-Section 107Limitation Act-Section 5, 14

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High Courts04 Aug 2026Disposed Of

Radha Rani & Ors. Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3724

Constitution of India-Article 226bye-laws of the Ranchi Regional Development Authority-Clause 5.4

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High Courts04 Aug 2026Partly Allowed

Mantu Mahto @ Mukesh Mahto & Anr. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3726

IPC-Section 323, 341, 326, 307 and 34, 324, 307 read with 34Probation of Offenders Act-Section 3 or 4, 3Probation of Offenders Act of 1958-Section 3

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High Courts04 Aug 2026Partly Allowed

Chandrika Paswan Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3727

Arms Act-Sections 25(1-B)a / 35, 26/ 35, 25(1-B)a/35, 26/35, 25(1-AA), 26, 29, 35, 29/35, 26 / 35Code of Criminal Procedure, 1973-Section 313

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High Courts04 Aug 2026Dismissed

Deepak Mandal Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3728

I.P.C.-Section 376

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High Courts04 Aug 2026Allowed

Jitendrakumar Karansingh Yadav Vs Dadra And Nagar Haveli Administration & Ors.

Bombay High Court · 2026:BHC-AS:32161-D

Indian Penal Code-Sections 302, 120B, 34, u/s 302, 201, 120-BArms Act, 1959-Section 3, 25(1)(A), 3 r/w 35Evidence Act, 1872-Section 27, 65 B(4), 65B, 65(B), 161

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High Courts04 Aug 2026Dismissed

Namdeo Yashwant Ghatal Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3473

Indian Penal Code-Section 302Cr.P.C.-Section 164Indian Evidence Act-Section 106

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High Courts04 Aug 2026Allowed

Ludhani Estate Private Limited & Anr. Vs The Chief Controlling Revenue Authority & Ors.

Bombay High Court · (2026) 08 BOM CK 3475

Constitution of India-Articles 226 and 227Stamp Act-Section 48(i), 47, 53(1A), 31Maharashtra Ownership Flats Act, 1963

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High Courts04 Aug 2026Allowed

Maharashtra State Electricity Transmission Company Limited Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3477

Forest (Conservation) Act, 1980Van (Sanrakshan Evam Samvardhan) Adhiniyam, 1980-Section 2, Rule 13Rules of 2023

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High Courts04 Aug 2026Partly Allowed

Lumax Auto Technologies Limited Vs Shri. Tarun Kumar Gangopadhyay

Bombay High Court · (2026) 08 BOM CK 3479

Industrial Disputes Act, 1947-Section 25-F(c), 25-F, clause (c) of section 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Item 1(g) of Schedule IVIndustrial Disputes (Maharashtra) Rules, 1957-Rule 81

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High Courts04 Aug 2026Dismissed

Brijesh Kumar Vs The Chairman & Ors.

Bombay High Court · (2026) 08 BOM CK 3481

Constitution of India-Article 226Railway Protection Force Rules, 1987-Rule 248, 110, 146.1, 146.2(i), 146.3, 146.4, 146.6, 146.7(iii), 147 (i), (ii), (iii), (viii), 148.2 (d), 212, 219Railway Protection Force Act, 1987-Rule 153

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High Courts04 Aug 2026Allowed

Shiv Shopping Centre Co-op. Housing Society Ltd. & Anr. Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3485

Maharashtra Co-operative Societies Act, 1960-Section 18, 17, 18(1), 18(2), 18(3), 18(5), 18(6), 18(2)(b), 152, 152(1), 4, 9, 11, 12, 13, 14, 19, 21, 21A, 29, 35, 77A, 78, 78A, 79, 85, 88, 105, 154B-2, 154B-3, 154B-9, 154B-27Maharashtra Co-operative Society Rules, 1961-Rule 17, 17(1), 17(2), 17(4)

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High Courts04 Aug 2026Dismissed

Shri Madhusudan Trimbak Rajbahadar Vs Shri. Dhondiram Ganpat Gaikwad & Ors.

Bombay High Court · (2026) 08 BOM CK 4939

Constitution of India-Article 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32G, 32F, 32F(1A), 31, 15, 29

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High Courts04 Aug 2026Partly Allowed

M/s. Olive Salon Vs Nazim Barkat Shaikh

Bombay High Court · (2026) 08 BOM CK 3487

Industrial Disputes Act, 1947-Section 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Items 1(a), (b), (f) and (g) of Schedule IVIndustrial Employment (Standing Orders) Act, 1946

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High Courts04 Aug 2026Partly Allowed

The Public Work Department & Ors. Vs Vinayak Soma Lingwat

Bombay High Court · (2026) 08 BOM CK 3490

Constitution of India-Article 166Model Standing Orders-Clause-4CIndustrial Employment (Standing Orders) Act, 1946

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