High Courts03 Nov 2026Dismissed
M/s Assam (Trade) Agencies Vs Sujauddin Ahmed
Gauhati High Court · (2026) 11 GAU CK 0118
Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 114, 96, XLI, 115
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12,28,363 judgments in All Courts · page 35 of 61,419
High Courts03 Nov 2026Partly Allowed
Kedosale Tsukru Vs State Of Nagaland
Gauhati High Court · (2026) 11 GAU CK 0117
BNSS, 2023-Section 415(2), 351IPC-Section 376(1), 354CrPC-Section 173, 313, 357, 360, 361
High Courts03 Nov 2026Dismissed
Henry Zokhuma Vs Lalthlamuana & Ors.
Gauhati High Court · (2026) 11 GAU CK 0116
Mizoram Civil Courts Act, 2005-Section 17(2)(b)Code of Civil Procedure, 1908-Section 96, Order VIII Rule 6A, VII Rule 7 & 8, XLI Rule 31, 1 Rule 9Indian Registration Act, 1908-Section 17(i)(b)
High Courts03 Nov 2026Dismissed
Smt Chabi Dey Vs Sri Ajoy Das & Anr.
Gauhati High Court · (2026) 11 GAU CK 0115
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151Indian Succession Act, 1925-Section 295, 269, 269(2)
High Courts03 Nov 2026Dismissed
National Insurance Co. Ltd. Vs Smt Deepa Pal & Ors.
Gauhati High Court · 2025 INSC 1301
Motor Vehicles Act, 1988-Section 146, 146(1), 147, 147(4), 147(5), 149(1), 149(2)(ii), 163A, 164, 166, Chapter XICentral Motor Vehicles Rules, 1989-Rule 142Constitution of India-Article 142
High Courts03 Nov 2026Disposed Of
Daskalos Technologies Pvt. Ltd. Vs Atul Khosla
Bombay High Court · (2026) 11 BOM CK 0108
Arbitration and Conciliation Act, 1996-Section 2(2) (proviso), 8, 9, 9(2), 45Indian Contract Act, 1872-Section 18, 19, 23, 200 Illustration (b)Specific Relief Act, 1963-Section 14(c), 14(d), 41(a), 41(b), 41(e)
High Courts03 Nov 2026Disposed Of
The Special Land Acquisition Officer Vs Shri. Kapu A. Shetty & Anr.
Bombay High Court · (2026) 11 BOM CK 0103
Land Acquisition Act, 1894-Section 3(b), 4, 4(1), 5A, 6, 9, 11, 18, 23, 23(1), 23(1-A), 28Transfer of Property Act, 1882-Section 55(6)(b)Development Control Regulations-Regulation 33(7)
High Courts03 Nov 2026Dismissed
Samrat Restaurant, through its Managing Partner Vs Brewcrafts Microbrewing Pvt. Ltd.
Bombay High Court · 2024 INSC 857
Arbitration and Conciliation Act, 1996-Section 7, 11, 11(3), 11(6), 11(6-A), 16, 18, 21, 23Insolvency and Bankruptcy Code, 2016-Section 9Limitation Act, 1963-Section 14
High Courts03 Nov 2026Dismissed
Phantom Studios India Pvt. Ltd. Vs Allu Mantena Media Ventures LLP & Ors.
Bombay High Court · (2026) 11 BOM CK 0100
Arbitration and Conciliation Act, 1996-Section 9, 9(1)(ii)(e)Companies Act, 2013-Section 90(1)Indian Contract Act-Section 56
High Courts03 Nov 2026Partly Allowed
Dilip Dattatraya Thakur Vs Awadhesh Anand & Anr.
Bombay High Court · 2025 INSC 1298
Arbitration and Conciliation Act, 1996-Section 9Indian Contract Act, 1872-Section 39Maharashtra Ownership Flats Act
Supreme Court03 Nov 2026Allowed
Goverdhan Vs The State Of Rajasthan
Supreme Court Of India · 2026 INSC 1190
Indian Penal Code, 1860-Sections 306, 498A, 406, 323, 107Protection of Women from Domestic Violence Act, 2005Code of Criminal Procedure, 1973-Sections 156(3), 313, 174, 293
High Courts03 Nov 2026Dismissed
Daulat Ram Vs Ram Singh
Delhi High Court · (2026) 11 DEL CK 0094
Code of Civil Procedure, 1908-Section 96
High Courts03 Nov 2026Dismissed
Mohanan Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0061
Indian Penal Code, 1860-Sections 300, 308, 319, 323, 324, 325, 334
High Courts03 Nov 2026Disposed Of
Cochin Devaswom Board Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 11 KL CK 0056
Code of Civil Procedure-Order XLVII Rule 1, Section 114Religious Institutions (Prevention of Misuse) Act, 1988-Sections 2(d), 2(e), 2(f), 3 to 6 and 22(3)(f)
High Courts03 Nov 2026
Ranjini Yohannan Vs The Deputy Collector (LR) & Ors.
High Court Of Kerala · (2026) 11 KL CK 0051
Kerala Conservation of Paddy Land and Wetland Act, 2008-Section 2(xvA)
High Courts03 Nov 2026
Thaslim Kaja Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 11 KL CK 0050
Kerala Land Tax Act, 1961-Section 6AKerala Conservation of Paddy Land and Wetland Act, 2008-Section 27A
High Courts03 Nov 2026
Anitha Krishnadas Vs Sasikumar & Anr.
High Court Of Kerala · (2026) 11 KL CK 0049
High Courts03 Nov 2026Dismissed
State Of Kerala Vs K.V. Mohanan
High Court Of Kerala · (2026) 11 KL CK 0047
Limitation Act-Section 14
High Courts03 Nov 2026
M.S.Sreerajkrishnan Potti & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · 2026 INSC 1144
Constitution of India-Article 226, 25, 25(2)(a), 26, Part III
High Courts03 Nov 2026Dismissed
Vincent Joseph Chowalloor Vs The State Represented By Inspector Of Police, CBI/SPE, Cochin
High Court Of Kerala · 2010 INSC 193
Indian Penal Code-Section 120B, 109, 147, 148, 149, 153-A, 295, 302, 396, 427, 436, 449, 505, 201Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(2)Code of Criminal Procedure-Sections 161, 164, 209, 227, 228, 239, 306, 306(4)