High Courts22 Apr 2026Allowed
Sh. Ravindra Singh And Anr Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0768
Railway Claims Tribunal Act, 1987- Section 23
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 145 of 59,257
High Courts22 Apr 2026Allowed
Modi Woodspace Private Limited Vs The Registrar Of Trade Marks
Delhi High Court · (2026) 04 DEL CK 0767
Trade Marks Act, 1999- Section 11, 11(1), 11(a), 91
High Courts22 Apr 2026Dismissed
Uttar Pradesh State Road Transport Corporation Vs Lalaram & Ors
Delhi High Court · (2026) 04 DEL CK 0766
High Courts22 Apr 2026Dismissed
Ashok Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0753
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3)Bharatiya Nayaya Sanhita, 2023- Section 308, 318(4), 319, 340Indian Penal Code, 1860- Section 383, 384, 385, 386, 387, 388, 389, 416, 419, 420, 470, 471
High Courts22 Apr 2026Allowed
Tulsinand Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0673
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 482Bhartiya Nyay Sanhita, 2023- Section 3(5), 111, 316(5), 318(4), 318(3)
Tribunals and Commissions22 Apr 2026Disposed Of
Asha Chaudhary Malhotra, IAS, Group A Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0641
High Courts22 Apr 2026Dismissed
Nabanita Mandal @ Nabeneeta Mandal Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0618
Constitution Of India, 1950-Article 226West Bengal Gram Panchayat Act, 1973-Section 4(2A)(i), 12, 12(2), 12(3), 12(4), 12(10), 213A
Supreme Court22 Apr 2026Allowed
Union Of India Vs SIR Sobha Singh And Sons Pvt. Ltd
Supreme Court Of India · (2026) 04 SC CK 0524
Constitution of India, 1950- Article 227, 294, 295, 296Code of Civil Procedure, 1908- Section 80Government Grants Act, 1895- Section 2, 3
Supreme Court22 Apr 2026Dismissed
Unchgaon Village Panchayat Vs Kolhapur Municipal Corporation And Another
Supreme Court Of India · (2026) 04 SC CK 0523
Constitution of India, 1950- Article 243Q(1), 243Q(2)Code of Civil Procedure, 1908- Section 9A, Order 39 Rule 1, Order 39 Rule 2Maharashtra Municipal Corporations Act, 1949- Section 3
Supreme Court22 Apr 2026Dismissed
The Secretary, Government Of Tamil Nadu, And Others Etc Vs S. Raja And Others Etc
Supreme Court Of India · (2026) 04 SC CK 0522
Supreme Court22 Apr 2026Dismissed
Adalat Yadav Etc Vs State Of Bihar
Supreme Court Of India · (2026) 04 SC CK 0521
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 120B, 149, 302, 307Arms Act, 1959- Section 27
Supreme Court22 Apr 2026Allowed
Rajendra Singh Bora Vs Union Of India & Ors
Supreme Court Of India · (2026) 04 SC CK 0520
Supreme Court22 Apr 2026Dismissed
Chaitanya Bahuuddeshiya Shikshan Prasarak Mandal & Ors Vs Auxilo Finserve Pvt. Ltd. & Ors
Supreme Court Of India · (2026) 04 SC CK 0519
Constitution of India, 1950- Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13, 13(2)
High Courts21 Apr 2026Dismissed
Manoj Singh Dashuani Vs United India Insurance Company Ltd. & Others
Uttarakhand High Court · (2026) 04 UK CK 1721
High Courts21 Apr 2026Dismissed
Ashish Verma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 04 UK CK 1720
Constitution Of India, 1950 - Article 226
High Courts21 Apr 2026Allowed
Razmat khan @ Paluwa And Ors. Vs State Of Uttaranchal
Uttarakhand High Court · (2026) 04 UK CK 1717
Indian Penal Code, 1860 - Section 395, 412
High Courts21 Apr 2026Disposed Of
Nainital Bank Limited Vs District Magistrate Udham Singh Nagar & Others
Uttarakhand High Court · (2026) 04 UK CK 1712
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts21 Apr 2026Dismissed
Rameshwari Chauhan & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1711
High Courts21 Apr 2026Dismissed
M/s Eco Friendly Food Processing Park Limited & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1710
Code Of Criminal Procedure, 1973 - Section 145, 146Constitution Of India, 1950 - Article 226
High Courts21 Apr 2026Allowed
Hemu Pant @ Hemu Kalu And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 04 UK CK 1709
Code Of Criminal Procedure, 1973 - Section 374(2)Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 - Section 2, 2(b), 3, 3(1)