JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 672 of 61,517

High Courts02 Sept 2026Dismissed

State Of Gujarat Vs Yogeshkumar Mangaldas Suthar & Ors.

Gujarat High Court · (2026) 09 GUJ CK 0491

Criminal Procedure Code-Section 378(1)(3), 209, 313, 161, 174Indian Penal Code-Section 498A, 323, 306, 114, 498(A), 107Indian Evidence Act, 1872-Section 32(1), 32

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High Courts02 Sept 2026Dismissed

Prafulchandra G Patel & Ors. Vs District Panchayat & Anr.

Gujarat High Court · (2026) 09 GUJ CK 0490

Indian Contract Act, 1872-Section 55

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High Courts02 Sept 2026Allowed

Grand View Estates Pvt. Ltd. Vs. The Official Liquidator of The Svadeshi Mills Company Limited (In Liqn.) and Others

Bombay High Court · (2026) 09 BOM CK 0391

Companies Act, 1956-Section 466, 391Companies (Court) Rules, 1959-Rule 179

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High Courts02 Sept 2026Dismissed

Aslam Ajim Sayyed Vs. The State of Maharashtra

Bombay High Court · 2026:BHC-AUG:39860

Indian Penal Code, 1860-Section 302, 307, 326, 335

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High Courts02 Sept 2026Allowed

Sau. Girjabai W/o Walmik Katkade Vs Muktum S/o Sopan Katkade and Ors.

Bombay High Court · (2026) 09 BOM CK 0378

Maharashtra Money-Lending (Regulation) Act, 2014-Section 9, 18(1)

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High Courts02 Sept 2026Dismissed

Manlesh S/o Eknath Jaiswal Vs. The State of Maharashtra and Ors.

Bombay High Court · 2026:BHC-AUG:40191-DB

Indian Penal Code, 1860-Section 353, 506, 188, 268Bombay Police Act, 1951-Section 120

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High Courts02 Sept 2026Disposed of

Rukhiminibai Namdeo Khude Vs. The State of Maharashtra and Ors.

Bombay High Court · 2026:BHC-AUG:40279-DB

Maharashtra Land Revenue Code, 1966-Section 22-A

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High Courts02 Sept 2026Partially allowed

Ashok Bhagwan Jahagirdar and Ors. Vs. The Divisional Commissioner, Ch. Sambhajinagar and Ors.

Bombay High Court · 2026:BHC-AUG:40230

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High Courts02 Sept 2026Disposed of

Vidarbha Irrigation Development Corporation Vs. Rambhau Mahadeo Behere and others

Bombay High Court · 2026:BHC-NAG:11681

Land Acquisition Act, 1894-Section 4

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High Courts02 Sept 2026Partially allowed

Shri Amit S/o. Narayanrao Yelne Vs. Vinod S/o. Vithobaji Kulurkar and another

Bombay High Court · 2026:BHC-NAG:11532

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High Courts02 Sept 2026Rejected

Suresh Shamrao Kapgate Vs Divisional Traffic Superintendent, Competent Authority, S.T. Bhandara

Bombay High Court · 2026:BHC-NAG:11631

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 44Constitution of India-Article 227

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High Courts02 Sept 2026Partially allowed

Sheikh Rafique Sheikh Gulab Nabi and Ors Vs Divisional Commissioner, Amravati Division and Ors

Bombay High Court · 2026:BHC-NAG:11635

Code of Civil Procedure, 1908-Section 257

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High Courts02 Sept 2026Allowed

Ramvilas Shankarlal Jaiswal And Ors. Vs State of Maharashtra And Anr.

Bombay High Court · 2026:BHC-NAG:11649

Indian Penal Code, 1860-Section 420, 506, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts02 Sept 2026Partially allowed