JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 48 of 61,419

High Courts30 Oct 2026Dismissed

President, Parampujya Dr. Babasaheb Ambedkar Smarak Samiti Vs Dr. Bhuwaneshwari W/o Ashok Mehre & Ors.

Bombay High Court · (2026) 10 BOM CK 4572

University Grants Commission (Minimum qualification for appointment of Teachers and other Academic Staff in Universities and Colleges and other measure for the maintenance of Standards in Higher Education) Regulations, 2018-Regulation 1.2, (V)(B)Maharashtra Public Universities ActOrdinance No.24

High Courts30 Oct 2026

Sharda Mahila Mandal Murmadi (Tupkar) & Anr. Vs Pandurang Chintaman Parate & Anr.

Bombay High Court · (2026) 10 BOM CK 4571

MEPS Act-Section 5, 4(6), sub-section (3) of Section 6Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9

High Courts30 Oct 2026Disposed Of

Vinod Bhasin & Ors. Vs Deepak Hansraj Bhasin & Ors.

Bombay High Court · (2026) 10 BOM CK 4570

Civil Procedure Code, 1908-Section 24, Order 14 Rule 5Bombay Regulation VIII of 1827-Section 4, Clauses 1 to 8, 7, 8Act XII of 1873

High Courts30 Oct 2026Dismissed

Bela Wd/o Adwaita Mujumdar & Ors. Vs Jaya Wd/o Deepak Kumar Sur & Ors.

Bombay High Court · (2026) 10 BOM CK 4569

Code of Civil Procedure, 1908-Section 100, 47, Order XXI

High Courts30 Oct 2026Allowed

The State Of Maharashtra & Ors. Vs Radhyesham Manghale

Bombay High Court · (2026) 10 BOM CK 4568

Industrial Disputes Act

High Courts30 Oct 2026Dismissed

Ashabai Puna Tayade Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 10 BOM CK 4567

Indian Penal Code, 1860-Sections 498-A, 302 read with Section 34

High Courts30 Oct 2026Dismissed

The State Of Maharashtra Vs Chandrashekhar Bapurao Birajdar & Ors.

Bombay High Court · (2026) 10 BOM CK 4563

Indian Penal Code, 1860-Sections 306, 498-A, 34

High Courts30 Oct 2026Allowed

5 Paisa Capital Limited Vs Ankit Agarwal

Bombay High Court · (2026) 10 BOM CK 4562

Arbitration and Conciliation Act, 1996-Section 28(3), 31, 31(3), 34, 34(1), 34(2A), 34(4)Companies Act, 1956Amendment Act, 2015

High Courts30 Oct 2026Disposed Of

Nisus Finance Services Co. Limited & Anr. Vs Blisvins Realty Private Limited & Ors.

Bombay High Court · 2026 INSC 4

Arbitration and Conciliation Act, 1996-Section 11, 7, 7(2), 7(1), 7(4)(b), 11(8), 12(1)

High Courts30 Oct 2026Disposed Of

Reliance BP Mobility Limited Vs B.R.L.K. Agency & Ors.

Bombay High Court · (2026) 10 BOM CK 4560

Arbitration and Conciliation Act, 1996-Section 8, 9

High Courts30 Oct 2026Disposed Of

M.D. Nehaluddin Vs Atul Nusarat Shakil Ahmed

Bombay High Court · 2024 INSC 710

Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 11(8), 12(1), 16, 21, 43Companies Act, 2013

High Courts30 Oct 2026Dismissed

Pr. Commissioner Of Income Tax – 15 Vs HCC Concessions Ltd.

Bombay High Court · (2026) 10 BOM CK 4557

Income Tax Act, 1961-Section 260A, 14AIncome Tax Rules, 1962-Rule 8D

High Courts30 Oct 2026Allowed

Maharashtra Public Service Commission Vs Chetan Shankar Niwalkar & Anr.

Bombay High Court · (2026) 10 BOM CK 4551

Constitution of India-Article 16, 16(1), 16(4), 136, 142The Maharashtra Public Service Commission Rules of Procedure, 2014-Rule 10(8)(b)

High Courts30 Oct 2026Allowed

Shri Avinash Kondiram Wagh Vs The In-Charge Deputy Director & Anr.

Bombay High Court · (2026) 10 BOM CK 4550

High Courts30 Oct 2026Allowed

Manohar Shridhar Khadse & Ors. Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 4549

Maharashtra Land Revenue Code-Section 247, 258, 143

High Courts30 Oct 2026Dismissed

National Investigation Agency Vs Mateen Ahmed Bhat

Delhi High Court · (2026) 10 DEL CK 4479

National Investigation Agency Act, 2008-Section 21(1)Indian Penal Code, 1860-Sections 120B, 121A, 122, 123UA(P) Act-Sections 18, 20, 38 & 39, 43-D(5)

High Courts30 Oct 2026Allowed

Devdutt & Ors. Vs Union Of India

Delhi High Court · (2026) 10 DEL CK 4478

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A

High Courts30 Oct 2026Partly Allowed

Rural Medicare Centre Vs Arun Sunandi Through All India Labour Trade Union

Delhi High Court · (2026) 10 DEL CK 4477

Constitution of India-Articles 226 and 227Industrial Disputes Act, 1947-Sections 10(1)(c), 12(5), 2(oo)(bb), 33-C(1)

High Courts30 Oct 2026Dismissed

Chelmsford Club Limited Vs Diwan Singh

Delhi High Court · (2026) 10 DEL CK 4476

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 2(j)

High Courts30 Oct 2026Disposed Of

Irfan Tariq Antoo Vs State (NCT of Delhi)

Delhi High Court · (2026) 10 DEL CK 4475

National Investigation Agency Act, 2008-Section 21(4), 21(2), 6(5), 8Unlawful Activities (Prevention) Act, 1967-Section 43D(5), 18, 18A, 18B, 20, 38, 39, 13Indian Penal Code, 1860-Section 120B, 121A, 122, 123