JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 876 of 61,576

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

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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

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High Courts17 Aug 2026Writ petition disposed of

Court On Its Own Motion Vs State Of Jharkhand & Ors.

Jharkhand High Court

Code of Criminal Procedure

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High Courts17 Aug 2026Petition dismissed

Mahesh Goswami And Jaideep Mukherjee Vs The State Of Jharkhand And Jitendra Kumar

Jharkhand High Court

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 420 and 34

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High Courts17 Aug 2026Petition dismissed

Sarojini Lakra Vs The State Of Jharkhand

Jharkhand High Court · 2026 INSC 362

Code of Criminal Procedure-Section 482Indian Penal Code-Sections 406, 420, 506, 120B; Section 420CrPC-Section 482

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High Courts17 Aug 2026

Silil Kumar S. Vs Union Of India

High Court Of Kerala

Constitution of India-Articles 14 and 39(d); Article 14

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High Courts17 Aug 2026Writ appeal disposed of

M/S Voltaic Engineering Company Vs M/S Eneca India Pvt Ltd & Ors.

High Court Of Kerala

Kerala State Electricity Licensing Board Rules, 2020-Rule 13(5)KSELB Rules, 2020-Rule 30(5)Kerala Municipality Act, 1994

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Supreme Court17 Aug 2026Writ appeal dismissed

M/s. Hotel Palace Inn, Angamaly Vs Town Brethren Assembly, Angamally

Supreme Court Of India

Rules, 1953-Rule 13(3)Prevention) ActMotor Vehicles Act

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High Courts17 Aug 2026

R. Balachandran Vs State Of Kerala

High Court Of Kerala · 2026 INSC 568

Indian Penal Code-Section 120B read with Section 420Prevention of Corruption Act, 1988-Section 13(2) read with 13(1)(d) and Sections 7 and 12Evidence Act-Section 41

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High Courts17 Aug 2026Writ petitions dismissed

Saraswati Apartments Residents Welfare Assocaiton Vs Delhi Development Authority & Ors.

Delhi High Court

Constitution of India-Article 226

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High Courts17 Aug 2026Writ petition partly allowed

DTC Vs Pratap Singh

Delhi High Court

Constitution of India-Articles 226 and 227Industrial Disputes Act-Section 11-A

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High Courts17 Aug 2026Appeal dismissed

Shankar Singh Vs State Of NCT Of Delhi

Delhi High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-415Indian Penal Code, 1872-Sections 342, 376(2)(i) and (l), 376(2)Protection of Children from Sexual Offences Act, 2012-Section 6, Sub-section (2) of Section 33

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Supreme Court17 Aug 2026Appeal disposed of

Union Of India Vs Chidiebere Kingsley Nawchara & Ors.

Supreme Court Of India · 2026 INSC 870

NDPS Act-Section 37; Section 37(1)(b)(ii); Section 31A; Section 37(2); Section 67; Section 34Prevention of Money Laundering Act, 2002Unlawful Activities Prevention Act, 1967

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High Courts17 Aug 2026Appeal disposed of

Delhi Metro Rail Corporation Ltd. Vs Hcc Samsung Jv

Delhi High Court

Arbitration & Conciliation Act, 1996-Section 33, 33(1), 34, 34(1), 34(3)Arbitration and Conciliation Act-Section 34(3)

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High Courts17 Aug 2026Writ Petition dismissed

Harinder Bhayana Vs Union Of India

Delhi High Court

Constitution of India-Article 226, 16; Article 16; Article 14; Articles 14 and 16Right to Information Act

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Tribunals and Commissions17 Aug 2026Appeal disposed of

Irshad A. Khan & Ors. Homebuyers Nobility Estates Pvt. Ltd. (NEPL) Vs Hitesh Goel & Anr.

National Company Law Appellate Tribunal

Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 18(4)

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Supreme Court17 Aug 2026Appeal allowed

Keshvendra Singh Vs Shankar Singh And Anr.

Supreme Court Of India · 2026 INSC 866

Gangsters Act-Section 12Indian Penal Code, 1860-Section 302, Sections 147, 323, 504, 506, 302 and 427Prevention) Act, 1986

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Supreme Court17 Aug 2026Appeal allowed

Nepal Singh Vs The State Of Madhya Pradesh

Supreme Court Of India · 2026 INSC 869

Indian Penal Code, 1860-Sections 147, 148, 149, 307, 324/149 and 302/149; Sections 147, 148, 149 & 307

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Supreme Court17 Aug 2026Leave Granted

The State Of Karnataka & Anr. Vs Prathik Parasrampuria

Supreme Court Of India · 2026 INSC 868

Model CodeMaharashtra Prevention of Defacement of Property Act, 1955People Act, 1951

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Supreme Court17 Aug 2026Leave granted; Registry directed to place the appeal before the Chief Justice of India

M/S Santosh Associate Private Limited Vs Haryana State Industrial And Infrastructure Development Corporation Ltd.

Supreme Court Of India · 2026 INSC 872

Arbitration & Conciliation Act, 1996-Section 37(2), Section 16Indian Contract Act, 1872-Section 28Arbitration Act, 1940

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