High Courts06 May 2026Dismissed
Yatender Sharma And Anr Vs Indu Sharma Through Spa
Delhi High Court · (2026) 05 DEL CK 0074
Constitution of India, 1950- Article 227
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 106 of 59,257
High Courts06 May 2026Dismissed
Smt Jyoti & Anr. Vs Sh Hitesh Bajaj
Delhi High Court · (2026) 05 DEL CK 0073
Constitution of India, 1950- Article 227
High Courts06 May 2026Allowed
Bhola Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0405
Code Of Criminal Procedure, 1973-Section 313, 374Indian Penal Code, 1860-Section 307, 394
High Courts06 May 2026Allowed
Madhu Singh Vs State Of U.P. And Others
Allahabad High Court · (2026) 05 AHC CK 0404
Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)Indian Penal Code, 1860-Section 302, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 200, 482
High Courts06 May 2026Dismissed
Mohammad Zaki Khan Vs Gopal Krishna Gangal
Allahabad High Court · (2026) 05 AHC CK 0403
Constitution Of India, 1950-Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972-Section 2(2)
Supreme Court06 May 2026Dismissed
Vadiyala Prabhakar Rao & Ors Vs Government Of Andhra Pradesh & Ors
Supreme Court Of India · (2026) 05 SC CK 0011
Constitution of India, 1950- Article 226
Supreme Court06 May 2026Allowed
Dr. Nigam Prakash Narain Vs National Medical Commission & Ors
Supreme Court Of India · (2026) 05 SC CK 0010
Constitution of India, 1950- Article 142
Supreme Court06 May 2026Allowed
Habban Shah Vs Sheruddin
Supreme Court Of India · (2026) 05 SC CK 0009
Code of Civil Procedure, 1908- Section 148, 151, Order 20 Rule 12ASpecific Relief Act, 1963- Section 16(C), 20, 28, 28(1), 28(4)Limitation Act, 1963- Article 136
Supreme Court06 May 2026Allowed
Hansraj Vs Mukesh Nath And Others
Supreme Court Of India · (2026) 05 SC CK 0008
Motor Vehicles Act, 1988- Section 166, 173
Supreme Court06 May 2026Allowed
Neetu Solvents Vs Vineet Nagar & Ors
Supreme Court Of India · (2026) 05 SC CK 0007
Constitution of India, 1950- Article 21Water (Prevention and Control of Pollution) Act, 1974- Section 25(7)Air (Prevention and Control of Pollution) Act, 1981- Section 21(4)
High Courts05 May 2026Dismissed
Brajesh Kumar Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1481
High Courts05 May 2026Disposed Of
Draupadi Kumari Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1480
High Courts05 May 2026Dismissed
Saif Uddin @ Md. Sarif Uddin Vs Union Of India And 4 Ors
Gauhati High Court · (2026) 05 GAU CK 1464
Foreigners Act, 1946- Section 3(2)(C), 8, 9
High Courts05 May 2026Dismissed
Somir Uddin Vs State Of Assam And Ors
Gauhati High Court · (2026) 05 GAU CK 1463
Constitution of India, 1950- Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 37, 47, 48, 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 22(C), 25, 29
Tribunals and Commissions05 May 2026Allowed
Manthan Broadband Services Pvt. Limited Vs M/s Aviskar Cable Link Communications
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1239
Telecom Regulatory Authority of India Act, 1997- Section 14, 14AEvidence Act, 1872- Section 102
Tribunals and Commissions05 May 2026Allowed
M/s Kal Cables Pvt. Ltd Vs Mrs. T. S. Padmavathy, Proprietor M/s Kurinji Network
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1238
Telecom Regulatory Authority of India Act, 1997- Section 14, 14AEvidence Act, 1872- Section 102
Tribunals and Commissions05 May 2026Allowed
M/s Kal Cables Pvt. Ltd Vs Mrs. T. S. Padmavathy, Proprietor M/s Kurinji Network
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1237
Telecom Regulatory Authority of India Act, 1997- Section 14, 14AEvidence Act, 1872- Section 102
Tribunals and Commissions05 May 2026Allowed
N K Infocom Vs Direct News Private Limited
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1236
Code of Civil Procedure, 1908- Order 30 Rule 1Telecom Regulatory Authority of India Act, 1997- Section 14, 14ACable television Networks (Regulation) Act, 1995- Section 3
High Courts05 May 2026Allowed
Moideenkutty
High Court Of Kerala · (2026) 05 KL CK 0895
Kerala State Commission for Minorities Act, 2014- Section 9, 9(c), 9(e), 11
High Courts05 May 2026Disposed Of
Prabha Heera Pratishthan Thr. Chief Functionary/Chief Secretary Dimple Rajkumar Ghadage Vs Government Of India Thr. Ministry Of Home Affairs, Thr. Under Secretary, Foreigners Division
Bombay High Court · (2026) 05 BOM CK 0553
Constitution Of India, 1950-Article 226Foreign Contribution (Regulation) Act, 2010-Section 11, 12, 12(4)(a), 12(4)(vi), 17, 12(5)