High Courts01 Sept 2026Allowed
Santosh Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0470
Rules of 2005-Rule 17 (3) and (4)Act of 2005-Rule 17
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 696 of 61,517
High Courts01 Sept 2026Disposed Of
Bittu Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0485
High Courts01 Sept 2026Allowed
Balak Singh & Ors. Vs The State of Bihar
Patna High Court · (2026) 09 PAT CK 0484
Indian Penal Code-Sections 302, 148, 147, 149, 307, 201, 34Arms Act-Section 27Code of Criminal Procedure, 1973-Section 313, 164
High Courts01 Sept 2026Dismissed
Laxmi Wheat Product Private Ltd. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0483
Letters Patent-Clause 10Essential Commodities Act, 1955-Section 6-A, 6-C, 6-C (2), Sub-section 3 of Section 6-A
High Courts01 Sept 2026Dismissed
Ashok Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0482
High Courts01 Sept 2026Disposed Of
Kakoli Koley Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0481
Hindu Marriage ActConstitution of India-Article 226
High Courts01 Sept 2026Allowed
Pankaj Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0480
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 19, 18, 18(3), 14, clauses (i) to (v) of Rule 14, sub-rules (3) to (23) of Rule 17, (b), (a), 19(1)(b), 17, 17(3), 17(11)(ii)Indian Evidence Act
High Courts01 Sept 2026Partially allowed
Zee Learn Limited Vs. Pragati Shiksha Shrot Trust
Bombay High Court · 2026:BHC-OS:19499
Arbitration and Conciliation Act, 1996-Section 9Arbitration and Conciliation Act, 1996-Section 2(1)(e)(i)Arbitration and Conciliation Act, 1996-Section 42
High Courts01 Sept 2026Allowed
Kailshbhai Revaji Panchal(Luhar) & Anr. Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 0479
Code of Criminal Procedure, 1973-Section 226, 482, 195, 2(d), 195(1)(a)(i), 195(1)(b)(i)(ii) & (iii), 340, 195(1)(a), 173Indian Penal Code, 1860-Section 186, 189, 504, 506(2), 114, 172 to 188, 195, 332
High Courts01 Sept 2026Allowed
Gaurangbhai Sureshbhai Kapariya & Ors. Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 0478
Criminal Procedure Code, 1973-Section 482, S.156(1), S.155(2)Indian Penal Code, 1860-Sections 498A, 323, 406, 114, 498-ADowry Prohibition Act-Sections 3, 7
High Courts01 Sept 2026Partly Allowed
Shah Rameshbhai Amrutlal Vs Special Land Acquisition Officer & Anr.
Gujarat High Court · (2026) 09 GUJ CK 0501
Land Acquisition Act-Section 54, 4 (1), 6, 18, 4CPC-Order 41 Rule 33
High Courts01 Sept 2026Disposed of
Ingram Micro Platform Technology India Private Limited Vs. Creator Economy Tech Private Limited
Bombay High Court · (2026) 09 BOM CK 0392
Arbitration and Conciliation Act, 1996-Section 11Arbitration and Conciliation Act, 1996-Section 11(6)Arbitration and Conciliation Act, 1996-Section 7(4)
High Courts01 Sept 2026Disposed of
Nina Percept Private Limited Vs. Kyraa Infra Projects and Ors.
Bombay High Court · (2026) 09 BOM CK 0389
Arbitration and Conciliation Act, 1996-Section 11Arbitration and Conciliation Act, 1996-Section 7(4)Arbitration and Conciliation Act, 1996-Section 11(8)
High Courts01 Sept 2026Dismissed
Murlidhar S/o Kashinath Rane Vs Shaikh Mohimoddin Shaikh Nabi
Bombay High Court · 2026:BHC-AUG:39603
Negotiable Instruments Act, 1881-Section 138, 118, 139
High Courts01 Sept 2026Allowed
Vinod S/o Pandurang Kate and Another Vs The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AUG:40229-DB
Maharashtra Co-operative Societies Act, 1960-Section 91Maharashtra Co-operative Societies (Election to Committee) Rules, 2014-Rule 10
High Courts01 Sept 2026Disposed of
Harshal S/o Avinash Sonawane Vs The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AUG:39614-DB
High Courts01 Sept 2026Allowed
Vijay Narayandas Rizwani Vs Bhaskarrao Bapurao Patil (Khatgaonkar) and Others
Bombay High Court · 2026:BHC-AUG:40005
Code of Civil Procedure, 1908-Order I Rule 10Constitution of India-Article 227
High Courts01 Sept 2026Disposed of
Amravati District Central Cooperative Bank Amravati Limited Vs Hon'ble Minister, Co-operation, Marketing & Textile Department and others
Bombay High Court · (2026) 09 BOM CK 0370
Maharashtra Co-operative Societies Act, 1960-Section 13, 22, 23, 152, 154Maharashtra Co-operative Societies Rules, 1961-Rule 19
High Courts01 Sept 2026Rejected
Vijay Sukhdeorao Sune Vs Sub-Divisional Officer, Achalpur and Ors.
Bombay High Court · 2026:BHC-NAG:11664
Mamlatdar's Courts Act, 1906-Section 5, Section 8, Section 9, Section 10, Section 11, Section 12
High Courts01 Sept 2026Partially allowed
State of Maharashtra and Ors. Vs Ajab Dambhare
Bombay High Court · 2026:BHC-NAG:11565-DB
Administrative Tribunals Act, 1985-Section 20, Section 21