High Courts29 Sept 2026Disposed Of
M/s Veda Infrastructure Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5894
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 348 of 61,482
High Courts29 Sept 2026Dismissed
Badrilal Vs Dhokalram & Ors.
Rajasthan High Court · (2026) 09 RAJ CK 5854
Code of Civil Procedure-Section 151, Order XXXIX Rules 1 and 2, 2(14), 36, 141, XI Rules 12 and 14, 22 Rule 3, 22 Rule 4, 39 Rule 1, 39 Rule 2, 40 Rule 1, 38 Rule 5, 10, XLI Rule 5Baratiya Nyaya Sanhita, 2023-Section 39Indian Evidence Act, 1872-Section 45
High Courts29 Sept 2026Allowed
Mahesh Kumar Gupta & Ors. Vs State Of Rajasthan
Rajasthan High Court · (2026) 09 RAJ CK 5852
BNSS-Section 528BNS, 2023-Sections 318(4), 338, 336(3), 316(2) and 61(2)
High Courts29 Sept 2026Allowed
Abdul Majid Mattoo & Ors. Vs National Highway Authority Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5838
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii) with Explanation 2National Highways Act, 1956-Section 3G(5)
High Courts29 Sept 2026Allowed
Shokat Ali Khan & Anr. Vs UT Of J&K & Anr.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5835
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 341, 323, 354, 504, 506Domestic Violence Act
High Courts29 Sept 2026Dismissed
Israr Manzoor Vs Takdis Alyas @ Takids Alyas
Jammu And Kashmir High Court · (2026) 09 J&K CK 5834
CPC-Order VII Rule 10Dissolution of Muslim Marriages Act, 1939-Section 2
High Courts29 Sept 2026Allowed
Pawan Subhash Sarkale & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 5355
Code of Criminal Procedure-Section 482, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 385, 34, 383, 500
High Courts29 Sept 2026Disposed Of
Kapil Ade Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 5354
Constitution of India-Article 226, 21, 22BNSS, 2023-Section 36(b)(c), 47, 48Code of Civil Procedure, 1908-Section 151
High Courts29 Sept 2026Allowed
Bhushan S/o Shivaji Mhaismale Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5353
Constitution of India-Article 226Maharashtra Village Panchayats Act, 1959-Section 14(1)(j-1)Maharashtra Zilla Parishad and Panchayat Samiti Act, 1961-Section 16(1)(n), 16(2)(e)
High Courts29 Sept 2026Dismissed
Udaysing Ramesh Swami Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5318
Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backwards Classes and Special Backwards Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 8Presidential (ST) Order 1950
High Courts29 Sept 2026Allowed
Kanhailal Samadhiya Vs State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 5317
Constitution of India-Article 226Madhya Pradesh Civil Services (CCA) Rules, 1966-Rule 20, 20(2), 20(2)(i), 20(2)(i)(iii), 10, 10(i) to (iv), 10(v)ATS Deputation/Induction Rules 2008
High Courts29 Sept 2026Allowed
Sandya Manjula Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 5316
Constitution of India-Article 226, 14, 19(1)(g), 21CPC-Section 151
High Courts29 Sept 2026Disposed Of
B. Ravi Kiran Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 5315
Constitution of India-Article 226, 14, 300-ACPC-Section 151
High Courts29 Sept 2026Disposed Of
Suresh Tolani & Anr. Vs State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5314
Indian Penal Code-Section 323Probation of Offenders Act-Section 4
High Courts29 Sept 2026Dismissed
The State Of Maharashtra Vs Sk. Ayub
Bombay High Court · (2026) 09 BOM CK 5313
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) r/w 13(2), 20Cr.P.C.-Section 110
High Courts29 Sept 2026Dismissed
Vishwas @ Vishu Ravasu Gavit Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5312
Indian Penal Code-Sections 304 (Part II), 324, 302, 307Evidence Act-Section 118
High Courts29 Sept 2026Dismissed
Janseva Urban Cooperative Credit Society, Bhusawal Vs Kiran Rama Nhavkar
Bombay High Court · (2026) 09 BOM CK 5310
Negotiable Instruments Act, 1881-Section 138, 118 and 139
High Courts29 Sept 2026Allowed
Punjab National Bank Vs M/s. Mohan Gandhi & Company
Bombay High Court · (2026) 09 BOM CK 5309
Banking Companies (Acquisition and Transfer) of Undertakings Act, 1970Indian Evidence Act, 1872-Section 91, 92Partnership Act-Section 14, 30, 30(2)
High Courts29 Sept 2026Disposed Of
Reliance General Insurance Company Limited Vs Yogesh K & Ors.
Karnataka High Court · 2026 INSC 661
MV Act-Section 173(1)
High Courts29 Sept 2026Dismissed
Film & Television Institute of India Vs Javed Rasul Banedar & Ors.
Bombay High Court · (2026) 09 BOM CK 5352
Industrial Employment (Standing Orders) Central Rules, 1946Industrial Disputes Act, 1947-Section 9, 33, 9-AConstitution of India-Article 14, 16, 226, 309, 162