High Courts05 Oct 2026Allowed
Vikram Singh Vs State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0245
Rajasthan Excise Act, 1950-Section 19/54Probation of Offenders Act, 1958-Section 3, 4, 12IPC-Sections 325/34
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 306 of 61,482
High Courts05 Oct 2026Disposed Of
Javed Ahmad Bhat & Ors. Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 0205
Constitution of India-Article 39 (d)Indira Gandhi National Open University (Non-Academic Employees, Group-A, B & C) Recruitment and Promotion Rules, 2010
High Courts05 Oct 2026Dismissed
Ashwini Kumar Singh Vs Tara Singh & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 0207
Constitution of India-Article 226, 227Code of Civil Procedure-Section 115, Order VII Rule 11, VII Rule 11(b), (c)Court Fees Act-Section 7(iv)(d)
High Courts05 Oct 2026Disposed Of
Union Territory Of J&K Vs Shabir Ahmad Dar
Jammu And Kashmir High Court · 2025 INSC 341
Code of Criminal Procedure, 1973-Section 439(2), 482, 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8/20, 37, 37(1)(b)(ii)BNSS
High Courts05 Oct 2026Dismissed
Male Sai Harshini Vs Union Of India & Ors.
Telangana High Court · (2026) 10 TEL CK 0211
Constitution of India-Article 226, 14, 19, 21, 50, 335 and 371-DCPC-Section 151
High Courts05 Oct 2026Dismissed
Male Sai Harshini Vs Union of India & Ors.
Telangana High Court · (2026) 10 TEL CK 0210
Constitution of India-Article 226, 14, 19, 21, 50, 335, 371-DCPC-Section 151
High Courts05 Oct 2026Disposed Of
Mehak Baid Vs M/s Kaloji Narayana Rao University of Health Sciences & Ors.
Telangana High Court · (2026) 10 TEL CK 0209
Constitution of India-Article 226, 14, 21, 300 ACPC-Section 151
High Courts05 Oct 2026Disposed Of
Mr. Muzaffar Abdul Aleem Vs The Union Of India & Ors.
Telangana High Court · (2026) 10 TEL CK 0208
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)Bharatiya Nyaya Sanhita, 2023-Sections 77, 78, 351(2)
Tribunals and Commissions05 Oct 2026Allowed
Its My Name Private Limited Vs Commissioner Of Income Tax (Appeals)
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 0213
Income Tax Act, 1961-Section 143(3), 68, 250(4), 271(1)(c), 142(1), 143(2), 68 (First proviso)Income Tax Rules, 1962-Rule 46ACompanies Act, 2013
Tribunals and Commissions05 Oct 2026
Addl. Commissioner Of Income Tax Vs Aon Services India P. Ltd.
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 0212
Income Tax Act, 1961-Section 250(6), 144B, 143(1), 143(2), 142(1), 271, 271(1)(c), 92CA(3)
High Courts05 Oct 2026Dismissed
Kalyani Ghosh Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 4693
West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995-Rule 9(3)(b), 9(3)(b)(ii)West Bengal Municipal Act, 1993-Section 18(3)
High Courts05 Oct 2026Allowed
The Board Of Major Port Authority For The Syama Prasad Mookerjee Port, Kolkata & Anr. Vs Haryana Micro And Small Enterprises Facilitation Council (HMSEFC), Panchkula & Ors.
Calcutta High Court · (2026) 10 CAL CK 4695
MSMED Act, 2006-Section 18(1), 18, 17, 16, 15, 8(1), 2(d), 2(f), 2(n)Companies Act, 1956 (1 of 1956)
High Courts05 Oct 2026Dismissed
Rajesh Kumar Agarwal Vs Mati Lal Chandra
Calcutta High Court · (2026) 10 CAL CK 4694
West Bengal Premises Tenancy Act, 1997-Section 6, 6(1)(j), 6(1)(l), 6(4)Code of Civil Procedure-Order XLI Rule 11, XLI Rule 27, XLI Rule 27(1)(aa)
High Courts05 Oct 2026Dismissed
Ram Ajor Shaw Vs Kanai Das & Ors.
Calcutta High Court · (2026) 10 CAL CK 4696
Code of Civil Procedure-Order XXII Rule 9, XLI Rule 11West Bengal Premises Tenancy Act, 1997-Section 2(g)West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001-Section 8
High Courts05 Oct 2026Allowed
Somanth Sambhaji Chitte Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0239
High Courts05 Oct 2026Allowed
Dinkar Anandrao Jaybhay Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0238
Constitution of India-Article 226UGC Regulations dated 19.09.1991
High Courts05 Oct 2026Allowed
Pranjali D/o. Pradip Jahagirdar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0237
High Courts05 Oct 2026Allowed
Smt. Lata Vs The Union Of India & Ors.
Bombay High Court · (2026) 10 BOM CK 0236
Constitution of India-Article 226
High Courts05 Oct 2026Dismissed
Sky One Airways Private Limited Vs Nayan Arun Jagjivan & Ors.
Bombay High Court · (2026) 10 BOM CK 0235
Arbitration and Conciliation Act, 1996-Section 9Indian Contract Act, 1872-Sections 51 to 54
High Courts05 Oct 2026Disposed Of
Renuka Logistics Vs Qwik Supply Chain Private Limited & Anr.
Bombay High Court · (2026) 10 BOM CK 0234
Arbitration and Conciliation Act, 1996-Section 21, 11, 11(6), 11(8), 12(1)