High Courts03 Aug 2026Disposed Of
Ram Lakhan Shukla Vs Hintek Electronics Private Limited & Anr.
Delhi High Court · (2026) 08 DEL CK 4079
Commercial Courts Act, 2015-Section 2(c), 2(1)(c)(xviii), 2(1)(c)CPC-Order VII Rule 11
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,049 of 61,576
High Courts03 Aug 2026Disposed Of
Lalit Kumar Misri Vs Registrar Cooperative Societies Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4080
Constitution of India-Article 226Cooperative Societies Act, 2003 (Delhi Act 3 of 2004)-sub section (1) of Section 77
High Courts03 Aug 2026Dismissed
Tahir Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 08 DEL CK 4081
High Courts03 Aug 2026Dismissed
Mohammad Aashiqk Kureshi Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 08 DEL CK 4082
High Courts03 Aug 2026Disposed Of
Lalit Mohan Kapur Vs Sh Keshav Chandra & Ors.
Delhi High Court · (2026) 08 DEL CK 4094
New Delhi Municipal Council Act, 1994-Sections 70 and 71
High Courts03 Aug 2026Allowed
Nitesh Kumar Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3705
BNS, 2023-Section 108Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Akhilesh Kumar Pandy @ Akhilesh Pandey Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3706
BNS, 2023-Section 317(2)/3(5)Coal Mines Act-Section 30(ii)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Ranjeet Kumar Ram & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3709
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 147, 149, 342, 323, 324, 307, 386, 379, 504 and 506Code of Criminal Procedure-Section 482, 320
High Courts03 Aug 2026Allowed
Rajesh Murmu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3710
Excise Act-Section 47(A)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts03 Aug 2026Allowed
Sudesh Rakesh Tirkey Vs The State Of Jharkhand & Anr.
Jharkhand High Court · 2026 INSC 772
B.N.S.S., 2023-Section 528, 262Indian Penal Code-Sections 406, 420, 405Cr.P.C.-Section 156 (3), 239
High Courts03 Aug 2026Allowed
Naresh Kumar Mehta @ Naresh Mehta Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3717
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 82, 83
High Courts03 Aug 2026Allowed
Md. Shahil Ansari Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3721
B.N.S.S., 2023-Section 528B.N.S. 2023-Sections 111(2)(ii), 317(2), 318(4), 319(2), 336(3), 338, 340(2), 3(5)Information Technology Act, 2000-Sections 66(B)(C)(D)
High Courts03 Aug 2026Partly Allowed
Nand Kishore Mahto @ Kishori Mahto & Ors. Vs The State of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3723
IPC-Section 307/149, 324/149, 325/149, 147, 148, 149, 448, 323, 324, 325, 326, 379, 307, 307 IPCProbation of Offenders Act, 1958-Section 4
High Courts03 Aug 2026Allowed
Ajit Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3725
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015-Section 14-A(2), 18, 3(1)(r), 3(1)(s)Indian Penal Code-Sections 341, 406, 420, 354, 504, 506B.N.S.S., 2023-Section 482
High Courts03 Aug 2026Allowed
Aslam Khan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3729
BNS, 2023-Section 317(2), 3(5)Mines and Minerals (Development and Regulation) Act, 1957-sections 4/21Forest Act-Section 33
High Courts03 Aug 2026Allowed
Yashraj Global Infracon LLP, Pune Vs The Superintending Engineer, Bhavan Rachana Department, Pune Municipal Corporation, Pune & Ors.
Bombay High Court · (2026) 08 BOM CK 3472
High Courts03 Aug 2026Dismissed
Vasant Punjaram Sonawane Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3488
Indian Penal Code, 1960-Section 302Indian Evidence Act, 1872-Section 106
High Courts03 Aug 2026Disposed Of
Sunil Machindra Garade & Ors. Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3491
Constitution of India-Articles 226 and 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 249 and 250, 232, 250(1)
High Courts03 Aug 2026Dismissed
Avarsekar & Sons Pvt. Ltd. & Ors. Vs Assets Care and Reconstruction Enterprises Ltd. & Anr.
Bombay High Court · (2026) 08 BOM CK 3492
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5, 3, 5(4), 5(2), 5(2A), 5(3), 5(5)Negotiable Instruments Act, 1881-Section 138, 141, 142, 9, Chapter XVII, 142(1)(a), 7Code of Criminal Procedure, 1973
High Courts03 Aug 2026Dismissed
National Insurance Company Limited Vs Amarchand Mansion Co-operative Housing Society Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3494
Maharashtra Co-operative Societies Act, 1960Maharashtra Ownership Flats Act, 1963Limitation Act-Section 5