High Courts16 Oct 2026Dismissed
Jeetu Vs State NCT Of Delhi
Delhi High Court · (2026) 10 DEL CK 2201
BNS-Section 74/75
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 125 of 61,419
High Courts16 Oct 2026Dismissed
Shahrukh Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 10 DEL CK 2200
BNS-Section 305, 61(2), 331(4), 3(5), 123, 317(2)
High Courts16 Oct 2026
The Superintendent Of Police, Bongaon Police District & Anr. Vs Communist Party Of India (Marxist) & Ors.
Calcutta High Court · (2026) 10 CAL CK 2199
High Courts16 Oct 2026Allowed
Nandkishor Gajanan Choudhari & Ors. Vs Deputy Director & Member-Secretary, The Scheduled Tribe Caste Certificate Scrutiny Committee, Yawatmal & Ors.
Bombay High Court · (2026) 10 BOM CK 2195
Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003-Rule 12, Sub-rule (2) of Rule 12
High Courts16 Oct 2026Disposed Of
Dahisar Shree Avdhoot CHS. Ltd. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2194
Constitution of India-Article 227Maharashtra Land Revenue Code, 1966-Section 255(4), 257, 149, 150, 154Maharashtra Co-operative Society Act, 1960
High Courts16 Oct 2026Dismissed
State Of Maharashtra Vs Amar Chandansingh Rathod
Bombay High Court · (2026) 10 BOM CK 2193
Indian Penal Code-Section 376Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)
High Courts16 Oct 2026
Sameer Dinkarrao Javalekar Vs Gulab Haribhau Ladkat & Ors.
Bombay High Court · (2026) 10 BOM CK 2415
Code of Civil Procedure, 1908-Section 47, Order XXI Rule 97, XXI Rule 101, XXI Rules 98 to 106, XXI Rule 99, Rule 102, 21 Rule 22, 21 Rule 2, 21 Rule 11, 1, 2Bombay Rents, Hotel and Lodging House Rates Control Act, 1947-Section 5(8), 28Indian Companies Act, 1956-Section 446
High Courts16 Oct 2026Allowed
Bhaskar Kandh Panda & Anr. Vs Union Of India
Bombay High Court · (2026) 10 BOM CK 2192
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 55, 123(b), 124A, 137Railway Passengers (Manner of Investigation of Untoward Incident) Rules, 2003-Rule 7
High Courts16 Oct 2026Disposed Of
Sangat Sadan Cooperative Housing Vs Guinea Global Next LLP & Anr.
Bombay High Court · (2026) 10 BOM CK 2191
Arbitration and Conciliation Act, 1996-Section 9Maharashtra Co-operative Societies Act, 1960-Section 79(A)Limited Liability Partnership Act, 2008
High Courts16 Oct 2026Partly Allowed
Suresh Devchand Shah & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2190
Urban Land (Ceiling and Regulation) Act, 1976-Chapter III, Section 8, 8(4), 10, 10(1), 10(3), 10(5), 20, 20(1)Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3CPC-Section 11
High Courts16 Oct 2026
Sameer Dinkarrao Javalekar Vs Gulab Haribhau Ladkat & Ors.
Bombay High Court · (2026) 10 BOM CK 2265
Code of Civil Procedure, 1908-Order XXI Rule 97, XXI Rule 97(2), XXI Rule 98, XXI Rule 99, XXI Rule 101, XXI Rule 102, XXI Rules 98 to 106, XXI Rules 97 to 101, Section 47, 47(1), 21 Rule 2, 21 Rule 11, 21 Rule 22, 1, 2Indian Companies Act, 1956-Section 446Bombay Rents, Hotel and Lodging House Rates Control Act, 1947-Section 5(8), 28
High Courts16 Oct 2026Disposed Of
Dahisar Shree Avdhoot CHS. Ltd. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2189
Constitution of India-Article 227Maharashtra Land Revenue Code, 1966-Section 255(4), 257, 149, 150, 154Maharashtra Co-operative Society Act, 1960
High Courts16 Oct 2026Disposed Of
Gorakshnath Vishnu Waghmare Vs Olympia Enterprises & Ors.
Bombay High Court · (2026) 10 BOM CK 2188
Arbitration and Conciliation Act, 1996-Section 11, 8, 11(8), 12(1)
High Courts16 Oct 2026Dismissed
Ganesh Ramkisan Borude & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2187
Rules of Procedure of the Commission, 2014-Rule 16Constitution of India-Article 315
High Courts16 Oct 2026Allowed
Abracadabra India and Ors. Vs The Union of India & Ors.
Bombay High Court · (2026) 10 BOM CK 2186
CGST Act-Section 79
High Courts16 Oct 2026Disposed Of
Lingamally Veera Gopal Rao Vs State Of NCT Of Delhi
Delhi High Court · (2026) 10 DEL CK 2304
Arms Act, 1959-Section 25, 39, 2(b), 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts16 Oct 2026Disposed Of
Gaurav Saxena Vs Hello Verify India Private Limited
Delhi High Court · (2026) 10 DEL CK 2303
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 34, 11, 43(1), 12
High Courts16 Oct 2026Allowed
Binoy Krishna Das Vs State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 2302
Odisha Regulation 2 of 1956-Section 3(1), 3(1)(iii), Regulation 2OLR Act-Section 22Constitution of India-Article 226, 227, 341, 342, 14, 16, 19, 21, 19(1)(d), 19(1)(e), 19(1)(f), 15(4)
High Courts16 Oct 2026Allowed
Bidyarani Das Vs State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 2301
Indian Registration Act, 1908-Section 72, 22-A, 34Constitution of India-Articles 226, 227, 300-A
High Courts16 Oct 2026Allowed
ACC Ltd. Vs The Secretary, Industries Department & Ors.
Orissa High Court · (2026) 10 OHC CK 2300
Constitution of India, 1950-Article 226, 227