High Courts29 Sept 2026
The State Of Assam Vs Bina Pani Dutta & Ors
Gauhati High Court · (2026) 09 GAU CK 5307
Fundamental Rules-Rule 56, Fundamental Rule 56(c)Constitution of IndiaRules of Business framed by the Rajpramukh of PEPSU
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 349 of 61,482
High Courts29 Sept 2026Dismissed
Yasmeen Naaz Vs The State
Karnataka High Court · (2026) 09 KAR CK 5305
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act-Section 20(B), (II)(C)Cr.PC-Section 439
High Courts29 Sept 2026
Shankar Ganpat Salunke & Ors. Vs Laxmibai Shankar Kavitake & Ors.
Bombay High Court · (2026) 09 BOM CK 5303
Constitution of India-Article 226, 227, 141Bombay Tenancy and Agricultural Lands Act, 1948-Section 29(2), 32(F), 33(B), 70, 70(b), 76, 84, 84(c)Code of Civil Procedure-Section 9, 100
High Courts29 Sept 2026Dismissed
The State Of Madhya Pradesh Vs Iqbal
Madhya Pradesh High Court · (2026) 09 MP CK 5302
Scheduled Castes and Scheduled Tribes Act (Prevention of Atrocities), Act, 1989-Section 14-A(1), 3(ii-v), 3(2)(v)Indian Penal Code, 1860-Section 363Protection of Children from Sexual Offences Act, 2012-Section 7/8
High Courts29 Sept 2026Disposed Of
Ruparel Buildcon Private Limited Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5350
Constitution of India-Part IV, Article 226, 14Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971-Section 13(2), 3A, 17, 13, 34A, 12(10)Development Control and Promotion Regulations, 2034-Regulation 33(10), Clause 1.11, 1.14, 1.15
High Courts29 Sept 2026
Sri Samyanaik Vs Sri I.M. Nageshgowda And Brothers & Anr.
Karnataka High Court · (2026) 09 KAR CK 5349
Employees Compensation Act, 1923-Section 30(1)
High Courts29 Sept 2026Disposed Of
Solanki Tea Company Private Limited Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5346
Constitution of India-Articles 226, 227Maharashtra Stamp Act-Article 25(B) of Schedule I, 25, 60, Section 47, 47(c)(1), 47(c)(5), 48, 48(1)Registration Act, 1908
High Courts29 Sept 2026Dismissed
Ms. Vaishnavi Vijay Vs Rajiv Gandhi University Of Health Sciences & Ors.
Karnataka High Court · (2026) 09 KAR CK 5344
Karnataka High Court Act-Section 4
High Courts29 Sept 2026Allowed
Rushabh Sealink and Logistic Private Limited Vs Hapag-Lloyd (India) Private Limited
Bombay High Court · (2026) 09 BOM CK 5340
Code of Civil Procedure, 1908-Section 80(2), Order VI Rule 17, VII Rule 10, VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(c), VII Rule 11(d), VII Rule 11(e), VII Rule 11(f), VII Rule 13Commercial Courts Act, 2015-Section 12A, 12A(1), 12A(2), 12A(3), 12A(5)Indian Contract Act, 1872-Section 230
High Courts29 Sept 2026Allowed
Supriya Pramod Jaware Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 5337
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts29 Sept 2026Dismissed
Hrishikesh Haribhau Chavan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 5336
High Courts29 Sept 2026Dismissed
Supriya Pramod Jaware Vs Gulam Rasul Mohd. Ali Shaikh & Ors.
Bombay High Court · (2026) 09 BOM CK 5335
Code of Criminal Procedure, 1973-Section 482, 156(3), 173(8)BNSS-Section 528RTI Act, 2005
High Courts29 Sept 2026Disposed Of
Girish Narang Vs Virendra Arora & Ors.
Bombay High Court · 2025 INSC 507
Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 16, 11(8), 12(1)
High Courts29 Sept 2026
Balasaheb Karbhari Uphade & Ors. Vs Tahasildar, Dindori & Ors.
Bombay High Court · (2026) 09 BOM CK 5333
Constitution of India-Articles 226, 227Mamlatdars' Courts Act, 1906-Section 5, 5(2), 5(3), 5(4), 19, 19(1)(c), 19(2)Maharashtra Land Revenue Code-Section 143
High Courts29 Sept 2026Disposed Of
Mangal Credit And Fincorp Limited Vs Naviya Technologies Renewables Project Limited & Ors.
Bombay High Court · 2026 INSC 302
Arbitration and Conciliation Act, 1996-Section 11, 21, 15(2), 11(6), 18, 12(5) read with the Seventh Schedule, 14, 15, 34, 11(8), 12(1), Seventh ScheduleCode of Civil Procedure, 1908-Order XXIII Rule 1, 23 Rule 1(4)
High Courts29 Sept 2026Disposed Of
Harish Narbheram Thakkar Vs Hemant Narbheram Thakkar & Anr.
Bombay High Court · 2025 INSC 616
Arbitration and Conciliation Act, 1996-Sections 11, 11(5), 11(6), 11(6-A), 11(8), 12(1), 21
High Courts29 Sept 2026Allowed
Pawan Khemani Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 5330
Bharatiya Nyaya Suraksha Sanhita-Section 482, 379Indian Penal Code (IPC), 1860-Sections 406, 420, 465, 467, 471, 474Cr.P.C.-Section 340, 195(1)(b)(i), 195(1)(b)(ii)
High Courts29 Sept 2026
M/s Ganesh Land Developers & Construction Private Limited Vs Shradhha Realtors & Ors.
Bombay High Court · (2026) 09 BOM CK 5329
Code of Civil Procedure, 1908-Order VIII Rule 6-C, XI Rules 12 and 14, VII Rule 11, VIII Rule 6-A, VIII Rule 6-G, VIII Rule 6, 20 Rule 18CPC Amendment Act, 1976
High Courts29 Sept 2026Allowed
Narayan Tatu Rane Vs Election Commission Of India & Ors.
Bombay High Court · (2026) 09 BOM CK 5328
Code of Civil Procedure, 1908-Order VI Rule 15, VI Rule 15(4), VI Rule 17, VII Rule 11, VII Rule 11(a)Representation of the People Act, 1951-Section 81, 81(3), 82, 83, 83(1), 83(1)(a), 83(1)(a)(b), 83(1)(b), 83(a), 83(b), 83(i)(a), 86, 87, 100, 100(1)(b), 100(1)(b)(d)(ii)(iv), 100(1)(b)(e)(ii) and (iv), 100(1)(d)(2), 100(1)(d)(iii), 100(1)(d)(iv), 117, 123, 123(2), 171Conduct of Elections Rules, 1961-Rule 94A
High Courts29 Sept 2026Disposed Of
Dharmesh Chandrakant Mirani Vs Satguru KNS Construction Pvt. Ltd. & Anr.
Bombay High Court · (2026) 09 BOM CK 5326
Arbitration and Conciliation Act, 1996-Section 9, 11, 11(4), 11(6), 11(6-A), 11(8), 12(1), 16, 17