JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 972 of 61,517

Tribunals and Commissions06 Aug 2026

Ultratech Cement Limited Vs Schema Enterprises Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 4645

IBC, 2016-Section 9CIRP Regulations-Regulation 16A(3A) to 16A(12)IBBI Liquidation Regulations, 2016-Regulation 8(b), 8(7)

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High Courts06 Aug 2026

Raja Ram Dangi Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4337

Constitution of India-Article 226Indian Penal Code, 1860-Sections 366, 376(2)(n), 506, 201, 218, 304Code of Criminal Procedure, 1973-Section 176(1-A), 176, 174(3)(i), 174(3)(ii), 174(1), 176(1A)

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High Courts06 Aug 2026

Anil Kumar Athiya Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4349

Constitution of India-Article 226

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High Courts06 Aug 2026

Deputy Chief Engineer Vs Shauntala Chaturvedi & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4347

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 2, 2(b), 2(e)(v), 3, 3(e), 3(e)(i), 3(e)(v), 3(p), 4, 11, 19, 26, 26(1), 26(2), 27, 28, 29, 30, 30(2), 64, 74Indian Stamp Act, 1899National Highways Act, 1956-Section 3A, 3C

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High Courts06 Aug 2026Partly Allowed

Banesingh & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4342

BNSS-Section 430Code of Criminal Procedure, 1973-Section 389, 374, 173(2)Indian Penal Code, 1860-Sections 294, 299, 300, 302, 302/34, 304 Part-I, 304 Part-II, 307, 97, 99, 100, 101

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High Courts06 Aug 2026Dismissed

Chhote Lal Warkade Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4338

Code of Criminal Procedure-Section 389(1)Indian Penal Code-Section 304 Part-I, 330, 342, 302Indian Evidence Act, 1872-Section 106

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High Courts06 Aug 2026

Manoj Kumar Vs Delhi Building And Other Construction Workers Welfare Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4385

Constitution of India-Article 226, 311Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996-Section 19Central Civil Services (Temporary Service) Rules, 1965-Rule 5(1)

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High Courts06 Aug 2026

Union Of India Vs M/S Goodrich Foodtech Ltd

Delhi High Court · (2026) 08 DEL CK 4387

Arbitration and Conciliation Act, 1996-Section 34, 12(5), 4, 7, 12(4), 13(2), 16(2), 14, 15, 18, 31(7), 34(2)(b), 36, 12, Seventh ScheduleMSME Act, 2006Indian Contract Act, 1872-Section 9

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High Courts06 Aug 2026

Awadesh Krishna Vs National Seeds Corporation Ltd.

Delhi High Court · (2026) 08 DEL CK 4388

National Seeds Corporation Employees' Conduct, Discipline and Appeal Rules, 2013-Rule 39, 39(3), 39(10) to (12), 40Constitution of India-Article 226

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High Courts06 Aug 2026

Ajay Kumar I & Ors. Vs Lok Sabha Secretariat & Anr.

Delhi High Court · 2025 INSC 259

Central Civil Services (Pension) Rules, 1972-Rule 13Constitution of India-Article 14, 98, 122Lok Sabha Secretariat (Recruitment and Conditions of Service) Rules, 1955-Rule 8, 9

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High Courts06 Aug 2026

Court On Its Own Motion Vs State

Delhi High Court · (2026) 08 DEL CK 4412

Code of Criminal Procedure, 1973-Section 395, 482, 197, 190, 319, 203Indian Penal Code, 1860-Sections 161 to 165A, 161, 164, 165, 19, 21Prevention of Corruption Act, 1947-Section 5, 5(2), 5(3), 6

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High Courts06 Aug 2026Disposed Of