JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 94 of 59,257

High Courts08 May 2026Allowed/ Disposed Off

Primezone Developers Private And Others Vs State Of Maharashtra And Others

Bombay High Court · (2026) 05 BOM CK 0571

Maharashtra Protection Of Interest Of Depositors Rules, 1999-Rule 9Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999-Section 11Prevention Of Money Laundering Act, 2002-Section 2(c), 3, 4, 4(1), 5, 5(1), 5(3), 6, 7, 7(4), 8, 11

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High Courts08 May 2026Allowed

Automatic Electric Limited Vs Tukaram Mahadev Mejari

Bombay High Court · (2026) 05 BOM CK 0570

Constitution Of India, 1950-Article 226, 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971-Section 3(5)Industrial Disputes Act, 1947-Section 2(s)

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High Courts08 May 2026Partly Allowed

Sanjay Shamrao Bhor And Others Vs Pune Municipal Corporation

Bombay High Court · (2026) 05 BOM CK 0568

Constitution Of India, 1950-Article 226, 227Industrial Disputes (Maharashtra) Rules, 1957-Rule 81Maharashtra Municipal Corporations Act, 1949-Section 73

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High Courts08 May 2026Allowed

Shabbir Fidahusain Kachwala And Anr Vs Purushottam Chalvayya Shetty

Bombay High Court · (2026) 05 BOM CK 0567

Constitution Of India, 1950-Article 32, 33, 34, 35, 36, 37, 227Bombay Rents, Hotel And Lodging House Rates Control Act, 1947-Section 13(1)(c)Maharashtra Rent Control Act, 1999-Section 16(1)(c), 25

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High Courts08 May 2026Dismissed

Yuvraj Balasaheb Vharamble Vs Indian Institute of Technology, Bombay And Others

Bombay High Court · (2026) 05 BOM CK 0566

Constitution Of India, 1950-Article 14, 16, 226, 227, 309, 311

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High Courts08 May 2026Allowed/ Disposed Of

Ganesh Mahadeo Asekar And Others State Of Maharashtra And Others

Bombay High Court · (2026) 05 BOM CK 0563

Constitution Of India, 1950-Article 14, 16, 39(d)Right Of Children To Free And Compulsory Education Act, 2009-Section 23(1)

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High Courts08 May 2026Dismissed

Shantilal Khushaldas & Brothers Pvt. Ltd And Others Vs State Of Goa And Others

Bombay High Court · (2026) 05 BOM CK 0558

Mineral Concession Rules, 1960- Rule 24A, 24A(4), 24A(5), 24A(6), 24A(8), 24A(9), 24A(19), 24A(65)Mines And Minerals (Development And Regulation) Act, 1957-Section 8, 8(1), 8(2), 8(3), 8A, 13, 19Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987-Section 4, 5, 5(1)

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Supreme Court08 May 2026Allowed

B. Yerraji & Ors Vs State Of Andhra Pradesh & Ors

Supreme Court Of India · (2026) 05 SC CK 0462

Constitution of India, 1950- Article 12, 32, 226

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High Courts08 May 2026Disposed Of

Uttarakhand State Warehousing Corporation Vs Pramod Kumar And Others

Uttarakhand High Court · (2026) 05 UK CK 0396

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High Courts08 May 2026Dismissed

Anshuka Bhandari And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 0395

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High Courts08 May 2026Allowed

Prithviraj Chauhan College Of Nursing And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 0394

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High Courts08 May 2026Disposed Of

Pankaj Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 0393

Uttarakhand Co-Operative Societies Act, 2003 - Section 27(2)(b)

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High Courts08 May 2026Disposed Of

Shakeel Ahmad Vs District Magistrate And Another

Uttarakhand High Court · (2026) 05 UK CK 0392

Uttarakhand Motor Vehicle Taxation Reforms Act, 2003 - Section 18

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High Courts08 May 2026Disposed Of

M/s Baba Ji Advertising Agency Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 0391

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High Courts08 May 2026Dismissed

Rohit Singhal Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 05 UK CK 0390

Code Of Criminal Procedure, 1973 - Section 340, 341

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High Courts08 May 2026Partly Allowed

Shivam Joshi Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 05 UK CK 0389

Indian Penal Code, 1860 - Section 34, 308, 324

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High Courts08 May 2026

Sanjay Prasad Vs Ritesh Kumar Pandey

Sikkim High Court · (2026) 05 SIK CK 0359

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High Courts08 May 2026

Sanjay Prasad Vs Ritesh Kumar Pandey

Sikkim High Court · (2026) 05 SIK CK 0358

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High Courts08 May 2026Allowed

Diven And Others Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0970

Bharatiya Nyaya Sanhita, 2023-Section 69, 115(2), 351(3)Indian Penal Code, 1860-Section 379, 411Code Of Criminal Procedure, 1973-Section 482

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High Courts08 May 2026Allowed

Ranbir Singh Vs State Of Punjab & Anr

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0969

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 127(2), 351(2)Arms Act, 1959-Section 25, 27

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