High Courts17 Aug 2026Disposed Of
Sri Sajal Saha Vs Smt. Anindita Dhar (Deb)
Tripura High Court · (2026) 08 TP CK 0108
CPC-Order XLI Rule 27Motor Vehicles Act-Section 158(6), 39, 192, Chapter-IV
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12,31,512 judgments in All Courts · page 875 of 61,576
High Courts17 Aug 2026Dismissed
Smt. Swapna Debbarma Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0107
Right to Informant Act, 2005TCS (Conduct) Rules
High Courts17 Aug 2026Disposed Of
The Under Secretary, Government Of Tripura, Rural Development Department, West Tripura District Vs 1. Sri Pranab Kumar Datta, Son Of Sri Manindra Kumar Datta, Resident Of Hrishyamukh, P.O. Hrishyamukh, P.S. Belonia, District-South Tripura; 2. 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 Shyamal Datta, Son Of Late Harimohan Datta, Resident Of Ramnagar, P.O. Hrishyamukh, P.S. Belonia, District-South Tripura; Land Acquisition Collector, South Tripura, Belonia
Tripura High Court · 2026 INSC 450
High Courts17 Aug 2026
Penke Ramakrishna Vs Seelaboina Varaprasad
Andhra Pradesh High Court · (2026) 08 AP CK 0064
CrPC-Section 397/401, 397CPC-Section 151IPC-Section 304-B, 304-B read with 34, 498-A
High Courts17 Aug 2026Dismissed
Debrata Saha @Dabu Vs State of Sikkim
Sikkim High Court · (2026) 08 SIK CK 0060
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 480Constitution of India-Articles 21 and 22, 21Narcotics Drugs and Psychotropic Substances Act, 1985-Section 22(b), 37, 19, 24, 27-A
High Courts17 Aug 2026Disposed Of
V Lakshmi Devi Vs The State Of Andhrapradesh
Andhra Pradesh High Court · (2026) 08 AP CK 0056
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
LandmarkSupreme Court17 Aug 2026Leave granted; directions issued
The State of Karnataka & Anr. Vs Prathik Parasrampuria
Supreme Court Of India · 2026 INSC 868
Constitution of India-Article 324, 136, 141, 142, 32, 19(1)(a), 327, 328, 329, 368Indian Penal Code, 1860-Section 171B, 171E, 188Code of Criminal Procedure, 1973-Section 321
High Courts17 Aug 2026Allowed
Dr. Nivedita Sharma Vs Dr. Y.S. Parmar University Of Horticulture And Forestry And Another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 0008
Hostel Rules-Clause 14.1.2House Allotment Rules-Rule 3
Supreme Court17 Aug 2026Dismissed
Byju Raveendran Vs Glas Trust Company Llc
Supreme Court Of India · (2026) 08 NCLAT CK 0007
CIRP Regulation-Regulation 29
Supreme Court17 Aug 2026Allowed
Ilaben Vs The State of Gujarat and Anr.
Supreme Court Of India · 2026 INSC 879
Code of Criminal Procedure, 1973-Section 482
High Courts17 Aug 2026Criminal Revision allowed
Basanta Kumar Pal Vs State Of Orissa
Orissa High Court
Cr.P.C.-Section 401, Section 397, Section 428, Section 313IPC-Section 454, Section 380Criminal Procedure Code-Section 397; Section 313
High Courts17 Aug 2026Writ petition disposed of
Prasanna Kumar Pati Vs The Chief Executive Officer, TP Central Odisha Distribution Limited IDCO Tower, Bhubaneswar
Orissa High Court
Constitution of India-Articles 226 and 227
High Courts17 Aug 2026Transfer petition stands allowed and disposed of
Shruti Pattanayak Vs Subhransu Kumar Mohanty
Orissa High Court
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts17 Aug 2026Writ petition is dismissed
Mrs. Priyanka Prakash Gurav and others Vs Sarpanch, Group Gram Panchayat, Dale and others
Bombay High Court
High Courts17 Aug 2026Appeal disposed of
Royal Sundaram Alliance Insurance Company Limited Vs Rekha Wd/o Satish Murkute
Bombay High Court
Minimum Wages Act
High Courts17 Aug 2026Criminal Miscellaneous Application and Criminal Application (Bail) stand dismissed
Union Of India Vs Ms. Lallawmzuali (Olivia Lalchawimawii)
Bombay High Court
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 43(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 43(b), Section 8(c), Sections 21(c), 28, 29, 35 and 54; Section 51Chapter V of NDPS Act
High Courts17 Aug 2026Criminal Miscellaneous Application and Criminal Application (Bail) stand dismissed
Union Of India Through Directorate Of Revenue Intelligence Goa Regional Unit, Goa Vs Ms. Lallawmzuali (Olivia Lalchawimawii)
Bombay High Court
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 43(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 43(b), Section 8(c), Sections 21(c), 28, 29, 35 and 54; Section 51Chapter V of NDPS Act
High Courts17 Aug 2026Second Appeal dismissed
Baburao Pandurang Kale Vs Popat Mahadu Dabhade (Since Deceased) Through His Legal Heirs, 1a. Balu Popat Dabhade
Bombay High Court
Transfer of Property Act-Section 43Indian Evidence Act, 1872-Section 91 and 92; Sections 91 and 92
High Courts17 Aug 2026Writ petition disposed of
Court On Its Own Motion Vs State Of Jharkhand & Ors.
Jharkhand High Court
Code of Criminal Procedure