CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 844 of 61,517

High Courts18 Aug 2026Dismissed

The Dy. Comptroller & Auditor General Of India (Hr), O/O The Comptroller & Auditor General Of India, 9, Deen Dayal Upadhaya Marg, New Delhi – 110124 Vs Mr. Hare Krishna Roy, Son Of Late Kshirode Chandra Roy, Madhya Banamalipur, P.O. Agartala, Pin-799001, P.S. East Agartala, Dist- West Tripura

Tripura High Court · (2026) 08 TP CK 0111

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, Appendices A & B, Clause 10 of Appendix AConstitution of India-Art.14
Read judgment
High Courts18 Aug 2026

Fathima M.P Vs The IDBI Bank Ltd

High Court Of Kerala · (2026) 08 KL CK 0015

SARFAESI Act-Section 17Debts Recovery Tribunal (Procedure) Rules, 1993-Rule 5, Rules 5, 22 and 23, Rule 5(4), Rule 5(5), Sub-rules (1), (2), (3), (4) and (5) of Rule 5, Sub-rule (2) of Rule 5, Rule 23, Rule 23(iii), Rule 23(v)
Read judgment
High Courts18 Aug 2026Dismissed

Sathyavathy Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0009

Code of Criminal Procedure, 1973-Section 374(2)IPC-Sections 449 and 302, Sections 451 and 304 Part II, Section 451, Section 304 Part IIEvidence Act-Section 27
Read judgment
High Courts18 Aug 2026Appeal dismissed

Yash Khanna Vs Bhawna

Delhi High Court

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1A), 13(1)(ib), Section 9, Section 23(1)(a); Section 13(1A)and 13(1)(ib)Indian Penal Code, 1860-Section 498A
Read judgment