CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 808 of 61,517

High Courts20 Aug 2026Allowed

Kulbir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0217

BNS-Sections 115(2), 118(1), 190, 191(3), 126(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482(2)
Read judgment
High Courts20 Aug 2026Disposed Of

Mamta Kumari Vs Shubham Kumar

Jharkhand High Court · (2026) 08 JH CK 0212

Family Courts Act, 1984-Section 19(1), 14Code of Civil Procedure-Order XIV Rule 1Indian Penal Code-Sections 498A, 354/34
Read judgment
High Courts20 Aug 2026Allowed

Kumar Housing Corporation Private Limited Vs 1. The State Of Maharashtra 2. Inspector General Of Registration And Chief Controllers Of Stamps 3. The Deputy Inspector General Of Registration And Deputy Controller Of Stamps 4. Joint District Registrar And Collector Of Stamps

Bombay High Court · (2026) 08 BOM CK 0179

Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Section 31, 32B, Article 25 of Schedule I, 4, 2(na)Bombay Stamp (Determination of True Market Value of Property) Rules, 1995
Read judgment
High Courts20 Aug 2026Writ appeals dismissed; no order as to costs

Dr. Labangalata Bisoi Vs State of Odisha and Another

Orissa High Court · 2026:OHC:47-DB

Constitution of India-Article 14, 16, 226, 227Odisha High Court Order, 1948-Article 4Odisha Education Service (College Branch) Recruitment Rules, 1990-Rules 1, 2, 3, 9
Read judgment
High Courts20 Aug 2026Appeal allowed in part

Ranganatha Reddy Vs R Keshavareddy

Karnataka High Court · (2026) 08 KAR CK 0113

Code of Civil Procedure, 1908-Section 96Indian Succession Act, 1925Indian Evidence Act, 1872-Section 69
Read judgment
High Courts20 Aug 2026Appeal dismissed; acquittal confirmed

State Of Gujarat Vs Merubhai Mohanbhai Thakkar

Gujarat High Court · (2026) 08 GUJ CK 0077

Code of Criminal Procedure, 1973-Section 378(1)(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 20(b)(2), 41, 42, 43, 50, 52, 57
Read judgment
High Courts20 Aug 2026Partly Allowed

Abdul Khader P. Vs State Of Kerala

High Court Of Kerala · 2026 INSC 365

Code of Criminal Procedure-Section 374, 235(2)Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13, 13(1)(d)(i), 13(1)(d)(ii), 20Evidence Act-Section 154
Read judgment
High Courts20 Aug 2026Dismissed

Nissar @ Paru Nissar Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0073

Narcotic and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29, 8, 42, 42(1), 42(2), 50, 43, 57, 41, 50(1), 50(5), 50(6)Code of Criminal Procedure, 1973-Section 428, 100
Read judgment
Tribunals and Commissions20 Aug 2026Application allowed; Corporate Debtor ordered to be liquidated

Mohit Chawla, Resolution Professional, Ekam Agro Private Limited Vs Ekam Agro Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0071

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 33, 34, 52, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 4, 39B, 39BA, 39DInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A
Read judgment
High Courts20 Aug 2026Allowed

M/s Deccan Charters Pvt. Ltd. Vs The State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 08 UK CK 0057

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 81(2)(3), 81, 51, 3(x), 21, 81(2)Constitution of India-Article 226Land Acquisition Act, 1894-Section 34, 35(3), 36, 35, 4, 12(1), 18, 54
Read judgment