CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 714 of 61,517

High Courts31 Aug 2026Disposed Of

Debasmita Dash Vs Soumya Ranjan Pani

Orissa High Court · (2026) 08 OHC CK 1861

Hindu Marriage Act, 1955-Section 13(1) (ia), Section-9, 21-A, 10, 13, sub-section (2), Clause (b) of Sub-section (2) of Section 21-ACode of Civil Procedure, 1908Orissa High Court Video Conferencing for Courts Rules, 2020
Read judgment
High Courts31 Aug 2026Allowed

Dr. Rajesh Seth Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1862

Constitution of India-Articles 226 and 227Odisha Service Code-Article 72-A, Appendix-11, Clause 8 of Appendix-11Odisha Universities First Statutes, 1990-Article 257
Read judgment
High Courts31 Aug 2026Dismissed

Pradeep Kumar Singh and 35 others Vs State of Uttar Pradesh and 5 others

Allahabad High Court · (2026) 08 AHC CK 1392

Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Service of Teachers) Rules, 1978Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978-Section 13-A, 5U.P. Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Service of Teachers) (Seventh Amendment) Rules, 2019-Rule 10(1)(2)
Read judgment
High Courts31 Aug 2026Allowed

Suchorita R. Marak Vs 1. The State Of Meghalaya, Represented By The Secretary To The Government Of Meghalaya, Home (Police) Department. 2. The Superintendent Of Police, Tura, West Garo Hills District, Meghalaya. 3. The Officer-in-Charge, Women Police Station, Tura, West Garo Hills District, Meghalaya. 4. The Officer-in-Charge, Tura Police Station, West Garo Hills District, Meghalaya. 5. Sub Inspector B.R. Marak, Investigating Officer, Tura Police Station, Tura, West Garo Hills District, Meghalaya. 6. Shri Jitherson A. Sangma

Meghalaya High Court · (2026) 08 MEG CK 1298

Bharatiya Nyaya Sanhita (BNS)-Section 305, 112(2)/329(3)(4)/305Indian Penal Code-Sections 420/468
Read judgment
High Courts31 Aug 2026Allowed

L.R. Kashyap Vs Arun Sen

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1197

Code of Civil Procedure, 1908-Section 115, Order 7 Rule 11, 43 Rule 1, 2(2), 96, VI Rule 7, XXI, rule 2 of Order XXXIII, 1 of that OrderLimitation Act-Section 14, 5, 3Constitution of India-Article 227
Read judgment
High Courts31 Aug 2026Dismissed

Manpreet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:121108

Indian Penal Code, 1860-Section 279, 337, 338, 427Code of Criminal Procedure, 1973-Section 161, 173, 207, 313
Read judgment
High Courts31 Aug 2026Allowed

Daiichi Sankyo Company, Limited Vs Malvinder Mohan Singh & Ors.

Delhi High Court · 2026:DHC:7301

Arbitration and Conciliation Act, 1996-Sections 47, 49Code of Civil Procedure, 1908-Order XIII Rule 1, Section 64, 64(2), XXXIX Rule 2A, 51(e), 144, 151, 145, 21, Rule 46SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015-Regulation 30, 31(1)(b), 31, 10 (1), Schedule-III, 51(2), 68(2), 83(2)
Read judgment