High Courts04 Nov 2026
S.Sumathy Vs S.Devi
Madras High Court · (2026) 11 MAD CK 0173
Negotiable Instruments Act-Section 138Cr.P.C.-Section 357(3)
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12,28,363 judgments in All Courts · page 28 of 61,419
High Courts04 Nov 2026Allowed
The Commissioner Of Customs (Export) Vs M/s. G.D. Manglam Exim Pvt. Ltd. (Now Known As M/s. Welldone Exim Pvt. Ltd.)
Delhi High Court · 2004 INSC 587
Customs Act, 1962-Section 14, 17, 28AAA, 28AAA(2), 28AAA(3), 75, 75(1) (including the second proviso), 75A(2), 108, 124, 130, 130E(b), 138B(2), Chapter XIVCustoms, Central Excise Duties and Service Tax Drawback Rules, 1995-Rule 16, 16AForeign Exchange Management Act, 1999
High Courts04 Nov 2026Partly Allowed
Nillum Batra Vs State & Ors.
Delhi High Court · (2026) 11 DEL CK 0168
Indian Penal Code, 1860-Sections 34, 107, 304B, 306, 498ACode of Criminal Procedure, 1973-Sections 41A, 227, 228, 397, 401Indian Evidence Act, 1872-Sections 113A, 113B
High Courts04 Nov 2026Dismissed
Shekhar Girdhar & Anr. Vs Brij Dwivedi
Delhi High Court · (2026) 11 DEL CK 0167
Commercial Courts Act, 2015-Section 13(1A), 12A, 2(1)(c), 2(1)(c)(i), 2(1)(c)(vii), 2(1)(c)(xviii)Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11
High Courts04 Nov 2026Disposed Of
Chander Pal Singh Vs Central Bureau Of Investigation & Ors.
Delhi High Court · (2026) 11 DEL CK 0166
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480Code of Criminal Procedure, 1973-Section 389(1), 389Prevention of Corruption Act, 1988-Section 7A, 7, 17A
High Courts04 Nov 2026Dismissed
Viceroy Engineering Vs Smiths Detection Veecon Systems Pvt. Ltd.
Delhi High Court · 2026 INSC 76
Arbitration and Conciliation Act, 1996-Section 18, 19, 23(2), 23(3), 34, 34(2)(a)(iii), 37Indian Evidence Act, 1872-Section 58Code of Civil Procedure, 1908-Order VIII Rule 1A(3)
Supreme Court04 Nov 2026
Mangala Bhimrao Ingle Vs The Additional Commissioner, Amravati Division & Ors.
Supreme Court Of India · 2026 INSC 1193
Maharashtra Village Panchayats Act, 1959-Section 14(1)(j-1)Constitution of India-Article 21, 14Haryana Panchayati Raj Act, 1994
High Courts03 Nov 2026Disposed Of
Pushpinder Singh & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0837
Constitution of India-Article 226
High Courts03 Nov 2026Disposed Of
Sheikh Sakat Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0836
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts03 Nov 2026Disposed Of
Smt. Seema Verma Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0834
High Courts03 Nov 2026Disposed Of
Smt. Shashi Prabha Kurre Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0830
High Courts03 Nov 2026Disposed Of
Smt. Sandhya Singh Shyam Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0826
Chhattisgarh Civil Services (Leave) Rules, 2010-Rule 38-C
High Courts03 Nov 2026Disposed Of
Shweta Dewangan & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0823
Chhattisgarh Food and Drug Administration (Gazetted) Service Recruitment Rules, 2013-Serial No.1 of Schedule IIIConstitution of India-Articles 14, 16
High Courts03 Nov 2026Disposed Of
Radhelal Sonar & Anr. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0822
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts03 Nov 2026Disposed Of
Rama Shankar Tandon Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0821
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts03 Nov 2026Allowed
Dr. Biru Lal Bargah Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0820
High Courts03 Nov 2026Disposed Of
Shailendra Kumar Ekka Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0818
High Courts03 Nov 2026Allowed
Prafull Agrawal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 11 CHH CK 0806
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482BNS-Sections 318(2), 318(4), 61(2), 201, 336, 338, 339, 340(2), 111, 3(5)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 11, 11(1), 11(4)
High Courts03 Nov 2026Dismissed
Gajadhar Vs Malti Bai & Anr.
Chhattisgarh High Court · (2026) 11 CHH CK 0802
Code of Civil Procedure, 1908-Section 100
High Courts03 Nov 2026Allowed
Xyz Detail Of The Applicant Is Enclose With Separate Envelop Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 11 CHH CK 0798
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12BNS-Sections 309(4), 331(6), 310, 311