High Courts18 Aug 2026Allowed
Akshay Kumar Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3821
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 420, 406, 405, 420 & 406
JUDGMENT DATABASE
Search 12,30,902 Indian judgments.
12,30,902 judgments in All Courts · page 834 of 61,546
High Courts18 Aug 2026Dismissed
Laxmi Priya Kundu Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3822
Companies Act
High Courts18 Aug 2026Disposed Of
Diwakar Prasad Jaiswal & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3823
High Courts18 Aug 2026Allowed
M/s. Sada Anand Developers Vs Shree Balaji Realty
Bombay High Court · (2026) 08 BOM CK 3530
Code of Civil Procedure, 1908-Order XLIII, Rule 1(r), Section 104, XXXIX, 1, 39The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971Specific Relief Act, 1963-Section 14(d), 14(b), 14(1)(c), 14(1)(d), 41, 41(e), 42, 14(1)
High Courts18 Aug 2026Allowed
Smt. Dilkumari Manbahadur Khatri @ Thapa & Ors. Vs Shri Jamaluddin Agwan Najir Mohd. & Anr.
Bombay High Court · (2026) 08 BOM CK 3534
Indian Penal Code-Sections 304(A), 279, 337, 338
High Courts18 Aug 2026Allowed
M/s. Nilay Enterprise Vs M/s. Omkar Publicity Promotions & Anr.
Bombay High Court · (2026) 08 BOM CK 3535
Micro, Small and Medium Enterprises Development Act, 2006-Section 18(2), 18(3), 8, 2(n)Constitution of India-Article 226
High Courts18 Aug 2026Partly Allowed
Babu Ganpat @ Ganu Thakare Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3538
Constitution of India-Article 226, 227Maharashtra Tenancy and Agricultural Lands Act, 1948-Section 32G, 70(b), 76, 76(1), 2(18), 4, 2(14), 4A, 89(1), Schedule-I, 32Bombay Revenue Tribunal Act, 1939
High Courts18 Aug 2026Allowed
Babu @ Sameer Gopal Gogavale Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3550
Indian Penal Code-Sections 302, 452, 511, 376CrPC-u/s 313, Section 161, 164Evidence Act-65B, Section 27
High Courts18 Aug 2026Allowed
Nanda Gulabrao Erande Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3626
Constitution of India-Article 226
High Courts18 Aug 2026Allowed
Securities and Exchange Board of India Vs Yogesh Babulal Mehta & Ors.
Bombay High Court · (2026) 08 BOM CK 4973
Right to Information Act, 2005-Section 2(f), 2(h), 2(i), 2(j), 3, 4, 6, 7, 8, 8(1)(e), 8(1)(j), 9, 10, 11, 18, 19, 22Official Secrets Act, 1923Freedom to Information Act, 2002-Section 8
High Courts18 Aug 2026Dismissed
Mr. Suresh J. Pimparkar Vs Charkop Om Gayatri Co-operative Housing Society Ltd.
Bombay High Court · (2026) 08 BOM CK 3630
Arbitration and Conciliation Act, 1996-Section 34, 9Arbitration and Conciliation (Amendment) Act, 2015
High Courts18 Aug 2026Disposed Of
Tricity Realty LLP Vs Sandeep Park Cooperative Housing Society Limited & Ors.
Bombay High Court · (2026) 08 BOM CK 3633
Arbitration and Conciliation Act, 1996-Section 9, 21M.C.S.-Section 91
High Courts18 Aug 2026Disposed Of
Vinod Kumar Saraf Vs Villayati Ram Mittal & Anr.
Bombay High Court · (2026) 08 BOM CK 3634
Arbitration and Conciliation Act, 1996-Section 11, 9, 21, 42, 20(2), 2(1)(e), 11(6), 34, Part I, 11(6-A), 20, 11(8), 12(1)Right to Information ActPresidency Small Cause Courts Act-Section 41
High Courts18 Aug 2026Dismissed
Asset Reconstruction Company (India) Ltd. Vs Union of India & Ors.
Bombay High Court · (2026) 08 BOM CK 4972
Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 34Indian Trust Act, 1962
High Courts18 Aug 2026Allowed
Ramchandra Dinkar Kharche & Anr. Vs State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3096
Prevention of Corruption Act, 1988-Sections 7, 12, 13(1)(d), 13(2), 19(1)Indian Penal Code-Section 161
High Courts18 Aug 2026Allowed
Dnyandeo Bhagwanta Yenare Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3098
Code of Criminal Procedure-Section 374(2), 313Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d), 19, 20
High Courts18 Aug 2026Dismissed
The State Of Maharashtra Vs Dattatraya
Bombay High Court · (2026) 08 BOM CK 3099
Prevention of Corruption Act-Sections 7, 13(1)(d), 13 (2), 20Code of Criminal Procedure-Section 313, 162
High Courts18 Aug 2026Dismissed
Shashikala Wd/o Ambadas Bhange Vs Sanjay Asaram Dale & Ors.
Bombay High Court · (2026) 08 BOM CK 3100
IPC-Section 306 r/w 34, 306
High Courts18 Aug 2026Allowed
The State Of Maharashtra Vs Dipak
Bombay High Court · (2026) 08 BOM CK 3101
Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2)Cr.P.C.-Section 428
High Courts18 Aug 2026Allowed
Nahushraj Ashok Sonawane & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3102
Indian Penal Code-Sections 498-A, 323, 504, 506 read with Section 34, 109, 503, 107Code of Criminal Procedure, 1973-Section 164, 482