High Courts05 Nov 2026Disposed Of
Vijay Narayan Pandey Vs Atul Bhusan Hajela & Ors.
Uttarakhand High Court · (2026) 11 UK CK 0425
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 16 of 61,419
High Courts05 Nov 2026Disposed Of
Reeta Daramwala Vs Atul Bhusan Hajela & Ors.
Uttarakhand High Court · (2026) 11 UK CK 0426
High Courts05 Nov 2026Dismissed
Ferro Alloys Corporation Limited, Bhadrak Vs The Presiding Officer, Labour Court, Bhubaneswar & Ors.
Orissa High Court · (2026) 11 OHC CK 0235
Code of Civil Procedure, 1908-Order XLVII Rules 1 and 2, Section 114, XIV Rule 2(2)Code of Civil Procedure (Amendment) Act, 1956Industrial Disputes Act, 1947-Section 33-C(2)
Tribunals and Commissions05 Nov 2026Partly Allowed
Tetsuya Takano Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2026) 11 SEBI CK 0234
Securities and Exchange Board of India Act, 1992-Section 15T, 15HA, 11, 11(4), 11B, 11C, 12A, 27Securities Contracts (Regulation) Act, 1956-Section 23HSEBI (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market) Regulations, 2003-Regulation 9, 10, 11, 12, 3, 3(b), 3(c), 3(d), 4(1), 4(2)(e), 4(2)(f), 4(2)(k), 4(2)(r)
Tribunals and Commissions05 Nov 2026Allowed
Mysore Amalgamated Coffee Estates Ltd. Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2026) 11 SEBI CK 0233
SEBI Act, 1992-Section 15T, 12A(a), (b) and (c), 15HA, 15HBPFUTP Regulations-Regulations 3(b), (c) and (d), 4(1)LODR Regulations-Regulation 5, 2(zc), 23
High Courts05 Nov 2026
Abbvie Healthcare India Private Limited Vs Apex Committee For Pharma Marketing Practices & Ors.
Karnataka High Court · (2026) 11 KAR CK 0225
Companies Act, 1956Constitution of India-Article 226, 227Indian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002-Regulation 6.8, 6.8.1(b), 6.8.1(c), 6.8.1(g)
High Courts05 Nov 2026Allowed
Dr. Uttam Kumar Samanta Vs KIIT University & Ors.
Orissa High Court · (2026) 11 OHC CK 0224
Right to Information Act, 2005Orissa Information Rules, 2005UGC (Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for Maintenance of Standards in Higher Education) Regulations, 2010-Regulation 11, Clause 11.1, 11.2, 11.3
High Courts05 Nov 2026Dismissed
Smt. R. Bhagyamma & Anr. Vs Karnataka State Board of Wakfs & Ors.
Karnataka High Court · (2026) 11 KAR CK 0262
Wakf Act, 1995-Sections 3(r), 3(r)(i), 4, 5, 5(1), 5(2), 5(3), 6, 6(1), 6(4), 6(5), 7, 7(1), 7(2), 32, 32(2)(n), 40, 40(1), 40(2), 40(3) proviso, 83, 83(1), 83(2), 83(5), 83(7), 84, 85, 86, 90, 93, 105Wakf Act, 1954-Sections 4, 4(3), 5, 5(2), 6, 6(2), 27, 28Karnataka Wakf Rules, 1964-Rule 3, 4
High Courts05 Nov 2026
T. Hanumaiah & Anr. Vs The Commissioner, Central Bangalore City Corporation & Anr.
Karnataka High Court · (2026) 11 KAR CK 0274
Constitution of India-Articles 226, 227Greater Bengaluru Governance Act, 2024-Sections 243(3)(e), 244(1), 250
High Courts05 Nov 2026Dismissed
Sri Nandaraju & Ors. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0312
Cr.P.C-Section 482, 156(3)IPC-Sections 415, 420, 463, 464, 468, 471 read with Section 34CPC-Order XXVI Rule 10A
High Courts05 Nov 2026Disposed Of
M/s Multitech Agro India (OPC) Pvt Ltd Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0308
Central Goods and Services Tax Act, 2017-Section 70Karnataka Goods and Services Tax Act, 2017-Section 70Constitution of India-Article 226
High Courts05 Nov 2026Partly Allowed
Skanda Sai Marketing Vs Kondandappa
Karnataka High Court · (2026) 11 KAR CK 0288
CPC-Section 96, Order VIII Rule 6-ACourt Fees Act
High Courts05 Nov 2026Dismissed
Smt. Vimala Bai & Anr. Vs Sri. L. Nanjappa
Karnataka High Court · (2026) 11 KAR CK 0328
CPC-Section 96 read with Order 41 Rule 1
High Courts05 Nov 2026Dismissed
Sri Abid Raja Laskar & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 11 GAU CK 0327
Assam Cooperative Societies Act, 2007-Section 3(2), 39, 41(6), 111, 111(1), 111(3)
High Courts05 Nov 2026Dismissed
Syed Ziaulla & Ors. Vs Akram Pasha
Karnataka High Court · (2026) 11 KAR CK 0325
CPC-Section 96, Order XXI Rule 97
High Courts05 Nov 2026Dismissed
Ghanashyam Basumatary Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 11 GAU CK 0323
Constitution of India-Article 226, 32, 136
High Courts05 Nov 2026Disposed Of
Begum Alias Begum Nessa Vs The Union Of India & Ors.
Gauhati High Court · (2026) 11 GAU CK 0322
Constitution of India-Article 226Passport Act, 1920-Section 3Foreigners Act, 1946-Section 14(A)(b)
High Courts05 Nov 2026Allowed
Asir Ali @ Asir Uddin Vs The Union Of India & Ors.
Gauhati High Court · (2026) 11 GAU CK 0320
Constitution of India-Article 226Foreigners (Tribunals) Order, 1964-Paragraph 3(14)Immigration and Foreigners Order, 2025-Paragraph 17(14)
High Courts05 Nov 2026Disposed Of
Central Bureau Of Investigation (CBI) Vs Lt. Col. Amit Kumar Sharma
Gauhati High Court · 2025 INSC 75
Code of Criminal Procedure, 1973-Section 482, 397, 401, 164, 173, 227, 228, 239Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 438, 442, 531(2)(a)Prevention of Corruption Act, 1988-Section 7, 12, 13(1)(d), 13(2), 19(1)(a), 5(1), 5(3), 51
High Courts05 Nov 2026Dismissed
Kulchan Begum Vs The Union Of India & Ors.
Gauhati High Court · (2026) 11 GAU CK 0318
Constitution of India-Article 226Illegal Migrants (Determination by Tribunals) Act, 1983Foreigners Act, 1946-Section 9