High Courts17 Aug 2026Dismissed
Smt. Swapna Debbarma Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0965
Right to Informant Act, 2005TCS (Conduct) Rules
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12,31,254 judgments in All Courts · page 862 of 61,563
High Courts17 Aug 2026Disposed Of
The Under Secretary, Government Of Tripura, Rural Development Department, West Tripura District Vs Sri Shyamal Datta, Land Acquisition Collector, South Tripura, Belonia
Tripura High Court · 2026 INSC 450
High Courts17 Aug 2026Disposed Of
The Under Secretary, Government of Tripura, Rural Development Department, West Tripura District Vs Sri Pranab Kumar Datta
Tripura High Court · 2026 INSC 450
High Courts17 Aug 2026Disposed Of
Sri Sajal Saha Vs Smt. Anindita Dhar (Deb), Miss Sneha Deb, Miss Spriha Deb, Sri Debasish Das, The Branch Manager, New India Assurance Company Limited, The Branch Manager, Hdfc Ergo General Insurance Company Limited
Tripura High Court · (2026) 08 TP CK 0942
Motor Vehicles Act-Section 158(6), 39, 192, Chapter-IVCPC-Order XLI Rule 27
High Courts17 Aug 2026Allowed
Dr. Prakash Kahnayalal Kankriya Vs. The State of Maharashtra and Others
Bombay High Court · (2026) 08 BOM CK 0850
Land Acquisition Act, 1894-Section 4, 6, 11, 13AConstitution of India-Article 226
Supreme Court17 Aug 2026Allowed
Sun Paper Ltd. Vs S. Dhanapal, Liquidator, M/s. Servalakshmi Paper Ltd.
Supreme Court Of India · (2026) 08 NCLAT CK 0598
IBBI (Liquidation Process) Regulation-Regulation 2B
Tribunals and Commissions17 Aug 2026Allowed
P. Venugopal, Shareholder Of Sri Sai Pardha Real Estates Private Limited Vs The Registrar Of Companies, T. Ananda Kumar, S. Penchala Reddy
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0601
Companies Act, 2013-Section 248, 252, 248(5)
Tribunals and Commissions17 Aug 2026Allowed
M/s. Pearl City Marine Products Private Limited, Mr. Velliyattil Alikutty Abubacker, Mr. Abdul Rahiman Pullat, Mr. Ahmed Uwaiz Velliyattil Abubacker Vs Mr. Hiras K, Mr. Shurooq Shanavas, Mr. Velliyattil Muhammed Haneefa Abuthahir, Mr. Velliyattil Muhammed Haneefa, The Registrar Of Companies, Kerala
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0602
Companies Act, 2013-Section 98, 100, 241 and 242, Sec.98, 100(4), Sec.100(4), Sec. 98, 98 and 100, sub-sections (2) and (3) of Section 100Companies Act, 1956-Sec.186, section 186
High Courts17 Aug 2026Dismissed
Adhitya Rai @ Aditiya Rai Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0573
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 308(5), 351(3), 61(2)
High Courts17 Aug 2026Allowed
Sarwan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0571
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act-Section 15, 27, 61, 85
High Courts17 Aug 2026Allowed
Dilshad Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0570
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 191(3), 190, 115(2), 109(1), 333, 351(3)
High Courts17 Aug 2026Allowed
Parhlad Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0569
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 256, 316(5), 238B, 337
High Courts17 Aug 2026Dismissed
Ranveer Kumar @ Ranveer Yadav Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0568
Bharatiya Nyaya Sanhita-Section 106, 281Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts17 Aug 2026Dismissed
Jabir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0566
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482NDPS Act-Section 21-C, 29, 61, 85
High Courts17 Aug 2026Allowed
Mohit Kumar @ Mohit Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0561
Bharatiya Nyaya Sanhita, 2023-Section 336, 324(4), 3(5), 125, 249, 253, 61(2), 190, 191(3), 308Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts17 Aug 2026Allowed
Dilshad Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0559
Bharatiya Nyaya Sanhita, 2023-Section 191(3), 190, 115(2), 109(1), 333, 351(3)Indian Penal Code, 1860-Section 148, 149, 323, 307, 452, 506Arms Act, 1959-Section 25, 54, 59
High Courts17 Aug 2026Allowed
Parhlad Singh Versus State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0558
Bharatiya Nyaya Sanhita, 2023-Section 256, 316(5), 238B, 337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts17 Aug 2026Dismissed
Ranveer Kumar @ Ranveer Yadav Versus State of Punjab and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0557
Bharatiya Nyaya Sanhita, 2023-Section 106, 281Code of Criminal Procedure, 1973-Section 482, 320Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts17 Aug 2026Allowed
Rupinder Kumar @ Soni Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0556
Indian Penal Code, 1860-Section 304Code of Criminal Procedure, 1973-Section 82
High Courts17 Aug 2026Allowed
Kamlesh Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0554
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482, 82Indian Penal Code-Section 174-A