High Courts07 Aug 2026Dismissed
Rahul Singh Vs Principal Commissioner Of Income Tax Asansol & Ors.
Calcutta High Court · (2026) 08 CAL CK 1148
Income Tax Act, 1961-Section 260A, 268A, 56(2)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 965 of 61,517
High Courts07 Aug 2026
Om Education Society And Ors. Vs State Of Maharashtra And Ors.
Bombay High Court · (2026) 08 BOM CK 1092
Contempt of Courts Act, 1971Right of Children to Free and Compulsory Education Act, 2009-Section 12(2), 12(1)(c), 2(n)(iii) and (iv), 12Right of Children to Free and Compulsory Education Rules, 2010
High Courts07 Aug 2026Dismissed
Nadia Printing & Packaging Private Limited and another Versus Union of India and Others
Calcutta High Court · 2026:CHC-OS:343
Reserve Bank of India Act, 1934-Section 45-IA, 45I-A(1)(b), 45-IA(7)Companies Act, 1956-Section 391-394Companies Act, 2013-Section 230-233
High Courts07 Aug 2026Dismissed
Rahul Singh Vs Principal Commissioner of Income Tax Asansol & Ors.
Calcutta High Court · (2026) 08 CAL CK 0984
Income Tax Act, 1961-Section 260A, 268A, 56(2)
High Courts07 Aug 2026Partially allowed
Ajitnath Suppliers Private Limited Vs The Principal Commissioner of Income Tax-1, Kolkata and Ors.
Calcutta High Court · (2026) 08 CAL CK 0983
Income Tax Act, 1961-Section 260A, 254(1), 253, 68, 250(6), 143(1), 147, 144, 144BLimitation Act, 1963-Section 5Constitution of India-Article 265, 300A
High Courts07 Aug 2026Dismissed
Smt. Aparna Das Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0936
NCTE (Recognition Norms and Procedure) Regulations, 2002RTI Act
High Courts07 Aug 2026Allowed
Sri Rupam Roy Vs Tripura State Electricity Corporation Ltd.
Tripura High Court · (2026) 08 TP CK 0935
Tripura Electricity Supply Code, 2011-Clause 8.3(2)
High Courts07 Aug 2026Partly Allowed
Sri Sanjit Paul Vs Tripura State Electricity Corporation Ltd.
Tripura High Court · (2026) 08 TP CK 0931
Electricity Act, 2003Tripura Electricity Supply Code, 2011-Clause 8.3(2)
High Courts07 Aug 2026Disposed Of
United India Insurance Company Limited Vs Smt. Shibani Debnath, Sri Biswajit Das
Tripura High Court · (2026) 08 TP CK 0930
Motor Vehicles Act, 1988-Section 173
Tribunals and Commissions07 Aug 2026Allowed
TKI Tours (India) Private Limited, In re
National Company Law Tribunal · (2026) 08 NCLT CK 0884
Insolvency and Bankruptcy Code, 2016-Section 4(1), 10, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
High Courts07 Aug 2026Allowed
Shripad Bapurao Kulkarni Vs Education Officer, (Secondary) and Another
Bombay High Court · 2026:BHC-AUG:34347-DB
Maharashtra Civil Services (Pension) Rules, 1982-Rule 57, Note-1
Tribunals and Commissions07 Aug 2026Disposed Of
Jsw Mahanadi Power Company Limited Vs Raigarh Champa Rail Infrastructure Private Limited
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0617
Insolvency and Bankruptcy Code, 2016-Section 7
Tribunals and Commissions07 Aug 2026Dismissed
M/S Telangana Housing Board (Formerly Andhra Pradesh Housing Boards) Vice Chairman And Housing Commissioner, Telangana Housing Board Vs Koncept Nirman Private Limited
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0615
I & B Code, 2016-Section 7
High Courts07 Aug 2026Dismissed
Mahesh Balkrishna Kulkarni and Another Vs The Regional Deputy Commissioner Social Welfare and Others
Bombay High Court · (2026) 08 BOM CK 0891
Constitution of India-Article 226Secondary School Code, 1981Ashram School Code-Index-25, Rule 14.5
High Courts07 Aug 2026Allowed
Jivaraj Ravaji Gandhi Through its partner Hiralal Maniklal Gandhi Vs Solapur Jilha Dudh Utpadak va Prakriya Sangh Maryadit Solapur & Ors.
Bombay High Court · (2026) 08 BOM CK 0892
Code of Civil Procedure, 1908-Order VII Rule 11, VIII Rule 1, V Rule 9, Rule 9A, Section 80, XLI Rule 23Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Rule 3 (3), 3(3), 3, 3(1), 3(4), 3(2), 3(5), 3(6), 3(7), 3(8)Commercial Courts Act, 2015-Section 12A, 2(1)(c), Rule 12A, 12-A
High Courts07 Aug 2026Dismissed
Subhash Nivrutti Bhosale Vs The State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 0446
IPC-Section 302, 498A and 306CrPC-Section 428, 313Indian Evidence Act, 1872-Section 106
High Courts07 Aug 2026Disposed Of
Dr. Santaji Krishna Shinde Vs Shivaji University Kolhapur
Bombay High Court · (2026) 08 BOM CK 0893
Maharashtra Private Universities (Establishment And Regulation) Act, 2023-Section 6(4)Maharashtra Public Universities Act-Section 2(5)University Grants Commissions Act, 1956-Section 22
High Courts07 Aug 2026Allowed
Shardul Shivaraj Kanse Vs The Commissioner, Health Services, Mumbai
Bombay High Court · (2026) 08 BOM CK 0447
Constitution of India-Article 226
High Courts07 Aug 2026Petition allowed; petitioner ordered to be admitted on regular bail subject to conditions
Victoria Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0437
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 29, 37, 36
High Courts07 Aug 2026Petition allowed; petitioner ordered to be admitted on regular bail subject to conditions
Rohit @ Majnu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0436
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 123, 3(5), 351(2)