High Courts27 Apr 2026Dismissed
Hitesh Kumar Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0857
Code of Criminal Procedure, 1973- Section 156(3)
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Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 132 of 59,257
High Courts27 Apr 2026Allowed
Sahil Khatri Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0856
Bharatiya Nayaya Sanhita, 2023- Section 3(5), 109(1)Arms Act, 1959- Section 25
High Courts27 Apr 2026Allowed
Umar Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0855
Indian Penal Code, 1860- Section 34, 120B, 201, 302Arms Act, 1959- Section 25, 27
High Courts27 Apr 2026Dismissed
M/s NK Toll Road Ltd Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 0854
Arbitration and Conciliation Act, 1996- Section 17, 34, 37, 37(2)(b)
High Courts27 Apr 2026Disposed Of
Somdev Kishore Devvarman & Anr. Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 0853
National Sports Governance Act, 2025- Section 1, 2, 3, 4(1), 4(1)(b), 4(2), 4(3), 4(4), 5(1), 5(2), 8(5), 11(1), 14, 15, 15(b), 17(1), 17(2), 17(3), 17(4), 17(5), 17(6), 17(7), 17(10), 30, 31, 33, 34, 35, 36, 37, 38National Sports Board (Search-cum-Selection Committee) Rules, 2026- Rule 3, 4, 7, 8, 9, 15, 18
High Courts27 Apr 2026Allowed
Smt. Rajkumari & Ors. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0852
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 124A
High Courts27 Apr 2026Dismissed
Union Bank Of India Vs Chedda Lal Sharma
Delhi High Court · (2026) 04 DEL CK 0851
Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 2A, 2(s), 17B, 25B, 25F
High Courts27 Apr 2026Disposed Of
Anil Dhupar Vs Chintan N Parikh & Ors.
Delhi High Court · (2026) 04 DEL CK 0850
National Sports Governance Act, 2025- Section 1, 2, 3, 4(1), 4(1)(b), 4(2), 4(3), 4(4), 5(1), 5(2), 8(5), 11(1), 14, 15, 15(b), 17(1), 17(2), 17(3), 17(4), 17(5), 17(6), 17(7), 17(10), 30, 31, 33, 34, 35, 36, 37, 38National Sports Board (Search-cum-Selection Committee) Rules, 2026- Rule 3, 4, 7, 8, 9, 15, 18
High Courts27 Apr 2026Dismissed
M/s Imperia Structures Ltd. Vs Moneesh Puri & Anr
Delhi High Court · (2026) 04 DEL CK 0849
Constitution of India, 1950- Article 227Consumer Protection Act, 2019- Section 71, 72, 72(1), 73, 73(1)(b)
High Courts27 Apr 2026Disposed Of
Alka Rani Vs Naresh Kumar
Delhi High Court · (2026) 04 DEL CK 0848
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151
High Courts27 Apr 2026Dismissed
Lt Col Beant Singh (Retd) Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0841
Constitution of India, 1950- Article 226, 227Army Act, 1950- Section 163(2), 164(2), 179
High Courts27 Apr 2026Dismissed
Const. Satish Kumar Vs State Of Delhi
Delhi High Court · (2026) 04 DEL CK 0840
Code of Criminal Procedure, 1973- Section 207, 313(1)(b), 374Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19(1)(c), 20Delhi Police Act, 1978- Section 12, 21
High Courts27 Apr 2026Allowed
Billa Rakesh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0669
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860- Section 34, 409, 420
High Courts27 Apr 2026Disposed Of
Sudipta Bose Vs Union Of India & Ors
Calcutta High Court · (2026) 04 CAL CK 0621
Constitution Of India, 1950-Article 226Customs Broker Licensing Regulations, 2018- Regulation 10(e), 10(n)Customs House Agents Licensing Regulations, 2004- Regulation 13(e)
High Courts27 Apr 2026Allowed/Dismissed
Balurghat Co-Operative Labour Contract And Construction Society & Anr Vs Debabrata Sarkar And Anr
Calcutta High Court · (2026) 04 CAL CK 0620
Arbitration And Conciliation Act, 1996-Section 11, 11(6), 21West Bengal Co-Operative Societies Act, 1961-Section 108, 109
High Courts27 Apr 2026Allowed
MIPL DRAIPL JV Vs Eastern Railway
Calcutta High Court · (2026) 04 CAL CK 0619
Limitation Act, 1963- Article 137Arbitration And Conciliation Act, 1996-Section 12(1), 14, 15, 21, 43
Supreme Court27 Apr 2026
Aman Singh & Anr Vs State Of Bihar
Supreme Court Of India · (2026) 04 SC CK 0551
Supreme Court27 Apr 2026Allowed
Anand Jakkappa Pujari @Gaddadar Vs State Of Karnataka
Supreme Court Of India · (2026) 04 SC CK 0532
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 201, 302, 364, 404Evidence Act, 1872- Section 25, 26, 27
Supreme Court27 Apr 2026Disposed Of
New Delhi Nature Society Through Verhaen Khanna Vs Director Horticulture Dda & Ors
Supreme Court Of India · (2026) 04 SC CK 0531
Wild Life (Protection) Act, 1972- Section 38H(6)
High Courts25 Apr 2026Disposed Of
Chief Commissioner Greater Bengaluru Authority (GBA), (Statutory Body Constituted Under The GBA Act, 2024) N R Square, Bengaluru-560002 Vs M/S. Genesis IT Innovations Pvt. Ltd.
Karnataka High Court · (2026) 04 KAR CK 1179
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4