JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 885 of 61,576

High Courts14 Aug 2026Allowed

Kanyalal Guruprasad Gupta & Ors. Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 4989

Bharatiya Nyaya Sanhita, 2023-Sections 85, 86, 74, 75, 318, 351(2), 351(3), 3(5)Indian Penal Code, 1860-Sections 498A, 506, 420, 354, 354ACode of Criminal Procedure, 1973-Section 482, 156(1), 155(2)

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High Courts14 Aug 2026Dismissed

Sachin Kashinath Ingle Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3283

Indian Penal Code, 1860-Section 302, 120B, 147 and 148Prisons Act, 1894-Section 59(5)

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High Courts14 Aug 2026Allowed

Aadit S/o. Mohit Ved Vs Vidya Wd/o Pratap Vaswani

Bombay High Court · (2026) 08 BOM CK 3287

Negotiable Instruments Act-Section 138, 141, 141(2)(a)Constitution of India-Article 226Indian Penal Code-Section 420

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High Courts14 Aug 2026Allowed

Bablu @ Mahavir Asharfilal Yadav Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3290

Indian Penal Code, 1860-Sections 302, 307, 224Maharashtra Prisons (Remission System) Rules, 1962-Rule 23Prisons Act, 1894-Section 59, 46

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High Courts14 Aug 2026Dismissed

Sachin Kashinath Ingle Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3292

Indian Penal Code, 1860-Section 302, 120B, 147 and 148Prisons Act, 1894-Section 59(5)

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High Courts14 Aug 2026Allowed

Bharti D/o. Manohar Surey Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 5007

Constitution (Scheduled Tribes) Order, 1950-No. 18Constitution of India-Article 226

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High Courts14 Aug 2026Dismissed

Deepak Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3299

IPC-sections 143, 147, 148, 149, 323, 324, 341Constitution of India-Article 25, 19(3), 19(1)(b)

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High Courts14 Aug 2026Allowed

Ku. Namrata D/o Chintaman Chaudhari Vs The Vice-Chairman / Member-Secretary, Scheduled Tribe Caste Certificate Scrutiny Committee

Bombay High Court · (2026) 08 BOM CK 3302

Constitution (Scheduled Tribes) Order, 1950-Entry No.18

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High Courts14 Aug 2026Allowed

Viplove Vs Joint Commissioner & Vice- Chairman, Scheduled Tribe Certificate Scrutiny Committee & Ors.

Bombay High Court · (2026) 08 BOM CK 3304

Constitution Order, 1950Constitution of India-Article 342, 226Constitution (Scheduled Tribes) Order, 1950

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High Courts14 Aug 2026Allowed

Rekha Vs Union Of India

Bombay High Court · (2026) 08 BOM CK 3305

Railways Act, 1989-proviso of 124-A, Section 2(29), 123(c), 124-A, 154

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High Courts14 Aug 2026Allowed

Savita Wd/o. Dinkar Kene & Ors. Vs Union Of India

Bombay High Court · (2026) 08 BOM CK 3306

Railways Act, 1989-Section 123(c), 2(29), 124-A, 124A

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High Courts14 Aug 2026Allowed

Master Rahul & Anr. Vs Union Of India

Bombay High Court · (2026) 08 BOM CK 3307

Railways Act-Section 123(b)Railway Claims Tribunal (Procedure) Rules, 1989-Section 16Railway Act

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High Courts14 Aug 2026Disposed Of

Sandhya Banerjee (Nee Mukherjee) & 0rs. Vs. The Chairman, Life Insurance Corporation of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 2874

Indian Penal Code-Section 409/ 420/467/468/471 and 477APrevention of Corruption Act, 1988-Section 13(2) read with Section 13(1)(c) and (d)LIC of India (Agents) Regulations, 1972-Clause 8(4)

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High Courts14 Aug 2026Dismissed