High Courts03 Aug 2026Disposed Of
Rallabandi Savithri Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6050
Constitution of India-Article 226CPC-Section 151
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12,30,483 judgments in All Courts · page 1,032 of 61,525
High Courts03 Aug 2026Disposed Of
Navabharath Food And Tradology & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6051
Constitution of India-Article 226CPC-Section 151
High Courts03 Aug 2026Disposed Of
Sharath Rao Chepyala Vs The Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 6052
Constitution of India-Article 226Passport Act, 1967CPC-Section 151
High Courts03 Aug 2026Disposed Of
Sri PannadhiChinna Gangaram Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6053
Registration Act, 1908-Section 71Constitution of India-Articles 226, 14, 21, 300ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Bandela Mahender Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6054
Constitution of India-Article 226, 14, 19, 21, 300-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)CPC-Section 151
High Courts03 Aug 2026Disposed Of
Vanaparthi Santhosh Babu Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6055
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Kavuluri Padmaja & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6056
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts03 Aug 2026Disposed Of
Chalasani Aruna & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6057
Constitution of India-Article 226, 14, 19(1)(a), 19(1)(d), 19(1)(g), 21, 22 and 300ABharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)BNS-Sections 329(3), 324(4), 115(2), 352, 351(2), 3(5)
High Courts03 Aug 2026Disposed Of
Mohammed Sadath Nazeer Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6058
Constitution of India-Article 226, 14 and 300-ARegistration Act, 1908-Section 71Telangana Bhu Bharati (Record of Rights in Land) Act, 2025
Tribunals and Commissions03 Aug 2026Allowed
Tanay Securities & Services Private Limited Vs Organic World Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5145
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 3(12), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
High Courts03 Aug 2026
Dashrath Prasad Tamrakar Vs Rajkumar Tamrakar & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4331
Code of Civil Procedure, 1908-Order IX Rule 4, Section 151, XVII Rule 3, XVII Rule 2, 9 Rule 9, 9 Rule 2M.P. Land Revenue Code-Sections 250 and 250-A
High Courts03 Aug 2026
Vishnu Rajak Vs Birjesh Kumar & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4328
Limitation Act-Section 3, 5, 4 to 24, 9, 6Limitation Act (XV of 1877)-Section 7Motor Vehicles Act-Section 110A
High Courts03 Aug 2026
M/s. Enbee Plantation Ltd. Vs Utkarsh Agrawal
Madhya Pradesh High Court · (2026) 08 MP CK 4326
High Courts03 Aug 2026Dismissed
Sudhir Kumar Hundet Vs Mp Madhya Kshetra Vidyut Vitrana Company Ltd & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4319
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rules 8, 8(2), 8(3), 9, 64
High Courts03 Aug 2026
Ranvijay Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 4392
Companies Act, 2013-Section 212(1)(c), 217Constitution of India-Articles 14, 21
High Courts03 Aug 2026
M/S Eswara Kamadhenu Restaurant Pvt. Ltd. Vs The Director (R.P.Cell), Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2026) 08 DEL CK 4393
High Courts03 Aug 2026
M/S Kawatra Hospitality Pvt. Ltd. Vs The Director (R.P.Cell), Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2026) 08 DEL CK 4394
High Courts03 Aug 2026
Kuldeep Kumar Vs State NCT Of Delhi
Delhi High Court · 2025 INSC 248
Disaster Management ActIndian Penal Code, 1860-Section 188Cr.P.C.-Section 154, 156, 162, 167(2), 173, 173(2), 173(8), 190, 300, 482
High Courts03 Aug 2026
M/s Kawatra Tent And Caterers Pvt. Ltd. Vs The Director (R.P.Cell), Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2026) 08 DEL CK 4396
High Courts03 Aug 2026
Karan @ Deepak Kumar @ Deepu Vs The State (Govt. Of NCT) Of Delhi
Delhi High Court · (2026) 08 DEL CK 4398
IPC-Section 302