High Courts11 Aug 2026Disposed Of
Shanti Kumari & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3755
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12,30,331 judgments in All Courts · page 924 of 61,517
High Courts11 Aug 2026Dismissed
Sagar Sahu & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3756
I.P.C.-Sections 414/34, 413Essential Commodities Act-Section 7(a)(ii), 7Probation of Offenders Act, 1958-Section 4
High Courts11 Aug 2026Dismissed
Kayash Mian & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3759
I.P.C.-Sections 325/149 & 148, 325/149, 148, 147/148/149/323/ 324/341/379/307, 147, 149, 341, 323, 325 and 307, 148 and 307/149Probation of Offenders Act, 1958-Section 4
High Courts11 Aug 2026Partly Allowed
Jalauddin Ansari Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3760
Explosive Substances Act-Sections 4, 5, 6
High Courts11 Aug 2026Partly Allowed
Prathvi Pal Khakha Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3763
I.P.C.-Sections 304 part-II, 201/120B, 302, 201, 201/120
High Courts11 Aug 2026Dismissed
Kamlesh Naik @ Kamlesh Nayak Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3764
I.P.C.-Section 304 (II), 304/34, 304(II)Probation of Offenders Act-Section 4
High Courts11 Aug 2026Dismissed
Firoz Alam Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3770
Indian Penal Code-Sections 307, 399, 402Explosive Substances Act-Section 3/4, 3 and 4Arms Act-Section 25 (1-B)a/35, 25(1-B)a/35, 25(1-B)(a) read with Section 35
High Courts11 Aug 2026Partly Allowed
Degra Murmu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3771
I.P.C.-Sections 304 part-II, 302
High Courts11 Aug 2026Dismissed
Nanda Sarjerao Ippar Vs Ganpat Bhika Nagare & Ors.
Bombay High Court · (2026) 08 BOM CK 3516
High Courts11 Aug 2026Partly Allowed
Marvel Zeta Developers Pvt. Ltd. & Anr. Vs The Wing Commander & Ors.
Bombay High Court · (2026) 08 BOM CK 3517
Companies Act, 1956Maharashtra Municipal Corporation ActWorks of Defence Act, 1903-Sections 3, 7, 3(2), 3(3), 8 to 17, 18 to 28
High Courts11 Aug 2026Dismissed
M/s. G. S. Gill and Company Vs Employees State Insurance Corporation
Bombay High Court · (2026) 08 BOM CK 3518
Employees’ State Insurance Act, 1948-Section 75, 45A, 82
High Courts11 Aug 2026Dismissed
C.A. Anand Sudhir Sanghvi & Ors. Vs Kishor Gopaldas Sanghvi & Ors.
Bombay High Court · (2026) 08 BOM CK 4937
Constitution of India-Article 227Maharashtra Public Trusts Act, 1950-Section 2(2A), 2(10), 2(18), 36, 41D, 41E, 41E(1), 41E(3), 50Maharashtra Public Trust Rules, 1951-Rule 7, 25AA
High Courts11 Aug 2026Allowed
Hiraman Ganpat Hajare Vs Ganesh Raghunath Dixit & Anr.
Bombay High Court · (2026) 08 BOM CK 3523
Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32G, 32, 32MCode of Civil Procedure-Order V Rule 15
High Courts11 Aug 2026Disposed Of
Konkan Krishi Vikas Pratishtan Vs City & Industrial Development Corp. & Ors.
Bombay High Court · (2026) 08 BOM CK 3526
High Courts11 Aug 2026Allowed
Vaishali Pandurang Manjrekar & Ors. Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3527
Maharashtra Co-operative Societies Act, 1960-Chapter VIII, Section 81, sub-section 2A of Section 75, sub-section 1B of Section 79, 83, sub-section (1) of Section 83, 88, sub-section (1) of Section 88, 84, sub-section (5B) of Section 81, 83 (1)
High Courts11 Aug 2026Dismissed
Kulgaon Badlapur Municipal Council Vs M/s. Sparsh Pratishthan
Bombay High Court · (2026) 08 BOM CK 3529
Arbitration and Conciliation Act, 1996-Section 37, 34Bombay Public Trust Act, 1950Maharashtra Municipal Council, Nagar Panchayats and Industrial Township Act, 1965
High Courts11 Aug 2026Partly Allowed
Shri. Laxman Krishna Kesare Vs Mumbai District Central Co-operative Bank Ltd. & Anr.
Bombay High Court · (2026) 08 BOM CK 3631
Maharashtra Co-operative Societies Act, 1960Maharashtra Industrial Relations Act,1946-Section 3(37), 11Constitution of India-Article 227
High Courts11 Aug 2026Partly Allowed
Newkem Products Corporation & Anr. Vs The Municipal Corporation Of Greater Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3635
Indian Partnership Act, 1932Mumbai Municipal Corporation Act, 1888-Section 299, 297(1)(b), 3(x), 291, 301, 297, 297 (1)(a)
High Courts11 Aug 2026Disposed Of
Blue Sea Marine INC Vs Jhang Union International LLC FC FZ
Bombay High Court · (2026) 08 BOM CK 3637
Commercial Courts Act, 2015
High Courts11 Aug 2026Allowed
Dr. Gajendrasingh Narayanrao Patil Vs The Central Bureau Of Investigation & Ors.
Bombay High Court · (2026) 08 BOM CK 3065
Code of Criminal Procedure-Section 319(2), 173(8), 319Indian Penal Code-Sections 302, 120-B, 34, 120-A