High Courts05 Oct 2026Allowed
Harshal Sonawane Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0233
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 307 of 61,482
High Courts05 Oct 2026Allowed
Vishal S/o. Himmatrao Shinde Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0232
High Courts05 Oct 2026Partly Allowed
Hemlata Ajay Ramani Vs Alag Property Constructions Pvt Ltd. & Anr.
Bombay High Court · (2026) 10 BOM CK 0231
Arbitration and Conciliation Act, 1996-Section 9Insolvency and Bankruptcy Code-Sections 8, 9CPC
High Courts05 Oct 2026Dismissed
Rupali Kashinath Shigwan @ Rupali Amol Jadhav Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0230
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 17(7), 12(6), 12(8)Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 (Maharashtra Act No. XXIII of 2001)-Section 6B, 6B(3), 10(4)Constitution of India-Article 226
High Courts05 Oct 2026Dismissed
Corroganon India Private Limited Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 0229
Contract Act, 1872-Section 74, 5Limitation Act-Article 113 of the Schedule
High Courts05 Oct 2026Allowed
Hitachi Payment Services Pvt. Ltd. Vs Union of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 0228
Industrial Relations Code, 2020-Section 2(zh), 40, 60(1), 60, 70, 90, 90(1)(a), 90(2)(b)Industrial Disputes Act, 1947-Section 4, 9A, 33, 33(2)(b), 4th Schedule
High Courts05 Oct 2026Dismissed
Principal Commissioner Of Income Tax-2, Kolkata Vs Superdeal Resources Private Limited
Calcutta High Court · (2026) 10 CAL CK 0227
Income-tax Act, 1961-Section 260A, 68, 133(6)
High Courts05 Oct 2026Disposed Of
Joy Krishna Nag @ Joy Kumar Nag @ Rohit Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 0226
Tribunals and Commissions05 Oct 2026Dismissed
Giridhari Mahto & Ors. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 0201
Administrative Tribunal Act, 1985-Section 19Central Administrative Tribunal (Procedure) Rules, 1987-Rule 4(5)(a)Constitution of India-Articles 14, 16
High Courts05 Oct 2026Partly Allowed
Mohi Ud Din Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 0200
Employees Compensation Act, 1923-Section 30, 4, 4(1)(a), 4(1)(b), 4(1)(c)(ii), 4-A, 4-A(3), 4-A(3)(a), 4-A(3)(b), 4 read with Schedule IV
High Courts05 Oct 2026Partly Allowed
Col. R.S. Parmar (Retd.) Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 0199
Minimum Wages Act, 1948-Section 20(3), 14Payment of Wages Act, 1936Contract Labour (Regulation and Abolition) Act, 1970-Section 21
High Courts05 Oct 2026Allowed
Khublal Sah & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 0180
Indian Penal Code-Sections 341, 323, 406, 420, 467, 468, 498A, 504/34Dowry Act-Section ¾Cr.P.C.-Section 482, Chapter XIV, 156(1), 155(2)
High Courts05 Oct 2026Allowed
Satyanarayan Yadav & Ors. Vs State Of Bihar
Patna High Court · 2025 INSC 173
Indian Penal Code-Section 302/34Indian Evidence Act-Section 134, 145, 154(3), 155, 155(3), 157Code of Criminal Procedure-Section 162, 174
High Courts05 Oct 2026Disposed Of
Shailendra Kumar Choubey Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 0178
Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(C), 3Right to Information Act, 2005
High Courts05 Oct 2026Dismissed
Amrendra Kumar & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 0177
Cr.P.C.-Section 144, 147, 482, 397(3), 144(6)
High Courts05 Oct 2026Disposed Of
Ramashray Jha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 0176
Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(c), 3Right to Information Act, 2005
High Courts05 Oct 2026Allowed
Najmul Hoda @ Najm Usmani @ Najjm Usman @ Nazmul Hoda & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 0175
Indian Penal Code-Section 498-ACr.P.C.-Section 482, 156(1), 155(2), Chapter XIVConstitution of India-Article 226
High Courts05 Oct 2026Allowed
Arun Prakash Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 0174
High Courts05 Oct 2026Allowed
Dinesh Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 0173
Arms Act, 1959-Section 13, 14, 17, 13(3)(b), 14(1)(b)(ii), 27Arms Rules, 2016-Rule 12(3), 12(3)(a), 10(3), 39I.P.C.-Sections 341, 323, 379, 337, 504, 506, 307, 34, 147
High Courts05 Oct 2026Disposed Of
Deepak Kumar Pandey Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 0172