High Courts18 Aug 2026Disposed Of
M/s. Zion Machines Ltd. Vs Union of India & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1342
Companies Act, 1956
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 842 of 61,517
High Courts18 Aug 2026Disposed Of
Smti. Sapna Tamang Vs 1. State Of Meghalaya Represented By The Commissioner & Secretary, Home Police Department, Government Of Meghalaya, Shillong 2. Station Head Officer, Surathkal Police Station, Mangaluru City, District : Dakshina Kannada, Karnataka, PIN Code : 575014 3. Branch Manager, HDFC Bank Ltd, Police Bazar, Shillong – 793001 District : East Khasi Hills, Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1326
High Courts18 Aug 2026Disposed Of
Smti. Wanpynshngain Myrphet Vs State of Meghalaya through the Superintendent of Police
Meghalaya High Court · (2026) 08 MEG CK 1325
BNSS-Section 483NDPS Act-Section 37, 21(a), 21(b)
High Courts18 Aug 2026Disposed Of
M/s. Surya Alloy Industries Limited Vs The Union Of India
Meghalaya High Court · (2026) 08 MEG CK 1329
High Courts18 Aug 2026Dismissed
Subhash Chand & Others Vs Mahant Ram and Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1182
Code of Civil Procedure-Section 100Specific Relief Act-Sections 34, 35, 36, 37Limitation Act-Articles 64 and 65
High Courts18 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Smt. Ranjeeta & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1181
Motor Vehicles Act-Section 173Right to Information ActEvidence Act-Section 60
High Courts18 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Smt. Ranjeeta & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1180
Motor Vehicles Act-Section 173Right to Information ActEvidence Act-Section 60
High Courts18 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Smt. Ranjeeta & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1251
Motor Vehicles Act-Section 173Right to Information ActEvidence Act-Section 60
High Courts18 Aug 2026
National Insurance Company Ltd. Vs Kushal Singh & Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1250
High Courts18 Aug 2026
National Insurance Company Ltd. Vs Kushal Singh & Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1249
High Courts18 Aug 2026Dismissed
Damyanti Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1248
Constitution of India-Article 142
High Courts18 Aug 2026Dismissed
Subhash Chand & Others Vs Mahant Ram and Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1247
Code of Civil Procedure-Section 100Specific Relief Act-Sections 34, 35, 36, 37Limitation Act-Articles 64 and 65
High Courts18 Aug 2026Partly Allowed
Sobhandeb Chattopadhyay Vs Hon’ble Speaker, West Bengal Legislative Assembly And Ors.
Calcutta High Court · 2025 INSC 334
West Bengal Legislative Assembly (Members' Emoluments) Act, 1937-Section 3, Explanation 1, Explanation 2Right to Information Act 2005-Section 6Bharatiya Nyaya Sanhita, 2023-Section 318(4)/336(2)/336(3)/338/340(2)/61(2)
High Courts18 Aug 2026Partly Allowed
Chandrabhaga Co-operative Housing Society Limited Vs District Deputy Registrar, Mumbai City (1) Co-operative Societies
Bombay High Court · (2026) 08 BOM CK 1090
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 11, 4, 11 (3)
Supreme Court18 Aug 2026Dismissed
Jagmohan Garg Vs National Spot Exchange Ltd and Anr
Supreme Court Of India · 2026 INSC 579
Insolvency and Bankruptcy Code, 2016-Section 96, 94, 238, 95, 95(1), 14, 101, 3(11), 14(1)Negotiable Instruments Act, 1881-Section 138, 141, Chapter XVIICompanies Act, 1956
High Courts18 Aug 2026Dismissed
Ankit Yadu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 1080
High Courts18 Aug 2026Dismissed
The Dy. Comptroller & Auditor General Of India (Hr), O/O The Comptroller & Auditor General Of India Vs Mr. Hare Krishna Roy
Tripura High Court · (2026) 08 TP CK 0961
Electricity (Supply) Act, 1948-Section 79(c), 15Himachal Pradesh State Electricity Board Recruitment and Promotion Regulations for Ministerial Services of the Board, 1972-Rule 8, Clause 10 of Appendix AConstitution of India-Art.14
High Courts18 Aug 2026Dismissed
Shri. Gopal Das Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0944
Code of Criminal Procedure, 1973-Section 374, 161, 313IPC-Section 201, 302, 302/201Indian Evidence Act, 1872-Section 106, 114, 8
Tribunals and Commissions18 Aug 2026Allowed
Sumedha Management Solutions Private Limited Vs Bymedo Healthcare LLP
National Company Law Tribunal · (2026) 08 NCLT CK 0883
Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(b), 33(2), 33(5), 33(7), 34, 34(3), 35(1), 52, 53, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
High Courts18 Aug 2026Allowed
Nahushraj S/o Ashok Sonawane and Others Vs The State of Maharashtra and Another
Bombay High Court · 2026:BHC-AUG:36966-DB
Indian Penal Code-Section 498-A, 323, 504, 506, 34, 109, 107Code of Criminal Procedure-Section 482, 164