CourtKutchehry.com

JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,033 of 61,576

High Courts04 Aug 2026Allowed

Usman Shekh Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3711

BNS, 2023-Section 115(2), 117(2), 109(1), 126(2), 85, 89Dowry Prohibition Act-sections 3 and 4Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
Read judgment
High Courts04 Aug 2026Allowed

M/S Mangalam Ispat Vs Damodar Valley Corporation & Ors.

Jharkhand High Court · (2026) 08 JH CK 3720

Electricity Act, 2003-Section 43, 56, 50, 181Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015-Clause 6.10(a), 5.3.3, 6.10Electricity Act, 1910-Section 24, 2(c)
Read judgment
High Courts04 Aug 2026Partly Allowed

Chandrika Paswan Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3727

Arms Act-Sections 25(1-B)a / 35, 26/ 35, 25(1-B)a/35, 26/35, 25(1-AA), 26, 29, 35, 29/35, 26 / 35Code of Criminal Procedure, 1973-Section 313
Read judgment
High Courts04 Aug 2026Partly Allowed

Lumax Auto Technologies Limited Vs Shri. Tarun Kumar Gangopadhyay

Bombay High Court · (2026) 08 BOM CK 3479

Industrial Disputes Act, 1947-Section 25-F(c), 25-F, clause (c) of section 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Item 1(g) of Schedule IVIndustrial Disputes (Maharashtra) Rules, 1957-Rule 81
Read judgment
High Courts04 Aug 2026Dismissed

Brijesh Kumar Vs The Chairman & Ors.

Bombay High Court · (2026) 08 BOM CK 3481

Constitution of India-Article 226Railway Protection Force Rules, 1987-Rule 248, 110, 146.1, 146.2(i), 146.3, 146.4, 146.6, 146.7(iii), 147 (i), (ii), (iii), (viii), 148.2 (d), 212, 219Railway Protection Force Act, 1987-Rule 153
Read judgment
High Courts04 Aug 2026Partly Allowed

M/s. Olive Salon Vs Nazim Barkat Shaikh

Bombay High Court · (2026) 08 BOM CK 3487

Industrial Disputes Act, 1947-Section 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Items 1(a), (b), (f) and (g) of Schedule IVIndustrial Employment (Standing Orders) Act, 1946
Read judgment