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Search 12,02,019 Indian judgments.

12,02,019 judgments in All Courts · page 386 of 60,101

High Courts04 Aug 2026Dismissed

R. Anil Kumar Vs Sree Sudheendra Medical Mission

High Court Of Kerala · (2026) 08 KL CK 0325

Kerala Court Fees and Suits Valuation Act, 1959-Section 7(3), 25(a), 7, 25, 25(b), 27(a), 29, 30, 37(1), 37(3), 38, 45, 48, 26, 19Constitution of India-Article 227

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High Courts04 Aug 2026Allowed

Union Territory Of Jammu & Kashmir Through Commissioner Secretary To Govt., Finance Department, Civil Secretariat, Srinagar/Jammu Vs Abdul Wahid Dar

Jammu And Kashmir High Court · (2026) 08 J&K CK 0167

Constitution of India-Article 226

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High Courts04 Aug 2026Dismissed

Oinam Ibomcha Singh Vs Oinam Ramesh Singh

Manipur High Court · (2026) 08 MAN CK 0145

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XLIII Rule 1(r)Constitution of India-Article 227

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High Courts04 Aug 2026Dismissed

Smt. Nameirakpam Ongbi Manglembi Devi Vs Smt. Haomom Merina Devi

Manipur High Court · (2026) 08 MAN CK 0147

Code of Civil Procedure, 1908-Order XXXII, Rule 15 of Order XXXII, Section 75The Rights of Persons With Disabilities Act, 2016Constitution of India-Article 227

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Tribunals and Commissions04 Aug 2026Appeal allowed

Manvir Singh Vs ICICI Bank

Telecom Disputes Settlement And Appellate Tribunal

Information Technology Act, 2000-Section 57; Section 43A; Section 43; Section 43 and 43AIT Act 2000-Section 43 APayment and Settlement Act, 2007

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Tribunals and Commissions04 Aug 2026Appeal dismissed

The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj Liquidator Of M/s. Landmark Housing - Projects Chennai Private Limited

National Company Law Appellate Tribunal

I & B Code, 2016-Section 53

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Tribunals and Commissions04 Aug 2026IA stands disposed of.

Commissioner Of Customs, Mundra Port Vs Arvind Gaudana, Liquidator Of SPEL Granito Pvt. Ltd.

National Company Law Appellate Tribunal

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High Courts03 Aug 2026

Dashrath Prasad Tamrakar Vs Rajkumar Tamrakar & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4331

Code of Civil Procedure, 1908-Order IX Rule 4, Section 151, XVII Rule 3, XVII Rule 2, 9 Rule 9, 9 Rule 2M.P. Land Revenue Code-Sections 250 and 250-A

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High Courts03 Aug 2026

Vishnu Rajak Vs Birjesh Kumar & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4328

Limitation Act-Section 3, 5, 4 to 24, 9, 6Limitation Act (XV of 1877)-Section 7Motor Vehicles Act-Section 110A

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High Courts03 Aug 2026

M/s. Enbee Plantation Ltd. Vs Utkarsh Agrawal

Madhya Pradesh High Court · (2026) 08 MP CK 4326

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High Courts03 Aug 2026Dismissed

Sudhir Kumar Hundet Vs Mp Madhya Kshetra Vidyut Vitrana Company Ltd & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4319

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rules 8, 8(2), 8(3), 9, 64

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High Courts03 Aug 2026