High Courts31 Aug 2026
Harish Chander Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4560
Constitution of India-Article 226, 227
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 709 of 61,517
High Courts31 Aug 2026
The Rahul Co-operative Labor and Construction Society Limited Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4561
Constitution of India-Article 226, 227
High Courts31 Aug 2026
M/s Orris Infrastructure Pvt. Ltd. Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4562
Constitution of India-Articles 226, 227Real Estate (Regulation and Development) Act, 2016-Section 39, 59(1)
High Courts31 Aug 2026
Ishma Ram Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4563
High Courts31 Aug 2026
M/s Advance Med-Tech Limited Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4564
CPC-Section 151Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6, 48, 5A
High Courts31 Aug 2026
Jasmal Singh Vs Shri Bhairu Singh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4361
Arbitration and Conciliation Act, 1996-Section 9, 11(6)Arbitration Act, 1940-Section 20Specific Relief Act, 1963-Section 20(1), 31
High Courts31 Aug 2026Dismissed
Man Singh Achale Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4360
Constitution of India-Article 226Code of Criminal Procedure-Section 25A, 24(9)Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 20
High Courts31 Aug 2026Dismissed
Lingdum Tama Vs The State Of AP & Ors.
Gauhati High Court · (2026) 08 GAU CK 3871
BNSS 2023-Section 415IPC-Section 375, 376(2)(k), 376(2), 370, 370 (A), 368, 376, 370(A)(1), 376(2)(i), 370(4), 376 (2), 376 (2) (a) to (n), 376 (3), 376 (2) sub clauses (f) and (n)POCSO Act, 2012-Section 6
High Courts31 Aug 2026Allowed
Ms X Vs The State Of AP & Ors.
Gauhati High Court · (2026) 08 GAU CK 3872
BNS, 2023-Sections 65(1), 351(2)POCSO Act-Section 6Constitution of India-Article 226, 32
High Courts31 Aug 2026Allowed
Smti. Ashinu Savi Vs Shri Sentiyanger Imchen, IAS & Ors.
Gauhati High Court · (2026) 08 GAU CK 3894
High Courts31 Aug 2026Partly Allowed
Sri Bubu Dowarah Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 4057
IPC-Section 376(1), 366POCSO Act-Section 4Cr.P.C-Section 164, 313
High Courts31 Aug 2026Disposed Of
Anuradha Endow & Ors. Vs The Assam Power Distribution Company Limited & Ors.
Gauhati High Court · (2026) 08 GAU CK 4941
Constitution of India-Articles 14 and 16
High Courts31 Aug 2026Disposed Of
Shivprasad @ Manoj @ Manya Kisan Chorghe Vs Commissioner Of Police Pune City & Ors.
Bombay High Court · (2026) 08 BOM CK 3594
Maharashtra Prevention of Dangerous Activities Act, 1981-Section 2(b-1), 2(a)(iv), 3Indian Penal Code-Chapter XVI, Chapter XVIIBNS-Sections 310(4), 310(5)
High Courts31 Aug 2026Allowed
Smt. Gurubachan Dharamsingh Sohal & Anr. Vs Bhamini Vithoba Navalkar & Ors.
Bombay High Court · (2026) 08 BOM CK 4978
Code of Civil Procedure-Order I Rule 10, I Rule 10(2), XXII Rule 10, Section 115Specific Relief Act-Sections 42 and 43Transfer of Property Act-Section 52
High Courts31 Aug 2026Dismissed
Jitendra Chiranjilal Vyas Vs Shardabai Ganesh Oze (Since Deceased Through LRs.) & Ors.
Bombay High Court · (2026) 08 BOM CK 3596
Bombay Tenancy and Agricultural Lands Act, 1948-Section 32-G, 70(b)Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151
High Courts31 Aug 2026Allowed
Transcon Sheth Creators Private Limited & Anr. Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3598
Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Section 53A, 32, 39 or 41, 3, 28Income Tax Act
High Courts31 Aug 2026Allowed
Krishnakumar Vitthalsingh Pardeshi Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3599
Marathi Language Examination Rules of 1987-Rule 3, 4Constitution of India-Article 309Maharashtra Govt. Servants (other than High Court services) Marathi Language Examination amendment Rules 1999
High Courts31 Aug 2026Dismissed
Aarya Avinash Patil Vs Maharashtra University Of Health Sciences Nashik & Ors.
Bombay High Court · (2026) 08 BOM CK 3600
Regulations on Graduate Medical Education 1997-Regulation 11.2.6, 11.2.7, 11.2.7 (2)Graduate Medical Education Regulations, 2023-Regulation 21National Medical Commission Act, 2019
High Courts31 Aug 2026Allowed
Naresh Kesarimal Mehta & Anr. Vs Shardabai Ganesh Oze & Ors.
Bombay High Court · (2026) 08 BOM CK 3601
Bombay Tenancy and Agricultural Lands Act, 1948-Section 43, 32-G, 70(b), 70-B, 64, 64(1), 64(2), 64(8)Code of Civil Procedure-Order XXXIX Rules 1 and 2
High Courts31 Aug 2026Dismissed
Yogesh Gangaram Sanap & Anr. Vs Anil Mahadev Raghav
Bombay High Court · (2026) 08 BOM CK 3602
Constitution of India-Articles 226 and 227, 226Guardians and Wards Act, 1890-Section 25, 12, 25(1)Hindu Minority and Guardianship Act, 1956-Section 13