High Courts25 Aug 2026Partially allowed
Shri Jorge Menezes Souza and Anr. Vs. Shri Maximo J. R. De Souza and Anr.
Bombay High Court · 2026:BHC-GOA:1726
Code of Civil Procedure, 1908-Order XIV Rule 1
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 750 of 61,517
High Courts25 Aug 2026Dismissed
XYZ Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2244
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419, 354(A)Indian Penal Code-Sections 354(A), 452, 504, 506 r/w 34Protection of Children from Sexual Offences Act, 2012-Section 12
High Courts25 Aug 2026Allowed
Vitthal Dhondappa Birajdar Vs Ld. Joint Charity Commissioner Pune & Ors.
Bombay High Court · (2026) 08 BOM CK 2243
Maharashtra Public Trusts Act, 1950-Section 22CPC-Order XLVII, Section 114Constitution of India-Article 227
High Courts25 Aug 2026Dismissed
E.O., Sri Anjaneya Swamy Vari Temple Vs M V Satyanarayan Charyulu & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2044
A.P. (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956-Section 7, 7(2)A.P. Rights in Land and Pattadar Passbooks Act, 1971Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966-Section 93
High Courts25 Aug 2026
Putta Veera Venkata Satyanarayan & Ors. Vs Jagatha Veerabhadra Rao Jvb Rao & Anr.
Andhra Pradesh High Court · (2026) 08 AP CK 2043
Motor Vehicles Act-Section 176, 134(a) & (b)A.P. Motor Vehicles Rules, 1989-Rule 455 to Rule 476, 476IPC-Section 338
High Courts25 Aug 2026Dismissed
Vankudoth Greeshma Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2031
Constitution of India-Articles 14, 15(4), 21, 226, 341/342, 341 and 342Constitution (Scheduled Tribes) Order, 1950Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974
High Courts25 Aug 2026
Mareddy Narendra Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 08 AP CK 2015
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Bharatiya Nyaya Sanhita, 2023-Section 305(a)Indian Evidence Act, 1872-Section 25
High Courts25 Aug 2026Allowed
Chitturi Balakrishna Chaitanya Vs Nekkanti Surya Prabha
Andhra Pradesh High Court · (2026) 08 AP CK 2026
Code of Civil Procedure, 1908-Order VI Rule 17Civil Rules of Practice-Rule 28Hindu Marriage Act, 1955-Section 9, 12 (1) (a), 13 (1) (ia) (iii)
High Courts25 Aug 2026Allowed
Pranavbhai Ambalal Patel Vs Additional Director General Directorate Of Revenue Intelligence Ahmedabad & Ors.
Gujarat High Court · (2026) 08 GUJ CK 1635
Customs Act, 1962-Section 110(1), 124, 28(4), 110(2), 110, 124(a), 105, 47, 110A, 108, 110[6]
High Courts25 Aug 2026Dismissed
Hiteshbhai Ratilalbhai Klathiya Through Poa Holder Ratilalbhai L. Klathiya & Ors. Vs State Of Gujarat & Ors.
Gujarat High Court · (2026) 08 GUJ CK 1628
Gujarat Water And Gas Pipeline (Acquisition of Right of User in Land) Act, 2000
High Courts25 Aug 2026Dismissed
Circle Range Officer, Palanpur, Arvindkumar Dahyalal Chaudhari Vs Chauhan Ganpatsinh Ramsinh & Anr.
Gujarat High Court · 2024 INSC 286
Limitation Act, 1963-Section 5, 3Constitution of India-Article 14
High Courts25 Aug 2026Disposed Of
Sanjay Ram Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1750
Indian Penal Code-Section 376/511
High Courts25 Aug 2026Disposed Of
Shankar Mukhiya Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1751
Indian Penal Code-Section 376, 376(1)POCSO Act, 2012-Section 6, tSection 4
High Courts25 Aug 2026Disposed Of
Dhananjay Kumar Mishra Vs The Bank Of Baroda & Anr.
Patna High Court · (2026) 08 PAT CK 1752
Constitution of India-Article 226SARFAESI ACT
High Courts25 Aug 2026Allowed
Ravi Ranjan & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1753
National Commission for Indian System of Medicine Act, 2020
High Courts25 Aug 2026Allowed
Genius Construction Vs State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1754
Central / Bihar Goods And Services Tax Act, 2017-Section 107 ( 12 ), 107 (12), 73(5), 74, 50, 107, 107 ( 11 ), sub-section (11) of Section 107, Sub -section (12) of Section 107, 107 (11) & 107(12)
High Courts25 Aug 2026Allowed
Rama Kant Jha Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1755
Bihar Service CodeBihar Financial Rules-Rule 96, 97, 97(1), 97(3)Constitution of India-Article 14, 16
High Courts25 Aug 2026Disposed Of
Sarita Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1756
High Courts25 Aug 2026Disposed Of
Jitendra Kumar Akela Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1757
Bihar Prohibition and Excise Act, 2016-Section 37(B)Constitution of India-Article 14, 16 and 21
High Courts25 Aug 2026Disposed Of
Dr. Ranjan Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1758
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule 24(2)