JUDGMENT DATABASE

Search 12,06,101 Indian judgments.

12,06,101 judgments in All Courts · page 390 of 60,306

High Courts04 Aug 2026Allowed

Divyarani d/o Dhananjay Koli (Under Guardianship of Real Uncle Rajendra s/o Appasaheb Koli) Vs The State of Maharashtra And Others

Bombay High Court · (2026) 08 BOM CK 1159

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

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High Courts04 Aug 2026Dismissed

Mr. Muni Raj Vs Mr. Narayan Krishna Malwankar & Ors.

Bombay High Court · 2026:BHC-GOA:1520

Code of Civil Procedure, 1908-Section 100, 100(5)Indian Evidence Act, 1872-Section 91, 92Portuguese Civil Code-Article 1156

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High Courts04 Aug 2026Disposed Of

Vardan Securities Private Limited & Anr. Vs Reserve Bank of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 1163

Reserve Bank of India (Commercial Banks – Transfer and Distribution of Credit Risk) Directions, 2025-Clause 65Constitution of India-Article 12, 226Banking Regulation Act, 1949

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High Courts04 Aug 2026Allowed

Andrew Yule And Co Ltd Vs Akriti Sales Private Limited And Ors

Calcutta High Court · (2026) 08 CAL CK 1162

CPC-Rule 1 to Order VIIICommercial Courts Act, 2015

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High Courts04 Aug 2026Disposed Of

Nupur Kejriwal Vs Sunflower Synergies Private Limited And Ors.

Calcutta High Court · (2026) 08 CAL CK 1157

Code of Civil Procedure, 1908-Order XXX Rule 4

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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 1434

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

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High Courts04 Aug 2026Allowed

Andrew Yule and Co Ltd Vs Akriti Sales Private Limited and Ors

Calcutta High Court · (2026) 08 CAL CK 1018

Commercial Courts Act, 2015Code of Civil Procedure, 1908-Order VIII Rule 1

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High Courts04 Aug 2026Disposed of

Vardan Securities Private Limited & Anr. Vs. Reserve Bank of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 1016

Reserve Bank of India (Commercial Banks – Transfer and Distribution of Credit Risk) Directions, 2025-Clause 65Constitution of India-Article 12, Article 226Banking Regulation Act, 1949

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High Courts04 Aug 2026Allowed

Andrew Yule and Co Ltd Vs Akriti Sales Private Limited and Ors

Calcutta High Court · (2026) 08 CAL CK 1005

Commercial Courts Act, 2015Code of Civil Procedure, 1908-Order VIII Rule 1

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High Courts04 Aug 2026Allowed

Vardan Securities Private Limited & Anr. Vs. Reserve Bank of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 1003

Constitution of India-Article 12, 226Reserve Bank of India (Commercial Banks – Transfer and Distribution of Credit Risk) Directions, 2025-Clause 65

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High Courts04 Aug 2026Dismissed

Mohd Hussain Vs Ismail and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0752

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High Courts04 Aug 2026Disposed of

Mohd. Farooq Bhatt Vs Mohd. Bashir and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0751

Code of Criminal Procedure-Section 482, Section 145

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High Courts04 Aug 2026Disposed of

Amit Kumar Verma Vs Ashok Kumar Parmar and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0748

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High Courts04 Aug 2026Disposed of

Mohd. Putto and others Vs Deputy Commissioner, Jammu and anr.

Jammu And Kashmir High Court · (2026) 08 J&K CK 0747

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Tribunals and Commissions04 Aug 2026Allowed

Idulupati Srinivasa Rao, Director (Suspended Powers) Of ISR Infra Pvt Ltd Vs Kalvakolanu Murali Krishna Prasad, Liquidator Of ISR Infra Pvt Ltd & 2 Ors.

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0609

Companies Act-Section 230Liquidation Process, Regulations-Regulation 2B(1)

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High Courts04 Aug 2026dismissed

David Masih Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0483

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438Arms Act, 1959-Section 25(8)

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High Courts04 Aug 2026disposed of

Yadwinder Sharma alias Happy Pandit Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0482

BNSS, 2023-Section 482Punjab Excise Act, 1914-Section 61

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High Courts04 Aug 2026dismissed

Tilak Raj Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0481

BNSS, 2023-Section 528, 430(1)Indian Penal Code, 1860-Section 279, 304-A, 427, 337, 338Bharatiya Nyaya Sanhita-Section 281, 106, 324, 125

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High Courts04 Aug 2026allowed

M/s Bhagwati Rice Mill Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0480

BNSS-Section 528Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 174-A

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High Courts04 Aug 2026disposed of

Balkar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0479

Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)Indian Penal Code, 1860-Section 379, 279, 188Disaster Management Act, 2005-Section 51(b)

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