High Courts15 Oct 2026Dismissed
M/s. Jayco Sales Tex Spin (P) Ltd. & Anr. Vs M/s. Ramz Hosiery & Ors.
Karnataka High Court · (2026) 10 KAR CK 1773
Cr.P.C-Section 482
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12,28,363 judgments in All Courts · page 141 of 61,419
High Courts15 Oct 2026
Rashid Nazir Sheikh Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1775
High Courts15 Oct 2026Disposed Of
Mohan Chandra Malakar & Anr. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 10 GAU CK 1776
Constitution of India-Article 226Assam State Acquisition of Lands Belonging to Religious or Charitable Institutions of Public Nature Act, 1959-Section 25-A, 2(h)
Supreme Court15 Oct 2026Disposed Of
Madhu Kudapa (Formerly Known As K. Madhusudhan Rao) Vs M/S Lodha Healthy Constructions And Developer Private Limited (LHCPL) & Anr.
Supreme Court Of India · 2026 INSC 1131
Consumer Protection Act, 1986-Section 2(1)(g), 14(1)(d), 22, 23Indian Contract Act, 1872-Chapter V, Section 64, 65, 68 to 72, 70, 72, 73
Supreme Court15 Oct 2026Dismissed
Deepak Raheja & Anr. Vs Omkara Assets Reconstruction Private Ltd. & Anr.
Supreme Court Of India · 2026 INSC 1134
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 7, 7(3)(a), 7(4), 7(5), 7(5)(a), 8 and 9, 14, 18, 18(b), 21, 62, 62(1), 215(2), 215(3), Chapter V of Part IVInsolvency and Bankruptcy Code (Amendment) Act, 2026Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Part V of Form 1
Supreme Court15 Oct 2026Dismissed
Ms Sharma Enterprises Vs National Building Construction Corporation
Supreme Court Of India · 2026 INSC 1135
Arbitration and Conciliation Act, 1996-Section 34, 37, 31(7)(a), 31(7)(b), 31(7), 28(3)Arbitration Act, 1940-Section 20Interest Act, 1978-Section 2(b)
High Courts15 Oct 2026Allowed
Minor P Thr Her Mother A Vs State & Anr.
Delhi High Court · (2026) 10 DEL CK 1779
Constitution of India-Article 226, 21, 32Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Medical Termination of Pregnancy Act, 1971
High Courts15 Oct 2026Dismissed
Sk. Abdul Alim Vs Sri Tarak Das & Ors.
Calcutta High Court · (2026) 10 CAL CK 1646
Code of Civil Procedure, 1908-Section 11, Order II Rule 2Specific Relief Act-Section 34
High Courts15 Oct 2026Disposed Of
Additional Director General, Directorate Of Revenue Intelligence, Kolkata Vs M/s. Credence International & Ors.
Calcutta High Court · (2026) 10 CAL CK 1653
Customs Act, 1962-Section 2(25), 2(34), 17, 30, 45, 46, 47, 108, 110, 110(1), 111(d), 111(m), 112, 114AA, 122, 124, 144Food Safety and Standards Act, 2006-Section 3(1)(zz), 4, 25, 25(1)(iii), 43(2), 47, 47(5), 89Customs Tariff Act, 1975
High Courts15 Oct 2026Dismissed
Dinesh Soni & Ors. Vs Pramod Kumar Pansari & Ors.
Calcutta High Court · 2025 INSC 622
West Bengal Apartment Ownership Act, 1972-Section 2, 10A, 13, 16B(1), 16B(2)Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, 80(2), 80, 94(e), 94, I Rule 8Specific Relief Act, 1963-Sections 37 and 38
High Courts15 Oct 2026Disposed Of
Sri Biplab Kishore Chowdhury Vs Smt. Amita Bachhawat
Calcutta High Court · (2026) 10 CAL CK 1667
Code of Civil Procedure, 1908-Section 47, Order IX Rule 13, XXI Rule 26, XXXIX Rules 1 and 2West Bengal Premises Tenancy Act, 1997-Section 7(2), 6 (4)Transfer of Property Act-Section 106
High Courts15 Oct 2026Disposed Of
Rajashi Developers Pvt. Ltd. Vs Rajaniklal Sales Pvt. Ltd. & Ors.
Calcutta High Court · (2026) 10 CAL CK 1669
Limitation Act, 1963-Article 14 of the Schedule, 58Commercial Courts Act, 2015-Section 2(1)(c)(vii), 2(1)(c), 12Suits Valuation Act
High Courts15 Oct 2026
Nandalal Singhania & Ors. Vs M/s. Bhajanlal Sajjan Kumar & Anr.
Calcutta High Court · (2026) 10 CAL CK 1675
Constitution of India-Article 227West Bengal Premises Tenancy Act, 1997-Section 7, 7(1), 7(1)(c), 7(2)Code of Civil Procedure, 1908-Section 151
High Courts15 Oct 2026Allowed
Bapurao S/o Babruwan Gunjote Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 1610
Indian Penal Code-Sections 498-A, 304-B, 306, 34, 107, 109
High Courts15 Oct 2026Dismissed
Surajit Lahiri Vs The President, Governing Body, JIS College of Engineering & Ors.
Calcutta High Court · (2026) 10 CAL CK 1606
Constitution of India-Article 227, 226Code of Civil Procedure-Section 151, Order 39 Rule 1 and 2, 39 Rules 1 and 2, 43 Rule 1, 43 Rule 1(r)
High Courts15 Oct 2026Partly Allowed
Shubham @ Bhurya Gajanan Shendre Vs State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 1593
Code of Criminal Procedure-Section 374, 313, 164Indian Penal Code-Sections 363, 366(A), 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Section 2(d), 3, 5, 5(1)(m), 6, 42
High Courts15 Oct 2026Dismissed
Shri Ramdeobaba Sarwajanik Samiti & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 1590
Nagpur University Act, 1974-Section 77-AMaharashtra Universities Act, 1994-Section 8(3)Constitution of India-Articles 14, 19(1)(g), 26, 30(1), 162, 166, 226
High Courts15 Oct 2026Dismissed
Nayan N Raheja Vs Directorate Of Enforcement
Delhi High Court · (2026) 10 DEL CK 1552
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 5(1), 17, 45, 50, 50(3), 65Amendment Act 2 of 2013
Tribunals and Commissions14 Oct 2026Allowed
Neelkanth Infertility And IVF Hospital Vs ACIT, Circle-3(1), Gurgaon
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4691
Income Tax Act, 1961-Section 143(3), 250(6), 69A, 251(1)(a), 271Income Tax Rules, 1962-Rule 46A
Tribunals and Commissions14 Oct 2026Allowed
Velocious Trading Private Limited Vs Deputy Commissioner Of Income Tax, Circle-25(1)
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4690
Income Tax Act, 1961-Section 250, 143(3), 144B, 253(5), 69C