High Courts03 Aug 2026
Rajendra Vs Vimal
Chhattisgarh High Court · (2026) 08 CHH CK 1075
Chhattisgarh Land Revenue Code, 1959-Section 170-B, 165M.P. Land Revenue Code, 1954-Section 115, 103, 105Constitution of India-Article 226, 244
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,055 of 61,576
High Courts03 Aug 2026Disposed Of
Shri Ravi Shankar Ji Maharaj Vs Central Bureau Of Investigation & Ors.
Chhattisgarh High Court · (2026) 08 CHH CK 1074
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528BNS, 2023-Section 61(2)Prevention of Corruption Act, 1988-Sections 7, 7A, 8, 9, 10 & 12
High Courts03 Aug 2026Allowed
Mohammad Salman Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 1076
Chhattisgarh Municipal Corporation Act, 1956-Section 19(1)(a-1), 14(1), 37, 19, 22, 441, 19(3), 18, 23, 23(3)Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013-Section 6(3), 4, 14Constitution of India-Article 243, 243-ZG, 226, 243-ZA, 243-ZG(b)
High Courts03 Aug 2026Dismissed
Hindusthan National Glass and Industries Limited Vs. Amit Das and Others
Calcutta High Court · 2026:CHC-OS:344
Code of Civil Procedure, 1908-Order XXXIX Rule 3, Order XXXIX Rule 4, Order VII Rule 11(a), Section 80, Section 94Insolvency and Bankruptcy Code, 2016-Section 31, Section 36Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 7A, Section 13, Section 16, Section 17, Section 18
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs. State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-AUG:32965-DB
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act, 2018
High Courts03 Aug 2026Allowed
Chandrakant Tukaram Gunale and Ors. Vs. State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-AUG:32961-DB
Maharashtra Regional and Town Planning Act, 1966-Section 23, 26
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs State of Maharashtra and others
Bombay High Court · 2026:BHC-AUG:32965-DB
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act, 2018
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs. State Of Maharashtra and others
Bombay High Court · (2026) 08 BOM CK 0848
Constitution of India-Article 226Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act, 2018
High Courts03 Aug 2026Allowed
Chandrakant Tukaram Gunale and others Vs. State of Maharashtra and others
Bombay High Court · (2026) 08 BOM CK 0847
Maharashtra Regional and Town Planning Act, 1966-Section 21, 23, 26, 30Constitution of India-Article 226
Tribunals and Commissions03 Aug 2026Allowed
Tanay Securities & Services Private Limited Vs Organic World Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 0828
Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 5(8), 7, 13, 14, 15, 17, 18, 19, 20, 21Companies Act, 2013-Section 238, 241, 242Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9
High Courts03 Aug 2026Allowed
Syed Rafiq Ahmad & Ors. Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0767
Ranbir Penal Code-Section 147, Section 341, Section 354, Section 447
High Courts03 Aug 2026Disposed of
Shabir Ahamd Bhat and others Vs Roufa Javeed
Jammu And Kashmir High Court · (2026) 08 J&K CK 0762
Protection of Women from Domestic Violence Act, 2005-Section 12, Section 23Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144
High Courts03 Aug 2026Allowed
Sujit Kumar Chaudhary Vs The State of Bihar and Ors.
Patna High Court · (2026) 08 PAT CK 0761
Constitution of India-Article 14, Article 16Bihar Primary Teachers (Appointment and Service Condition) Rules, 2006-Rule 10
High Courts03 Aug 2026Allowed
M/S Construction Engineer Vs Sher-e-Kashmir University of Agricultural Sciences & Technology, Jammu and others
Jammu And Kashmir High Court · 2026 INS 689
Jammu and Kashmir Arbitration and Conciliation Act, 1997-Section 11(6)Indian Contract Act-Section 74Code of Civil Procedure-Order II Rule II
High Courts03 Aug 2026Disposed of
Sadanand Roy and Ors. Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 0760
Indian Penal Code, 1860-Section 147, Section 148, Section 149, Section 307, Section 323, Section 324, Section 325, Section 379, Section 447
High Courts03 Aug 2026Disposed of
Deepak Kumar Vs The State of Bihar and Ors.
Patna High Court · (2026) 08 PAT CK 0759
Constitution of India-Article 14, Article 16
High Courts03 Aug 2026Disposed of
M/s. Krish Polypack Pvt. Ltd. Vs The State of Bihar and Ors.
Patna High Court · (2026) 08 PAT CK 0758
Bihar Industrial Area Development Authority Act, 1974-Section 6(2), Section 6(2)(a)
High Courts03 Aug 2026Dismissed
Tarsem Lal and Ors. Vs Learned Additional District Judge, Kathua and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0757
Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 13, Order XXII, Order XLIII Rule 1(d), Section 2(2), Section 100, Section 104(2)Limitation Act-Section 5
High Courts03 Aug 2026Disposed of
Atiya Banoo and Anr. Vs Union Territory of J&K and ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0756
High Courts03 Aug 2026Disposed of
Sonia Devi and Anr. Vs Union Territory of J&K and ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0755