JUDGMENT DATABASE

Search 12,30,343 Indian judgments.

12,30,343 judgments in All Courts · page 801 of 61,518

High Courts20 Aug 2026Allowed

Miss. Sushma D/o Baburao Gharat & Anr. Vs The Deputy Director/Member Secretary, Schedule Tribe Certificate Scrutiny Committee, Gondia

Bombay High Court · (2026) 08 BOM CK 3370

Constitution Order 1950Presidential (ST) Order 1950

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High Courts20 Aug 2026Allowed

Rucha Hemant Chavan Vs The Scheduled Tribe Caste Certificate Scrutiny Committee & Anr.

Bombay High Court · (2026) 08 BOM CK 3371

Constitution (Scheduled Tribes) Order

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High Courts20 Aug 2026Partly Allowed

Ravindra Nathmal Bhansali Vs Lakhmichand Prakashchand Keswani & Ors.

Bombay High Court · (2026) 08 BOM CK 3372

Code of Civil Procedure, 1908-Order XVIII Rule 4Indian Evidence Act-Sections 63 and 65

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High Courts20 Aug 2026Disposed Of

The New India Assurance Company Limited Vs Ramshila Sajanlal Dhurve & Ors.

Bombay High Court · (2026) 08 BOM CK 3373

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High Courts20 Aug 2026Partly Allowed

Sanjay Onkar Bonde & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3374

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High Courts20 Aug 2026Partly Allowed

Rahul Vs Ravikant & Anr.

Bombay High Court · (2026) 08 BOM CK 3375

Motor Vehicles Act-Section 173

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High Courts20 Aug 2026Dismissed

Vidarbha Irrigation Development Corporation & Anr. Vs Pandurang Laxman Kuware & Ors.

Bombay High Court · (2026) 08 BOM CK 3376

Land Acquisition Act, 1894-Section 4, 18

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High Courts20 Aug 2026Partly Allowed

Pankaj Nemichand Runawal & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3377

Land Acquisition Act, 1894-Section 4

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High Courts20 Aug 2026Dismissed

Vidarbha Irrigation Development Corporation Vs Abhishek Chandrakant Deshmukh & Ors.

Bombay High Court · (2026) 08 BOM CK 3378

Land Acquisition Act-Section 4, 18Maharashtra Land Revenue Code-Section 57

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High Courts20 Aug 2026Dismissed

Balkrishna Hari Meshram Vs Dilip Balkrishna Meshram & Anr.

Bombay High Court · (2026) 08 BOM CK 3379

Code of Civil Procedure-Order VII Rule 11, IMaharashtra Court Fees Act, 1959-Section 6(iv)(ha), 6(iv)(j), 6(iv)(d)

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High Courts20 Aug 2026Dismissed

Vidarbha Irrigation Development Corporation & Anr. Vs Bhimrao Gulab Khaire & Ors.

Bombay High Court · (2026) 08 BOM CK 3380

Land Acquisition Act, 1894-Section 4, 18

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High Courts20 Aug 2026Allowed

M/s Gati Kintetsu Express Pvt.Ltd.(Gati K.W.E) Vs Anjali Sonal Sirsat

Bombay High Court · (2026) 08 BOM CK 3381

Companies Act, 1956Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 256

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High Courts20 Aug 2026Allowed

M/s Gati Kintetsu Express Pvt.Ltd.(Gati K.W.E) Vs Anjali Sonal Sirsat

Bombay High Court · (2026) 08 BOM CK 3382

Companies Act, 1956Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 256

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High Courts20 Aug 2026Allowed

Mamlat Sk. @ Mamlat Sheikh Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 2691

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 420, 415

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High Courts20 Aug 2026Allowed

Sajid Khan @ Md. Sajid Khan Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 2690

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 503B.N.S., 2023-Section 281/106(1)Jharkhand Motor Vehicle Accident Claims Tribunal, 2019-Rule 6

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High Courts20 Aug 2026Allowed

Kameshwar Prasad @ Kameshwar Pd. Sahu @ Kameshwar Prasad Saw & Anr. Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 2687

B.N.S.S., 2023-Section 528Indian Penal Code-Sections 420, 406/34, 406, 34

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High Courts20 Aug 2026Dismissed

Road Construction Department, Government Of Jharkhand Vs Ramky Infrastructure Limited

Jharkhand High Court · (2026) 08 JH CK 2712

Arbitration and Conciliation Act, 1996-Section 16, 29A, 34, 37, 4, 16(6), 20, 20(1), 20(2), 20(3)Constitution of India-Article 226

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High Courts20 Aug 2026Allowed

Parmeshwar Yadav Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 2709

IPC-Section 427, 323, 341, 379SC/ST (Prevention of Atrocities Act)-Section 3(x)Cr.P.C.-Section 313, 154

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High Courts20 Aug 2026Allowed

Meghu Rai @ Megha Rai Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 2707

I.P.C.-Section 376

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High Courts20 Aug 2026

Bijay Goswami Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 2705

IPC-Section 366A, 363, 366-AProbation of Offenders Act, 1958-Section 4

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