High Courts05 Aug 2026
Chhotu Paswan @ Shubham Paswan Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3691
IPC-Section 147, 148, 341, 323, 379, 307, 324, 504, 506, 149Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
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12,30,331 judgments in All Courts · page 998 of 61,517
High Courts05 Aug 2026Allowed
Hemnarayan Mehta & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3692
IPC-Section 414Mines and Minerals (Development and Regulation) Act, 1957-Section 4 and 21Jharkhand Mines and Minerals Concessions Rules, 2004-Rule 54
High Courts05 Aug 2026Allowed
Arbind Saw @ Arvind Saw & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3693
IPC-Section 341, 323, 307, 325, 448, 504, 506, 427, 34Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Prince Choudhary @ Prince Kumar Choudhary & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3695
BNS, 2023-Section 80(2) and 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Sanjay Kisku Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3696
BNS, 2023-sections 81, 89, 303(2), 115(2), 318(4) and 352Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Himanshu Kumar Yadav @ Himanshu Yadav & Anr. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 08 JH CK 3697
B.N.S.S., 2023-Section 528B.N.S., 2023-Sections 126(2), 115(2), 117(2), 304(2) and 3(5)Code of Criminal Procedure-Section 482, 320
High Courts05 Aug 2026
Tribhuwan Verma & Anr. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3698
BNS, 2023-Section 126(2), 115(2), 118(2), 109(1), 304(2), 76, 3(5)Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 482(2)
High Courts05 Aug 2026Allowed
Ajit Choudhary Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3699
BNSS, 2023-Section 528Indian Penal Code-Sections 406, 419, 420, 120 BSC/ST (Prevention of Atrocities Act)-Section 3(1)(s)
High Courts05 Aug 2026Allowed
Bhola Singh Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3702
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 82
High Courts05 Aug 2026Partly Allowed
Ramu Tudu Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3703
I.P.C.-Section 493, 376 & 493
High Courts05 Aug 2026Dismissed
M/s. Kamla Developers Vs The District Collector Of Stamps & Ors.
Bombay High Court · (2026) 08 BOM CK 3476
Bombay Stamp Act, 1958-Article 5 (g-a), Section 2(g), 2(l), 25, 5(h), explanation -I of Article 25
High Courts05 Aug 2026Disposed Of
The Joint Secretary Akhil Bhartiya Maratha Shikshan Parishad Vs Laxman Dnyanu Kolekar & Anr.
Bombay High Court · (2026) 08 BOM CK 3478
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Items 1(a), (b) and (d) of Schedule IV, Section 44, 3(5)Societies Registration Act, 1860Maharashtra Public Trusts Act, 1950
High Courts05 Aug 2026Allowed
High Point Supply Company LLC Vs Agati Healthcare Private Limited
Bombay High Court · (2026) 08 BOM CK 3489
Code of Civil Procedure, 1908-Order VII Rule 11(d), VII Rule 11Commercial Courts Act, 2015-Section 12-A (1), 12-A, 12-A(1)
High Courts05 Aug 2026Dismissed
Santosh Rupa Waghmare Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3496
Indian Penal Code-Sections 302, 300Code of Criminal Procedure-Section 428, 313Indian Evidence Act-Section 106
High Courts05 Aug 2026Disposed Of
Dr. Mital Lahanu Sonawane Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3504
Constitution of India-Article 226
High Courts05 Aug 2026Dismissed
Dilip M. Bobade Vs M/s. Lloyd's Register
Bombay High Court · (2026) 08 BOM CK 3506
Industrial Disputes Act, 1947-Section 2(s)
High Courts05 Aug 2026Dismissed
Waterfield Advisors Private Limited Vs Sridhar Kurpad
Bombay High Court · (2026) 08 BOM CK 3618
Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(2)(iii), 75, 81Companies (Share, Capital and Debentures) Rules, 2014-Rule 12, 12(1), 12(2)
High Courts05 Aug 2026
The Pr. Commissioner Of Income Tax-1 Vs Cummins India Limited
Bombay High Court · (2026) 08 BOM CK 3620
Income Tax Act, 1961-Section 260-A, 143(1), 92CA(1), 143(3), 144C (1), 92, 92CCompanies Act, 1956Income Tax Rules-Rule 10 TA, 10A(d)
High Courts05 Aug 2026Dismissed
Tabeesh Ismail Mistry Vs The Municipal Corporation Of Greater Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3622
Constitution of India-Article 226Mumbai Municipal Corporation Act, 1888-Section 105B
High Courts05 Aug 2026Disposed Of
Atul Enterprises Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 4974
Indian Partnership Act, 1932Maharashtra Private Forest (Acquisition) Act, 1975-Section 21Indian Forest Act, 1927-Sections 4, 20, 29