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
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 1,026 of 61,517
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
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
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
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
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
High Courts04 Aug 2026Dismissed
Mohd Hussain Vs Ismail and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0752
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
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
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
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)
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)
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
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
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
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)
High Courts04 Aug 2026allowed
Charanjit Kaur and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0478
BNSS, 2023-Section 528Indian Penal Code, 1860-Section 307, 324, 323, 506, 34, 326, 201
High Courts04 Aug 2026Petition allowed; FIR and consequential proceedings quashed on the basis of compromise
Gurinder Pal Singh alias Baj Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0476
Indian Penal Code, 1860-Section 307, 341, 34Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 Aug 2026Petition allowed; DDR and consequential proceedings quashed on the basis of compromise
Navdeep Sharma Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0475
Indian Penal Code, 1860-Section 307, 341, 34Arms Act, 1959-Section 25, 27, 24, 59Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 Aug 2026Petition allowed; regular bail granted
Paramjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0474
Bharatiya Nyaya Sanhita, 2023-Section 108Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483