High Courts07 Aug 2026Allowed
Manohar & Anr. Vs Union of India
Bombay High Court · (2026) 08 BOM CK 3247
Railways Act, 1989-Section 124-AMotor Vehicles Act, 1988-Section 163A
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 959 of 61,517
High Courts07 Aug 2026Allowed
Shantabai & Ors. Vs Pravin Ishwarchand Goyal & Anr.
Bombay High Court · (2026) 08 BOM CK 3248
Motor Vehicles Act, 1988-Section 173, 147, Second Schedule to Section 163-A, 166
High Courts07 Aug 2026Dismissed
M/s. AGN Glass Shoppe & Anr. Vs Punjab National Bank
Bombay High Court · (2026) 08 BOM CK 3251
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11(d)Limitation Act, 1963Companies Act, 1956
High Courts07 Aug 2026Partly Allowed
Aabaji Rama Yedme & Anr. Vs Tai Chaban Koichade & Ors.
Bombay High Court · (2026) 08 BOM CK 3252
Code of Civil Procedure, 1908-Order VII Rule 11, Section 115Maharashtra Court Fees Act, 1959-Section 6(iv)(j), 6(vii), 6(iv)(ha)
High Courts07 Aug 2026Allowed
Paramjyoti Builder & Developer LLP Vs M/s Devi Infrastructure & Anr.
Bombay High Court · (2026) 08 BOM CK 3254
Code of Civil Procedure, 1908-Section 115, Order VII, Rule 11, 7 Rule 11 (a), VII Rule 11Maharashtra Court Fees Act, 1959-Section 6(iv)(ha)
High Courts07 Aug 2026Allowed
South Indian Bank Limited Vs. Propello Innovations Private Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2939
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3)(A), 13(4), 17, 18, 14, 17(1), 13(3-A)Constitution of India-Article 226, Part III, 12SARFAESI Rules 2002
High Courts07 Aug 2026Allowed
Snow Flower Sales Private Limited Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2940
West Bengal Land Reforms Act, 1955-Section 54West Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 10(3)(b), 10(3)(a), 10(3)
High Courts07 Aug 2026Allowed
Arjun Singh & Ors. Vs The State Of West Bengal
Calcutta High Court · 2026 INSC 626
BNSS, 2023-Section 528Code of Criminal Procedure, 1973-Section 200, 202, 192, 2(g), 482Indian Penal Code-Section 406, 411, 417, 418, 420, 422, 415
High Courts07 Aug 2026Allowed
Radhashyam Banerjee & Ors. Vs State Of West Bengal And Ors.
Calcutta High Court · 2026 INSC 532
Code of Criminal Procedure, 1973-Section 482, 200, 202, 204Indian Penal Code-Section 147, 148, 447, 427, 504, 506 (2), 143, 506RTI Act, 2005
High Courts07 Aug 2026Allowed
Axis Bank Limited Vs. Tarun Kanti Ghosh
Calcutta High Court · (2026) 08 CAL CK 2943
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(4), 13(2), 34Commercial Courts Act, 2015
High Courts07 Aug 2026Dismissed
Vivekananda Laha Vs. The Block Land And Land Reforms Officer & Ors.
Calcutta High Court · (2026) 08 CAL CK 2944
West Bengal Land Reforms Act, 1955-Section 54
High Courts07 Aug 2026Allowed
Satya Ranjan Pradhan & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2945
High Courts07 Aug 2026Allowed
Nitin Parmar Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2611
Indian Penal Code-Section 302, 201 & 34
High Courts07 Aug 2026Dismissed
Dr. Ugrasen Prasad Singh Vs State Of Uttarakhand and Others
Uttarakhand High Court · (2026) 08 UK CK 2612
High Courts07 Aug 2026Dismissed
Miss. XXX Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 08 UK CK 2613
Cr.P.C.-Section 482, 161, 164IPC-Section 376, 313, 420
High Courts07 Aug 2026Disposed Of
Beer Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 08 UK CK 2614
Constitution of India-Article 226
High Courts07 Aug 2026Allowed
Naseem Ahmed Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 08 UK CK 2615
Code of Criminal Procedure, 1973-Section 482, 161, 313, 311, 207, 154, sub-section (3) of section 161, sub-section (6) of section 173, 164, sub-section (5) of section 173Indian Penal Code, 1860-Section 363, 366, 376(2)F, 363 read with 366APOCSO Act-5 (q)/6
High Courts07 Aug 2026Allowed
Vipin Gusain Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 08 UK CK 2616
Code of Criminal Procedure-Section 482, 161, 164IPC-Sections 376, 313, 375, 376(2)(n), 417, 507Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Sections 3(1)(r)(w)(i)(ii), 3(2)(v) & 6
High Courts07 Aug 2026Dismissed
Shailendra Singh Bisht Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 08 UK CK 2617
Cr.P.C.-Section 319IPC-Sections 147, 324 and 506
High Courts07 Aug 2026Disposed Of
Mohammad Faisal & Anr. Vs Senior Superintendent Of Police & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2619
Uniform Civil Code, Uttarakhand