High Courts28 Sept 2026Dismissed
Yogesh Chandrakant Waghmare Vs Leena Yogesh Waghmare & Ors.
Bombay High Court · (2026) 09 BOM CK 5111
Protection of Women from Domestic Violence Act, 2005-Section 23, 29
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 367 of 61,482
High Courts28 Sept 2026Dismissed
Deepak Rajaram Sawant Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5110
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes, Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000
High Courts28 Sept 2026Disposed Of
Shantilal Khushaldas And Brothers Pvt. Ltd. Thr Auth Representative Shivappa Dyamappa Chawan Vs State Of Goa Thr Its Chief Secretary & Anr.
Bombay High Court · (2026) 09 BOM CK 5107
Constitution of India-Article 226
High Courts28 Sept 2026Disposed Of
Smt. Padma N & Anr. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5106
Constitution of India-Article 226, 227MTP Act 1971POCSO Act, 2012-Section 6, 5(L), 5(p)
High Courts28 Sept 2026Dismissed
The Special Land Acquisition Officer And Competent Authority Vs Lakshmidevi & Ors.
Karnataka High Court · (2026) 09 KAR CK 5105
Constitution of India-Article 227
High Courts28 Sept 2026Disposed Of
Bara Atagi Samabay Krishi Unnayan Samity Ltd. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 5104
High Courts28 Sept 2026Dismissed
Anjali Pani Dey & Ors. Vs Tadi @ Tadit Kumar Sen & Anr.
Orissa High Court · (2026) 09 OHC CK 5251
Code of Civil Procedure, 1908-Section 100
High Courts28 Sept 2026Dismissed
Shri B.B. Patel Vs Smt. Daya Wati (Since Deceased) & Anr.
Delhi High Court · (2026) 09 DEL CK 6715
Code of Civil Procedure, 1908-Section 100, Order VII Rule 11Delhi Rent Control Act, 1958-Section 6, 6A, 14(1)(a), 14(1)(j), 50Specific Relief Act, 1963-Section 16, 34, 38
High Courts28 Sept 2026Dismissed
Shashi Verma Vs Ram Babu Verma & Ors.
Delhi High Court · (2026) 09 DEL CK 4887
Code of Civil Procedure, 1908-Section 96Indian Evidence Act-Section 65-B
High Courts28 Sept 2026Allowed
Vinod Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4874
IPC-Sections 34, 120B, 406, 409, 419, 420, 467, 468, 471Code of Criminal Procedure, 1973-Section 197BNSS-Section 218
High Courts28 Sept 2026Allowed
Nirmala Kumari & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 09 PAT CK 4875
Indian Penal Code-Sections 341, 323, 354-B, 504Code of Criminal Procedure-Sections 197, 197(1), 197(2), 193, 190
Supreme Court28 Sept 2026Disposed Of
Bihar State Ardh Sarkari Arajpati Karamchari Maha Sangh & Ors. Vs State Of Bihar & Ors.
Supreme Court Of India · 2026 INSC 1061
Bihar Reorganisation Act, 2000Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-Q, 14-BCivil Procedure Code-Section 34
High Courts28 Sept 2026Allowed
Wello Retail Pvt Ltd Vs Sant Parmanand Blind Relief Mission
Delhi High Court · (2026) 09 DEL CK 4891
Arbitration and Conciliation Act, 1996-Section 9, 17, 31A, 37, 37(2)(b)
High Courts28 Sept 2026Disposed Of
Religare Finvest Limited Vs Edisons Infrapower And Multiventures Private Limited & Anr.
Delhi High Court · (2026) 09 DEL CK 4889
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5), 34, 29A
Supreme Court28 Sept 2026Disposed Of
Shikha Vs State Of Odisha & Ors.
Supreme Court Of India · 2026 INSC 1060
Constitution of India-Article 136, 142, 142(1)IPC-Section 294, 323, 341, 506, 498AHindu Marriage Act, 1955-Section 13, 13(1)(i-a), 13-B
Supreme Court28 Sept 2026Dismissed
M/s. ASJ Finsolutions Pvt. Ltd. Vs Vikram Bajaj
Supreme Court Of India · 2026 INSC 1062
Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy Board (Liquidation Process) Regulations, 2016-Schedule ISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts28 Sept 2026Dismissed
Shruti Suman Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4873
Constitution of India-Article 226, 14 and 16
High Courts28 Sept 2026Disposed Of
Devendra Prasad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4876
Jail Service Rules
High Courts28 Sept 2026Disposed Of
Sidharth Shankar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 4877
Supreme Court28 Sept 2026
In Re: Recent Rape Incidents In Delhi NCR
Supreme Court Of India · 2026 INSC 1063
Constitution of India-Article 21Bharatiya Nyaya Sanhita, 2023-Section 72POCSO Act-Section 23