JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 175 of 59,258

Supreme Court10 Apr 2026Disposed Of

Kamal Prasad Dubey Vs State Of Madhya Pradesh And Others

Supreme Court Of India · (2026) 04 SC CK 0473

Constitution of India, 1950- Article 14, 16Madhya Pradesh Cooperative Societies Act, 1960- Section 55(1)Prathmic, Krishi Saakh Sahakari Sanstha, Vrihattakar Saakh Sahakari Sanstha, Adim Jati Sewa Sahakari Sewa Sanstha, Krishak Sewa Sahakari Sanstha Karmchari Sewa (Niyojan, Nibandhan, Tatha Karya Stithi) Niyam, 2013- Rule 11, 19A

Read judgment Generate summary

Supreme Court10 Apr 2026Allowed

Hari Ram Vs State Of Rajasthan & Ors

Supreme Court Of India · (2026) 04 SC CK 0472

Rajasthan Tenancy Act, 1955- Section 88Evidence Act, 1872- Section 103, 140(g)Hindu Minority and Guardianship Act, 1956- Section 8(2)

Read judgment Generate summary

Supreme Court10 Apr 2026Disposed Of

Mamta Devi Vs Sanjay Kumar

Supreme Court Of India · (2026) 04 SC CK 0471

Hindu Marriage Act, 1955- Section 13(1)(ia), 13(1)(ib)

Read judgment Generate summary

High Courts10 Apr 2026Disposed Of

Gopal Singh And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 0427

Constitution Of India, 1950 - Article 227

Read judgment Generate summary

High Courts10 Apr 2026Allowed/ Disposed Of

Simmu Mehra And Others Vs State Of Mp And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0273

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 49, 64, 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6, 16, 17

Read judgment Generate summary

High Courts10 Apr 2026Allowed/ Disposed Of

Gulab Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0272

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109(1), 115(2), 296(B), 351(3)

Read judgment Generate summary

High Courts10 Apr 2026Allowed/ Disposed Of

Vijay And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0271

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 296, 351(3)

Read judgment Generate summary

High Courts10 Apr 2026

Hem Raj Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0206

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(1)Protection Of Children From Sexual Offences Act, 2012-Section 6

Read judgment Generate summary

High Courts10 Apr 2026Dismissed

Vikas Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0205

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173, 180, 482, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103, 103(1), 109, 115(2), 118(1), 323, 332(C), 333, 351(2)Indian Penal Code, 1860-Section 34, 324, 451

Read judgment Generate summary

High Courts10 Apr 2026Disposed Of

Shobhu Ram Vs Managing Director, HRTC And Another

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0204

Read judgment Generate summary

High Courts10 Apr 2026Disposed Of

Vishal Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0203

Read judgment Generate summary

High Courts10 Apr 2026Disposed Of

VNG Automotive P. Ltd Vs Asstt. Commissioner Of Income Tax

Delhi High Court · (2026) 04 DEL CK 0147

Income Tax Act, 1922- Section 33(4)Income Tax Act, 1961- Section 35D, 36(1)(iii), 68, 139(1), 143(1), 143(1)(a), 143(3), 147, 148, 148A, 153A, 250, 251(1)(a), 253(2), 254Income Tax Rules, 1962- Rule 46A

Read judgment Generate summary

Tribunals and Commissions10 Apr 2026Dismissed

C.D. James Vs Union Of India & Ors

Central Administrative Tribunal · (2026) 04 CAT CK 0070

Read judgment Generate summary

Tribunals and Commissions10 Apr 2026Dismissed

Chitta Ranjan Mishra Vs Union Of India & Ors

Central Administrative Tribunal · (2026) 04 CAT CK 0069

Read judgment Generate summary

High Courts10 Apr 2026Disposed Of

Manirul Sardar Vs State Of West Bengal & Ors

Calcutta High Court · (2026) 04 CAL CK 0051

Read judgment Generate summary

High Courts09 Apr 2026Disposed Of

Sukhjeet Kaur Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2026) 04 UK CK 1665

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4)

Read judgment Generate summary

High Courts09 Apr 2026Disposed Of

Girish Chandra Dandriyal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1664

Read judgment Generate summary

High Courts09 Apr 2026

Mahesh Kumar Goyal Vs Assistant Commissioner SGST And Another

Uttarakhand High Court · (2026) 04 UK CK 1662

Central Goods And Services Tax Act, 2017 - Section 73, 148, 161

Read judgment Generate summary

High Courts09 Apr 2026Disposed Of

M/S Mohd. Asif GSTIN (05ANUPA1931B1ZI) Vs Commissioner, Central Goods And Services Tax Commissionerate And Another

Uttarakhand High Court · (2026) 04 UK CK 1661

Read judgment Generate summary

High Courts09 Apr 2026Dismissed

Yogesh Prasad Vs Uttarakhand State Cooperative Federation Ltd. & Another

Uttarakhand High Court · (2026) 04 UK CK 1660

Read judgment Generate summary