High Courts20 Apr 2026Dismissed
Md. Karimunnisa Vs National Highways Authority Of India Through Its Chairman & Anr.
Delhi High Court · (2026) 04 DEL CK 0749
Constitution of India, 1950- Article 14, 226
JUDGMENT DATABASE
Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 154 of 59,258
High Courts20 Apr 2026Dismissed
Central Bureau Of Investigation Vs Kuldeep Singh & Ors.
Delhi High Court · (2026) 04 DEL CK 0744
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Prevention of Money Laundering Act, 2002 – Section 19, 45
High Courts20 Apr 2026Dismissed
National Highways And Infrastructure Development Corporation Limited Vs Intercontinental Consultants And Technocrats Private Limited In Joint Venture With Anandjiwala Infra Advisory Pvt. Ltd.
Delhi High Court · (2026) 04 DEL CK 0743
Arbitration and Conciliation Act, 1996- Section 31A(3), 31(3), 34
High Courts20 Apr 2026Disposed Of
Ram Kunwar Singh And Anr Vs Union Of India And Ors
Delhi High Court · (2026) 04 DEL CK 0742
Central Civil Service (Revised Pay) Rules 2008- Rule 2, 3, 4, 5, 6, 7, 8
High Courts20 Apr 2026Dismissed
J L Wali & Ors Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0741
Constitution of India, 1950- Article 226
High Courts20 Apr 2026Dismissed
Vikram Kumar Jha Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0740
Motor Vehicles Act, 1988- Section 2(10), 2(19)Delhi Police (Appointment and Recruitment) Rules, 1980 Rule 7, 14(a)
High Courts20 Apr 2026Dismissed
Janki Devi Vs Anita & Ors
Delhi High Court · (2026) 04 DEL CK 0739
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Evidence Act, 1872- Section 148(1)
High Courts20 Apr 2026Disposed Of
Poonam Sharma Vs Surinder Singh
Delhi High Court · (2026) 04 DEL CK 0738
Constitution of India, 1950- Article 227
High Courts20 Apr 2026Disposed Of
M S Lakshmi Infrastructure And Developers India Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 0737
Arbitration and Conciliation Act, 1996- Section 9, 12, 17
High Courts20 Apr 2026Allowed
Urvashi Shrivas Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0674
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860 - Section 34, 420, 467, 468, 471
High Courts20 Apr 2026Dismissed
Haridas @ Haridas Debdas Vs State Of West Bengal
Calcutta High Court · (2026) 04 CAL CK 0611
Protection Of Children From Sexual Offences Act, 2012-Section 5, 5M, 6Indian Penal Code, 1860-Section 248, 376AB, 448, 506Code Of Criminal Procedure, 1973-Section 164, 313
High Courts20 Apr 2026Allowed
Tilak Shankar Mazumder Vs Office Of R.B.I. Ombudsman, Reserve Bank Of Inda & Anr
Calcutta High Court · (2026) 04 CAL CK 0610
High Courts20 Apr 2026Disposed Of
J. Thomas Finance Private Limited & Anr. Vs Reserve Bank Of India & Ors
Calcutta High Court · (2026) 04 CAL CK 0609
Constitution Of India, 1950-Article 19(1)(g)Reserve Bank Of India Act, 1934-Section 45IA(6), 45IA(6)(i)
High Courts20 Apr 2026Dismissed
Sharad Goenka Vs Tarit Mitra And Anr
Calcutta High Court · (2026) 04 CAL CK 0608
Arbitration And Conciliation Act, 1996-Section 5, 8
High Courts20 Apr 2026Disposed Of
Rajshri Productions Pvt. Ltd. Vs T. E. Thomson And Company Ltd.
Calcutta High Court · (2026) 04 CAL CK 0607
Code Of Civil Procedure, 1908-Order 20 Rule 12Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(vii), 7, 15
High Courts20 Apr 2026Allowed
Nijamoddin Mohamad Khan Vs State of Maharashtra
Bombay High Court · (2026) 04 BOM CK 0596
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(f), 3(1)(g), 14(A)Maharashtra Land Revenue Code, 1966- Section 36, 36(A)Code of Criminal Procedure, 1973- Section 154, 202
High Courts20 Apr 2026Allowed
Tatya @ Arjun Sudhakar Marathe Vs State of Maharashtra
Bombay High Court · (2026) 04 BOM CK 0595
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)Bhartiya Nyaya Sanhita, 2023- Section 183, 310(2), 311Maharashtra Police Act, 1951- Section 37(1), 37(3), 135
High Courts20 Apr 2026Dismissed
Sandepogu Yesepu, S/O Sandepogu Gu,Llayya Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0593
High Courts20 Apr 2026Allowed
M/S S S Builders Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0590
High Courts20 Apr 2026Allowed
Addanki @ Mekathoti Rishika Vs Addanki Deepak Kumar
Andhra Pradesh High Court · (2026) 04 AP CK 0589
Code Of Civil Procedure, 1908 - Section 24Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 85Dowry Prohibition Act, 1961 - Section 3, 4