CourtKutchehry.com

JUDGMENT DATABASE

Search 12,32,138 Indian judgments.

12,32,138 judgments in All Courts · page 1,073 of 61,607

High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1397

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 2018Constitution Amendment Act 2019
Read judgment
High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1402

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 2018Constitution Amendment Act 2019
Read judgment
High Courts03 Aug 2026Allowed

Chandrakant s/o Tukaram Gunale & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1401

Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), Third Proviso clause (iii), 23 (1), Second proviso to Section 26(1), Third proviso to the Section 26(1), 23, 26, 23 to 32, 21, Chapter III (b), proviso to section 26, third proviso to section 26, 26 second proviso, 21(4-A), 25, 26 and 30Constitution of India-Article 226
Read judgment
High Courts03 Aug 2026Allowed

Dr. Juhi Manhas Vs State of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1290

Central Civil Services (Leave) Rules, 1972-Rule 43, sub-rule (6) in Rule 43, sub-rule (4) of Rule 43, sub-rule 43(4)(a), 43(4) (b), sub-rule (1), 43(1), 43-B, 43-AAMaharashtra Civil Services (Leave) Rules, 1961-Rule 74Constitution of India-Article 21, 14 and 21, 38, 39, 42 and 43, 42
Read judgment
High Courts03 Aug 2026

Sky Enterprise Private Limited Vs Abaad Masala & Co.

Bombay High Court · (2026) 08 BOM CK 1420

Code of Civil Procedure-Order XXXIX Rule 2A, XXXIX Rule 1, Rule 2, Section 151, 104, XLIII Rule 1(r), 21 Rule 32, XXI, 32, 39, 2-A, 39 Rule 2(iii), 2A(1)Letter Patent-Clause XIVConstitution of India-Article 215
Read judgment
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
Read judgment
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)
Read judgment
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
Read judgment