High Courts13 Aug 2026Dismissed
M/s Arif Enterprises Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2588
Companies Act
JUDGMENT DATABASE
Search 12,31,118 Indian judgments.
12,31,118 judgments in All Courts · page 888 of 61,556
High Courts13 Aug 2026Disposed Of
Janki Devi Vs Commissioner, Goods And Services Tax State GST, Dehradun, Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2587
High Courts13 Aug 2026Disposed Of
Jogendar Veer Singh Vs State Tax Officer, State Goods And Services Tax & Anr.
Uttarakhand High Court · (2026) 08 UK CK 2586
High Courts13 Aug 2026Allowed
Constable 627 C.p. Hemraj Singh Mehra Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 08 UK CK 2585
Code of Criminal Procedure-Section 482, 300, Chapter XIV, 156(1), 155(2)IPC-Sections 420, 417, 420/477, 415, 23, 417/420Constitution of India-Article 20(2), 226
High Courts13 Aug 2026Disposed Of
Reliance General Insurance Company Limited Vs Smt. Babita & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2584
Motor Vehicles Act, 1988-Section 173ESI ActIPC-Section 279, 337 and 338
High Courts13 Aug 2026Allowed
Anand Bhaskar Shirvalkar Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2313
Maharashtra Police Act, 1951-Section 56 (1) (a) and (b) and (2), 59, 56 (1)(b), 56Constitution of India-Article 19(1)(d)Indian Penal Code-Chapters XII, XVI, and XVII
High Courts13 Aug 2026Allowed
Bajirao Shripati Yadav & Anr. Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 2307
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Wild Life (Protection) Act, 1972-Sections 9, 39, 40, 43, 44, 51, 55, 38-JDrugs and Cosmetics Act-Section 32
High Courts13 Aug 2026Disposed Of
Ajinkya @ Pappu Albat Kamble & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2305
Constitution of India-Article 227Maharashtra Police Act, 1951-Section 55, 59, 60, 7BNS-303(2), 3(5), 75, 329(3), 189(2), 191(2), 191(3), 352, 351(3), 49, 324(5)
High Courts13 Aug 2026Dismissed
Manik Shankar Tarange & Ors. Vs Bapu Bhanudas Kale & Ors.
Bombay High Court · (2026) 08 BOM CK 2303
Civil Procedure Code-Section 115, Order XXI, Rule 34
High Courts13 Aug 2026Disposed Of
Smt. Laximibai Bhimrao Powar & Anr. Vs Jaywant Shankarrao Gaikwad & Ors.
Bombay High Court · (2026) 08 BOM CK 2284
CPC-Order XXVI Rule 1 and Rules 15
High Courts13 Aug 2026Disposed Of
Gajo Yadav @ Gajendra Yadav & Ors. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2298
Essential Commodities Act, 1955-Section 6 A (3) (C), 6(C), 6A, sub-section (3) of section 6A, sub-section (3B) of section 3, subsection (3C) of section 3, sub-section (3) of section 3, 6(A)(5)(C)Essential Commodities (Bihar Amendment Act, 1978-6 A (5) (C)Limitation Act-Section 5
High Courts13 Aug 2026Allowed
Subash Bishnoi @ Subhash Bishnoi Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 2297
Sashastra Seema Bal Rules, 2009-Rule-21(1)(b), Rule 51, 48, 48(2), 29, 62, 62(2)(b)Sashastra Seema Bal Act, 2007-Section 26, 43, 24(e), 58(3), 49, 50Officials Secrets Act, 1923
High Courts13 Aug 2026Disposed Of
Shyam Bihari Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2296
Constitution of India-Article 43, 14, 16Central Civil Services (Pension) Rules, 1972Central Civil Services Rules, 1972-Rule 49
High Courts13 Aug 2026Disposed Of
Indu Devi Vs The Union Of India & Ors.
Patna High Court · 2026 INSC 612
Central Civil Services (Temporary Service) Rules, 1965-Rule 10(1-B)Central Civil Services (Pension) Rules, 1972
High Courts13 Aug 2026Allowed
Ratnesh Kumar Singh & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2293
Indian Penal Code-Sections 323, 341, 427, 448, 488, 337, 388, 504, 34, 384, 465, 418, 425Criminal Procedure Code-Section 468, 469A, 473, Chapter XXXVI, 468(2)(c), 482, 468 and 469, 202
High Courts13 Aug 2026Dismissed
Ram Kumar Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2335
Indian Penal Code-Section 465, 468/34Cr.P.C.-Section 202
High Courts13 Aug 2026Dismissed
Bishwanath Prasad Sah Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2333
Code of Criminal Procedure-Section 482, 245Indian Penal Code-Sections 467, 471, 464, 420
High Courts13 Aug 2026Allowed
Ravi Kumar @ Ravi Prasad Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2331
Indian Penal Code-Section 468, 120B, 358, 465, 468 and 120(B), 468 & 120(B)Information Technology Act-Section 65 & 66Constitution of India-Article 226
High Courts13 Aug 2026Allowed
Dinesh Mishra @ Dineshwar Mishra Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2329
I.P.C.-Sections 341, 323, 382, 406, 420 and 504Cr.P.C.-Section 156(3), 482, 156(1), 155(2)Constitution of India-Article 226
High Courts13 Aug 2026Allowed
Santosh Kumar Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 2327
Code of Criminal Procedure, 1973-Section 482, 197, Chapter XIVIndian Penal Code, 1860-Sections 323, 504, 354, 414, 399, 402Arms Act-Section 25(1)