High Courts31 Aug 2026Appeal dismissed
Apeejay School, Saket Vs Naya Samaj Parents Association and Ors.
Delhi High Court · 2026:DHC:7201
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 101, 103, 29
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 717 of 61,517
High Courts31 Aug 2026Allowed
E.T Firoz Vs The Recovery Officer, Debts Recovery Tribunal-I
High Court Of Kerala · (2026) 08 KL CK 0874
Recovery of Debts and Bankruptcy Act, 1993-Section 28(4), 30Constitution of India-Article 226, 227, 32, 323A, 323BMV Act
Supreme Court31 Aug 2026Allowed
Anand Kumar @ Sanjay Lalwani Vs The State of Madhya Pradesh And Ors.
Supreme Court Of India · 2026 INSC 928
Code of Criminal Procedure, 1973-Section 482, 200, 202, 320, 39Indian Penal Code, 1860-Section 466, 467, 468, 471, 420, 406, 120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 33
High Courts31 Aug 2026Allowed
Moti Alias Mohit Vs State of NCT of Delhi & Anr.
Delhi High Court · 2026:DHC:7268
Constitution of India-Article 14, Article 161Code of Criminal Procedure, 1973-Section 432, Section 433AIndian Penal Code-Section 302, 380, 201, 411, 34
High Courts29 Aug 2026Disposed Of
M/s Tanishk Energy Pvt Ltd Vs Numaligarh Refinery Limited (NRL) & Ors.
Gauhati High Court · (2026) 08 GAU CK 4022
High Courts29 Aug 2026Allowed
Kahinoor Furniture House Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4036
Assam Wood-Based Industries (Promotion and Development) Rules, 2022-Rules 8, 15, 16, 17, 2, 2(q), 2(ag), 2(ao), 7, 7(1), 8(A), 8A, 8A(ii), 8A(iii), 8A(iv), 8A(vi), 8A(vii), 8A(viii), 9, 10, 11 and 13Assam Forest Regulations, 1891-Sections 34, 35, 40, 41, 49, 51 and 63, 40 (2), Sub-Section (1) of Section 41, 3(5), 24 and 25, 33, 58 and 59, 49(4), Sub-Section (1) and (4) of Section 49, 51Environment (Protection) Act, 1986
High Courts29 Aug 2026Dismissed
Mrs. Rupa Govind Nepali & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3587
Criminal Procedure Code, 1973-Section 397, 401, 313, 46Indian Penal Code, 1860-Section 373Immoral Traffic (Prevention) Act, 1956-Section 3, 4 and 5
High Courts29 Aug 2026Dismissed
Dnyanganga Madhyamik Vidyalay & Ors. Vs Maharashtra Shikshan Vikas Mandal & Ors.
Bombay High Court · (2026) 08 BOM CK 4979
Constitution of India-Article 226, 227Bombay Public Trusts Act, 1950-Section 36Societies Registration Act, 1860
High Courts29 Aug 2026Partly Allowed
The Executive Engineer, Transport(Sub), Municipal Corporation of Gr. Mumbai Vs Smt.Sandhya Rajesh Masurkar & Ors.
Bombay High Court · (2026) 08 BOM CK 3590
High Courts29 Aug 2026Allowed
Kalidas Yashwant Lonkar & Ors. Vs Nitin Shivram Londhe & Ors.
Bombay High Court · (2026) 08 BOM CK 3591
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XLI Rule 27, XLI Rule 27(1)(aa), Sub-Rule (1) of Rule 27 of Order XLI, XLI Rule 27(1)
High Courts29 Aug 2026Dismissed
Bapusaheb Shankar Rao Yadav & Anr. Vs Ramdas Dadasaheb Nigade & Ors.
Bombay High Court · 2024 INSC 902
Constitution of India-Article 227Arbitration And Conciliation Act, 1996-Section 34
High Courts29 Aug 2026Disposed Of
Ultra Distributors Pvt. Ltd. Vs M/s. Dhariwal Films Pvt. Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3673
Civil Procedure Code, 1908-Order VIII Rules 3 and 5
High Courts29 Aug 2026Dismissed
Balaji Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3163
Protection of Children from Sexual Offences Act, 2012-Sections 4, 6, 8BNNS-Section 183
High Courts29 Aug 2026Allowed
Govind Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3164
Indian Penal Code-Sections 498-A, 306, 323 read with Section 34
High Courts29 Aug 2026Dismissed
Tejal Display Systems Vs Zilla Parishad, Jalgaon & Ors.
Bombay High Court · (2026) 08 BOM CK 3167
Constitution of India-Article 227
High Courts29 Aug 2026Partly Allowed
Satish Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3421
High Courts29 Aug 2026Allowed
Dr. Shahid Rizwan Khan Vs Dr. Masroor Div. & Anr.
Bombay High Court · (2026) 08 BOM CK 3423
Code of Criminal Procedure-Section 173(8), Sub-Section 8 of Section 173, 24, 91, 231, 482, 302Indian Penal Code-Sections 498-AConstitution of India-Article 227, 226
High Courts29 Aug 2026Allowed
Dr. Sangita w/o Vijay Balkote Vs State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3428
Indian Penal Code-Sections 289, 338Code of Criminal Procedure, 1973-Section 357(3), 248(1), 421 and 422Probation of Offenders Act, 1958-Section 5(1)(a)
High Courts29 Aug 2026Allowed
Sou. Vaibhavi Sanjay Khadilkar Vs Dhondu Bhadu Khandre & Ors.
Bombay High Court · (2026) 08 BOM CK 3433
High Courts29 Aug 2026Allowed
Ajinkya & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3435
Maharashtra Regional and Town Planning Act, 1966-Section 127