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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 933 of 61,517

Tribunals and Commissions11 Aug 2026Appeal disposed of

BTW India Private Limited Vs Commission for Air Quality Management in NCR and Adjoining Areas & Ors.

National Green Tribunal

Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021-Section 18, Section 12(2)(xi), Section 14National Green Tribunal Act, 2010-Section 16CAQM Act, 2021-Section 12(2)(xi)

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Tribunals and Commissions11 Aug 2026Misc. Appeal disposed of

TJSB Sahakari Bank Ltd. & Anr. Vs M/s. Capitol Fibers Pvt. Ltd. & Ors.

Debts Recovery Appellate Tribunal

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High Courts11 Aug 2026t d m ed

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Bombay High Court

nd n en l ode-Sect on 3

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High Courts11 Aug 2026Petition dismissed

Mohd. Avesh Mohd. Hanif Potiyawala Vs State of Maharashtra

Bombay High Court

Maharashtra Control of Organised Crime ActConstitution of India-Articles 21 and 22; Article 22(5); Article 21; Article 22; Article 22(1)Arms Act-Sections 3, 4 and 25; Sections 3, 4, 25

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High Courts11 Aug 2026Miscellaneous applications, if any pending, shall stand closed.

Jeedimadla Rajender Vs The State Of Telangana, Rep. By PS-Narayanapur Through Its Public Prosecutor, High Court Of Telangana At Hyderabad

Telangana High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 111(2) (ii), 111(3) (4), 112(2)Telangana Gaming Act-Section 9(1)

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High Courts11 Aug 2026Impugned orders set aside

Narayan Dhungel And Others Vs Land Revenue And Disaster Management Department, Through The Secretary And Others

Sikkim High Court

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High Courts11 Aug 2026Reference answered

Ut Of Jammu And Kashmir Through Commissioner Secretary To Government, Forest Ecology Department. Vs Neeru Pandita

Jammu And Kashmir High Court

Jammu and Kashmir Civil Services (Special Provisions) Act, 2010-Section 5, 10Work Charged Employees Regularization Rules, 1994

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High Courts11 Aug 2026BLAPLs stand disposed of

Sibananda Gouda & Others Vs State Of Orissa

Orissa High Court

BNSS, 2023-Section 483BNS-Sections 191/192/126(2)/115(2)/118(1)/351(2)/109(1)/190Arms Act-Sections 25(1-B)/27

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High Courts11 Aug 2026Transfer petition stands allowed and disposed of

Sushreesmita Choudhury Vs Alok Jyoti Pattnaik

Orissa High Court

Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020

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High Courts11 Aug 2026Appeal allowed

Harish Chandra Vs State

Allahabad High Court

IPC-Sections 307/323, 302, 323, 34Cr.P.C.-Section 161

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High Courts11 Aug 2026Application dismissed

Bhagirath Pasari Vs Sugata Mohan Bose

Calcutta High Court

Code of Civil Procedure, 1908-Section 47Arbitration Act, 1940

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High Courts11 Aug 2026Prayer for interim relief rejected and applications dismissed

Khalid Jahangir Qazi Through His Power Of Attorney Holder Ms Farida Siddiqi Vs Union Of India Through Secretary Ministry Of Home Affairs & Anr.

Delhi High Court

Although the Citizenship Act-Section 7D(e); Section 7D; Section 7BThe Immigration and Foreigners Act, 2025-Section 7; Section 3; Section 2(a); Section 16Whether the Citizenship Act

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High Courts11 Aug 2026Petition dismissed

Kushagra Mittal Minor & Anr. Vs National Testing Agency & Ors.

Delhi High Court

Test Booklet CodeIndian Medical Council Act-Section 33

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Supreme Court11 Aug 2026Criminal Appeal is allowed

Ram Singh Vs The State Of Himachal Pradesh

Supreme Court Of India · 2026 INSC 830

Indian Penal Code, 1860-Section 376

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Supreme Court11 Aug 2026The appeal stands disposed of.

Jupudi Suresh Vs The State of Andhra Pradesh

Supreme Court Of India · 2026 INSC 832

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Supreme Court11 Aug 2026Appeal allowed

Basudev & Ors. Vs Sanjay Kumar & Ors.

Supreme Court Of India · 2026 INSC 831

Limitation Act-Section 5Constitution of India-Article 227; Article 141

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Supreme Court11 Aug 2026Appeal allowed

Shatrughn Yadav Vs The Fertilizers And Chemicals Travancore Ltd. (F.A.C.T.) And Others

Supreme Court Of India · 2026 INSC 829

IPC-Sections 323 and 504Industrial Disputes Act, 1947

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Supreme Court11 Aug 2026Appeal dismissed

National Projects Construction Corporation Ltd. Vs Ishvakoo (India) Pvt. Ltd.

Supreme Court Of India · 2026 INSC 828

Arbitration and Conciliation Act, 1996-Section 9, 34; Section 34Arbitration Act-Section 34; Section 9; Section 36Code of Civil Procedure, 1908-Order XXXVIII Rule 5

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Supreme Court11 Aug 2026Appeal allowed

Securities And Exchange Board Of India Vs Rajeev Vasant Sheth & Ors.

Supreme Court Of India · 2026 INSC 826

Securities and Exchange Board of India Act, 1992-Section 15Z, Section 11B, section 15G; Section 15G, 15HB and 15JPIT Regulations 2015-Clause 6 of the Minimum Standards for Code of Conduct to Regulate, Monitor and Report Trading by insiders specified in Schedule B, Regulation 9 (1)1992 PIT Regulations-Regulation 4(1)

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Supreme Court11 Aug 2026Appeal allowed

Rahul Vs State Of Uttar Pradesh And Another

Supreme Court Of India · 2026 INSC 825

Cr.P.C.-Section 482Indian Penal Code, 1860-Sections 498-A, 304-BDowry Prohibition Act, 1961-Sections 3/4

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