CourtKutchehry.com

JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 78 of 61,419

High Courts27 Oct 2026

Rajendrasingh Ranjeetsingh Thakur & Anr. Vs Smt. Ranjani wd/o Digambar Jadhav & Ors.

Bombay High Court · 2025 INSC 1353

Code of Civil Procedure, 1908-Section 47, 151, Order XXI Rule 22, XXI Rule 54, XXI Rule 54(1), XXI Rule 54(1-A), XXI Rule 54(2), XXI Rule 54(3), XXI Rule 58, XXI Rule 64, XXI Rule 66, XXI Rule 66(2)(a), XXI Rule 89, XXI Rule 90, XXI Rule 90(3), XXI Rule 91, XXI Rule 92, XXI Rule 92(3), XXI Rule 92(4), XXI Rule 93, XXI Rule 94, XXI Rule 97, XXI Rule 99, XXI Rule 100, XXI Rule 101, XXI Rule 102, XXI Rule 103, XXI Rule 104, XLIII Rule 1(j)Limitation Act, 1963-Article 127, Section 5, 17Deccan Agriculturists Relief Act
Read judgment
High Courts27 Oct 2026Disposed Of

Supta Ghosh Vs Sophia Wangkhem & Ors.

Bombay High Court · 2026 INSC 342

Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 11(8), 12(1), 16, 16(1)(b), 17, 21, 34Limited Liability Partnership Act, 2008
Read judgment
High Courts27 Oct 2026Allowed

Roadway Solutions India Infra. Ltd. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 3902

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Sections 10, 37, 39, 39(1), 49, 50, 50(1), 50(2), 51, 52, 73, 74, 74A, 75(9), 75(12), 78, 79, 79(1)(c), 107, 107(1), 107(6), 107(6)(a), 107(7), 112, 112(8), 112(8)(b), 112(9)MGST Act, 2017-Sections 37, 39, 49, 50, 73, 74, 75(9), 75(12), 79, 107, 107(6), 112(8), 112(9)
Read judgment
High Courts27 Oct 2026Allowed

Jitendra Pandey Vs Directorate Of Enforcement & Anr.

Bombay High Court · (2026) 10 BOM CK 3897

Constitution of India-Article 227, 14 and 21Bharatiya Nagarika Suraksha Sanhita, 2023-Sections 528 and 529Prevention of Money Laundering Act, 2002-Sections 2(na), 12, 17, 19(1), 19(2), 19(3), 50(1), 50(2), 50(3), 50(4) and 50(5)
Read judgment