High Courts05 Aug 2026Dismissed
Paramita Mukherjee Vs Susmita Pal
Calcutta High Court · (2026) 08 CAL CK 1156
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,020 of 61,576
High Courts05 Aug 2026Disposed Of
The Badlapur Industrial Welfare Association & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1093
Maharashtra Industrial Development Corporation Act, 1961Maharashtra Municipal Council, Nagar Panchayat and Industrial Townships Act, 1965-Sections 119, 124, 114, 117Maharashtra Regional and Town Planning Act, 1966-Section 40, 159A, Clause 7 of the First Schedule, 7 of the First Schedule, 7 of Schedule I, 7(1) of the First Schedule, 7(1) of First Schedule
High Courts05 Aug 2026Disposed Of
Dr. Dilip Kajale Vs Gokhale Institute Of Politics And Economics & Ors.
Bombay High Court · (2026) 08 BOM CK 1422
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979
High Courts05 Aug 2026Dismissed
In the Goods of Rita Mukherjee Alias Chhanda Mukherjee (Deceased): Paramita Mukherjee Vs. Susmita Pal
Calcutta High Court · 2026:CHC-OS:342-DB
High Courts05 Aug 2026Disposed Of
Rudra Prasad Rimal Vs The Registrar General And Ors.
Sikkim High Court · (2026) 08 SIK CK 0915
Tribunals and Commissions05 Aug 2026Allowed
Piramal Capital & Housing Finance Ltd. Vs Tulsi Spices and Foods Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 0889
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13(1)(b), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14Limitation Act, 1963-Section 18
High Courts05 Aug 2026Partially allowed
United India Insurance Company Limited Vs Hajira Bano and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0774
Motor Vehicles Act, 1988-Section 173
High Courts05 Aug 2026Dismissed
Showkat Yousuf Shah & Ors. Vs Union of India and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0773
Constitution of India-Article 226, 12, 14, 16, 21
High Courts05 Aug 2026Allowed
Suhail Ahmad Bhat alias Sahil Peer Vs Union Territory of J&K and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0771
Jammu and Kashmir Public Safety Act, 1978
High Courts05 Aug 2026Allowed
Romesh Chander Anand Vs UT of J&K through SHO, Police Station, Kathua and another
Jammu And Kashmir High Court · (2026) 08 J&K CK 0766
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 451, Section 504, Section 506Ranbir Penal Code-Section 447, Section 427
High Courts05 Aug 2026Allowed
Orrin Dev Singh and others Vs UT of Jammu & Kashmir and another
Jammu And Kashmir High Court · (2026) 08 J&K CK 0765
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 451, Section 147, Section 149, Section 504, Section 506
High Courts05 Aug 2026Dismissed
Pankaj Khajuria Vs UT of J&K through Superintendent of Police, Police Station, Anti-Corruption Bureau near Civil Secretariat, Jammu
Jammu And Kashmir High Court · (2026) 08 J&K CK 0764
Jammu and Kashmir Prevention of Corruption Act, 2006-Section 5(1)(e), Section 5(2)Code of Criminal Procedure-Section 482
High Courts05 Aug 2026Disposed of
Prem Singh Vs Dr. Virinder Kumar Dubey and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0745
High Courts05 Aug 2026Petition allowed
Gurcharan Singh @ Channu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0472
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed
XXXXXXX Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0471
Bharatiya Nyaya Sanhita, 2023-Section 48, 111, 109, 61(2), 324(4), 3(5), 103, 308(4), 351(3), 238, 191(3), 190Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 20262nd bail petition allowed; regular bail granted
Balkar Singh @ Mithi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0467
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 61, 85, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed
Sachin Rapria @ Chinu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0470
Arms Act, 1959-Section 25(1-AAA), 54, 59, 25(1-B)(a), 29Bharatiya Nyaya Sanhita, 2023-Section 55, 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition dismissed
Amit @ Tota Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0469
Bharatiya Nyaya Sanhita, 2023-Section 287, 308(5), 111(4), 3(5), 61(2), 238(c)Arms Act, 1959-Section 25, 25(6), 25(7)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed; regular bail granted
Sihdarth Kumar @ Chakiya Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0466
Bharatiya Nyaya Sanhita, 2023-Section 115, 126, 3(5), 351(3), 109(1)
High Courts05 Aug 2026Petition dismissed
Sachin Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0468
Bharatiya Nyaya Sanhita, 2023-Section 115, 118(1), 110, 190, 191(3), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482