High Courts27 Oct 2026Partly Allowed
Maharashtra State Road Transport Corporation Vs Smt. Gaitri Purshottam Puri & Ors.
Bombay High Court · (2026) 10 BOM CK 3895
Rules of the Road Regulations 1989-Regulation 23
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 79 of 61,419
High Courts27 Oct 2026Dismissed
Akshay Sanjay Dhumal Vs Kiyaara Buildcon, a Partnership Firm, Thr. Its Partners & Ors.
Bombay High Court · (2026) 10 BOM CK 3894
Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure, 1908-Order XL Rule 1, XLIII Rule 1(r) and (s), 43Indian Partnership Act, 1932-Section 47
High Courts27 Oct 2026
Anchor Point Developer Private Limited Vs PMT Machines Limited & Ors.
Bombay High Court · (2026) 10 BOM CK 3890
Bombay High Court (Original Side) Rules, 1980-Rule 1035, 1035(1)Arbitration and Conciliation Act, 1996-Section 9Companies Act, 2013-Section 180, 180(1)(a)
High Courts27 Oct 2026Dismissed
MIG (Bandra) Realtors & Builders Private Limited Vs Middle Income Group Cooperative Housing Society Limited
Bombay High Court · (2026) 10 BOM CK 3889
Arbitration and Conciliation Act, 1996-Section 9, 17, 36, 37Maharashtra Co-operative Societies Act, 1960-Section 163Code of Civil Procedure, 1908-Section 151, Order XXI Rule 2
High Courts27 Oct 2026Disposed Of
M/s. D.J. Enterprises Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 4097
Constitution of India-Articles 226, 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A
High Courts27 Oct 2026Dismissed
Sri. Narayana & Ors. Vs Sri. Thimmaiah & Ors.
Karnataka High Court · (2026) 10 KAR CK 4094
Constitution of India-Article 227
High Courts27 Oct 2026Disposed Of
Asha Rani Vs Ramesh Kumar
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3875
Constitution of India-Article 227CPC-Order 39 Rules 1 and 2
Supreme Court27 Oct 2026Allowed
M/s. Lakshmi Sugar Mills Co. Ltd. Vs Commissioner Of Income Tax, Delhi-II
Supreme Court Of India · 2026 INSC 1162
Income Tax Act, 1961-Section 139(3), 43B, 145A, 143(2), 142(1), 143(3), 260ACentral Excise Act, 1944-Section 3, 4Income Tax Rules, 1962-Rule 46A
Supreme Court27 Oct 2026Dismissed
Union Of India Vs Mohamed Rifas @ Mohamed Rigbas
Supreme Court Of India · 2026 INSC 1160
Unlawful Activities Prevention Act, 1967-Sections 15, 17, 18, 19, 20, 43D(1), 43D(2), 43D(3), 43D(4), 43D(5), 43D(6) and 43D(7); Chapters IV and VIIndian Penal Code, 1860-Sections 153A, 120B, 468 and 471Arms Act, 1959-Section 25(1)(a)
Supreme Court27 Oct 2026Disposed Of
Raju Shantaram Koli Vs The State Of Maharashtra
Supreme Court Of India · 2026 INSC 1161
Indian Penal Code, 1860-Section 302, 376, 342Code of Criminal Procedure-Section 31, 31(1), 427(2), 235(2), 428
High Courts27 Oct 2026Allowed
Narinder Paul Singh Chauhan Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3838
Recruitment and Promotion RulesFundamental Rules-Rule 56(d), 56Right to Information Act
High Courts27 Oct 2026Allowed
Bakshi Ram Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3832
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 7 Rule 14(3), 18 Rule 17, Section 151Right to Information Act, 2005
High Courts27 Oct 2026Dismissed
M/s Blue Bell Projects (Pvt.) Ltd. Vs Ms. Santosh Kumari & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3829
Code of Civil Procedure-Section 96, 26, Order 7 Rules 1, 2, 5, 2 Rule 2Specific Relief Act, 1963-Sections 15, 19, 20, 22, 16(c)Himachal Pradesh Tenancy and Land Reforms Act-Section 118
High Courts27 Oct 2026Dismissed
Lucky Raj Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3828
POCSO Act-Section 3, 3(d)IPC-Section 376(3)Cr.P.C.-Section 313
High Courts27 Oct 2026Dismissed
M/s Blue Bell Projects (Pvt.) Ltd. Vs Ms. Santosh Kumari & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3827
Code of Civil Procedure-Section 96, 26, Order 7 Rules 1, 2 and 5, 2 Rule 2Specific Relief Act, 1963-Sections 15, 19, 20, 22, 16(c)H.P. Tenancy and Land Reforms Act-Section 118
High Courts27 Oct 2026
Ravi Kumar Vs M/s Mahajan Traders
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3826
Constitution of India-Article 227, 21N.I. Act-Section 138CPC-Order 21 Rule 37, Section 51
High Courts27 Oct 2026Disposed Of
Sunil Kumar Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3825
High Courts27 Oct 2026Allowed
Harnek Singh & Ors. Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3874
Indian Penal Code (IPC)-Section 365 read with Section 34; Sections 324 and 325 read with Section 149
High Courts27 Oct 2026Allowed
Aslam Mohammad Vs State Of H.P. & Anr.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3873
Indian Penal Code-Sections 323, 341, 325 and 201Code of Criminal Procedure (CrPC)-Section 320
High Courts27 Oct 2026Dismissed
IFFCO Tokio General Insurance Company Limited Vs Geeta & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3871
High Court of Himachal Pradesh (Appellate Side) Rules, 1997-Rule 7 of Chapter 6-C, 7 of Chapter 6(c)High Court of Himachal Pradesh (Scrutiny, Maintenance of Judicial Records, Administrative and Executive Business) Rules, 1997-Rule 8 of Chapter 2