High Courts30 Apr 2026Allowed
Ram Nath Vs State (N.C.T. Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0882
Indian Penal Code, 1860- Section 34, 201, 302
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 121 of 59,257
High Courts30 Apr 2026Dismissed
Delhi Development Authority Vs Dr. Fresh Assets Limited & Anr.
Delhi High Court · (2026) 04 DEL CK 0881
Code of Civil Procedure, 1908- Section 80, 96, Order 1 Rule 10, Order 7 Rule 11, Order 41, Order 41 Rule 22Delhi Development Act, 1957- Section 53B, 53B(2)
High Courts30 Apr 2026Dismissed
Amulaya Chawla & Anr. Vs Anil Kumar Gupta
Delhi High Court · (2026) 04 DEL CK 0880
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 7 Rule 11, Order 8 Rule 1
High Courts30 Apr 2026Disposed Of
Talibu Nisha & Anr Vs Kadir Khan & Anr
Delhi High Court · (2026) 04 DEL CK 0879
Constitution of India, 1950- Article 227
High Courts30 Apr 2026Disposed Of
Hardwari Lal Vs Bijender Gupta
Delhi High Court · (2026) 04 DEL CK 0878
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Delhi Rent Control Act, 1958- Section 14(1)(a), 38
High Courts30 Apr 2026Disposed Of
Laxmi Devi Vs Sohan Lal Rathi
Chhattisgarh High Court · (2026) 04 CHH CK 0675
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2
High Courts30 Apr 2026Dismissed
Hani Sharma Vs State of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0666
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860 - Section 34, 498(A)
Tribunals and Commissions30 Apr 2026Disposed Of
Stanzin Kunkhen & Ors Vs Union Territory Of Ladakh & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0648
Administrative Tribunals Act, 1985 - Section 19Central Administrative Tribunal (Procedure) Rules, 1987 - Rule 4(5)
Tribunals and Commissions30 Apr 2026Dismissed
Chitralok Prajapat Son Of Badan Singh Resident Of Garu, Garoo Alwar, District Alwar, Rajasthan Vs Union Of India, Through Its Secretary, Ministry Of Railway New Delhi. & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0647
Administrative Tribunals Act, 1985 - Section 19
Tribunals and Commissions30 Apr 2026Disposed Of
Ashutosh S/o Ashok Kumar Verma Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0646
Tribunals and Commissions30 Apr 2026Disposed Of
Karamvir Singh & Ors Vs Rajesh Arya & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0645
Tribunals and Commissions30 Apr 2026Allowed
Sachin Vs Government Of NCT Of Delhi Through The Commissioner Of Police Police Head Quarter, Jai Singh Road, Central Delhi-110001 & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0644
Indian Penal Code, 1860 - Section 34, 294, 323, 506
Tribunals and Commissions30 Apr 2026Disposed Of
Naveen Kumar Saini Vs General Manager, Northern Railway, Baroda House, New Delhi & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0643
High Courts30 Apr 2026Allowed
Chandrabhan Kumar Vs State Of U.P. And 4 Others
Allahabad High Court · (2026) 04 AHC CK 1774
Constitution Of India, 1950-Article 32, 14, 19(1)(a), 19(1)(g), 21, 32, 226, 227, 300AUttar Pradesh Prevention Of Cow Slaughter Act, 1955-Section 3, 5, 5A, 5A(1), 5A(2), 5A(3), 5A(4), 5A(5), 5A(6), 5A(7), 5A(8), 5A(9), 5A(10), 5A(11), 5B, 7, 8Prevention Of Cruelty To Animals Act, 1960-Section 11
High Courts30 Apr 2026Dismissed
State Of UP And 4 Others Vs Krishna Singh
Allahabad High Court · (2026) 04 AHC CK 1773
Constitution Of India, 1950-Article 14, 226Code Of Civil Procedure, 1908-Section 114, 141, Order 47, Order 47 Rule 1
High Courts30 Apr 2026Allowed
Ranvir Singh And Others Vs State Of U.P
Allahabad High Court · (2026) 04 AHC CK 0600
Indian Penal Code, 1860-Section 34, 302, 307Code Of Criminal Procedure, 1973-Section 161, 313, 437A
Supreme Court30 Apr 2026Allowed
Pawan Khera Vs State Of Assam
Supreme Court Of India · (2026) 04 SC CK 0542
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35Bharatiya Nyaya Sanhita, 2023- Section 2(31), 3(5), 3(6), 61(2), 175, 318, 336(4), 337, 338, 339, 340, 341(1), 351(1), 352, 353, 356
Supreme Court30 Apr 2026Allowed
Narendra Singh Vs State Of Madhya Pradesh
Supreme Court Of India · (2026) 04 SC CK 0541
Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 34, 302, 304, 304B, 306, 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts29 Apr 2026Dismissed
Lal Chandra Vs Chairman, Human Rights Commission & Others
Uttarakhand High Court · (2026) 04 UK CK 1772
High Courts29 Apr 2026Dismissed
Saksham Chauhan Vs Uttarakhand Subordinate Service Selection Commission
Uttarakhand High Court · (2026) 04 UK CK 1771