High Courts13 Aug 2026Disposed of
Raneegunj Electric Supply Company Ltd. (In Liqn) Vs Tapan Sil And Anr
Calcutta High Court
Companies Act, 1956-Section 555, Section 481(1), Section 481(2)Companies (Court) Rules, 1959-Rule 282
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 907 of 61,576
High Courts13 Aug 2026Application allowed and disposed of
Nani Lal Das Vs Sri Sri Sridhar Jew
Calcutta High Court
Code of Civil Procedure-Order XL Rule 1, Rule 3, Section 151, Order XL, Order XL Rule 3
High Courts13 Aug 2026Application disposed of
Jharna Maulik & Ors Vs Khalil Ahmed & Anr.
Calcutta High Court
Hindu Succession Act, 1956-Section 8, Schedule
High Courts13 Aug 2026Writ petition disposed of
Rajendra Nath Mullick & Ors. Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court
High Courts13 Aug 2026Appeal dismissed
Darasingh@ Niladri Bihari Nag Vs State of Orissa
Orissa High Court
Code of Criminal Procedure-Section 374IPC-Section 302Evidence Act-Section 8
High Courts13 Aug 2026Appeals allowed
Kanhu Charan Parida Vs State of Orissa
Orissa High Court
Code of Criminal Procedure-Section 374IPC-Section 302 read with Section 34
High Courts13 Aug 2026Appeal partly allowed
Pramod Naik & Another Vs State Of Orissa
Orissa High Court
I.P.C.-Section 302, Section 201 read with Section 34Indian Evidence Act-Section 27
High Courts13 Aug 2026Appeal dismissed
Kanhu Charan Nahak Vs State Of Odisha
Orissa High Court
IPC-Sections 498-A/304-B and 34, Sections 302 and 201, Sections 302/201Dowry Prohibition Act-Section 4Evidence Act, 1872-Section 8
Supreme Court13 Aug 2026Appeals allowed
Shivappa Vs Shantavva And Others
Supreme Court Of India · 2026 INSC 857
Limitation Act, 1963-Articles 58 and 59; Article 109; Section 3Specific Relief Act-Section 16(c)Civil Procedure Code, 1908-Order 41 Rule 27
Supreme Court13 Aug 2026The appeals are allowed.
Audi Automobiles & Ors. Vs Commissioner Of Central Excise And Service Tax, Indore
Supreme Court Of India · 2026 INSC 858
Central Excise Act, 1944-Section 11A, Section 35L, Section 11-A (1)Determination of Price of Excisable Goods) Rules, 2000Excise Valuation Rules-Rule 8
Supreme Court13 Aug 2026Appeal allowed
Taher Vajiyuddin Rangwala & Anr. Vs The State Of Gujarat
Supreme Court Of India · 2026 INSC 859
Indian Penal Code-Sections 302, 34 and 201 read with Section 120B
High Courts13 Aug 2026Writ Petitions are disposed of
Arun Kumar Jain Vs Additional Commissioner CGST Delhi West Commissionerate & Ors.
Delhi High Court
CGST Act-Section 107, Section 122(1), Section 107(6)Central Goods and Services Tax Act, 2017-Sections 74, 76(2) and 122(1); Section 122(1); Sections 74 and 76(2); Section 107Integrated Goods and Services Tax Act, 2017
High Courts13 Aug 2026Appeals allowed
Senior India Pvt Ltd Vs Commissioner Of Customs, Air Cargo Complex (Import)
Delhi High Court
Customs Act, 1962-Section 130; Section 128; Section 27; Section 149Limitation Act, 1963-Section 14Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts13 Aug 2026Appeals allowed
Vineet Goel Vs A.N. Buildwell Private Ltd & Ors.
Delhi High Court
Companies Act-Sections 391 to 393; Section 483; Section 391(2); Section 391; Section 393
High Courts13 Aug 2026Appeal dismissed
Ashwani Kumar & Anr. Vs State Of Delhi
Delhi High Court
Indian Penal Code-Sections 302/307/34Arms Act-Sections 25/54/59; Sections 27; Section 39; Section 27Indian Evidence Act, 1872-Section 32; Section 32(2)
High Courts13 Aug 2026Anticipatory bail application and accompanying application are dismissed
Manish Kumar Thakkar Vs State Of NCT Of Delhi
Delhi High Court
IPC-Section 420/34
High Courts13 Aug 2026Petitions allowed
Achin Kumar Roy Vs Bajaj Finance Ltd.
Delhi High Court
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Sections 138/141/142Companies Act-Section 168
Supreme Court13 Aug 2026Special Leave Petition dismissed
Nazim Shaikh Hasan Vs Nasir Mushtaq Shaikh & Ors.
Supreme Court Of India · 2026 INSC 853
TP Act-Section 53ARegistration Act-Section 17(1A)Transfer of Property Act-Section 111; Section 54; Section 40; Section 5; Sections 111(e) and 111(f); Section 53A; Sections 54 and 55; Section 53-A
Supreme Court13 Aug 2026Appeal dismissed
Balku Oram Vs State Of Odisha
Supreme Court Of India · 2026 INSC 852
Indian Penal Code, 1860-Sections 302 read with Section 34Indian Evidence Act, 1872-Section 134Constitution of India-Article 136
High Courts13 Aug 2026Appeal allowed
ng dh uk m W dg v Vs St t of h sht
Bombay High Court
P v nt on of o u t on ct, 988-S ct ons , 3( )( ) nd 3( )P ct-S ct on , S ct ons , 3( )( ) nd 3( )