JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 178 of 59,258

High Courts09 Apr 2026Allowed

Brijendra Singh And Others Vs State Of U.P

Allahabad High Court · (2026) 04 AHC CK 0593

Indian Penal Code, 1860-Section 34, 302Code Of Criminal Procedure, 1973-Section 161, 313

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Supreme Court09 Apr 2026Dismissed

Sib Nath Chatterjee Vs Tulsidas Chatterjee & Ors

Supreme Court Of India · (2026) 04 SC CK 0544

Constitution of India, 1950- Article 227West Bengal Land Reforms Act, 1955- Section 4B, 4C, 4E, 5, 5(1), 5(4), 5(5), 8, 8(1), 9, 10, 49Limitation Act, 1963- Section 5

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Supreme Court09 Apr 2026Allowed

M/s Nirmal Ujjwal Credit Co-Operative Society Ltd Vs Ravi Sethia & Ors

Supreme Court Of India · (2026) 04 SC CK 0470

Code of Civil Procedure, 1908- Order 41 Rule 27Multi-State Cooperative Societies Act, 2002- Section 10(2), 11, 19, 64, 64(d), 64(f)Indian Trust Act, 1882- Section 20

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Supreme Court09 Apr 2026Allowed

Maharashtra State Electricity Distribution Company Limited (Msedcl) & Ors Vs R Z Malpani

Supreme Court Of India · (2026) 04 SC CK 0469

Arbitration and Conciliation Act, 1996- Section 7, 7(1), 7(4)(b), 7(5), 11, 11(6A), 11(7), 16, 21

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Supreme Court09 Apr 2026Dismissed

Russi Fisheries P. Ltd. & Anr Vs Bhavna Seth & Ors

Supreme Court Of India · (2026) 04 SC CK 0468

Code of Civil Procedure, 1908- Section 100Transfer Of Property Act, 1882- Section 52

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Supreme Court09 Apr 2026Allowed

Channappa (D) Thr. Lrs Vs Parvatewwa (D) Thr. Lrs

Supreme Court Of India · (2026) 04 SC CK 0467

Constitution of India, 1950- Article 226, 227Code of Civil Procedure, 1908- Section 10, 11, 96, 100, 104, 105, 105(1), Order 2 Rule 2, Order 2 Rule 2(3), Order 9 Rule 7

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Supreme Court09 Apr 2026Allowed

GLS Films Industries Private Limited Vs Chemical Suppliers India Private Limited

Supreme Court Of India · (2026) 04 SC CK 0466

Insolvency and Bankruptcy Code, 2016- Section 8, 9, 9(5)(i)(d)

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Supreme Court09 Apr 2026Allowed

Maurice W. Innis Vs Lily Kazrooni @ Lily Arif Shaikh

Supreme Court Of India · (2026) 04 SC CK 0465

Code of Civil Procedure, 1908- Section 47

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Supreme Court09 Apr 2026Allowed

Roma Ahuja Vs State And Another

Supreme Court Of India · (2026) 04 SC CK 0464

Constitution of India, 1950- Article 226, 227Code of Criminal Procedure, 1973- Section 2(d), 2(r), 4, 5, 107, 150, 173, 190, 190(1)(b), 258, 397, 468, 468(2), 468(2)(b), 468(3), 469, 470, 471, 472, 473, 482Indian Penal Code, 1860- Section 34, 161, 294, 323, 341, 343, 506

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Supreme Court09 Apr 2026Partly Allowed

State Of Uttarakhand Vs Sarita Singh And Ors

Supreme Court Of India · (2026) 04 SC CK 0463

Constitution of India, 1950- Article 226Uttar Pradesh Civil Services (Extraordinary Pension) Rules, 1981-Rule 3, 3(6), 3(7), 3(8), 4, 11(1), 13, 13(1), 14, 15

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High Courts09 Apr 2026Allowed