JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 168 of 59,258

Supreme Court15 Apr 2026Disposed Of

Canara Bank Vs Kavita Chowdhary

Supreme Court Of India · (2026) 04 SC CK 0490

Negotiable Instruments Act, 1881- Section 30, 64, 64(1), 72, 75A, 84, 84(1), 84(2), 85(1), 105, 138, 142, 142(b)Contract Act, 1872- Section 55, 73, 74Insolvency and Bankruptcy Code, 2016- Section 14, 17, 31, 38, 39, 40, 41

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Supreme Court15 Apr 2026Allowed

J&K Economic Reconstruction Agency Vs Rash Builders India Private Limited

Supreme Court Of India · (2026) 04 SC CK 0489

Arbitration and Conciliation Act, 1996- Section 2(1)(e), 20, 34Jammu & Kashmir Arbitration and Conciliation Act, 1997- Section 11, 14, 15, 33, 34

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Supreme Court15 Apr 2026Allowed

Ex. Sqn. Ldr. R. Sood Vs Union Of India & Ors

Supreme Court Of India · (2026) 04 SC CK 0488

Code of Criminal Procedure, 1973- Section 197Air Force Act, 1950- Section 19, 121, 121(1), 124Air Force Rules, 1969- Rule 6, 16, 16(4)

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Supreme Court15 Apr 2026Allowed

State Of Kerala Vs K.A. Abdul Rasheed

Supreme Court Of India · (2026) 04 SC CK 0487

Code of Criminal Procedure, 1973- Section 161, 313Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20

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High Courts13 Apr 2026

Narayan Dhungel And Ors. Vs Land Revenue And Disaster Management Department, Through The Secretary And Ors.

Sikkim High Court · (2026) 04 SIK CK 1622

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High Courts13 Apr 2026

Union Of India And Ors. Vs State Of Sikkim And Ors

Sikkim High Court · (2026) 04 SIK CK 1621

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High Courts13 Apr 2026

Malvika Foundation And Anr. Vs State Of Sikkim And Ors

Sikkim High Court · (2026) 04 SIK CK 1620

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High Courts13 Apr 2026

Pedenla Lama (Tamang) Vs State Of Sikkim And Ano.

Sikkim High Court · (2026) 04 SIK CK 1619

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High Courts13 Apr 2026

Malvika Foundation And Anr. Vs Human Resource Development Department And Anr

Sikkim High Court · (2026) 04 SIK CK 1618

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High Courts13 Apr 2026Disposed Of

Pooja Beniwal And Anr Vs State Of UT, Chandigarh And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1635

Constitution Of India, 1950-Article 226, 227

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High Courts13 Apr 2026Disposed Of

Chandni And Anr Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1634

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High Courts13 Apr 2026Disposed Of

Payal Kumari And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1633

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts13 Apr 2026

Aman Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1632

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Haryana Good Conduct Prisoners (Temporary Release) Act, 2022-Section 2(1)(g)(i)(2), 6(2)

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High Courts13 Apr 2026Dismissed

Mohd. Salim Vs Collector And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1224

Constitution Of India, 1950-Article 226Madhya Pradesh Society Registrikaran Adhiniyam, 1973-Section 32

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High Courts13 Apr 2026Disposed Of

Gauri Saha Vs Dipak Chandra Saha & Ors

Tripura High Court · (2026) 04 TP CK 1118

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 58, 61(2)(a), 103, 103(1), 127, 140(1), 238(a), 238(b)

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High Courts13 Apr 2026Partly Allowed

Jayeshbhai Natvarbhai Patel & Ors Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 04 GUJ CK 0950

Constitution Of India, 1950-Article 14, 19, 226

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High Courts13 Apr 2026Allowed

Rakeshkumar Saileshbhai Surani Vs Gujarat Secondary And Higher Secondary Education Board & Ors.

Gujarat High Court · (2026) 04 GUJ CK 0949

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High Courts13 Apr 2026Disposed Of

K.S. & Co. Through Sakabhai @ Sankabhai Prabhatbhai Desai Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 04 GUJ CK 0927

Code Of Criminal Procedure, 1973-Section 91Negotiable Instruments Act, 1881-Section 138

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High Courts13 Apr 2026Allowed

Rishabh Gehlot Vs State (Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0690

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 479Indian Penal Code, 1860- Section 120B, 406, 409, 420, 506Protection of Children from Sexual Offences Act, 2012- Section 10

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High Courts13 Apr 2026Allowed

Prakash Pal And Ors Vs State Of Gnct Of Delhi And Anr

Delhi High Court · (2026) 04 DEL CK 0689

Indian Penal Code, 1860- Section 34, 406, 498A

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