High Courts19 Oct 2026Disposed Of
Beer Singh Vs H.P. State Co-operative Bank
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3086
Negotiable Instruments Act, 1881-Section 147, 138Cr.P.C.-Section 320
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 108 of 61,419
High Courts19 Oct 2026
Faquir Chand Vs State Of HP & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3085
Bharatiya Nagrik Suraksha Sanhita-Section 528
High Courts19 Oct 2026Disposed Of
Rajesh Kumar Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3083
Constitution of India-Article 226Specified Essential Commodities (Regulation of Distribution) Order, 2019-Rule 17
High Courts19 Oct 2026Disposed Of
Kaushal Jain Vs State of H.P. & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3081
High Courts19 Oct 2026Disposed Of
National Highways Authority & Anr. Vs District Consumer Disputes Redressal Commission & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 2996
Constitution of India-Article 226, 227Consumer Protection Act, 2019-Section 14, 41
High Courts19 Oct 2026Allowed
Suvarna Ranjit Kamble alias Suvarna Mahadev Kamble Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2886
Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes, and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 17, 17(7)Constitution (Scheduled Castes) Order, 1950-Part III of the ScheduleStates Reorganisation Act, 1956
High Courts19 Oct 2026Disposed Of
Shri. Deepak Raghunath Dhere Vs The State of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2909
Constitution of India-Article 226, 243-ZA, 243-ZGMaharashtra Municipal Corporations Act-Section 2(11), 5, 5(2)(b), 8A, 10(E), 16, 16(1), 16(2), 16(2A), 16(3), 456AMaharashtra Municipal Corporations (Qualification and Appointment of nominated Councillors) Rules, 2007-Rule 3, 5, proviso to Rule 5
High Courts19 Oct 2026Allowed
Aditya Anantrao Koli Vs The Scheduled Tribe Certificate Scrutiny Committee, Pune & Anr.
Bombay High Court · (2026) 10 BOM CK 2908
Constitution of India-Article 226Constitution (Scheduled Tribes) Order, 1950Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976
High Courts19 Oct 2026Disposed Of
Vijaykumar Alias Vijaysingh Vasantrao Desai Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2907
Code of Civil Procedure, 1908-Order XVIII Rule 4
High Courts19 Oct 2026Disposed Of
Vijaykumar alias Vijaysingh Vasantrao Desai Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2906
Code of Civil Procedure, 1908-Order XVIII Rule 4
High Courts19 Oct 2026
Waman Shamrao Kulkarni Vs The Registrar (Administration)
Bombay High Court · (2026) 10 BOM CK 2905
Constitution of India-Article 226, 14Maharashtra Civil Services (Pension) Rules, 1982-Rule 100, 101, 101(1), 101(3), proviso to Rule 101(1)Indian Penal Code-Section 302, 325
High Courts19 Oct 2026Dismissed
Divisional Controller Vs Said Khan
Bombay High Court · (2026) 10 BOM CK 2904
MRTU & PULP Act-Section 44
High Courts19 Oct 2026Dismissed
Divisional Controller, S. T. Buldana Division Office Vs Said Khan
Bombay High Court · (2026) 10 BOM CK 2903
MRTU & PULP Act-Section 44
High Courts19 Oct 2026
Smt. Leelatai Annappa Patil Vs Jagadamba Pratisthan Shikshan Sanstha & Ors.
Bombay High Court · (2026) 10 BOM CK 2902
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 37(5), 37(6), 36(2), 9(4)(a), Proviso to Rule 9(4)(a)
High Courts19 Oct 2026Partly Allowed
Private Nursing Schools And Colleges Management Association Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2901
Constitution of India-Article 226Maharashtra State Board of Nursing and Paramedical Education Act, 2013-Section 24(1)(e), 24(2), 26, 29(6), 30Indian Nursing Council Act, 1947
High Courts19 Oct 2026
President, Safa Education Society, Nanded & Ors. Vs Shamshad Begum & Anr.
Bombay High Court · (2026) 10 BOM CK 2900
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 9, 3(1), 3(2), 5(1), 2(9), 2(12)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9(4)(a), 9(4), 4
High Courts19 Oct 2026Dismissed
Nandkishor Nagare Vs The Additional Commissioner & Ors.
Bombay High Court · (2026) 10 BOM CK 2899
Maharashtra Land Revenue Code, 1966-Section 247, 257Constitution of India-Article 226, 227
High Courts19 Oct 2026Dismissed
Nandkishor Nagare Vs The Additional Commissioner & Ors.
Bombay High Court · (2026) 10 BOM CK 2897
Maharashtra Land Revenue Code, 1966-Section 247, 257Constitution of India-Article 226, 227
High Courts19 Oct 2026Disposed Of
M/s. Forech India Limited Vs JSW Jaigarh Port Limited
Bombay High Court · (2026) 10 BOM CK 2895
Arbitration and Conciliation Act, 1996-Section 13(5), 16(6), 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2A), 34(2)(b)(ii), 37, 75, 81, Explanation 1 to Section 34(2), Part ICompanies Act, 1956Indian Partnership Act, 1932
High Courts19 Oct 2026
Maharashtra State Police Housing and Welfare Corporation Ltd. Vs Ajay Deep Construction Pvt.Ltd.
Bombay High Court · (2026) 10 BOM CK 2894
Interest Act, 1978-Section 3, 3(1), Proviso to Section 3(1), 3(1)(b), 3(3)Code of Civil Procedure, 1908-Section 34, 34(1), Proviso to Section 34(1), Order II Rule 2Interest Act, 1839