High Courts23 Sept 2026Disposed Of
K. Eshwar Prasad & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4017
Karnataka Land Grant Rules-Section 108
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 415 of 61,482
High Courts23 Sept 2026Allowed
Harish Bagla Vs Enforcement Directorate
Calcutta High Court · 2025 INSC 349
Companies Act, 2013-Section 447, 129, 166, 448, 177 read with Section 178(8)Companies Act, 1956-Section 211(7), 628Prevention of Money Laundering Act, 2002-Section 17, 19, 19(1), 19(2), 24, 45, 48, 50, 2(1)(u), 3
High Courts23 Sept 2026
Chandan Kumar Das & Anr. Vs Sri Debaprasad Manna & Ors.
Calcutta High Court · (2026) 09 CAL CK 4020
Constitution of India-Article 227Code of Civil Procedure-Section 151, Order 21 Rule 102, 21 Rules 98 and 100, 22 Rule 10, 22 Rule 12, 22 Rules 3, 4 and 8Transfer of Property Act-Section 52
High Courts23 Sept 2026Allowed
Mohammad Inajul @ Kallu Tajmul Khan & Anr. Vs State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4036
Bharatiya Nyaya Sanhita-Sections 303(2), 318(4), 336(3), 338, 49, 3(5)Maharashtra Land Revenue Code, 1966-Sections 48(7), 48(8)Mines and Minerals (Development & Regulation) Act, 1957-Sections 4, 21
High Courts23 Sept 2026
Govindappa W/O Annappa Biradar Vs Gangawwa W/O Pandappa Kubakaddi
Karnataka High Court · (2026) 09 KAR CK 4021
Code of Civil Procedure-Order 6 Rule 17Constitution of India-Article 227
High Courts23 Sept 2026
Alok Khetan Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 4022
Code of Criminal Procedure, 1973-Section 482, 401, 239, 190, 161Kolkata Municipal Corporation Act, 1980-Section 401A, 548, 557, 400, 401, 580
High Courts23 Sept 2026Dismissed
Kitply Industries Limited & Ors. Vs Reserve Bank Of India & Anr.
Calcutta High Court · (2026) 09 CAL CK 4023
Insolvency and Bankruptcy Code, 2016-Section 7, 66Arbitration and Conciliation Act, 1996-Section 9, 11, 17Reserve Bank of India Act, 1934
High Courts23 Sept 2026Disposed Of
Glen Industries Limited Vs United India Insurance Company Limited
Calcutta High Court · (2026) 09 CAL CK 4018
Evidence Act-Section 65BBharatiya Sakshya Adhiniyam, 2023-Section 63
High Courts23 Sept 2026
The Principal Commissioner Of Income Tax-1 & Anr. Vs Mahalaxmai Infra Projects Ltd. & Anr.
Bombay High Court · (2026) 09 BOM CK 4025
Income Tax Act, 1961-Section 260-A, 80-IA(1), 80-IA(4), 143(3)
High Courts23 Sept 2026Allowed
Mahalingavva Satlingappa Hukkeri & Ors. Vs Laxman Babu Jadhav & Ors.
Bombay High Court · (2026) 09 BOM CK 4026
Bombay Tenancy Agricultural Land Act-Section 32(G), 32(M), 43, 84(C)Constitution of India-Article 227
High Courts23 Sept 2026
Marathi Mission, Ahilyanagar & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4028
Constitution of India-Article 226Right of Children to Free and Compulsory Education Act, 2009-Section 25Maharashtra Public Trust Act, 1950
High Courts23 Sept 2026Allowed
State Bank Of India & Anr. Vs Employees State Insurance Corporation & Ors.
Calcutta High Court · (2026) 09 CAL CK 4029
EPF ActESI Act 1948-Section 45A, 45G, 45G (3) (x), 45HIncome Tax Act, 1961-Rule 5 of the Second Schedule, Second and Third Schedule
High Courts23 Sept 2026Allowed
Sushila Namdeo Malge & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4030
Constitution of India-Article 226, 14
High Courts23 Sept 2026Allowed
Shrikrishna Shirsat Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4031
Administrative Tribunals Act, 1985-Section 27, 20
High Courts23 Sept 2026Allowed
Joshana Dilip Patil Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4032
Constitution of India-Article 226Maharashtra Public Trust Act, 1950-Section 41 A
High Courts23 Sept 2026
Marathi Mission, Ahilyanagar & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4033
Constitution of India-Article 226Right of Children to Free and Compulsory Education Act, 2009-Section 25Maharashtra Public Trust Act, 1950
High Courts23 Sept 2026
JP Builders and Developers through its Proprietor Jayant Shashikant Parikh Vs Santosh Amarsingh Sandhu
Bombay High Court · (2026) 09 BOM CK 4034
Real Estate (Regulation and Development) Act, 2016-Section 13
High Courts23 Sept 2026Allowed
Gurpreet Singh @ Gopi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4035
BNSS, 2023-Section 528, 482Indian Penal Code, 1860-Section 279, 304-A, 427Code of Criminal Procedure, 1973-Section 82, 82(1), 82(2), 82(2)(i), 82(3), 82(4), 82(5), 482
High Courts23 Sept 2026Allowed
G Devdas @ Devadasan Govindan Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 4038
Cr.P.C.-Section 482, 446Drugs and Cosmetic Act, 1940-Sections 18(C), 27(b)(2)Constitution of India-Article 21, 19
High Courts23 Sept 2026Partly Allowed
Prince Shivaji Education Society & Anr. Vs Mouni Vidyapeeth & Ors.
Bombay High Court · (2026) 09 BOM CK 4037
Maharashtra Public Trust Act, 1950-Section 41D, Rule 21