High Courts21 Aug 2026Allowed
Smt. Sharmishta Deb Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0928
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 789 of 61,517
High Courts21 Aug 2026Allowed
Sri Swapan Kumar Bhowmik Vs Tripura Tribal Areas Autonomous District Council (TTAADC)
Tripura High Court · (2026) 08 TP CK 0967
High Courts21 Aug 2026Allowed
Cipla Limited Vs Union of India and Others
Sikkim High Court · (2026) 08 SIK CK 0899
Companies Act, 1956Constitution of India-Article 226
Tribunals and Commissions21 Aug 2026Allowed
Sanchi Fine Chem Corp. Vs Vivin Drugs & Pharmaceuticals Ltd.
National Company Law Tribunal · (2026) 08 NCLT CK 0890
Insolvency and Bankruptcy Code, 2016-Section 4, 12, 14, 26, 29A, 30(1), 30(2), 30(6), 31, 33, 45, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39(4)Companies Act, 2013-Section 66, 230, 232
High Courts21 Aug 2026Dismissed
Ashraf @ Asharaf Moulavi Vs Union Of India
High Court Of Kerala · (2026) 08 KL CK 0873
Code of Criminal Procedure, 1973-Section 439, 50National Investigation Agency Act, 2008-Section 21, 8Indian Penal Code, 1860-Sections 120B, 34, 118, 119, 109, 115, 143, 144, 147, 148, 449, 341, 201, 212, 302 read with Section 149, 153A, 302, read with Sections 149, read with Section 302, 153A and 120B read with Section 302
High Courts21 Aug 2026
Arun K. Thomas Vs Narcotic Control Bureau
High Court Of Kerala · (2026) 08 KL CK 0872
Constitution of India-Article 22(2), 21, 22, 22(3), 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 58, 35, 187, 179(1), 35(3), 35(5), 48, 187(1), 189Code of Criminal Procedure, 1973-Section 57, 167, 41, 160(1), 41-A, 174
High Courts21 Aug 2026
Muhammed Ashfaq C Vs Union Of India
High Court Of Kerala · (2026) 08 KL CK 0871
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 45, 47, 47(1), 48, 58, 187Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C), 23, 25, 27A, 28, 29Constitution of India-Article 21, 22, 22(1), 22(2), 141, Part III
High Courts21 Aug 2026Allowed
Shri Mohan Baburao Gadade (Since deceased through Legal Representatives) Vs. The Competent Authority and Others
Bombay High Court · 2026:BHC-AUG:37919
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, Section 33, Section 36ANational Highways Act, 1956-Section 3HConstitution of India-Article 227
High Courts21 Aug 2026Allowed
Shri Mohan Baburao Gadade (Since deceased) through LRs and Ors. Vs The Competent Authority, Land Acquisition Officer, Deputy Collector Land Acquisition, Manjara Project and Anr.
Bombay High Court · 2026:BHC-AUG:37919
National Highways Act, 1956-Section 3HBombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, 33, 36A
High Courts21 Aug 2026Dismissed
Shivaji S/o Rangnath Sonwane and Ors. Vs Rajpalsingh Bhoj (Raju Maharaj) and Anr.
Bombay High Court · 2026:BHC-AUG:37929
Maharashtra Public Trusts Act, 1950-Section 50A, 70, 70A, 72, 2(10)
High Courts21 Aug 2026Allowed
Shri Mohan Baburao Gadade (Since Deceased Through LRs) & Ors. Vs The Competent Authority, Land Acquisition Officer & Anr.
Bombay High Court · 2026:BHC-AUG:37919
National Highways Act, 1956-Section 3HBombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, 33, 36AConstitution of India-Article 227
High Courts21 Aug 2026Dismissed
Shivaji S/o Rangnath Sonwane & Ors. Vs Rajpalsingh Bhoj (Raju Maharaj) & Anr.
Bombay High Court · 2026:BHC-AUG:37929
Maharashtra Public Trusts Act, 1950-Section 50A, 70, 70A, 72
High Courts21 Aug 2026Dismissed
M/S Steel Sales India Pvt. Ltd. And Ors Versus Berkeley Real Tech Ltd.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0806
Code of Criminal Procedure, 1973-Section 482, 200Indian Penal Code-Section 418, 420, 120-B
High Courts21 Aug 2026Dismissed
Tripti Srivastva and another Vs Yogesh Singla
Punjab And Haryana At Chandigarh · 2026:PHHC:117025
Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Aug 2026Dismissed
Jorawar Singh alias Jora Vs State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:116704
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(C), 25, 29
High Courts21 Aug 2026Disposed of
Sandeep Kumar and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · 2026:PHHC:117114
Constitution of India-Article 226Code of Civil Procedure, 1908-Order 1 Rule 10, Section 151
High Courts21 Aug 2026Allowed
Moharam Ali Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:116892
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)
High Courts21 Aug 2026Allowed
Chhaya Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:116537
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 112(2), 303, 305Bharatiya Sakshya Adhiniyam-Section 23
High Courts21 Aug 2026Dismissed
Sahil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · 2026:PHHC:116836
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(B), 21(C), 37
High Courts21 Aug 2026Disposed of
Jorawar Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · 2026:PHHC:116881
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 175(3)Code of Criminal Procedure-Section 154, 154(3), 156(3)Constitution of India-Article 226