High Courts29 Oct 2026Dismissed
Rajkumar @ Rupesh Bhure Vs State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4583
Indian Penal Code-Section 302Evidence Act-Section 27
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 57 of 61,419
High Courts29 Oct 2026Disposed Of
Kannulal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4579
Constitution of India-Articles 14, 16, 29(2), 30(2), 34(1)(d), 38, 39, 47, 300A, 309, 162; Schedule VII List III Entry 25Maharashtra Universities Act, 1994-Sections 2(5), 2(10), 2(11), 2(20), 2(34), 2(41), 5(5), 5(6), 5(9), 5(11), 8, 8(1), 8(1)(a), 8(2), 76, 77, 102, 111Maharashtra Public Universities Act, 2016-Sections 2(22), 2(61), 2(68), 25, 102, 103, 103(1), 105, 143
High Courts29 Oct 2026Dismissed
The Pr. Commissioner Of Income Tax-2 Vs B. T. Patil & Sons Belgaum Construction Pvt. Ltd.
Bombay High Court · (2026) 10 BOM CK 4576
Income Tax Act, 1961-Section 260A, 80-IA(4), 80-IA
High Courts29 Oct 2026Dismissed
Surajlal Shital Prasad Sahu Vs Rajendraprasad Valsudeo Sahu (dead) Through Lrs. & Ors.
Bombay High Court · (2026) 10 BOM CK 4566
Code of Civil Procedure, 1908-Section 100, Order VIII Rule 6-AProhibition of Benami Property Transactions Act, 1988-Sections 2(9), 4
High Courts29 Oct 2026
Azim Abdulsab Bagwan Vs Ayub Nizamsab Bagwan & Anr.
Bombay High Court · (2026) 10 BOM CK 4565
Workmen's Compensation Act, 1923-Schedule-I
High Courts29 Oct 2026Dismissed
M/s. P.E. Manning Consultants Pvt Ltd Vs National Insurance Company Ltd. & Ors.
Bombay High Court · (2026) 10 BOM CK 4558
Civil Procedure Code, 1908-Order VII Rule 11, VII Rule 10, Section 9Presidency Small Cause Courts Act, 1882-Section 41(1), 41, 45, 19, 19(s), Chapter VII, 41 to 49General Insurance Business (Nationalisation) Act 1972
High Courts29 Oct 2026Disposed Of
Manish Mehta Vs India Cements Capital & Finance Limited & Ors.
Bombay High Court · 2025 INSC 507
Arbitration and Conciliation Act, 1996-Section 4, 10, 11(2), 12(3), 12(5), 13, 16, 16(2), 21, 31(3), 34, 34(2A), 37, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Maharashtra Stamp Act-Section 52-B
High Courts29 Oct 2026Partly Allowed
Shivam Mega Structures Pvt. Ltd. Vs Vinod Gunag Chougale
Bombay High Court · (2026) 10 BOM CK 4555
Industrial Disputed Act, 1947-Section 2(s)Air Force Act, 1950Army Act, 1950
High Courts29 Oct 2026Disposed Of
Shubhi Ajay Rai Vs The University of Mumbai & Ors.
Bombay High Court · (2026) 10 BOM CK 4554
Maharashtra Public Universities Act, 2016-Section 122, 122(2), 122(3), 122(4), 108(1)(a), 108(1)(h)Ordinance 5719
High Courts29 Oct 2026Allowed
Manishprasad Narsingh Gaud Vs The State Of Maharashtra
Bombay High Court · 2026 INSC 217
Indian Penal Code, 1860-Sections 34, 120-B, 201, 302, 361, 363, 364, 364-A, 449Indian Evidence Act-Sections 7, 8, 27, 45-A, 59, 65-A, 65-B, 65-B(2), 65-B(4)CrPC-Sections 31(1), 161, 437A
High Courts29 Oct 2026
Dinkar Vitthal Vidhate & Ors. Vs Sadashiv Sagali Rakshe & Anr.
Bombay High Court · (2026) 10 BOM CK 4552
Indian Evidence Act, 1872-Section 44Code of Civil Procedure, 1908-Section 9A, Order VII Rule 11Maharashtra Tenancy and Agricultural Lands Act, 1948-Section 43, 32-G, 32-M
High Courts29 Oct 2026
Dhanush N. Vs State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 4548
BNS 2023 Act-Section 109, 3(5), 482Arms Act, 1959-Section 25(1B)(b)IPC-Section 399, 402
High Courts29 Oct 2026Dismissed
Tasleem Khan & Ors. Vs State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4474
Code of Criminal Procedure-Section 374 (2)Indian Penal Code, 1860-Section 34, 299, 300, 302, 304, 304 Part I, 304 Part II, 323, 324, 341, 448, 506
High Courts29 Oct 2026Allowed
Dr. Shantanu Vs Vedika Kashyap
Jharkhand High Court · (2026) 10 JH CK 4470
Family Courts Act, 1984-Section 19(1)Guardian and Wards Act, 1890-Section 4(2), 4(3), 7, 7(2), 8, 11, 12, 17, 25Indian Penal Code-Section 34, 498A, 506
High Courts29 Oct 2026Dismissed
Tasleem Khan Vs State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4469
Code of Criminal Procedure-Section 374(2)Indian Penal Code-Section 34, 299, 300, 302, 304 Part I, 304 Part II, 323, 324, 341, 448, 506
High Courts29 Oct 2026Dismissed
Swami Nandan Singh Vs Priya Bhardwaj @ Priya Singh
Jharkhand High Court · (2026) 10 JH CK 4468
Family Courts Act, 1984-Section 19(1), 19, 7, 7(1)Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b), 9, 13, 13(1)Code of Civil Procedure-Section 96
High Courts29 Oct 2026Dismissed
Jai Shankar Pathak Vs Anshu Bala
Jharkhand High Court · (2026) 10 JH CK 4467
Family Courts Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(ia), 13(1)(iii), Explanation to clause (iii)Evidence Act-Section 45, 146
High Courts29 Oct 2026Allowed
Gautam Bauri & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4466
Indian Penal Code, 1860-Section 304-B, 304B, 304 B, 34, 498-A, 394Code of Criminal Procedure-Section 374(2), 313Dowry Prohibition Act, 1961-Section 2
High Courts29 Oct 2026Allowed
Dr. Jagdish Singh Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 4464
Constitution of India-Article 14
High Courts29 Oct 2026Disposed Of
Mohini Devi @ Mohini Sharma Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4462
Narcotic Drugs and Psychotropic Substances Act (NDPS Act)-Sections 21(b)/29, 32B