JUDGMENT DATABASE

Search 12,32,138 Indian judgments.

12,32,138 judgments in All Courts · page 1,074 of 61,607

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

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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

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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs State of Maharashtra and others

Bombay High Court · 2026:BHC-AUG:32965-DB

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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)

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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

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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

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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

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Tribunals and Commissions03 Aug 2026Dismissed

G Subramania Koushik Authorised Rep And Secretary Of VR (HPF) Senior Citizens’ Welfare Association Vs Hindustan Photo Films Manufacturing Company Ltd, Rep By Its Liquidator, CA Mahalingam Suresh Kumar

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0607

the Code-Section 36(4)

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High Courts03 Aug 2026Allowed

Akola Municipal Corporation, Akola Through Its Commissioner/Administrator, Akola. Vs Secretary, Akola Zilla Nagar Parishad & Mahanagar Palika Thekedari Sanghatna, Regn. No.NGP 5010, Office : Old City, Akola.

Bombay High Court · 2025 INSC 998

Industrial Disputes Act-Schedule 5 Entry 10Contract Labour (Regulation and Abolition) Act, 1970-Section 10Maharashtra Municipal Corporations Act, 1949-Section 51

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High Courts03 Aug 2026Allowed

Smt. Shubhada w/o Pranav Firke, [Ku. Shubhada Vinayak Patil] Vs The High Court of Bombay

Bombay High Court · (2026) 08 BOM CK 0319

Constitution of India-Article 226

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High Courts03 Aug 2026Disposed Of

Sadanand Roy Vs The State Of Bihar

Patna High Court · (2026) 08 PAT CK 0297

Indian Penal Code-Sections 148, 323, 149, 325, 147, 307, 324, 379 and 447, 324 and 307, 323/149

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