Tribunals and Commissions03 Nov 2026Partly Allowed
Manjulaben Maheshchandra Chunilal Shah Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2026) 11 SEBI CK 0230
SEBI Act, 1992-Section 15T
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 31 of 61,419
High Courts03 Nov 2026Allowed
Deepa Ray Vs State Of Odisha & Ors.
Orissa High Court · (2026) 11 OHC CK 0228
Constitution of India-Article 226OPWD Code, Volume II-Appendix IX, Clause 36
High Courts03 Nov 2026Dismissed
Oriental Insurance Co. Ltd. Vs Nimai Charan Mishra & Ors.
Orissa High Court · (2026) 11 OHC CK 0257
Motor Vehicles Act, 1988-Section 173(1), 166CPC-Order XLI Rule 14(4)
High Courts03 Nov 2026Allowed
Soumya Ranjan Bhola & Ors. Vs Jyosna Mayee Bhola & Anr.
Orissa High Court · (2026) 11 OHC CK 0255
BNSS-Section 442, 438, 223CrPC-Section 401, 379, 202IPC-Section 294, 323, 354-B, 326(b), 379, 506, 34
High Courts03 Nov 2026Allowed
Shiv Charan Singh Mehta & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 11 UK CK 0345
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 164(1), 164, 165Cr.P.C.-Section 145U.P. Land Revenue Act-Section 210
High Courts03 Nov 2026
ABD Maestro Private Limited Vs Great Galleon Ventures Ltd.
Delhi High Court · 2026 INSC 465
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 9, 20, 20(a), 20(b), 20(c), 75, 151, Order VII Rule 10, VII Rule 10A, VII Rule 11, 26, XXXIX Rules 1 & 2Copyright Act, 1957-Section 62, 62(1), 62(2)
High Courts03 Nov 2026Dismissed
Sri Bharath Reddy Vs M/s Nagarjuna Group Of Restaurants
Karnataka High Court · (2026) 11 KAR CK 0438
CPC-Order VI Rule 17, Section 151Constitution of India-Article 226, 227
High Courts03 Nov 2026
Shri Annappa Terdal Grameen Abhivruddhi Shikshana Sansthe’s Teradal Science PU College, Athani Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0437
Constitution of India-Article 226, 227
High Courts03 Nov 2026Allowed
Sri. Vadivelu Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0440
Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments Etc.,), 1990-Section 4A, 4B, 4C, 4D, 4E, 4FConstitution of India-Article 226, 227
High Courts03 Nov 2026
Sri. Krishnaji Dattu Salunke & Ors. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0447
Constitution of India-Article 226, 227Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and Other Benefit) Act 2014
High Courts03 Nov 2026Dismissed
The Manager M/s L And T General Insurance Company Ltd. Vs Basavaraj & Anr.
Karnataka High Court · (2026) 11 KAR CK 0448
Motor Vehicles Act, 1988-Section 173(1), 166, 163-ACentral Motor Vehicles Rules, 1989-Rule 3
High Courts03 Nov 2026Allowed
Sri M R Shivakumar & Ors. Vs Sri Renuka Prasad & Ors.
Karnataka High Court · (2026) 11 KAR CK 0449
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Constitution of India-Article 226
High Courts03 Nov 2026Dismissed
P. Venkatesh Nayak Vs M/s Infosys Limited & Ors.
Karnataka High Court · (2026) 11 KAR CK 0450
Code of Civil Procedure, 1908-Order I Rule 10Constitution of India-Article 226, 227Companies Act, 1956
High Courts03 Nov 2026Dismissed
L. Nagaraja Setty Vs Ramamani V
Karnataka High Court · (2026) 11 KAR CK 0443
RERA Act-Section 31, 43(5)Karnataka Town and Country Planning Act, 1961CPC-Order IX Rule 13
High Courts03 Nov 2026
Sri. Pruthviraj & Anr. Vs The Deputy Commissioner & Ors.
Karnataka High Court · (2026) 11 KAR CK 0451
Constitution of India-Article 226, 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 9(1), 16(1), 18, 23, 23(1), Rule 3
High Courts03 Nov 2026Disposed Of
Smt Neerada Acharya Vs Sri Sandeep Acharya
Karnataka High Court · (2026) 11 KAR CK 0441
Constitution of India-Article 227
High Courts03 Nov 2026
M/s. Shree Basaveshwar Sugars Limited Vs Indian Renewable Energy Development Agency Limited
Karnataka High Court · (2026) 11 KAR CK 0453
Companies Act, 1956-Section 4AInsolvency and Bankruptcy Code, 2016-Sections 7, 31, 33, 60(5), 61NCLT Rules, 2016-Rule 11
High Courts03 Nov 2026Dismissed
Saraswat Co Operative Bank Limited Vs M/s Royale Builders And Developers
Karnataka High Court · (2026) 11 KAR CK 0454
Code of Civil Procedure (CPC)-Order VI Rule 17, VII Rules 11(a) and (d), IX Rule 7, XIV Rule 5, XI Rule 4, Section 80Multi-State Co-operative Societies Act, 2002-Section 115Constitution of India-Articles 226 and 227
High Courts03 Nov 2026Allowed
V Nagesh Vs M.S. Savitha
Karnataka High Court · (2026) 11 KAR CK 0455
Code of Criminal Procedure, 1973-Section 397, 401, 200, 313Negotiable Instruments Act, 1988-Section 138, 118, 139Evidence Act-Section 4
High Courts03 Nov 2026Allowed
Yaahvi Ventures Vs M L Prakash Rao
Karnataka High Court · (2026) 11 KAR CK 0456
Code of Civil Procedure, 1908-Order IX Rule 7, V Rule 20, V Rule 9, V Rule 9 Sub-Rule (5), V, VIII Rule 1, 8 Rule 10Commercial Courts Act, 2013General Clauses Act, 1897-Section 27