JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,001 of 61,576

High Courts06 Aug 2026Allowed

The State Of Goa, Through CID CB, North Goa, Goa. Vs Tarunjit Tejpal, S/o Inderjit Tejpal, R/o 12 Link Road, Jangpura Extension, New Delhi – 14.

Bombay High Court · (2026) 08 BOM CK 0305

Indian Penal Code, 1860-Section 376(2)(f), 376(2)(k), 354, 354A, 354B, 341, 342, 376, 376-C, 375, Explanation 1 of Section 375, Explanation 2 of Section 375Code of Criminal Procedure, 1973-Section 313, 161Indian Evidence Act-Section 114A, 65-B, 65B, 11, 27

Supreme Court06 Aug 2026Dismissed

Mr Deepak Madhav Surlakar Vs State of Goa

Supreme Court Of India · (2026) 08 BOM CK 0306

Goa Prison Rules, 2021Indian Penal Code, 1860-Section 120-B, 364-A, 302, 201Goa Children’s Act, 2003-Section 8

High Courts06 Aug 2026Allowed

Mr. Shankar Tiwari Vs The State of Goa

Bombay High Court · 2026 INSC 490

Indian Penal Code, 1860-Section 201, 302, 364-A, 120-BGoa Children's Act, 2003-Section 8Code of Criminal Procedure, 1973-Section 433-A

High Courts06 Aug 2026Dismissed

Shaitan Singh Vs State Of Rajasthan

Rajasthan High Court · (2026) 08 RAJ CK 0276

Constitution of India-Article 226, 32Rajasthan Minor Mineral Concession Rules, 2017-Rule al, 27, Schedule-lIl, 27(1)Contract Act

High Courts06 Aug 2026Dismissed

M/S Trio Venture Private Limited & Another Vs Union Of India And Others

Sikkim High Court · 2026 INSC 595

CGST Act, 2017-Section 2(31), 2(52), 7, 9, 15, 9(1), 74(1), Schedule III, Entry 6 of Schedule IIIConstitution of India-Article 246A, 366(12), 366(12A), 14, 19(1)(g), 21, 265CGST Rules, 2017-Rule 31A, 31B, 31C, 31

High Courts06 Aug 2026Dismissed

M/S Teesta Rangit Pvt. Ltd. & Another Vs Union Of India And Others

Sikkim High Court · 2026 INSC 595

CGST Act, 2017-Section 2(31), 2(52), 7, 9, 15, 9(1), 74(1)Constitution of India-Article 246A, 366(12), 366(12A), 14, 19(1)(g), 21, 265CGST Rules, 2017-Rule 31A, 31B, 31C, 31

High Courts06 Aug 2026Disposed Of

M/s Yama Enterprises Pvt. Ltd. Vs Ms. Chewang Lhamu Bhutia

Sikkim High Court · (2026) 08 SIK CK 0117

Indian Evidence Act, 1872-Section 65 and 66

Supreme Court06 Aug 2026Civil Appeals allowed

Chowdappa Vs Hanumantharayappa And Others

Supreme Court Of India · 2026 INSC 816

Code of Civil Procedure, 1908-Order XLI Rule 27

Supreme Court06 Aug 2026Appeal allowed

Mukkera Venkata Ratnam & Ors. Vs Vantasala China Venkateswarlu & Ors.

Supreme Court Of India · 2026 INSC 810

Constitution-Schedule VLimitation Act-Article 110Andhra Pradesh Civil Courts Act, 1972

Supreme Court06 Aug 2026Appeals are dismissed

Commissioner Of Service Tax, Chennai Vs M/s Diebold Systems (P) Ltd.

Supreme Court Of India · 2026 INSC 808

Finance Act, 1994-Section 65(105)(zzd); Section 75; Section 66; Section 67Forty-sixth Amendment) Act, 1982

Supreme Court06 Aug 2026Appeal allowed

M/s Bharatiya Vidya Bhavan’s Public School Vs M. Vimala & Ors.

Supreme Court Of India · 2026 INSC 833

A.P. Education Act, 1982-Section 79 read with Section 83National Council for Teacher Education Act-Sections 14, 16 and 17(4)Andra Pradesh Education Act-Sections 79 and 83

Supreme Court06 Aug 2026Appeal dismissed

Sushil Sharma Vs Union Of India And Others

Supreme Court Of India · 2026 INSC 809

Fundamental Rules-Rule 56(j)

Supreme Court06 Aug 2026Appeals dismissed

M/s Goodluck India Limited & Anr. Vs Union of India & Ors.

Supreme Court Of India · 2026 INSC 821

CGST) Rules, 2017Central Excise Rules, 1944-Rule 10AGeneral Clauses Act-Section 6

High Courts06 Aug 2026s sm sse

kb s/ Su S hu w s Vs he S e f M h sh

Bombay High Court

e f m P e u e-Se 48, Se 56(3)Pe e-Se 5 8, Se s 5 8

Supreme Court06 Aug 2026Appeal allowed

Mukkera Venkata Ratnam & Ors Vs Vantasala China Venkateswarlu & Ors.

Supreme Court Of India

Constitution-Schedule V1972 Act

Tribunals and Commissions05 Aug 2026Dismissed

Aastha Hospital, Multi Specialty Hospital and Trauma Centre & Ors. Vs Malkeet Kaur

National Consumer Disputes Redressal Commission · (2026) 08 NCDRC CK 6782

Tribunals and Commissions05 Aug 2026Disposed Of

Ajay Rastogi Vs Jeevan Ashray Welfare Society & Anr.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 08 RERA CK 6772

Real Estate (Regulation and Development) Act, 2016-Section 31, 18, 18(1), 12, 79, 89, 2(zk), 2(zg), 2(zn), 3Societies Registration Act, 1860-Section 20National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016-Rule 15

Tribunals and Commissions05 Aug 2026Disposed Of

Ms. Shivani Sharma & Anr. Vs M/s Delhi Heights Multi State CGHS Limited

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 08 RERA CK 6776

Real Estate (Regulation and Development) Act, 2016-Section 2(zk), 2(zg), 2(zn), 3, 12, 18, 18(1), 79, 89Multi State Co-operative Societies Act, 2002Societies Registration Act, 1860

Tribunals and Commissions05 Aug 2026Allowed

HPR Transport Limited Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6729

Income-tax Act, 1961-Section 143(3) read with Section 144B

Tribunals and Commissions05 Aug 2026Allowed

Vinod Choudhary Vs Ward 2(2)(1) Ghaziabad

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6702

Income-tax Act, 1961-Section 144, 147